- (1.) Dhruv Kumar Singh is before this Court for quashing the impugned preliminary result dated 27.11.2015 for the post of Assistant Prosecution Officer ( in short "APO"), which is not according to the Reservation Policy enclosed as Annexure-1 to the writ petition; for directing the respondent authorities to declare the petitioner as selected in the Preliminary Examination on the post of APO by giving benefit of Handicapped Category (both legs) against the Advertisement dated 29.04.2015 and for directing the respondent authorities to permit the petitioner to further participate in the selection process for the post of APO.
(2.) Brief facts giving rise to the writ petition are that the Uttar Pradesh Public Service Commission (in short "UPPSC") issued an Advertisement No.A-2/E-1/2015 dated 29.04.2015 for 372 posts of APO. Pursuant to the advertisement, the petitioner had applied under the General Category (Physically Handicapped) as has been provided from Sl. No.16.3.1 to 16.3.7 in the form itself. The same is reproduced as under:- JUDGEMENT_129_LAWS(ALL)12_2015.htm
(3.) The petitioner had categorically mentioned that he belongs to category 'BL' (both legs affected but not arms). As such the petitioner was not barred from entering into examination under the aforesaid physical category and the petitioner falls under 'BL' category at Sl.No. 16.3.1, and, therefore, he is entitled for the reservation under the handicapped category. As per the advertisement reservation for physically handicapped person has been provided as 11 seats, which is further specified as 3 posts for OA (one arm), 4 posts of PB (partial blind) and 4 posts of PD (partial dumb).;