M.N. Bhandari, J. - (1.) These writ petitions involve common question of law thus were heard together and are decided by this order.
(2.) The University of Rajasthan invited applications for selection on the post of Professors, Associate Professors and Assistant Professors in different faculties vide advertisement dated 1st December, 2012. In all, 294 posts were advertised, out of which, eight posts were reserved for physically handicapped persons. The controversy in these writ petitions pertains to the reservation for physically handicapped candidates.
(3.) Learned counsel for petitioners submits that out of eight posts reserved for physically handicapped persons, four posts were reserved for visually handicapped candidates and four posts for locomotors disabled candidates. It is in view of the fact that no post was identified for hearing impaired candidates. All the petitioners applied for the post in different subjects and being eligible candidates, should have been given appointment against the post reserved for physically handicapped persons. Out of many petitioners, few belong to reserve category also. After selection, the petitioners were expecting their appointment but when nothing was heard from the respondents, they submitted various representations and in the case of petitioner -Balraj Vishnoi, he approached the Commissioner (Disabilities) where his complaint was dismissed.;