UNION OF INDIA Vs. K P SINGH

JUDGEMENT

(1.) This writ petition is directed against an order dated 02.08.2000 passed by the Central Administrative Tribunal, Principal Bench ( hereinafter referred to as 'the Tribunal' ) in O.A. No. 385 of 2000 whereby and whereunder an original application filed by the respondent herein praying for the following relief.

(2.) The basic fact of the matter is not in dispute. The petitioner is a handicapped person. He did his B.E. (Civil) from BirLa Institute of Technology. He qualified at All India Competitive Examination in the year 1997 for the post of Junior Engineer (Civil) in Central Public Works Department ( in short, 'CPWD' ) upon relaxation of his age. The petitioner relied upon a certificate issued by Bara Hindu Rao Hospital, Delhi wherein he was shown as a physically handicapped person. However, the petitioner was certified to be handicapped to the extent of 9% only by Dr. Ram Manohar Lohia Hospital, New Delhi.

(3.) He filed an original application before the Tribunal, which was marked as O.A. No. 201/99.