R.GOPALAKRISHNA Vs. MANAGING DIRECTOR KSRTC

JUDGEMENT

(1.) SMT . Nirmala, learned Counsel is directed to take notice for the respondents.

(2.) PETITIONER has sought for a direction to the second respondent to accommodate him in any other alternative suitable post (light duty) in the Corporation in terms of Section 47 of the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 (hereinafter referred to as 'the Act').

(3.) IF the petitioner proves that he is a person with disability within the meaning of 'person with disability' under the Act and if he has produced all the relevant documents in support of the same, the second respondent was duty bound to consider the representation of the petitioner in accordance with law.