WP-3672-25.doc

Sharayu Khot & JSN.

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

ORDINARY ORIGINAL CIVIL JURISDICTION

WRIT PETITION NO. 3672 OF 2025

Asha Dhondiram Shinde …Petitioner

Versus

Union of India & Anr. …Respondents

----------

Dr. Uday Warunjikar a/w Ms. Sakshi Inamdar and Mr. Jenish Jain 

i/by Mr. Sumit S. Kate for the Petitioner.

Mr. Suresh Kumar for the Respondents.

----------

                  CORAM     :   R.I. CHAGLA  J

        ADVAIT M. SETHNA, J

                  Reserved on      :   16TH FEBRUARY 2026.

Pronounced on :   27TH FEBRUARY  2026.

JUDGMENT : (Per R.I. Chagla, J.)

1. By this Writ Petition, the Petitioner is impugning the 

rejection letter dated 22nd August 2024 (Exh.G to the Petition) of the 

candidature of the Petitioner for the post of Assistant pursuant to 

advertisement No. RRC – 01/2019 issued by Respondent No. 1 as 

well as seeking a direction to Respondent No. 2 to consider the 

candidature of the present Petitioner for the post of Assistant in the 

establishment of  Respondent  No. 2 within such time as this Court 

::  1  ::

JITENDRA

SHANKAR

NIJASURE

Digitally

signed by

JITENDRA

SHANKAR

NIJASURE

Date:

2026.02.27

16:37:12

+0530

                                                  WP-3672-25.doc

may deem fit and proper.

2. Further direction is sought to Respondent No. 2 to 

keep one post vacant for the post of Assistant as per advertisement 

No. RRC – 01/2019.

3. The   Petitioner   is   a   blind   person   having   75% 

permanent blindness. The copy of the disability certificate of the 

Petitioner is annexed at Exh.A to the Petition.

4. The Respondent Nos.1 and 2 are State within the 

meaning of “State” under Article 12 of the Constitution of India.

5. A few relevant facts are set out as under :-

i. On 23rd February 2019 an advertisement No.CEN RRC 

– 01 / 2019 was published by Respondent No. 1 for 

various posts under Indian Railways.

ii. The Petitioner pursuant to the advertisement appeared 

for the examination of class D grade. The Petitioner 

::  2  ::

                                                  WP-3672-25.doc

filled the form for the said post and accordingly, Admit 

Card was issued to the Petitioner.

iii. The Petitioner downloaded the examination time and 

date   intimation   letter   from   the   website   of   the 

Respondent No. 2. 

iv. The   Petitioner   appeared   for   the   examination   and 

passed the said examination with gracious marks.

v. The Petitioner received a call letter for the document 

verification and medical verification. Accordingly, the 

document   verification   was   carried   out   by   the 

Respondent No. 2 on 14th February 2024.

vi. On 22nd August 2024, vide the rejection letter, the 

Respondent No. 2 informed the Petitioner that the 

Petitioner had been disqualified on the ground that 

the board from which the Petitioner had passed its 

matriculation   exam   was   not   recognized   and   the 

Petitioner   was   not   considered   as   having   done   her 

::  3  ::

                                                  WP-3672-25.doc

matriculation. The said rejection letter  dated 22nd 

August 2024 has accordingly been impugned in the 

present Writ Petition.

6. Dr.   Uday   Warunjikar,   the   learned   Counsel   for   the 

Petitioner has submitted that the State Government Resolution dated 

28th February 2007 has given recognition to the Uttama course, 

which the Petitioner had successfully completed, having equivalence 

to that of the SSC. He has submitted that in view thereof, the 

Petitioner is considered to have matriculated.

7. Dr.   Warunjikar   has   referred   to   the   three   courses 

mentioned in the Government Resolution dated 28th February 2007 

of the Mumbai Hindi - Vidyapeeth, Mumbai, viz. Uttama, Bhasha 

Ratna and Sahitya Sudhakar, which is mentioned to have equivalence 

with SSC, Inter (12th) and B.A. respectively.

8. Dr. Warunjikar has submitted that the Petitioner being 

a disabled person, viz. having 75% life blindness is in any event to be 

afforded reasonable accommodation in her eligibility to the post of 

Group D Level 1 in the Indian Railways.

