DILEEP KUMAR M.P Vs. STATE OF KERALA

JUDGEMENT

(1.) Dated this the 22nd day of February, 2022 The petitioner is an applicant for appointment to the post of District and Sessions Judge in the Kerala State Higher Judicial service. Being a physically handicapped (disabled person with 40% permanent orthopedic disability, the petitioner claims entitlement to be considered for selection and appointment in accordance with the mandatory reservation under Sec. 34 of the Rights of Persons with Disabilities Act, 2016. The petitioner is aggrieved by the fact that the post of District and Sessions Judge is so far not yet identified for reservation as envisaged under Sec. 33 of the Act. The petitioner therefore submitted series of representations, failed to evoke any positive response.

(2.) When the matter was taken up for consideration on an earlier occasion, it was submitted that the Full Court of the High Court had, in its meeting held on 19/2/2020, resolved to provide 4% reservation to the post of District Judge and the decision had been communicated to the Government. The learned Government Pleader had submitted on instructions that the Government had not received any such communication from the High Court.

(3.) On this Court 's direction, the communication dtd. 2/3/2020 has been produced as Ext.R4(a). The Full Court having resolved to provide 4% reservation in appointment to the post of District and Sessions Judge and the decision having been communicated under Ext.R4(a) dtd. 2/3/2020, the Government is bound to act upon the recommendation without further delay, particularly in view of the fact that written examination as part of selection to the post of District Judge has already been conducted.