ANSHUL KAPOOR Vs. UNION OF INDIA

JUDGEMENT

(1.) In response to an advertisement issued by respondent No. 2 for Special Recruitment of Stenographer Grade-D and Lower Division Clerks for visually handicapped persons, the petitioner made an application for being appointed as a Lower Division Clerk. Respondent No. 2 had earlier invited applications through public notices advertised in the Employment News of Special Recruitment of Stenographers Grade-D and Lower Division Clerks for visually handicapped persons and the written examination for the same was fixed for 22/10/2000. As per the advertisement, the written examination was to be held only in Braille. One of the candidates, who was partially blind, filed a civil writ petition in this Court praying to hold the said examination in bold prints as he was not trained in Braille script. The High Court vide judgment dated 19th October, 2000 allowed the request of the candidate and gave necessary directions to respondent No. 2 to provide such candidates question papers in bold prints. High Court also directed to gi\ e an opportunity to all those visually handicapped persons who might have not applied in response to all such advertisements due to requirement of examination in Braille only. It was in response to the second advertisement that the petitioner had applied for the post of Lower Division Clerk.

(2.) It is alleged in the petition that although the petitioner is partially visually handicapped person but due to his negligible vision he is not in a position to read the bold prints even by using the magnifying glass. As per the medical certificate issued by a Government Hospital petitioner's vision is 1/60 and 2/60. With this vision it was impossible for the petitioner to read even the bold prints and he, therefore, needed a scribe/writer to write his paper. Since there was a restriction imposed by respondent No. 2 of not providing the assistance of a scribe, petitioner approached the office of respondent No. 2 vide his letter dated 27/02/2001 with a request to permit him to avail the services of a scribe/writer to be provided by respondent No. 2. Father of the petitioner also met the concerned officials in that regard but respondent No. 2 refused to agree to the request of the petitioner to provide a scribe. Being aggrieved by the refusal of respondent No. 2 to provide a scribe to the petitioner to write the examination, present petition was filed by the petitioner.

(3.) In response to show cause notice, the respondents have filed the counter affidavit today in Court. It is the submission of learned Counsel for the respondents that there is no provision in the rules to provide a scribe/writer to the petitioner for writing the examination. It is submitted that either the examinations are to be held in Braille or in terms of the judgment of this Court in Civil Writ No. 5915 / 2000, the question paper can be given in bold prints, however, since there is no provision for providing a scribe, it may not be possible for the respondents to provide a scribe to the petitioner to write the examination paper.