SHYAM SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The writ petitioner in CWP No. 6243 of 2010 is the appellant in this appeal. He is a physically challenged person. It is seen from the academic qualification of the writ petitioner that he is Post Graduate in Chemistry and is also Doctorate in the subject. However, he could not qualify in the test conducted by the Public Service Commission for appointment to the post of Lecturer (Chemistry) against 3% quota reserved for the category of physically challenged persons.

(2.) LEARNED Single Judge dismissed the writ petition having seen the records, holding that the petitioner had not secured the minimum marks, and hence, the appeal.

(3.) THE Secretary (Education) to the Government of Himachal Pradesh has filed an affidavit dated 17.12.2011. It is stated in the affidavit that the Government is committed to providing the maximum scope of employment to the people with disabilities. It is further stated in the affidavit that the Government has been inter -changing the reserved posts so that the possibility of getting qualified candidates from the other categories of disabled persons could also be explored. But even with all these exercises, the fact remains that Class -I posts in the State reserved for physically challenged persons have still remained unfilled for decades.