AKSHAY SURANA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of filing present writ petition, the petitioner has prayed for following reliefs:- "It is, therefore, humbly and respectfully prayed that this writ petition of the petitioner may kindly be allowed: - A) By an appropriate writ order or direction, the respondents may kindly be directed to keep the post at roster point no.1 reserved for persons suffering from blindness/low vision in accordance with the Persons with Disabilities (Equal Opportunities, Protection of Rights & Full Participation) Act, 1995 and Rajasthan Persons with Disabilities (Equal Opportunities, Protection of Right & Full Participation) Rules 2011 for the subject Sanskrit in pursuance of the advertisement dtd. 12/1/2015 (Annex.4)

(2.) Learned counsel submitted that no candidate suffering from disability of blindness/low vision has been appointed/working on the post of Lecturer (Sanskrit). Though, as per respondents, Shri Kaushal Kishore Gothwal and Shri Kuldeep Kumar Sehgal have been working in the said category, on the post of Lecturer (Sanskrit).

(3.) The Court's attention was then invited towards serial No.98 of the roster register to submit that though name of Kuldeep Kumar Sehgal was mentioned but in the corresponding utilisation column thereof, no details have been provided, raising doubts/suspicion regarding him being appointed against the category of persons belonging to blindness/low vision.