UNIVERSITY OF RAJASTHAN Vs. VINITA NAIR

JUDGEMENT

(1.) We have heard learned counsel appearing for the parties. Ms. Vinita Nair, respondent, has also appeared and addressed the Court.

(2.) The University of Rajasthan has filed this Special Appeal against the judgment of learned Single Judge dated 13.08.2014, by which he had allowed the writ petition and has directed the University to provide appointment to Ms. Vinita Nair, petitioner(respondent herein), a visually impaired person, on the post of Assistant Professor in the subject of Philosophy within two months from the date a copy of the order is produced before the University. He has further directed that appointment of the petitioner will relate back to the date, on which last candidate in the Department of Philosophy was appointed. The petitioner has however, been made entitled to only notional benefits for the intervening period.

(3.) The University of Rajasthan issued a publication inviting application for appointment on 294 posts of Professors, Associate Professors and Assistant Professors in 42 departments of the University, vide advertisement dated 01.11.2012, reserving 8 posts for differently abled persons. Note-16 of the advertisement, provided that the posts reserved for physically challenged candidates can be shifted by the selection committee according to availability of suitable candidates without reducing the total number of seats reserved in this regard. Note-16, appended to the advertisement provided:--