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Karnataka High Court

Noorhammad I Bhoobaji vs Karnataka Public Service Commission on 30 May, 2012

Author: H N Nagamohan Das

Bench: H N Nagamohan Das

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                              ORDER

In this writ petition the petitioner has prayed for a writ in the nature of declaration to declare the physical handicap certificate dated 26.04.2000 Annexure N as null and void or in the alternative to subject respondent No. 4 to independent medical board for examination of his physical disability and on securing a report from the medical board, to consider the case of petitioner for appointment.

2. Pursuant to a notification issued by respondent No.1 on 16.03.2004, petitioner, respondent No.4 and others submitted their applications. After processing the applications respondent No. I selected respondent No. 4 by extending the benefit of age relaxation on the ground that he is a physically handicapped person. The grievance of the petitioner is that respondent No.4 has not produced the physical disability certificate in the prescribed format as per Annexure P and Q. On the other hand respondent No.4 by producing a certificate as per Annexure N secured benefit of age relaxation and 4 consequently, the appointment. ft is further contended that the certific.ate at Annexure N i.s r.ot issued by thr. competent person.

3. It is not in dispute that respondent No,4 has not produced the certificate as required under Annexure P and Q. The competent person to issue the medical certificate as per Annexure P and Q is a Board constituted for that purpose consisting of 3 members. Now respondent No. 4 is appointed, he is working and his disability is not in controversy, The controversy is only with regard to the competency of the person to certify the disability of respondent No,4. In the circum lances the alternative prayer of the petitioner is to he allowed.

4, For the reasons stated above, the following;

ORDER Writ petition is here.hv allowed.

The respondent No,4 shal.i appear before the Medical Board at Beilary as per the Govern.ment notification 5 dated 11.07.2003 on a day convenient to the Medical Board.

iii. The Medical Board shall fix a date and issue notice to respondent No. 4 to appear for medical examination as expeditiously as possible and in any event not later than six weeks from the date of receipt of copy of this order.

iv. On examination of respondent No. 4. the Medical Board shall pass appropriate orders and issue necessary certificate within a time frame of two weeks thereafter.

v. On receipt of such report from the Medical Board respondent No.1 to consider the claim of petitioner for appointment within a time frame of four weeks thereafter. Ordered accordingly.

Sd! JUDGE LRS/3 1052012.