A.P. Bhattacharya, J. - (1.) This application under Sec. 22(3)(f) of the Administrative Tribunals Act, 1985 has been filed by Shri Siba Pada Chakraborty against the Union of India, represented by the Secretary, Department of Personnel and Training and two others praying for review of the judgment passed by this Tribunal in O.A. No. 560 of 1988 on 9.12.88
(2.) The applicant has stated in his original application, the No. being. O.A. 560 of 1988, that in response to the advertisement made by the Staff Selection Commission, Eastern Region, Calcutta inviting applications for the post of Stenographers under physically handicapped Category he made an application. The examination for such selection was held in September, 1986. The applicant is physically handicapped having neurologically speech defect. He qualified in the aforesaid examination and after that he was sent for medical examination. By a letter issued on 9.3.88 the Regional Director of the said Commission intimated him that as there was no reservation in Group C posts under the Central Government for persons having speech defect his candidature for the post of Stenographer had been cancelled. Feeling aggrieved by that Order the applicant filed the original application. It was his prayer that the Order given in the Letter, dated 9.3.88 should be cancelled.
(3.) The application was contested by the respondent. It was their contention that applicant's candidature was rightly cancelled as his speech defect does not bring him within the Category of physically handicapped persons.;