::  4  ::

                                                  WP-3672-25.doc

9. Dr. Warunjikar has placed reliance upon the judgment 

of the Supreme Court in Sujata Bora Vs. Coal India Limited & Ors.

1

, 

wherein the Supreme Court had considered the case of the Appellant, 

who had appeared for Initial Medical Examination (“IME”), and had 

been declared unfit on the ground that she was not only suffering 

from visual disability, but also from residuary partial hemiparesis. 

The   Supreme   Court   had   considered   the   Rights   of   Persons   with 

Disabilities Act, 2016 (for short “RPwD Act”) as well as the law laid 

down   by  the   Supreme  Court  regarding  Fundamental   Rights   and 

Directive   Principles   of   State   Policy   as   well   as   the   UN   Guiding 

Principles on Business and Human Rights (Guiding Principles) as 

endorsed by the United Nations Human Rights Council in 2011, on 

the aspect of ‘Corporate Responsibility to Respect Human Rights’. He 

has submitted that the Supreme Court in its judgment has placed 

reliance on its prior decisions in Omkar Ramchandra Gond Vs. The 

Union of India

2

; Om Rathod Vs. Director General of Health Services

3 

and Ch. Joseph Vs. Telangana SRTC

4

, which have all considered in 

the context of the provisions of RPwD Act, the concept of “

reasonable 

1

2026 SCC OnLine SC 58

22024 INSC 775

32024 SCC OnLine SC 3130

42025 SCC OnLine SC 1592

::  5  ::

                                                  WP-3672-25.doc

accommodation

”. In 

Omkar Ramchandra Gond (Supra), Section 2(y) 

of RPwD Act has been referred to and which defines “reasonable 

accommodation” to mean necessary and appropriate modification 

and   adjustments,   without   imposing   a   disproportionate   or   undue 

burden in a particular case, to ensure to persons with disabilities the 

enjoyment or exercise of rights equally with others. In  Ch. Joseph 

(supra) the principle of “

reasonable accommodation” is held to have 

been recognised as an aspect of substantive equality under Articles 

14 and 21 of the Constitution of India.

10. Dr. Warunjikar has submitted that in 

Rajive Raturi 

Vs. Union of India

5

, which has also been relied upon in Sujata Bora 

(supra),   it   has   been   held   that   the   duty   to   provide   reasonable 

accommodation   is   an   ex   nunc   duty,   which   means   that   it   is 

enforceable from the moment an individual with an impairment 

needs it in a given situation (workplace, school, etc.) in order to 

enjoy her or his rights on an equal basis in a particular context. 

11. Dr. Warunjikar has submitted that the Supreme 

Court has accordingly held that it is abundantly clear that the rights 

5(2024)16 SCC 654

::  6  ::

                                                  WP-3672-25.doc

of persons with disabilities have to be viewed from the prism of 

Corporate Social Responsibility in order to protect and further such 

rights. True equality at the workplace can be achieved only with the 

right impetus given to disability rights as a facet of Corporate Social 

Responsibility. In Sujata Bora (supra), the Supreme Court Bench has 

held that they are sure that the Chairman of Coal India will provide a 

suitable   position/posting   commensurate   with   the   ability   of   the 

Appellant, and in such circumstances, the Appellant be provided a 

suitable desk job with a separate computer and keyboard, as per 

universal design as defined under Section 2(ze) of the RPwD Act. The 

Chairman of Coal India Limited was directed to post the Appellant at 

North   Eastern   Coalfields   Coal   India   Ltd.,   having   an   office   at 

Margherita, Tinsukia, Assam.

12. Dr. Warunjikar has referred to the case relied upon 

by the Respondents in its Affidavit in Reply to the Petition viz. Dhiraj 

S/o Narayan Narekar Vs. Maharashtra State Road Transport 

Corporation

6

. The Full Bench had been constituted pursuant to the 

referral order dated 2nd August, 2023 passed in Writ Petition No. 

5068 of 2019, where the Bench of this Court found discord between 

6WP 5068 of 2019 order dated 27th January 2025 Full Bench (Nagpur Bench)

::  7  ::

                                                  WP-3672-25.doc

the view taken in  Vijay Rai v. Maharashtra State Road Transport 

Corporation (MSRTC)

7

 and Pravin S/o. Sahebrao Deshmukh v. Vice 

Chairman and Managing Director, MSRTC & Anr.

