AKASHDEEP ARORA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These two writ petitions involve one and the same legal issue, thus heard and decided by this common judgment.

(2.) The petitioners are visually handicapped persons being blind/low vision. The petitioners participated in the selection held by the Rajasthan Public Service Commission pursuant to the advertisement issued on 15.06.2007. It was for Rajasthan State and Subordinate Combined Competitive Examination.

(3.) It is stated that after declaration of result, petitioners secured merit position in the category of disabled persons yet denied benefit of appointment. This was on account of inaction of the respondents to provide benefit of reservation to the disabled persons in accordance to the provisions of Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 (for short "the Act of 1995").