MUKESH KUMAR Vs. NATIONAL POWER TRAINING INSTITUTE

JUDGEMENT

(1.) Heard learned counsel appearing for the parties.

(2.) Proceedings of this intra-Court appeal under Clause 10 of the Letters Patent have been instituted taking exception to the judgment and order dtd. 2/9/2024. passed by the learned Single Judge whereby, W.P.(C) 11104/2024, filed by respondent no.1/National Power Training Institute has been allowed and the order dtd. 2/8/2024, passed by the Chief Commissioner for persons with disabilities (hereinafter referred to as the 'CCPD') to the extent, it directed respondent no.1 to keep the transfer order of the appellant in abeyance, has been set aside. FACTS

(3.) The appellant, who is working as a Deputy Director (T/F) with respondent no.1, is a person suffering from Locomotor Disability and is diagnosed as a case of Post Polio Residual Paralysis. He has been certified by the appropriate authority of the Department of Empowerment of Persons with Disabilities, Ministry of Social Justice and Empowerment, Government of India to have 70% Permanent Disability in relation to his left leg as per the guidelines issued for the purposes of assessing the extent of disability under the Rights of Persons with Disabilities Act, 2016 (hereinafter referred to as the '2016 Act').