- (1.) This writ petition has been filed by petitioner with the following prayer:- It is therefore respectfully prayed your lordships that the following relief may kindly be granted to the humble petitioner:- (i) A writ or direction nature thereof may kindly be issued and the condition No. 11(a) of the advertisement No. 05/2018 issued by the respondent No. 2 may kindly be ordered to be declared illegal and further respondents may kindly be directed to modify the same and the 3% reservation may kindly be extended up to the extent of physical disability arising out of vision problem too. (ii) A writ or direction nature thereof may kindly be issued and the respondents may kindly be ordered to consider the candidature of the humble petitioner under the category of Persons With Disability as defined under the persons with disabilities Act 1995 and if the petitioner comnes into zone of consideration and respondents may kindly be ordered to give appointment to the humble petitioner on the post of live stock assistant. (iii) A writ or direction nature thereof may kindly be issued and the action of the respondents by which they are not considering the candidature of the petitioner be declared illegal, capricious and the same may be ordered to be quashed and set aside. (iv) Any other order or relief which this Hon'ble Court deems fit may also kindly be passed in favor of the petitioner.
(2.) Brief facts of the case are that the respondent issued an advertisement No. 05/2018 on 14.03.2018 for recruitment on the post of Live Stock Assistant. In pursuance to it, the petitioner applied for the post of Live Stock Assistant and participated in the process of selection and result of the selection process was declared by the respondent in January, 2019 and thereafter this writ petition has been filed by the petitioner on 01.05.2019 challenging the condition No. 11 (A) of the advertisement dated 14.03.2018, which reads as under:- varticulae text
(3.) Counsel for the petitioner submitted that the respondents have wrongfully denied appointment to the petitioner by not following Rule 38 of "Rajasthan Persons with Disabilities (Equal Opportunities Protection of Rights and Full Participation) Rules 2011.;