STATE Vs. LATHA H N

JUDGEMENT

(1.) The State and its Officers are knocking at the doors of Writ Court for assailing the State Administration Tribunal's order dtd. 21/12/2023 whereby Application No. 3400/2023 filed by the Respondent (a member of Scheduled caste and absolutely blind) having been favoured, relief has been accorded to her as under:

(2.) The short question very effectively argued by the learned HCGP relates to a favourable reservation for the class of disabled candidates (low vision). She submits that reservation for 'low vision candidates' constitutes one class and reservation for the 'blind candidates' constitutes another. This subtle difference between the two having been lost sight off, the Tribunal's order has an error apparent on its face warranting interference of this Court. In support of her submission, she draws our attention to the Recruitment Notification dtd. 21/3/2022 and the Principal Notification dtd. 26/7/2011. She banks upon Apex Court decision in UNION OF INDIA v. NATIONAL FEDERATION OF THE BLIND, (2013) 10 SCC 772.

(3.) Having heard the learned HCGP for the Petitioners and having perused the Petition papers, we decline indulgence in the matter for the following reasons: