SHANTHAVEERA NAIK Vs. MANAGING DIRECTOR,KSRTC

JUDGEMENT

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

(2.) Heard Sri. M.C. Basavaraju, learned counsel for the petitioner and Sri. T. Hareesh Bhandary, learned counsel for respondents.

(3.) Learned counsel for the petitioner submits that petitioner is a person with disability and the Medical Board has issued disability certificate by assessing his disability to an extent of 45% and his disability comes under the Rights of Persons with Disabilities Act, 2016 (hereinafter referred to as "Disability Act" for short), Again, the petitioner was referred to Medical Board, Sanjay Gandhi Hospital, Bangalore for second opinion and on the basis of the second opinion given by the Medical Board, the petitioner was accommodated light work only for a period of one month with a condition that the petitioner should get conductor's licence with an intention to accommodate conductor's job even though the petitioner was appointed as a driver, as such, the same is contrary to the provisions of KSRTC Cadre and Recruitment Regulations.