8

 In these judgments 

this Court was not considering the case of a disabled person, but a 

candidate who had sought employment in MSRTC. He has submitted 

that these cases are clearly distinguishable from the present case, 

where the Petitioner, being a disabled person, is seeking Class IV 

employment in Indian Railways. He has submitted that in that case, 

the issue which had been framed was “Whether the applicability of 

equivalence prescribed by Government Resolution dated 14/6/1999 

is   restricted   to   the   matters   stated   therein   or   whether   such 

equivalence   can   also   be   made   applicable   to   employees   of   the 

Maharashtra State Road Transport Corporation?”. He has submitted 

that it is in this context that the Government Resolution dated 14th 

June 1999, which would indicate that the equivalence granted to a 

qualification   of   Uttama   (Hindi   Literature)   by   the   Hindi   Sahitya 

Sammelan,   Allahabad   as   being   equivalent   to   BA   Hons   was 

considered.   Reference   had   been   made   to   Clause   3(b)   of   the 

Government Resolution dated 14th June 1999, which mandates that 

the   said   equivalence   would   be   permissible   to   be   taken   into 

72013 SCC OnLine Bom 178.

82017 (7) Mh.L.J. 860.

::  8  ::

                                                  WP-3672-25.doc

consideration only while appointing Hindi Teachers in Secondary 

School. 

13. Dr. Warunjikar has submitted that the Full Bench 

has in consideration of the Government Resolution dated 14th June 

1999 indicated that the equivalence granted therein is only for the 

purpose   of   subject   ‘Hindi’   and   not   for   the   entire   graduate 

examination.   The   Full   Bench   has   in   this   context   held   that   the 

equivalence granted to the qualification of Uttama by the Bombay 

Hindi University, as being equivalent to SSC, cannot be said to be of 

universal applicability, but is restricted only to the subject ‘Hindi’, for 

the purpose of considering a person to be appointed as a Hindi 

teacher in Secondary School and not otherwise. 

14. Dr. Warunjikar has submitted that the judgment of 

the Full Bench has no applicability in the present case as the Full 

Bench was not considering a case of Petitioner who is disabled and 

seeks Class IV employment. This is apart from the settled law of 

reasonable accommodation provided under the RPwD Act. Further, 

the said Government Resolution dated 28th February, 2007 itself 

provides for equivalence granted to a qualification of Uttama with 

::  9  ::

                                                  WP-3672-25.doc

SSC matriculation.

15. Dr.   Warunjikar   has   submitted   that   from  Vijay Rai 

(Supra) and Pravin S/o. Sahebrao Deshmukh (Supra), it is apparent 

that what was being considered was the qualification of “Sahitya 

Sudhakar” awarded to the Petitioner being equivalent to graduation, 

i.e. B.A. in context of the post of Clerk-Typist (Junior) in MSRTC. He 

has submitted that none of these judgments are applicable in the 

present case.

16. Dr. Warunjikar has referred to the judgment of 

Division   Bench   of   this   Court   in  Shabana Rashid Pinjari Vs. 

Maharashtra Public Service Commission, Through its Chairman

9

, 

wherein Division Bench of this Court had considered the case of the 

Petitioner, who had battling and surmounting debility against visual 

impairment (100% blindness). The Division Bench of this Court had 

relied  upon  the decisions of  the Supreme Court  including Vikas 

Kumar v. Union Public Service Commission

10

. In the said judgment at 

paragraph   45   it   is   held   that   the   principle   of   reasonable 

92025 SCC OnLine Bom 1198

10(2021) 5 SCC 370.

::  10  ::

                                                  WP-3672-25.doc

accommodation acknowledges that if disability as a social construct 

has to be remedied, conditions have to be affirmatively created for 

facilitating   the   development   of   the   disabled.   Reasonable 

accommodation is founded in the norm of inclusion. Exclusion results 

in the negation of individual dignity and worth or they can choose 

the   route   of   reasonable  accommodation,  where  each   individuals’ 

dignity and worth is respected. Under this route, the “powerful and 

the majority adapt their own rules and practices, within the limits of 

reason and short of undue hardship, to permit realization of these 

ends”. 

