Kamini Bandi vs State Of Rajasthan
2022 Latest Caselaw 3451 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN

AT JODHPUR

S.B. Civil Writ Petition No. 3225/2022

Kamini Bandi D/o Shri Karanmal Bandi, aged about 28 Years, R/o Inside Surajpole Darwaja, Pratapgarh, Rajasthan.

----Petitioner Versus

1. State of Rajasthan through its Principal Secretary, Panchayati Raj Department, Govt. of Rajasthan, Secretariat, Jaipur.

2. Director, Elementary Education, Rajasthan, Bikaner.

3. Board of Secondary Education, Rajasthan, Ajmer Through Its Secretary.

----Respondents

For Petitioner(s) : Dr. Nikhil Dungawat. For Respondent(s) : Mr. Pankaj Sharma, AAG.

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

05/03/2022

It is submitted by the counsel for the petitioner that the

issue raised in the present writ petition is squarely covered by

judgment in the case of Ranu Pandya & ors. vs. The State of

Rajasthan & Ors. : S.B. Civil Writ Petition No.21060/2018 decided

on 09.12.2021 at Jaipur Bench, which has been followed by this

Court in Hemendra Kumari Chouhan vs. State of Rajasthan &

Ors. : S.B. Civil Writ Petition No.18114/2021 decided on

10.02.2022 and therefore, the petitioner may also be granted the

same relief.

(2 of 2) [CW-3225/2022]

An advance copy of the writ petition has been served on Mr.

Pankaj Sharma, learned Additional Advocate General, who

submitted that the issue raised in the present petition is similar to

that of Hemendra Kumari Chouhan (supra).

In view of above fact situation, the petition filed by the

petitioner is allowed in the light and with similar directions as

given in the case of Ranu Pandya (supra), wherein a Coordinate

Bench of this Court (Jaipur Bench) has issued following

directions:-

"In the abovementioned facts and circumstances, the State cannot now take a stand that the said ratio as laid down in the case of National Federation of the Blind (supra) would not be applicable for the other disabled people.

In view of the same, the present writ petition is allowed. The respondents are directed to revise the result of the petitioners after granting 20% concession. If after granting concession, the petitioners are found eligible, they may be directed to be issued appointment letters within a period of four weeks.

The petition stands allowed."

(ARUN BHANSALI),J 157-DJ/-

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