SADATULLAH KHAN Vs. RAJASTHAN PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) The respondent 'Rajasthan Public Service Commission, Ajmer (hereinafter 'RPSC') issued employment notification no. 2/2011-12 for recruitment to the posts of Assistant Professor/Senior Demonstrator in different disciplines under Rajasthan Medical Service (Collegiate Branch) Rules, 1962 (hereinafter 'the Rules of 1962'). Under the aforesaid employment notification, amongst the vacancies for the post of Assistant Professor in General Surgery (APGS), one was reserved for persons suffering from physical disability. Vide corrigendum letter no. 4/2012-13 this was enhanced to two.

(2.) The petitioner having passed the MBBS examination and having completed the compulsory rotating internship (one year programme) was awarded a degree in MBBS in 199 Subsequently, he acquired a degree as Doctor of Medicine (M.D.) in 1996 and thereafter Master of Surgery (General Surgery) (MS) in 2001-all from the University of Rajasthan. The petitioner is orthopaedically handicapped having suffered post polio paralysis of the left lower limb. A certificate of disability evidencing more than 40% disability has been issued to the petitioner. The petitioner is also registered with the Rajasthan Medical Council, Jaipur effective 21.07.1992 and so certified. These facts are not in dispute.

(3.) Pursuant to the employment notification dated 105.2011 the petitioner applied for appointment on one of the two post of APGS reserved for persons suffering physical disability. He passed the screening test held on 10.07.2012 and was called for interview on 10.05.2013 along with all original documents. He complied and appeared for the interview. All requisite documents of eligibility were submitted. However in the select list dated 205.2013 the petitioner did not find a place.