SAIFUDAULLAH KHAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) The writ Petitioner seeks to challenge the selection of the Respondent No. 6 made by the Assam Public Service Commission (herein after referred to as the Commission) for appointment in the Assam Civil Service on the basis of Combined Competitive Examination, 2006.

(2.) The relevant facts that will be necessary to be noticed may be, briefly, enumerated herein under.

(3.) The preliminary examination was held on the scheduled dates and on the basis of the results published the Petitioner was declared to have qualified to participate in the main examination. Candidates found eligible to sit in the main examination were required to submit another application in the prescribed format. Clause-11 of the said application required candidates to mention whether the candidate is suffering from any locomotor disability and if so to give particulars therefor along with a certificate from the competent authority. The writ Petitioner who submitted his application in the prescribed format for the main examination had, against column No. 11, stated that he suffers from locomotor disability up to 50%. According to the Petitioner, he had submitted a certificate issued by the District Medical Board, Dhubri dated 21.1.2004 in support of his claim to be a physically handicapped person along with the identity card issued by the District Social Welfare Officer. Both the aforesaid documents have been enclosed to the writ petition as Annexures-A & B. It is the further case of the Petitioner that he had qualified in the main examination and was called for interview by call letter dated 1.12.2008. According to the Petitioner, as required in terms of the aforesaid call letter dated 1.12.2008, he had produced the necessary documents in support of his claim of locomotor disability to the extent of 50% along with other certificates and testimonials at the time of the interview. ,