SIDDANNA Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) Sri.M.C.Basavaraju., learned counsel for the petitioner and Smt.H.R.Renuka., learned counsel for the respondents have appeared in person.

(2.) The captioned Writ Petition is filed seeking a Writ of Mandamus directing the second respondent to extract light work to the petitioner permanently in terms of Sub-sec. (4) of Sec. 20 of The Rights of Persons with Disabilities Act 2016 with pay protection by considering the representation dtd.:20/12/2021 vide Annexure-D.

(3.) Learned counsel for the petitioner and the respondents have urged several contentions. Heard, the contentions urged on behalf of the respective parties and perused the Writ papers with utmost care.