DEVKINANDAN KASOTIYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner was given appointment vide order dated 09.10.2016 under Rajasthan Compassionate Appointment to Dependants of Deceased Government Servants Rules, 1996 (for short, the Rules ). The appointment order contained a condition of clearing typing test within a period of three years.

(2.) The petitioner has approached this Court with an assertion that he is having deformity in his left hand and in spite of the fact that he is having proficiency in computer, he cannot type at a speed which is required to clear typing test. It has been prayed that the respondents be directed to exempt him from clearing the typing test.

(3.) Vide order dated 20.07.2021, this Court had directed the petitioner to appear before the Principal, Medical College, Ajmer with a corresponding direction to the Principal, Medical College to examine the petitioner, particularly in relation to his disablement/ difficulty in the hand and also to report as to whether he can type properly or not.