MOHAMMED GOUSE ATTAR Vs. SOUTH WESTERN RAILWAY

JUDGEMENT

(1.) The petitioner is before this Court seeking a writ of mandamus directing the respondents to consider the representation dtd. 13/7/2022 vide Annexures-B, C & D.

(2.) Heard the learned Counsel for the parties.

(3.) Petitioner has been serving as a Senior Technician (Fitter) with respondent no.1. Considering the petitioner's disability, he was appointed as Khalasi at carriage repair workshop by respondent no.1 under the disability quota on 19/11/1988.