SAMEER BHIKU NAIK Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr A.D. Bhobe for the Petitioner, Mr Deep Shirodkar for respondents no.1 & 3 and Mr Dattaprasad Lawande for respondent no.2 (GPSC).

(2.) Rule. The rule is made returnable immediately at the request of the learned Counsel for the parties.

(3.) The Petitioner complains about his non-selection to the post of 'Assistant Agricultural Officer', a position reserved for persons with disabilities. There is no dispute that a petitioner is a person with a permanent disability to the extent of 43%. Moreover, this position has been duly certified by Goa Medical College, the prescribed Authority.