- (1.) The cause shown for condonation of delay is good and sufficient. The application for condonation of delay is allowed. This Special Appeal arises out of me judgment of learned single Judge dated 26.11.2013, by which he has allowed the writ petition filed by a disabled person, suffering from locomotor disability (loss of one leg), aggrieved with his non-appointment, despite his selection, to the post of Agriculture Officer, against the two posts reserved, in selection for 96 posts of Agriculture Officer, for disabled persons, in the advertisement dated 05.07.2008, by the Rajasthan Public Service Commission, for selection.
(2.) Learned single Judge found that the petitioner (respondent before us) is an OBC candidate, who had applied for the post of Agriculture Officer as a physically handicapped person, duly supported by certificate of permanent disability, evidencing 40% disability, owing to loss of one leg. On the result of selections declared by the Rajasthan Public Service Commission, the petitioner found that recommendation of only one differently abled person has been made from amongst the handicapped candidates, while the petitioner was the second most meritorious candidate in the category of handicapped persons. It was alleged that he was wrongly placed, in the waiting list, at serial No. 33. Relying on the provisions of the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 (P.W.D. Act, 1995) and the Rajasthan Employment of Disabled Persons Rules, 2000, he challenged his non-appointment on the ground that the State Government, in its requisition to the Rajasthan Public Service Commission, could not have sub-categorized the posts for locomotor disability into two, namely, one reserved for One Leg Disability (OL), and one for One Arm Disability (OA).
(3.) Learned single Judge observed that by an interim order, one post in the cadre of Agriculture Officer was directed to be kept vacant. The State Government had no authority under the Rules to sub-categorize the post reserved for locomotor disability, into two, and thereafter, deny the petitioner appointment, on the ground that since one person suffering from locomotor disability of one leg (OL) was selected, the petitioner could not be selected, and was not entitled for appointment.;