SAMBUDDHA CHAKRABARTI,J. - (1.) Let the rejoinder filed on behalf of the petitioner in Court today be kept with the record.
(2.) The petitioner is an orthopaedically handicapped person. He applied for the recruitment to the West Bengal Judicial Service pursuant to an advertisement issued by the Public Service Commission. The grievance of the petitioner is that despite being orthopaedically handicapped he was not considered for appointment and by the writ petition he prays for a direction upon the respondents to appoint him forthwith as a Judicial Officer.
(3.) It appears from the report filed by the Acting Secretary, Public Service Commission, West Bengal that the advertisement was issued pursuant to the requisition received from the Judicial Department. It was specifically mentioned in the advertisement that the number of clear vacancy was 2 (two) and the number of anticipated vacancy was 29. Out of them 19 was from the unreserved category, 3 belonging to SC, 1 belonging to ST, 3 belonging to OBC(A)and 3 belonging to OBC(2) and for a candidate with disability one post was reserved. The advertisement further discloses that the sub-category was to be obtained from the concerned department.;