SAMBHAVANA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE Notice dated 31.05.2014 issued by the Union Public Service Commission for Civil Services Examination ­ 2014 proposing to conduct Preliminary Examination on 24.08.2014 for recruitment to about 23 Services and Posts mentioned thereunder has been assailed in the main writ petition primarily on two grounds, viz.;

(2.) IN CM No.7898/2014, the petitioner seeks stay of operation of the impugned Notice till the disposal of the writ petition whereas CM No.9583/2014 is filed seeking a direction to the UPSC to provide an extra time of 20 minutes per hour to the Visually Impaired candidates in the Preliminary Examination as well as in the Main Examination, 2014.

(3.) WITH regard to his contention that the respondents are bound to allow additional time of 20 minutes per hour to the visually disabled candidates, the learned counsel for the petitioner relied upon the Office Memorandum dated 26.02.2013 issued by Government of India, Ministry of Social Justice & Empowerment, Department of Disabilities Affairs. while submitting that the said guidelines have been adopted by the Delhi University and Punjab National Bank, the learned counsel would contend that the respondents ought not to have ignored the guidelines issued by the Ministry of Social Justice and Empowerment in terms of the directions of the Chief Commissioner of Persons with Disabilities (CCPD) to ensure uniform and comprehensive policy across the country.