SONI JAGDISHKUMAR AJAYKUMAR Vs. GUJARAT PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) The petitioners, physically handicapped general category candidates having low vision and both legs disability respectively, have approached this Court for a direction that the Notification dtd. 4/7/2019 by which, the result of the Combined Competitive Examination (Main) was published be revised. It is their case that considering the provisions of Sec. 34 of Rights of Persons with Disabilities Act, 2016, and provisions of Rule 11 of Rights of Persons with Disability Rules, 2017, the petitioners No. 1 and 2 are entitled to be appointed on the post of G.A.S. Cadre i.e. Junior Scale, Deputy Collector, Dy. District Development Officer and Assistant Commissioner, State Tax. It is their case that by virtue of their disability, their appointments should have been in the preferences given and not on the posts that they were actually allotted i.e. of the Taluka Development Officer and Sec. Officer respectively.

(2.) Facts in brief would indicate that an advertisement was issued on 16/7/2018 for appointments to various posts of Gujarat Administrative Service, Class-I, Gujarat Civil Services, Class-I and II and Gujarat Municipal Chief Officer Service, Class-II.

(3.) Ms. Bhargavi Thakar, learned counsel for the petitioners would make the following submissions: