ROHITASH KUMAR JAT Vs. RAJASTHAN HIGH COURT, JODHPUR

JUDGEMENT

(1.) By this common order, these petitions are being disposed off as the issue involved in these petitions is identical. As the question of law arising for consideration is based on similar facts, therefore, for convenience of reference, the facts stated in D.B. Civil Writ Petition No.9645/2023 are referred to.

(2.) In D.B. Civil Writ Petition No.9645/2023 filed under Article 226 of the Constitution of India, the petitioner has prayed for direction to declare the petitioner eligible and selected under Persons with Benchmark Disabilities (Deaf and Hard of Hearing) category for recruitment to the post of Junior Judicial Assistant for the establishment of Rajasthan High Court and Clerk Gr.II for Rajasthan State Judicial Academy and District Courts.

(3.) The petitioner seeks to adjudge his perceived omission on the part of the respondents to announce and declare separately the cut off marks for the physically handicapped candidates in the matter of recruitment to various posts for which recruitment was advertised vide advertisement dtd. 5/8/2022 published by the Rajasthan High Court.