REGENT COMPUTRONICS PVT. LTD.

L. Muruganantham Appellant

V/S

STATE OF TAMIL NADU Respondents

Referred Judgements :-

SANJAY SURI VS. DELHI ADMINISTRATION [REFERRED TO]
INHUMAN CONDITIONS IN 1382 PRISONS [REFERRED TO]
JEEJA GHOSH VS. UNION OF INDIA [REFERRED TO]
SUN II BATRA II VS. DELHI ADMINISTRATION [REFERRED TO]
RAMA MURTHY VS. STATE OF KARNATAKA [REFERRED TO]
ARNESH KUMAR VS. STATE OF BIHAR [REFERRED TO]
DILIP K BASU VS. STATE OF WEST BENGAL [REFERRED TO]
VIKASH KUMAR VS. UNION PUBLIC SERVICE COMMISSION [REFERRED TO]
PEOPLES WATCH VS. HOME SECRETARY HOME DEPARTMENT [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) Being aggrieved and dissatisfied with the final order dtd. 29/11/2022 passed by the High Court of Judicature at Madras[Hereinafter referred to as "the High Court"] in Writ Petition No. 22431 of 2021, the appellant has preferred the present appeal. For the sake of clarity and specificity, the operative portion of the impugned order is reproduced below:

(3.) The appellant, who is an advocate, is a physically challenged person suffering from Becker Muscular Dystrophy, a progressively degenerative locomotive disability. He was assessed to have 70% disability in 2013, which increased to 80% in 2020. According to the appellant, he also suffers from autism and mental illness.

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L. MURUGANANTHAM Vs. STATE OF TAMIL NADU

Referred Judgements :-

JUDGEMENT

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