DEVA RAM SHIVRAN Vs. STATE

JUDGEMENT

(1.) Considering the interwoven and identical set of facts and legal issues framed and put-forth the present petitions were tagged and are henceforth adjudicated vide this common judgment, with consent of the counsel representing the parties, in both the petitions.

(2.) Before proceeding to examine the present petitions on their merits, it is imperative to first delineate the foundational facts and the core issues arising therein. A precise appreciation of the factual matrix and procedural background is essential to contextualize the grievances of the petitioners and the legal questions that fall for adjudication. The salient aspects of the petitions are, therefore, summarized as under.

(3.) The petitioner appeared in the Rajasthan Administrative Services Examination, 1999 (hereinafter referred to as 'RAS' Examination) and secured an overall merit rank of 360. However, during the course of the post-examination formalities, the petitioner was subjected to a medical examination by the competent Medical Board. Upon assessment, the petitioner was declared medically unfit for appointment to the Rajasthan Administrative Service and its allied services on account of a visual impairment diagnosed as Congenital Nystagmus (CN).