SAKSHI BABBAR Vs. RESERVE BANK OF INDIA

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking direction to respondents to issue appointment letter for the post of Office Attendant under PwD (OH) category.

(2.) The respondent-Bank by advertisement invited applications for 526 posts of Office Attendant in various offices of the Bank. In the advertisement 8 seats were earmarked for PwD (OH) category candidates. Out of aforesaid 8 seats, 1 seat was meant for Chandigarh and Shimla Office. The petitioner applied under PwD (OH) category with respect to seat at Chandigarh/Shimla. The petitioner appeared in the exam, however, her Biometric data could not be obtained because of her physical condition. There was physical verification of admit card and other documents of the petitioner and she was permitted to participate in the exam. The petitioner cracked the exam, however, she was not issued appointment letter because despite being present on 4 occasions, she failed to give her Biometric data.

(3.) Learned counsel for the petitioner submits that petitioner is suffering from 50% right arm hemiprasis and because of said disability, the petitioner cannot give her thumb impression through Biometric machine, however, she had given her thumb impression on a piece of paper. The respondent despite getting thumb impression on a piece of paper have denied the opportunity to petitioner to serve with the respondent-Bank.