MUHAZIN P Vs. GOVERNMENT OF KERALA

JUDGEMENT

(1.) THE question arising herein is how the 3% quota for physically handicapped candidates, has to be distributed by the Public Service Commission, that too in the absence of one of the categories, viz. blind.

(2.) THE petitioners are physically challenged persons with Locomotor Disability. THE rank list is one for appointment of Draftsman Grade I/Overseer Grade I (Civil) in the Kerala Engineering Subordinate Service. It came into force on 5-8-2009. In the supplementary list for physically challenged persons, three candidates with hearing impairment and 16 candidates with Locomotor Disability have been included separately. THE same has been produced as Ext.P-1 herein. THE petitioners are rank Nos. 9 and 11 in the second part of the said list.

(3.) HEARD learned counsel for the petitioners Shri S.A. Razzak, learned Standing Counsel for the Public Service Commission, Shri Alexander Thomas and learned Govt. Pleader Shri Sandesh Raja.