DESHRAJ Vs. UPSC & ANR.

JUDGEMENT

(1.) With the consent of the parties, the writ petition is taken up for final hearing and disposal.

(2.) Challenge in this writ petition is to the order passed by the Central Administrative Tribunal (hereinafter referred to for short as ,,the Tribunal) dated 21.07.2015.

(3.) Necessary facts to be noticed for disposal of this writ petition are that the petitioner was employed as a Medical Officer on contractual basis with the respondent no.2 under NRHM Scheme (North East Zone) in the year 2010. On 04.07.2012, the petitioner resigned from the said zone as he was offered appointment under the same Scheme in East Zone by the same respondent and consequently, he joined the East Zone. On 13.07.2013, respondent no.1 issued an advertisement notifying various vacancies to be applied on line for different Departments, including 679 posts of Medical Officers (general duty Medical Officer, sub -cadre) for recruitment in respondent no.2; reserving 36 posts for orthopaedically handicapped/locomotor disability/cerebral palsly by doing a further classification within the said category of disability of orthopaedic disability/locomotor disability or cerebral palsy. On 26.07.2013, the applicant, petitioner herein, claiming himself to be eligible, applied on line but his form was returned on the ground