Andhra Pradesh High Court - Amravati
Chairman,Bsnl,New Delhi,And 3 vs B.Sunitha,Krishna Dist on 6 January, 2025
HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE: W.P.No.3901 of 2013
PROCEEDING SHEET
SL. OFFICE
No. DATE ORDER
NOTE
14. 6.01.2025R RNT,J & CGR,J
The respondent/applicant was selected
for the post of Junior Telecom Officer (JTO),2001 in Bharat Sanchar Nigam Limited (BSNL), pursuant to the notification, dated 3.12.2000 issued by the 2nd petitioner herein. Thereafter, her appointment was denied on the medical ground that she had no vision in her right eye. The respondent/applicant filed W.P.No.6355 of 2005, which was remitted to the Central Administrative Tribunal, Hyderabad Bench (in short 'Tribunal'), where it was numbered as T.A.No.16 of 2012. The Tribunal allowed the T.A., taking the view that, the applicant was not claiming any reservation under 3% quota of the physically handicapped, and under the notification for recruitment, there is no such condition that a person having no vision from one eye, cannot participate in the selection. Once the applicant was selected on the basis of her merit, she had be given appointment.
(contd..)
2
SL. OFFICE
No. DATE ORDER
NOTE
2. Smt. V.Santhisree, learned
Standing Counsel for the petitioners submits that for the post of JTO, there is no reservation for visually handicapped under 3 % quota. She submits that the applicant is also not claiming any reservation, but considering the nature of the work of the post of JTO, the applicant is not fit for the said post.
3. Sri N.Appa Rao, learned counsel representing, Ms.A.V.S.Laxmi, learned counsel for the respondent/applicant, submits that the petitioner shall able to perform the functions and duties of the post of JTO, and no vision in one eye, does not create any hindrance for the discharge of the duties of the post, she has been selected.
4. At this stage, we asked the learned counsel for the petitioners, if the applicant is not fit, as per their contention for the post of JTO, on such medical reason, can she be considered for other post, equivalent to JTO. She prays for time to get instructions in that regard.
5. Learned counsel for the respondent/applicant shall also obtain instructions that in case some other post is offered to her, she is ready to accept.
3SL. OFFICE
No. DATE ORDER
NOTE
6. The aforesaid is without prejudice to the rights of the parties and the submissions advanced on merits.
7. Post the matter on 08.01.2025.
______ RNT,J ______ CGR,J RPD 4 SL. OFFICE No. DATE ORDER NOTE 5 SL. OFFICE No. DATE ORDER NOTE