KRISHNA MURARI TRIPATHI Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Mr.Jay Prakash Tripathi, learned counsel for the petitioner as well as learned Standing Counsel.

(2.) THE petitioner has assailed the order dated 31st of January, 2008, whereby the petitioner's claim for appointment being handicapped person under the reserved category quota provided for handicapped persons has been rejected, on the ground that the post in question i.e. Gram Vikas Adhikari is not identified for appointment of the physically handicapped candidates under the reservation quota of physically handicapped persons.

(3.) BRIEFLY , the facts as set out are that 42 posts of Gram Vikas Adhikari were advertised for selection, against which in accordance with the Government Order dated 29th of March, 1994 the reservation to the candidates of OBC and Scheduled Cast category was provided. By means of Government order dated 20.9.1997 the Government has made the provisions for providing horizontal reservation to the physically handicapped persons to the extent of 1% of the vacancies notified.