KULDEEP JAIMAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellant is aggrieved by the order of the Single Judge, who rejected the writ petition preferred by him. The appellant's complaint was that in the RAS Examination, 2018, which he attempted as a 100% visually impaired candidate, as he was not provided with a scribe, he could not attempt the answer scripts in the manner that he wished. He alleged that in the public examination held by the RPSC (which was of objective type containing 150 questions with answer options), the scribe provided was at the venue and that familiarity of the scribe with the manner of speech, resulted in an outcome adverse to him.

(2.) The RPSC held the examination for selection to RAS on 05.08.2018. The appellant represented to the RPSC/State Government, alleging that contrary to the provisions of the circular and guidelines, he was not made to interact with scribe at least 24 hours before the test. The appellant also relies upon a letter dated 02.02.2019, addressed by the Superintendent of the venue where the examination was held, which negated his complaint and stated that there was no provision enabling interaction between the scribe and the candidate 24 hours before the date of the test.

(3.) It is argued, on the strength of the circular issued by the Central Government on 26.02.2013 (Ministry of Social Justice and Empowerment, Department of Disability Affairs) and the judgment of this Court in Kuldeep Jaiman Vs. The State of Rajasthan and Anr. (S.B. Civil Writ Petition No.4192/2017, dated 24.03.2017), that not providing scribe who could be effective and also not facilitating interaction between the scribe and the candidate, in the manner prescribed by the circular i.e. 24 hours before the test, is arbitrary.