AMRENDRA KUMAR Vs. REGISTRAR GENERAL, DELHI HIGH COURT

JUDGEMENT

(1.) 18th On February, 2014, an advertisement/recruitment notification was issued for conducting Delhi Judicial Service Examination, 2014 in respect of 80 vacancies [General -55, SC -08 (1 backlog) and ST -17 (15 backlog)]. A note to the said recruitment notification reads: -

(2.) ON or about 18th March, 2014, the petitioner -Amrendra Kumar filed the present writ petition praying for two specific directions; (i) the respondents should grant age relaxation to persons with disability in terms of O.M. dated 29th December, 2005; (ii) respondents should provide 3% reservation to persons with disability against fresh vacancies for which selection process had been initiated, apart from the backlog vacancies.

(3.) IN the counter affidavit filed on behalf of the respondent No.1, Registrar General, High Court of Delhi, it is stated that Corrigendum to the notice dated 18th February, 2014 has been issued, clearly specifying that benefit of O.M. dated 29th December, 2005 issued by the Ministry of Personnel, Public Grievances & Pension, Department of Personnel & Training, Government of India would be applicable. In other words, general category disabled candidates would be entitled to age relaxation of up to 10 years and Schedule Caste and Scheduled Tribe category disabled candidates would be entitled to age relaxation of up to 15 years.