SMT. KHATU Vs. STATE

JUDGEMENT

(1.) Petitioner herein, aspirant to become a Safai Karamchari, inter alia, seeks issuance of an appropriate writ, order and/or direction commanding the respondents to call for the record of entire lottery process qua handicapped candidates and consider his candidature for appointment to the said post pursuant to advertisement dtd. 13/4/2018.

(2.) Briefly speaking, the relevant facts as pleaded in the petition are that Respondent No.1 issued an advertisement dtd. 13/4/2018 for 184 posts of Safai Karamchari, stating that selection would be done through a lottery system. Certain posts were reserved for handicapped candidates. The petitioner, a 45% locomotor-disabled person, applied for the said post in the handicapped category. The lottery results, published online, wherein 62 seats were kept reserved with 22 applications received. All of whom were selected. However, the petitioner's name was missing. He filed an RTI on 4/9/2018. Later, he filed a complaint on the Rajasthan Sampark Portal on 2/10/2018, but no response came forth. Hence, this petition.

(3.) In the aforesaid backdrop, I have heard the rival contentions and gone through the case record.