FOZIA BASHIR Vs. STATE

JUDGEMENT

(1.) Jammu and Kashmir Service Selection Board (SSB) issued advertisement notice No. 02 of 2012 dated 07.11.2012, where under, applications were invited from candidates belonging to handicapped category. In the notification there was no further allocation of posts shown separately in respect of different categories. It was not also mentioned in the advertisement notice that the posts under which handicapped category are available and are to be filled up.

(2.) The petitioner is suffering from locomotor disability and from hearing impairment. Since the advertisement notice did not classify the categories individually, the petitioner, in response to above notification, sought consideration for being selected in District Ganderbal as a candidate suffering from locomotor disability, notwithstanding the fact that she is also suffering from hearing impairment;

(3.) The respondents thereafter issued one more notification in which in District Ganderbal they notified four posts each for visually handicapped and hearing impaired and two posts for locomotive handicapped persons. The petitioner was not short listed in respect of locomotor handicapped posts.