RANJAN TAK Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has approached this Court with a grievance that the respondents have wrongly declared him unfit on account of his visual constraint.

(2.) The facts appertain are that the petitioner having requisite educational qualification applied for the post of Materials Management Officer, pursuant to the advertisement dated 3/18 (R&P) (Annex.-l) issued by the respondent - Oil and Natural Gas Corporation Limited (hereinafter referred to as 'the Corporation').

(3.) It is to be noted that by the advertisement above referred, total 49 seats were notified, out of which, 19 seats were reserved for Visually Handicapped persons and one was earmarked for Hard of Hearing person. Furthermore, it was specifically mentioned in the subject advertisement that the post is suitable for OA, OL, BL, HH and LV category (One Arm, One Leg, Both Legs, Hard of Hearing and Lower Vision) category of persons.