Shobhit Singhal S/O Shri Vishnu ... vs State Of Rajasthan
2022 Latest Caselaw 655 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               D.B. Special Appeal Writ No. 51/2022

Shobhit Singhal S/o Shri Vishnu Kumar Singhal, Aged About 23
Years, R/o 183/38, Pratap Nagar, Sanganer, Jaipur - 302033.
                                                                    ----Appellant
                                    Versus
1.     State    Of    Rajasthan,          Through          Principal   Secretary,
       Department Of Personnel, Government Of Rajasthan,
       Government Secretariat, Jaipur.
2.     Rajasthan Staff Selection Board, Through Its Secretary,
       State    Agriculture         Management             Institute   Premises,
       Durgapura, Jaipur.
                                                                 ----Respondents

For Appellant(s) : Mr. Harshad Kapoor through VC For Respondent(s) :

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MR. JUSTICE SAMEER JAIN

Judgment

25/01/2022

This appeal is filed by the original petitioner. He has

challenged the order dated 28.10.2021 passed by the learned

Single Judge in the writ petition. The petitioner suffers from

hearing impairment. He has applied for the post of stenographer

for which recruitment was initiated by the State authorities. Such

recruitment process, we are informed entails written test followed

by 100 marks of dictation which would be given in a span of 10

minutes time which the candidate then have to type out in

specified time. Fearing that unless some considerations are

granted, he would not be in a position to clear this test, he filed

the writ petition and made a prayer to direct the respondents to

(2 of 2) [SAW-51/2022]

give him relaxation in the shorthand test and test for transcription

of the dictated passages. His writ petition was disposed of by the

impugned order. The learned Singh Judge followed earlier order in

the case of Akanksha Sharma Vs. Rajasthan Staff Selection

Board, S.B. Civil Writ Petition No. 11838/2021 decided on

26.10.2021 and disposed of the petition on same lines. Perusal

of this order would show that the learned Single Judge has

directed for special sitting arrangement to be made to such

candidate who suffers from hearing impairment at the time of

steno typing test.

The petitioner was not satisfied with this limited benefit

granted he wanted specific relaxation and exemptions. He has

therefore filed this appeal.

Unfortunately, the petitioner who suffers from hearing

impairment has applied for a post which requires him to take

down dictation and type it out for the authorities. Unless and until

the petitioner clears the test, it would not be possible for the State

Government to recruit him. We do not think any further relaxation

can be granted than what is already provided by the learned

Single Judge.

In the result, appeal is dismissed.

                                   (SAMEER JAIN),J                                                    (AKIL KURESHI),CJ

                                   BRIJ MOHAN GANDHI/10









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