Sunita Agarwal, J. - (1.) Heard Shri Ashok Khare, learned Senior Advocate, assisted by Shri Umang Srivastava, learned counsel for the petitioner and the learned Standing Counsel.
(2.) By means of the present petition, the petitioner is seeking a writ of mandamus commanding the respondents to allow him to participate in the interview for the post of Revenue Lekhpal on the basis of the result of written examination declared on 11.12.2015.
(3.) It is contended that the petitioner is a General Category Candidate and has applied in Special Category of "Partially deaf" (Physically disabled Category) so as to get benefit of the U.P Public Services (Reservation for Physically Handicapped, Dependents of Freedom Fighters and Ex-Servicemen) Act, 1993 (in short 'the Act, 1993') read with the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1955 (in short 'the Act, 1995'). However, the claim of the petitioner has not been considered on the basis of the Government Order dated 28.8.2015 with the assertion that only 33 posts were advertised and out of the same, 3 % reservation of Physically disabled horizontal category would come to 0.99 which cannot be rounded off to 1 (one).;