LAWS(DLH)-2004-12-36

PRAKASH CHANDRA Vs. GURU GOBIND SINGH INDRAPRASTHA UNIVERSITY

Decided On December 14, 2004
PRAKASH CHANDRA Appellant
V/S
GURU GOBIND SINGH INDRAPRASTHA UNIVERSITY Respondents

JUDGEMENT

(1.) Petitioner, Prakash Chandra, a physically handicapped person with 58% locomotary disability and belonging to Other Backward Classes, seeks a direction to the respondents to appoint him to the post of Lecturer in the Management subject, reserved for the physically handicapped persons. A restraint is also sought against the respondents from converting the reserved post into a general or other category post.

(2.) Petitioner holds a first class MBA from the University of Patna. Besides, he has completed Junior Research Fellowship from University Grants Commission. Petitioner claims to have 7 years teaching experience in the Department of Training and Technical Education and 12 years teaching experience in Indian Institute of Ecology and Environment.

(3.) Respondent No. 1 had advertised, inter alia, for the post of a Lecturer in Management as Subject, in March-April, 2002. One post had been reserved for physically handicapped person. Petitioner, being fully eligible, had been given a call letter. As per the advertisement, 2 posts of Scheduled Castes, 1 post of Scheduled Tribes and 1 post for Physically Handicapped person had been reserved. Petitioner claims that he was the only candidate in the physically handicapped category, who appeared for the interview but was not selected.