UNION OF INDIA Vs. SANJEEV KUMAR JHA

JUDGEMENT

(1.) VIDE impugned judgment and order dated 4.10.2010, OA No.2694/2010 filed by respondent No.1 has been allowed with a direction that respondent No.1 be allocated Indian Revenue Service (Customs & Central Excise) as a General Category Physically Disabled (Hearing Impaired) candidate.

(2.) RELEVANT facts to be noted are that for the Central Civil Services Examination 2009, public notice inviting applications from eligible candidates was issued recording that applications be submitted between 6.12.2008 and 5.1.2009. It was intimated in the advertisement that the number of vacancies expected to be filled up are approximately 580. It was further intimated that recruitment pursuant to the examination would be made to 23 services. Services identified suitable for Physically Disabled Category persons and as reserved were thereafter mentioned. Pertaining to ,,Indian Revenue Service (Custom & Central Excise) Group A it was indicated that 1 post in the category of ,,Locomotor Disability was identified. However, it was also indicated that for this service persons with Hearing Impairment and Locomotor Disability were identified as eligible. It was clearly notified that the number of vacancies disclosed as expected to be approximately 580 was liable to alteration. It be noted that vacancies finally filled up were 989 and with the result as against 13 vacancies reserved in the Physically Disabled Category, 30 became liable to be filled in this category and as a result as against only 1 post tentatively notified as allocable to a Physically Disabled Person having Locomotor Disability in the ,,Indian Revenue Service (Custom & Central Excise) Group A another post for a hearing impaired person became available to be filled up.

(3.) WHEN the result was declared respondent No.1 found himself ranked 869 and was allotted the Indian Railways Accounts Service Group-A, as per his option sought and eligibility determined. One K.Manoranjan Naik who was ranked two notches below respondent No.1 i.e. at rank 871, having opted for ,,Indian Revenue Service (Custom & Central Excise) Group A was allotted the same in the category of a ,,Hearing Impaired person.