S.CHITRA Vs. MEMBER SECRETARY

JUDGEMENT

(1.) This writ petition has been filed for issuance of a writ of Mandamus, directing the respondents to consider the representation made by the petitioner dated 13.01.2020 & 24.01.2020 and to process the application made by the petitioner for selection to the post of Computer Instructors Grade-I, under the disability quota (hearing impairment).

(2.) The case of the petitioner is that the respondent had called for applications to fill up the post of Computer Instructors Grade - I (Post Graduate cadre). The petitioner had applied for the said post. The petitioner was claiming reservation under the disability quota since she suffers from hearing impairment. At the time of submitting the application, the petitioner was not holding her original disability certificate and therefore, she was not able to upload the same when the petitioner submitted the on-line application.

(3.) The petitioner participated in the written examination and she has secured 81.83 marks. In the mean time, the petitioner was able to trace the original disability certificate which was sent to her by some one who had found this original disability certificate elsewhere.