M P PUBLIC SERVICE COMMISSION Vs. PURNIMA JAIN

JUDGEMENT

(1.) REGARD being had to the similarity in the controversy involved in both the present writ petitions, they were heard analogously together and by a common order both the writ petitions are being disposed of by this Court.

(2.) THE petitioner before this Court has filed this present petition being aggrieved by order dated 17.9.08, passed by Commissioner for Persons with Disabilities by which the learned Commissioner has directed the MP Public Service Commission to permit the respondent no.1 to participate in the process of interview in respect of MP Civil Services Examination, 2005.

(3.) A reply has been filed by respondents no. 2 & 3 and their contention is that 8 seats were reserved for physically handicapped persons belonging to orthopadically handicapped category only and the respondent no. 1 who is blind cannot be included under the orthopadically handicapped persons category. The reply of the State Government is concluded in two paragraphs out of which para-1 deals with description of the subject matter of writ petition and para-2 contains prayer for quashing of the order passed by the Commissioner for disabled persons dated 17.9.08. It is really unfortunate that the State Government has not filed a detailed reply in the matter and an empty formality has been done by the State Government in the matter by filing a two paragraphs' reply.