LAWS(BOM)-2026-2-148

ASHA DHONDIRAM SHINDE Vs. UNION OF INDIA

Decided On February 27, 2026
Asha Dhondiram Shinde Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) By this Writ Petition, the Petitioner is impugning the rejection letter dtd. 22/8/2024 (Exh.G to the Petition) of the candidature of the Petitioner for the post of Assistant pursuant to advertisement No. RRC - 01/2019 issued by Respondent No. 1 as well as seeking a direction to Respondent No. 2 to consider the candidature of the present Petitioner for the post of Assistant in the establishment of Respondent No. 2 within such time as this Court may deem fit and proper.

(2.) Further direction is sought to Respondent No. 2 to keep one post vacant for the post of Assistant as per advertisement No. RRC - 01/2019.

(3.) The Petitioner is a blind person having 75% permanent blindness. The copy of the disability certificate of the Petitioner is annexed at Exh.A to the Petition.