17. Dr.  Warunjikar  has  submitted   that  the  Division 

Bench of this Court in Shanta Sonawane Vs. Union of India & Anr.

11

, 

has held that the concept of fairness in dealing with persons with 

disabilities is not only of treating them equal with others but of an 

affirmative action.

18. Dr.  Warunjikar   has  submitted  that   the  Division 

Bench   in  Shanta Sonawane (Supra) had   also   dealt   with   the 

preliminary objection on jurisdiction which has been raised by Mr. 

112024 SCC OnLine Bom 662.

::  11  ::

                                                  WP-3672-25.doc

Suresh Kumar, the learned Counsel for the Respondents herein viz. 

that the Central Administrative Tribunal would have jurisdiction in 

such matters considering that the matter is related to service with the 

Union of India. It has been held that the Petitioner is not only raising 

a dispute regarding services with the Union of India but also seeking 

enforcement of the rights and obligations under the RPwD Act.  

19. Mr. Suresh Kumar has relied upon the judgment of the 

Supreme Court in L. Chandra Kumar Vs. Union of India & Ors.

12

 in 

support of his submission that the Supreme Court has recognised that 

Tribunals   created   under   Article   323-A   and   Article   323-B   of   the 

Constitution   are   possessed   of   the   competence   to   test   the 

constitutional validity of statutory provisions and rules. It has been 

held that the Tribunals will, nevertheless, continue to act like Courts 

of first instance in respect of the areas of law for which they have 

been constituted and that it will not, therefore, be open for litigants 

to   directly   approach   the   High   Courts   even   in   cases   where   they 

question   the   vires   of   statutory   legislations   by   overlooking   the 

jurisdiction of the concerned Tribunal.

12(1997)3 SCC 261

::  12  ::

                                                  WP-3672-25.doc

20. Mr.   Suresh   Kumar   has   placed   reliance   on   the 

judgment of the Supreme Court in Suo Moto Writ Petition (Civil) 

No.2 of 2024.  Re : Recruitment of Visually Impaired in Judicial 

Services

13

. He has submitted that the Supreme Court in the said 

judgment considered a set of cases which raise important issues that 

touch upon the umbrella of rights in respect of the differently abled 

persons or PwD who have been afforded special protection under the 

law. This was in the context of the suitability of visually impaired 

persons being qualified with a degree in law to be appointed as 

judicial officers. The Supreme Court considered that relaxation can 

be done in assessing suitability of candidates when enough PwDs are 

not available after selection in their respective category to the extent, 

as stated in the relevant paragraphs in the said judgment and in the 

light of existing Rules and Official Circulars and Executive Orders in 

this regard.

21. Mr. Suresh  Kumar   has  submitted  that   the  said 

judgment of the Supreme Court in S.N.W. (C) No.2 of 2024, which is 

in the context of recruitment to Judicial Service, it has been held that 

separate qualifying marks are required to be provided for PwBD 

13Suo Motu Writ Petition (Civil) 2 of 2024 :: 2025 SCC OnLine SC 481

::  13  ::

                                                  WP-3672-25.doc

(Person   with   Benchmark   Disability)   in   preliminary   and   main 

examinations.   The   Supreme   Court   also   observed   that   qualifying 

marks should ordinarily be the same for SC/ST candidates or can 

even be lower, if so prescribed by the relevant Rules. If the Rules are 

silent, then the Competent Authority can lay down such qualifying 

marks.

22. Mr. Suresh Kumar has submitted that in that case 

the   relaxation   of   the   PwD   candidate   and   /   or   reasonable 

accommodation provided to him was in order that he does not face 

discrimination in pursuit of Judicial Service opportunities. He has 

submitted that reasonable accommodation cannot be stretched to the 

extent which the Petitioner has sought in the present case viz., to 

draw an equivalence of the Uttama Course to SSC matriculation. He 

has referred to the impugned communication dated 22nd August, 

2024, which had been addressed by the Assistant Personal Officer 

(R.D.K.),   of   Respondent   No.2,   wherein   the   candidacy   of   the 

Petitioner was disqualified for recruitment to the Level 1 post in 

PwBD   –   VI   category   under   Centralized   Employment   Notice   No. 

