SHEKHAR Vs. MANAGING DIRECTOR,KSRTC

JUDGEMENT

(1.) The petitioner in this writ petition is seeing for the following reliefs:

(2.) Heard Sri. M.C. Basavaraju, learned counsel for the petitioner and Smt. H.R. Renuka, learned counsel for respondents.

(3.) Learned counsel for the petitioner submits that petitioners is a person with disability and his disability comes under the Rights of Persons with Disabilities Act, 2016 (hereinafter referred to as "Disability Act" for short) and the medical board assessed the disability suffered by the petitioner for more than 40% and recommended for light work and hence, the petitioner has made a representation to the respondents requesting to assign light work, by considering the request, respondent No.2 has referred the petitioner to the medical board and the medical board has issued the disability certificate to the petitioner in a prescribed Form No.IV and after receipt of the same, respondent No.3 has accommodated light work to the petitioner, however, subsequently, the petitioner was referred to the committee constituted for verification of the disability and in the said committee, it has been decided to stop extracting light work to the petitioner and to get the fresh disability certificate from the medical board and on the basis of proceedings of the said committee, respondent No.3 has stopped extracting light work from the petitioner. Aggrieved by the same, the petitioner has approached this Court and again, the petitioner was referred to respondent No.2 committee, wherein it has been decided to extract light work for a period of four months and directed the petitioner to get conductor's licence, however, after completion of four months period, the respondent decided to stop extracting light work from the petitioner and insisted the petitioner to get conductor's licence.