MOHD ASHRAF SOFI Vs. STATE

JUDGEMENT

(1.) HEARD Mr. Kakroo.

(2.) LD . Counsel submits that the petitioner is having physical disability which entitles him to be considered for the post under Government order No: 2389 -GD of 1981 dated 30 -11 -1981, where under 1% of the posts has been kept reserved for physically handicapped people.

(3.) MR . Kakroo further submits that in pursuance to the notification issued by the State Subordinate Service Recruitment Board, the petitioner applied for appointment to the post of teacher in District Baramulla and at the relevant time of advertisement notice, the petitioner, as per averments was not having any disability. The disability has been developed by the petitioner subsequently as is evidence by the certificate purposed to have been issued by the Registrar, Opthalmology, SMHS Hospital, Srinagar forming annexure No: Misc -2/10427 dated 29 -8 -1994, wherein it is stated that the person of petitioner, Mohammad Ashraf Sofi S/o Mohammad Ramzan Sofi R/O Mohalla Jadeed Baramulla was seen under OPD No: 833234 on 22 -3 -1994 and diagnosed as retinal detachment left eye which is permanent disability to the extent of more than 60% . This disability has been found in the person of the petitioner much after the date of filing of application for seeking his consideration under disability reserved category at the relevant time of advetisement notice for recruitment to the post of teacher. So the submissions made by the petitioner are misconceived.