DHARMENDRA KUMAR Vs. UNION OF INDIA, MINISTRY OF PERSONNEL, PUBLIC GRIEVANCES AND PENSION, DEPARTMENT OF PERSONNEL

JUDGEMENT

(1.) The petitioner with 57% Multiple Disability, and being eligible for reservation under clause (e) of sub-sec. (1) of Sec. 34 of "The Rights of Persons with Disabilities Act, 2016" has approached this Court through the Writ Petition raising a challenge to Rule 3 of the Civil Services Examination Rules 2024, framed by the respondent no.1 Ministry of Personnel, Public Grievances and Pensions, Department of Personnel and Training, vide its notification bearing No. 13018/07/2023- AIS-I, on 14/02/2014.

(2.) We have heard learned counsel Mr. Rajesh Bhosle for the petitioner and Advocate Ms. Savita Ganoo for respondent nos.1 to 4. Ms. Sudha Gond represented the Union of Public Service Commission and considering the urgency expressed, by consent of the respective counsel, we issue 'Rule'. Petition is taken for final hearing at the stage of admission.

(3.) The petitioner Shri Dharmendra Kumar, aged 38 years is resident of Mumbai, State of Maharashtra, and he is armed with a Disability Certificate issued by the Medical Authority, Mumbai, assessing his Locomotor Disability as 53 % and his Low Vision Disability Right Eye (RE), diagnosed with AMBLYOPIA as 10%. The Disability Certificate dtd. 11/3/2023 issued in favour of the petitioner certify his impairment as 57% and the certificate clearly state that his condition is not likely to improve.