RRC   /01/2019.   This   was   on   the   ground   that   the   examinations 

conducted by such Hindi Universities, for Uttama / Bhasha Ratna / 

::  14  ::

                                                  WP-3672-25.doc

Sahitya Sudhakar Hindi Level examination conducted by the Central 

Government has not been approved by the board to be equivalent to 

SSC / HSC / BA level examination. He has accordingly submitted 

that the present Petition lacks merit and is required to be dismissed.

23. Having considered the submissions, in our view, 

there   is   no   merit   in   the   preliminary   objection   taken   by   the 

Respondents on the maintainability of the Petition on the ground that 

there is an alternate remedy available to the Petitioner to approach 

Central Administrative Tribunal (“CAT”) in view of the matter being 

related to service with the Union of India. 

24. The Petitioner being a specially abled person has 

sought enforcement of his rights and obligations under the RPwD. In 

a   similar   case   where   the   Petitioner   was   a   disabled   person,   the 

Division Bench of this Court in Shanta Digambar Sonawane (Supra) 

has considered the objection as raised here namely that the matter 

being related to service with the Union of India, the Petition should 

be dismissed on the grounds of alternate remedy to approach the 

CAT. The Division Bench of this Court has held that  in view of the 

Petitioner not only raising dispute regarding services with the Union 

::  15  ::

                                                  WP-3672-25.doc

of India but also seeking enforcement of rights and obligations under 

the RPwD Act as well as his constitutional/fundamental rights, this 

Court would have jurisdiction under Article 226 of the Constitution 

of India and by declining to exercise Writ jurisdiction, this would 

result in failure of justice and would defeat the spirit behind the 

RPwD Act. 

25. The   Petitioner   as   a   (specially   abled)   person   is 

seeking the candidature for the post of Group – D Level 1 with the 

Respondents - Indian Railways. This is pursuant to an advertisement 

published by Respondent No.1 on 23rd February, 2019 for various 

posts   under   the   Indian   Railways.   The   Petitioner   having   been 

successful in the examination conducted by the Respondent No.2, has 

been disqualified on the ground that the Uttama Board from which 

the Petitioner passed, is not recognized to have equivalence with the 

SSC Matriculation. This is borne out from the impugned rejection 

letter dated 22nd August, 2024, (Exhibit G to the Petition).

26. The reliance placed by Mr. Suresh Kumar on the 

Full Bench judgment of this Court (Nagpur Bench) in  Dhiraj S/o. 

Narayan Narekar (Supra), is misplaced. In that judgment, the Full 

::  16  ::

                                                  WP-3672-25.doc

Bench  was   considering  the  issue   of   whether  the  applicability   of 

equivalence prescribed by GR dated 14th June, 1999 is restricted to 

the matters stated therein or whether such equivalence can also be 

made applicable to the employees of MSRTC. The Full Bench upon a 

perusal of the GR dated 14th June, 1999 was of the view that it 

indicated that the equivalence of Uttama (Hindi Literature) by the 

Hindi Sahitya Sammelan was equivalent to BA Hons only for the 

purpose, as indicated in Clause 3(b) of the GR while appointing 

Hindi Teachers in Secondary School. The judgments of this Court 

relied upon in the said judgment pertain to a consideration of the 

equivalence of qualification of ‘Sahitya Sudhakar’ awarded to the 

Petitioner to the BA graduation. It was held by the Full Bench that 

the   equivalence   should   be   accepted   only   while   appointing   the 

incumbent on the post of Hindi teachers. These decisions are not 

applicable to a case of a Petitioner seeking Class – IV employment 

and wherein the Petitioner was placing reliance upon the GR dated 

28th   February,   2007,   where   Uttama   has   been   shown   to   have 

equivalence to SSC Matriculation. The Full Bench has in the context 

of that case held that equivalence granted to Uttama by Bombay 

Hindi University as being equivalent to SSC cannot be said to be of 

universal applicability but is restricted only to the  subject “Hindi” for 

::  17  ::

                                                  WP-3672-25.doc

the purpose of considering a person to be appointed as a Hindi 

teacher   in   secondary   school   and   not   otherwise.   The   Full   Bench 

judgment   accordingly   is   distinguishable   on   facts   and   has   no 

applicability to the case at hand.

