SHALINI SAVITA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present writ petition was filed with the following prayer(s):-

(2.) Learned counsel for the petitioner submits that the petitioner is a physically handicapped under Locomotor Disability with Congenital Scoliosis Deformity of Spine with restriction of bone function, having permanent disability of about 44%. It is submitted that in advertisement no. 02/2023 for the post of Ayurved Medical Officer, the respondent have confined specially abled category to the benchmark disability of OA/Ol, which is not in consonance to the Rajasthan Rights Of Persons With Disabilities Rules, 2018 (for short 'Rules of 2018'). In support of his contention, learned counsel for the petitioner has made the following submissions:

(3.) Per contra, learned counsel for the respondent submits that candidature of the petitioner was not considered as spinal deformity was not mentioned in order dtd. 4/4/2023 passed by the State Government.