THANDESH K.L. Vs. CHIEF PERSONNEL MANAGER

JUDGEMENT

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

(2.) 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.

(3.) The issue revolves around the Disability Certificate issued by the Doctor concerned. This Court in W.P.No.16755/2022 and also in W.P.No.15075/2022 has set- out certain norms.