NEERAJ ACHARYA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This petition is filed by the petitioner directing Himachal PradeshBoard of School Education, respondent No. 3 herein, to consider the candidature of the petitioner under the category of physically handicapped for admission to Junior Basic Training ("JBT" for short) two years Course, on the basis of entrance examination held in 1999 and for consequential directions.

(2.) It was the case of the petitioner that on 4th June, 1997, he suffered a blast injury in his right eye. He was immediately taken to Civil Hospital, Kangra from where he was referred to AIIMS (RP Centre) New Delhi, where he was operated in July 1997 and a certificate was issued by the Senior Medical Superintendent on 21st July, 1997. The certificate shows visual impairment disability to the extent of 30 per cent.

(3.) According to the petitioner, applications were invited by the third respondent-Board for admission to JBT Course and the last date for submission of application forms was 10th May, 1999. The petitioner duly filled in the form for reserved seat for physically handicapped candidates. A written test was conducted by respondent No. 3 wherein the petitioner was declared successful on 9th August, 1999. On 30th September, 1999, interview letter was sent to the petitioner and the petitioner remained present at the interview on 25th October, 1999. According to the petitioner, final selection result was declared by respondent No. 3 on 23rd December, 1999. The name of the petitioner, however, was not found in that final list. Being aggrieved by that action, the petitioner has approached this Court.