GOPAL KRISHAN VYAS,J. - (1.) The instant writ petition has been filed by the petitioner having 80% physical disability for seeking direction to modify the final result notice dated 15.11.2016 and to consider her candidature under physically handicapped category against one unfilled post reserved for physically handicapped category candidate and to decide the representation dated 28.11.2016 (Annex.11) in accordance with law and provide appointment on the post of Civil Judge-cum-Judicial Magistrate against post of Civil Judge Cadre kept reserved for the physically handicapped category.
(2.) As per facts of the case, the petitioner acquired qualification of graduation from Maharaja Ganga Singh University, Bikaner in the year 2006 And further acquired qualification of L.L.B. in the year 2009 and L.L.M. in the year 2011 from the same University. The petitioner faced eye sight problem, therefore, after examination of her eyes by the medical board of three doctors of PMB Hospital, Bikaner. The Board declared that she is having 80% disability and issued certificate Annex.5 of permanent disability on 5.7.2010.
(3.) The petitioner being eligible to appear in the competitive examination of Civil Judge Cadre applied under the category of physically handicapped category in the Rajasthan Judicial Service year 2013 and she was allowed to appear under the category of persons with disability in the preliminary examination and after getting requisite marks in preliminary examination, allowed to appear in main examination under roll no.3843. Under aforesaid roll number she appeared in the main examination held on 14- 15.6.2014. In the said competitive examination, cut off marks for the category of physically disabled candidate was not declared, therefore, preferred DBCWP NO.8364/2014 against non-declaration of cut off marks of the persons with disability category, however, the said writ petition was withdrawn.;