Rajasthan High Court - Jaipur
Liyakat Ali S/O Sh. Ganni Mohmmed ... vs The Chief Secretary on 7 February, 2022
Author: Mahendar Kumar Goyal
Bench: Mahendar Kumar Goyal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 15006/2021
Liyakat Ali S/o Sh. Ganni Mohmmed Mansoori, Aged About 29
Years, R/o Village Khamor, Tehsil Shahpura, District Bhilwara,
Pin-311023.
----Petitioner
Versus
1. The Chief Secretary, Government Of Rajasthan,
Government Secretariat, Jaipur.
2. The Secretary To Govt. Department Of Personel Gr. Iii,
Raj. Secretariat, Jaipur.
3. The Special Secretary To Government, Department Of
Ayurved And Bhartiya Chikitsa, Rajasthan Govt.
Secretariat, Jaipur.
4. The Director, Ayurved Government Of Raj., Savitry
Choraha, Ajmer.
5. The Director, Social Welfare, Government Of Rajasthan,
Ambedhkar Bhawan, Jaipur.
----Respondents
For Petitioner(s) : Mr. Mirza Sharaft Beg through VC For Respondent(s) : Mr. C.L. Saini, AAG HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Order 07/02/2022 This writ petition has been preferred by the petitioner seeking a direction for the respondents to grant mandatory one per cent reservation to the orthopaedically handicapped persons including the category of the petitioner i.e. locomotors disability or cerebral palsy as the same has not been included in the notification/advertisement dated 17.06.2021 issued by the (Downloaded on 07/02/2022 at 09:24:44 PM) (2 of 2) [CW-15006/2021] respondents for appointment on the post of Compounder and Nurse Junior Grade.
Mr. Chiranji Lal Saini, learned Additional Advocate General, at the threshold, referring the circular dated 29.08.2019 issued by the State Government through Department of Personnel, fairly admitted that the persons suffering from cerebral palsy and locomotors disability are also entitled for reservation.
In view thereof, nothing survives for consideration of this Court in this writ petition which deserves to be allowed in view of the admission of the learned Addition Advocate General.
The writ petition is allowed accordingly. The respondents shall provide benefit of reservation to the category of persons suffering from locomotors disability and cerebral palsy under the physical disability category.
Consequences to follow.
(MAHENDAR KUMAR GOYAL),J Manish/77 (Downloaded on 07/02/2022 at 09:24:44 PM) Powered by TCPDF (www.tcpdf.org)