27. The   Supreme   Court   has   in   several   judgments 

including in the recent judgments in  Sujata Bora (Supra) and  Re.: 

Recruitment of Visually impaired in Judicial Service (Supra) has 

enunciated the principal of reasonable accommodation in the context 

of the RPwD Act. It is pertinent to note that the Supreme Court in Re. 

: Recruitment of Visually impaired in Judicial Service (Supra) has at 

paragraph 67 held that, the principal of reasonable accommodation, 

as enshrined in International Conventions, established jurisprudence 

and the RPwD Act mandate that the accommodations be provided to 

PwDs as a pre-requisite to assessing their eligibility. In the light of the 

above, any indirect discrimination that results in the exclusion of 

PwDs, whether through rigid cut-offs or procedural barriers, must be 

interfered   with   in   order   to   uphold   substantive   equality.   The 

commitment to ensure equal opportunities necessitates a structured 

and inclusive approach, where merit is evaluated with due regard to 

the reasonable accommodations required, thereby fostering judicial 

::  18  ::

                                                  WP-3672-25.doc

appointments that truly reflects the principal of fairness and justice. 

Thus, the Supreme Court has considered that it is the mandate of the 

RPwD Act that reasonable accommodation is provided to PwDs as a 

pre-requisite to assessing their eligibility. 

28. In the present case, the Petitioner is seeking her 

eligibility to the post of Group D Level 1 of the Indian Railways. The 

Petitioner though being successful in the examinations has been held 

to be ineligible merely because of the view taken by the Respondents 

in the impugned rejection letter that, the 10th Uttama examinations 

which   the   Petitioner   has   successfully   passed   does   not   meet   the 

minimum educational qualification required for recruitment to Level 

– 1 post in the PwBD  - VI category under Centralized Employment 

Notice No. RRC/01/2019. Presuming that such a view is correct, the 

Petitioner who is a PwD is required to be provided accommodation as 

pre-requisite to assessing her eligibility as held by the Supreme Court 

in Re.: Recruitment of Visually Impaired in Judicial Service (Supra). 

The action of the Respondents in rejecting her candidature  would in 

our   view   be   in   violation   of   the   principles   of   reasonable 

accommodation. 

::  19  ::

                                                  WP-3672-25.doc

29. We do not find merit in the submissions of Mr. 

Suresh Kumar that the reasonable accommodation sought by the 

Petitioner   in   the   present   case   goes   beyond   the   reasonable 

accommodation which has been provided by the RPwD Act and / or 

as   laid   down   by   the   Supreme   Court   in   the   aforementioned 

judgments. We consider this to be an appropriate case, where such 

reasonable   accommodation   is   required   to   be   provided   to   the 

Petitioner in order for the Petitioner to have equal opportunity where 

merit is evaluated with due regard to reasonable accommodations.

30. Further, in Shabana Rashid Pinjari v. Maharashtra 

Public Service Commission,   in   Writ   Petition   No.6706   of   2025, 

judgment dated 11th November, 2025, the Division Bench of this 

Court has placed reliance upon  Sunanda Bhandari Foundation v. 

Union of India & Anr

14

 and observed that in the matter of providing 

reliefs to those who are differently abled, the approach and attitude 

of   the   executive   must   be   liberal   and   relief   orientated   and   not 

obstructive or lethargic. 

31. We accordingly find merit in the present Petition. 

14  AIR 2014 SC 2869

::  20  ::

                                                  WP-3672-25.doc

Hence, the following Order is passed:-

i. The   impugned   rejection   letter   dated   22nd   August, 

2024 of Respondent No.2 rejecting the candidature of 

the Petitioner to the post of Group – D Level – 1 in the 

Respondents   -   Indian  Railways   is   quashed  and   set 

aside.

ii. The   Respondent   No.2   is   directed   to   consider   the 

candidature of the present Petitioner for the post of 

Assistant viz. Group – D Level 1 within a period of 

three   weeks   from   uploading   of   this   Order.   The 

Respondent No.2 shall till then keep one post vacant 

for the Petitioner as per advertisement No. RRC – 

01/2019.

iii. The Writ Petition is accordingly made absolute and 

disposed of. There shall be no order as to costs.

[ADVAIT M. SETHNA, J.] [R.I. CHAGLA  J.]

::  21  ::