RAMESH Vs. MANAGING DIRECTOR, KSTRC

JUDGEMENT

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

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

(3.) Learned counsel for the petitioner submits that petitioner 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 to assign light work, by considering the request, the respondent accommodated light work to the petitioner. Subsequently, the respondents have referred the petitioner to the Medical Board and the Medical Board has issued a disability certificate to the petitioner in a prescribed Form No.III. However, 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 and sanctioned leave to the petitioner. On the basis of the proceedings of the said Committee, respondent No.3 has stopped extracting light work from the petitioner by sanctioning the leave for a period of three months.