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Neha Veeravalli vs The Union Public Service Commission on 11 October, 2022

Bench: S. Abdul Nazeer, V. Ramasubramanian

     ITEM NO.25                                COURT NO.4                SECTION XII-A

                                   S U P R E M E C O U R T O F      I N D I A
                                           RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)                   No(s).   8894/2020

     (Arising out of impugned final judgment and order dated 27-01-2020
     in WP No. 1514/2020 passed by the High Court for the State of
     Telangana at Hyderabad)

     NEHA VEERAVALLI                                                      Petitioner(s)

                                                      VERSUS

     THE UNION PUBLIC SERVICE COMMISSION & ORS.                           Respondent(s)

     (IA No. 68622/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 108035/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 11-10-2022 This matter was called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE S. ABDUL NAZEER HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN For Petitioner(s) Mr. Mahfooz Ahsan Nazki, AOR Mr. Polanki Gowtham,Adv.

Ms. Rajeswari Mukherjee,Adv. Ms. Niti Richhariya,Adv.

For Respondent(s) Mr. Sanjay Jain,ASG Ms. Swati Ghildiyal,Adv.

Mr. Anukalp Jain,Adv.

Ms. Rukhmini Bobde,Adv.

Mr. Rajan Kr.Chourasia,Adv. Mr. Nishank Tripathi,Adv.

Mr. Arvind Kumar Sharma, AOR Mr. Rohit Lochav,Adv.

Mr. Vikrant Narayan Vasudeva, AOR UPON hearing the counsel the Court made the following O R D E R Department of Personnel and Training, Ministry of Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2022.10.15 Personnel, Public Grievances & Pensions has issued the 12:19:17 IST Reason: Office Memorandum No.22012/46/2020-AIS-I dated 10th 1 October, 2022 in this case which is reproduced herein below:

"Court Matter By Speed Post/E-mail No.22012/46/2020-AIS-I Government of India Ministry of Personnel, Public Grievances & Pensions Department of Personnel & Training North Block, New Delhi Dated the 10th October, 2022 OFFICE MEMORENDUM SUBJECT: SLP(C)No.8894/2020 filed by Ms Neha Veeravalli Vs. UoI & others before the Hon'ble Supreme Court of India - reg.

The undersigned is directed to refer to CBDT's OM No.A-12025/4/2015-Ad-VI dated 04.07.2022 on the subject cited above thereby stating that Physical Requirement of 'Communication' is mandatory for induction in IRS (IT) for candidate Ms. Neha Veeravalli, a PwBD-HI candidate of CSE-2014.

2. In this regard, it is stated that as per the directions of the Hon'ble Supreme Court and advice of Ld.Additional Solicitor General of India, Shri Sanjay Jain in the matter, the Medical Examination of Ms. Neha Veeravalli was scheduled on 19.09.2022 and 20.09.2022 at AIIMS, New Delhi. AIIMS vide letter No.F-22/DOPT/2022-Est.(H) dated 21.09.2022 has forwarded the Medical Examination Report of Ms. Neha Veeravalli, in which it has been stated that Ms. Neha Veeravalli's Cochlear Implant aided hearing thresholds are within 'banana curve', SAT levels are 60db and SDS of 50% (with Cochlear implant). Candidate's Functional Classification if FD (Fully Deaf) without Implant, PD (Partially Deaf) with the Implant. She can hear/speak reasonably well, with some effort, including lip reading and her communication ability is good. A copy of Medical Examination Report of Ms. Neha Veeravalli is enclosed herewith. It is evident from the said Report that she meets the FC & PR in respect of IRS(IT) as per CSE Rules-2014.

 3. In view of the fresh medical findings of AIIMS in respect of Ms. Neha Veeravalli, the Department of Revenue, CBDT [CCA for IRS (IT)] is again requested to consider for creating a supernumerary/additional post for Ms. Neha Veeravalli (OBC, Rank-1221, Roll No. -647800) HI subcategory of PwBD in CSE-2014.

4. This may be accorded to "TOP PRIORITY".

Encl. As Above.

Yours faithfully, (Anshuman Mishra) Under Secretary to the Govt. of India Tel:23092695/2040332 E-mail: [email protected] [email protected] To, Ministry of Finance, Department of Revenue, Central Board of Direct Taxes [Shri R S Kushwaha, US-(Ad-VI)], Room No.243-B, North Block, New Delhi-110001.

Copy to:Shri Sanjay Jain, Ld.ASG, AB-23, Tilak Marg, New Delhi-110001. (with a request to defend the interest of this Department before the Hon'ble Supreme Court of India)"

In view of the above, nothing further survives for consideration in this petition. The Special Leave Petition is accordingly disposed of in terms of the above Office Memorandum.

Pending applications also stand disposed of.

(ANITA MALHOTRA)                               (KAMLESH RAWAT)
   AR-CUM-PS                                     COURT MASTER




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