VIRINDER KAUR Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) C.M. No.18382 of 2013 Allowed as prayed for. Main Case This order will dispose of C.W.P. No.1421,1211 and 5156 of 2012 as they centre around a somewhat similar controversy. For the sake of convenience, brief facts have been taken from C.W.P. o.S1421 of 2012.

(2.) The petitioners in all the three petitions are physically challenged persons and had applied for the posts of Math Master/Mistress in the category reserved for handicapped persons. The fact that there was reservation for them to the extent of 3% further bifurcated into the three categories with 1% each assigned to orthopaedically handicapped, visually impaired and persons with impaired hearing, is not disputed.

(3.) The advertisement was issued on 23.9.2009 to fill up 1275 posts out of which 39 posts were meant for the candidates belonging to the physically challenged quota. All the petitioners had applied under the orthopaedically handicapped quota and were put at different Sr.Nos. in the waiting list. The posts which were reserved for orthopaedically challenged persons in Maths stream were filled up in entirety, but in so far as the other two categories i.e. visually impaired and persons with impaired hearing are concerned, there were no candidates and these posts remained vacant, implying thereby that 10 posts for visually impaired persons and 9 posts for persons with impaired hearing remained vacant.