- (1.) The petitioner is aggrieved by the selection of the respondent no. 4 under the physically handicapped category alleging that the certificate of physical disability that has been relied upon by the respondent no. 4 is not correct and the respondent no. 4 does not suffer from any blindness.
(2.) This complaint was sought to be resolved by moving a representation before the Indian Oil Corporation and thereafter filing a Writ Petition No. 41353 of 2013 where a direction was issued to the Corporation to examine the complaint of the petitioner and pass an appropriate order. The judgment of this Court dated 31.7.2013 is Annexure 1 to the writ petition.
(3.) It appears that the respondent-Corporation thereafter proceeded to make an inquiry about the status of the certificate of the respondent no. 4 from the Chief Medical Officer, Moradabad who has informed the corporation that the certificate of physical disability tendered to the respondent no. 4 is genuine. A photostat copy of the said information dated 13/20.8.2013 which has not been filed along with the writ petition, has been produced by Sri Prakash Padia learned counsel for the respondent-Corporation. The same is extracted hereinunder:- xxx xxx xxx;