SHWETA BANSAL Vs. UNION OF INDIA & ORS.

JUDGEMENT

(1.) The present litigation is a chronicle of Ms. Shweta Bansals perseverance and determination.

(2.) Ms. Shweta Bansal, hereinafter referred to as the petitioner, by this writ petition impugns the order dated 1 st May, 2014 passed by the Principal Bench, Central Administrative Tribunal, New Delhi (the tribunal, for short) in OA No.3062/2013.

(3.) The petitioner, a differently -abled candidate with locomotor disability, invokes and relies on the provisions of The Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 (,,Disabilities Act). She had appeared in the Civil Services Examination, 2012 (,,CSE 2012). Having secured 769th position or rank in the order of merit, the petitioner was one of the selectees in the list of 998 candidates recommended for appointment to the Indian Administrative Service (,,IAS), Indian Foreign Service (,,IFS), Indian Police Service (,,IPS) and other Central Services ( Group A and B). This list included 457 general candidates and 53 physically challenged candidates. However, when the final allocation of services was made, the petitioner was not allocated any service and her name was missing from the list. The reason given by the respondents was that the petitioner had opted for only 8 services out of 24 in her application form for the CSE - 2012 and she could not be selected in the said services as an open category candidate or as a physically challenged candidate.