T SATHYADAS Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER submits that he is a physically handicapped person having 40% orthopedic disability. It is stated that, by Ext.P3 order dated 4.5.1999, he was appointed on a provisional basis and was discharged from duty on 7.11.1999 on completion of 179 days. He claimed the benefit of re-engagement based on Ext.P7 Government Order. However, orders were not passed. Therefore he approached this court by filing WP(c).No.10275/08 Along with a batch of writ petitions, WP(c).No.10275/08 was also disposed of by Ext.P12. The relevant portion of Ext.P12 judgment in so far as WP(c).No.10275/08 is concerned reads as under.

(2.) ACCORDINGLY petitioner filed a representation which was rejected by Ext.P13 order mainly on the ground that initial engagement of the petitioner on provisional basis was not on the basis of any certificate that he was a physically handicapped person. It is challenging Ext.P13 and seeking his inclusion in Ext.P9 list of physically handicapped persons that the writ petition is filed.