Candidates lacking prescribed disability certificates cannot claim PwBD reservation in GDS recruitment.

The applicant, who stated that he belonged to the OBC category, applied for Gramin Dak Sevak (GDS) posts in Hyderabad City Division under the July 2026 recruitment notification.

He relied on surgery for pilonidal sinus and claimed resulting physical limitations, seeking consideration under the PwBD/medical-grounds quota and, if necessary, assessment by a Government Medical Board.

The respondents submitted that he had not produced a prescribed disability certificate, no PwBD vacancy had been notified in the division, and he had applied under the OBC category.

The Tribunal dismissed the OA at the admission stage.

Whether the applicant could be considered for a PwBD vacancy without producing a valid disability certificate in the prescribed format.

Whether the applicant could claim consideration against a PwBD vacancy when no such vacancy had been notified for the relevant GDS engagement in Hyderabad City Division.

The Tribunal applied Reservation Clause 6 of the recruitment notification, which required candidates claiming SC/ST/OBC/PwBD/EWS reservation to be entitled to the benefit under the notification and to possess a valid certificate in the prescribed format.

It also referred to Clause 6(h)(iii), Note 2, concerning specified spinal or locomotor disabilities, and Note 1, concerning assignment of selected candidates with physical restrictions to non-delivery or stationery work, as relied upon by the applicant.

The Tribunal identified no statute or judicial precedent as the basis of its decision.

The Tribunal concluded that the applicant had not furnished the prescribed disability certificate required by Clause 6 and therefore could not establish entitlement to PwBD reservation.

It also accepted the respondents’ submission that no PwBD vacancy had been notified for the relevant engagement in Hyderabad City Division.

The applicant’s medical history and claimed physical limitations did not, in the absence of the required certificate and an available notified vacancy, establish a basis for the requested consideration.

Pending miscellaneous applications, if any, were also dismissed, with no order as to costs.