RAJASTHAN PUBLIC SERVICE COMMISSION Vs. KULDEEP JAIMAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This appeal is directed against order dtd. 14/2/2024 passed by the learned Single Judge, whereby, writ petition filed by Respondent No. 1 (person with disability) has been allowed and cost of Rs.5,00,000.00 has been imposed upon the appellant.

(3.) Shorn of unnecessary details, Respondent No. 1, who suffers from 100% visual impairment, submitted his application form pursuant to Advertisement dtd. 20/7/2021 for appointment under Rajasthan State and Subordinate Services. The advertisement was issued by the appellant-Rajasthan Public Service Commission (hereinafter referred to as 'the RPSC'). The RPSC gave option to the candidates with disability that they may bring their own scribe or seek this facility from the RPSC. Respondent No. 1, admittedly, opted to bring his own scribe. As the pleadings in the writ petition reveal, Respondent No. 1 reached at examination centre at 9.00 AM. It further appears that mainly on the ground that Respondent No. 1 had not brought disability certificate/medical certificate, despite all persuasion, he was not allowed to appear in the examination. This led to filing of the writ petition by Respondent No. 1.