M. VIJAYAN Vs. STATE OF KERALA,

JUDGEMENT

(1.) THE reliefs prayed for in the Writ Petition are, to declare that the petitioner is entitled to be kept in a supernumerary post until a suitable post is available based on his fitness or attaining the age of superannuation as per Section 47 of the Persons with Disabilities (Equal Opportunities, Protection Rights and Full Participation) Act, 1995 and also to direct the respondents to disburse salary to the petitioner on the basis of the above declaration.

(2.) AN interim order dated 7.12.2009 was passed, which reads as follows:

(3.) Pursuant to the interim order referred to above, the Government issued Ext.P4 order, G.O.(MS) No. 43/2010/G.Edn. Dated 20.3.2010.