ANMOL LOHIA Vs. RAJASTHAN HIGH COURT

JUDGEMENT

(1.) The petitioner has preferred the present writ petition claiming the following reliefs:

(2.) The respondents issued an Advertisement dtd. 5/8/2022 for joint recruitment to the posts of Junior Judicial Assistant for the establishment of the Rajasthan High Court, Clerk Grade-II for the Rajasthan State Judicial Academy, Clerks in District Courts and Clerks in the Rajasthan State Legal Services Authorities. The advertisement provided for vertical as well as horizontal reservations, including reservation for Persons with Benchmark Disabilities in terms of the provisions of the Rights of Persons with Disabilities Act, 2016.

(3.) Learned counsel appearing for the petitioner assailed the impugned recruitment process on the ground that the mandate of Sec. 34 of the Rights of Persons with Disabilities Act, 2016 (hereinafter referred to as "the Act of 2016") has not been implemented in its true letter and spirit.