(1.) The challenge in this Writ Petition is to an order dated May 29, 2023 passed by the Central Administrative Tribunal (hereinafter referred to as the 'Tribunal') in C.P. No.61/2023 whereby the Contempt Petition preferred by the petitioner was closed.
(2.) (i). In brief, as per the case of the petitioner, he graduated from Indian Institute of Technology (IIT), Bombay with a degree in Electrical Engineering and appeared for the Civil Services Examination 2018 (CSE-2018) conducted by Union Public Service Commission (UPSC) under the 'multiple disability (MD)' category having 'visual impairment' and 'locomotor disability'. After clearing the prelims and main examination, petitioner appeared for medical examination under patronage of AIIMS, New Delhi in February, 2019 and as per his claim was found to fall under the 'multiple disability' category with 45% disability. Accordingly, he was deemed to be eligible for services other than 'technical services'. The medical report was also forwarded to Department of Personnel and Training (DoPT) and post verification uploaded on the portal, providing 15 days to the petitioner to prefer an appeal. Since the petitioner was ineligible only for 'technical services', he chose not to challenge the findings of the medical report. However, petitioner could not clear the required final cut off for CSE-2018 under the 'multiple disability' category.
(3.) Aggrieved by the aforesaid order dated May 29, 2023 passed by the Tribunal, present Writ Petition has been preferred by the petitioner seeking following reliefs: