BHAVYA NAIN Vs. HIGH COURT OF DELHI

JUDGEMENT

(1.) The petitioner has preferred the present writ petition to assail the notice/ result dated 21.05.2019 published by the Registrar General, Delhi High Court, whereby the candidature of the petitioner for Delhi Judicial Services-2018 (in short, 'DJS 2018') under the category of Persons with Disabilities (PwD) was rejected on account of his mental disability not being found to be permanent in nature. For this, the Disability Certificate issued by the All India Institute of Medical Sciences, Delhi (in short 'AIIMS') has been relied on by the respondent.

(2.) Briefly stated that the facts of the present case are as follows:

(3.) The respondent Delhi High Court issued a public notice on 14.11.2018, later amended vide Corrigendum dated 19.11.2018, inviting online applications from eligible candidates for filling up 147 vacancies for DJS2018. Out of the said 147 vacancies, 6 seats were reserved for PwD. Out of these 6 seats, 2 seats were reserved for Persons having autism, intellectual disability, specific learning disability, mental illness and multiple disabilities as mentioned under clauses (a) to (d) of Section 34(1) of the Rights of Persons with Disabilities Act, 2016 (RPwD Act), including deaf-blindness. The aforesaid Corrigendum reads as follows: