NIRUBEN GULABSINH CHAUHAN Vs. JOINT SECRETARY

JUDGEMENT

(1.) . Leave to produce medical certificate issued by General Hospital, Godhra dated 18-5-2001 as Annexure "F".

(2.) . Rule. Ms.Manisha Lavkumar, learned AGP waives service of notice of rule. With the consent of the parties, the matter is taken up for final hearing today.

(3.) . The petitioner has applied for admission to PTC course pursuant to the advertisement dated 13th June, 2002. The petitioner was thereafter not called for interview and upon enquiry, the petitioner came to know that though there is reservation of 3% for admission to physically handicapped persons, two categories of defect in vision and of duff and dump persons are excluded for the purpose of reservations and only locomotive disability is maintained and, therefore, the petitioner was not called for interview as not included in the reserved category and hence this petition.