SOMNATH JOARDAR Vs. GOA UNIVERSITY

JUDGEMENT

(1.) By this petition under Article 226 of the Constitution of India the petitioner prays for a direction to respondent No.1-Goa University to consider his case for appointment to the post of Multi-Tasking Staff-2022 ( 'MTS' for short) under the category of Persons with Disability ((PwD' for short) in light with the aims and objects of the Right of Persons with Disability Act, 2016 ('the Act of 2016' for short) by setting a criteria which would be in line with the equal opportunity policy as contemplated under the provisions of the Act of 2016.

(2.) The facts of the case in brief are as under:

(3.) The Goa University invited applications for the various posts on 13/10/2022. The University notified one MTS post under the Person with Disability (PwD category). On 15/10/2022, the petitioner applied for the post of MTS under the PwD category. The petitioner's seat number as per admit card was 0656. The University declared the general merit list for the recruitment of MTS in July 2023. The petitioner's name was shown at serial No.0656, the remark against his name indicated as "fail".