KANCHANA NARASIMHAN Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) The petitioner is a Visually Physically Handicapped Person. She was a candidate for the post of Lecturer in Geography in Kirori Mal College (respondent No. 4 herein). She could not qualify the selection process held for the said post. She has filed this writ petition seeking issuance of a writ of mandamus against the respondents for her appointment to the post of Lecturer (Geography) in Kirori Mal College invoking her rights under the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995.

(2.) Mr. Krishan Mahajan, learned counsel appearing on behalf of the respondent No. 4 College, has opposed the maintainability of the present writ petition on the ground that the petitioner cannot be permitted to take two parallel proceedings for the same relief, i.e. one by filing the present writ petition and the second in proceedings before the Chief Commissioner being the competent authority under the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995.

(3.) Mr. P. Chandrasekharan, learned counsel appearing on behalf of the petitioner, admits filing of a complaint by the petitioner before the Chief Commissioner under the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995. He, however, submits that no decision has been taken by the Chief Commissioner on the said complaint of the petitioner till date.