IN RE: RECRUITMENT OF VISUALLY IMPAIRED IN JUDICIAL SERVICES Vs. IN RE: RECRUITMENT OF VISUALLY IMPAIRED IN JUDICIAL SERVICES

JUDGEMENT

(1.) This Court has taken suo moto cognizance of a letter which was addressed to the Chief Justice of India by a mother of a visually impaired candidate who aspires for appointment in the judicial service of the State of Madhya Pradesh.

(2.) Notice has been issued on 7/3/2024. We have requested Mr Gaurav Agarwal, senior counsel to assist the Court as Amicus Curiae with Mr Ravi Raghunath, counsel. Mr Arjun Garg, counsel has accepted notice on behalf of the High Court of Madhya Pradesh. Mr Sunny Chaudhary, counsel accepts notice on behalf of the State of Madhya Pradesh. Notice shall also be served on the Central Agency.

(3.) The preliminary examinations have been conducted by the High Court on 14/1/2024. About twenty-one thousand candidates participated in the preliminary examination. The forms for the final examination are to be filled up by 23/3/2024. The main examination is scheduled to be held on 30 and 31/3/2024. Since the preliminary examinations have already been held, this order would govern those candidates who undertook the preliminary examination and claim to belong to the categories falling within the purview of the Rights of Persons with Disabilities Act 2016 specifically against those who fulfill the benchmark disability prescribed for reservation.