STATE OF KERALA Vs. RAJEEV

JUDGEMENT

(1.) The respondent herein, Shri T. Rajeev is a differently abled person with 60% locomotor disability arising out of post-polio residual paralysis. Shri. Rajeev, while working as a Senior Grade Typist in the Motor Vehicles Department, approached the Tribunal with two different original applications. His prayers were that he should be posted at a convenient place conducive for him to work as a Senior Grade Typist and also to set aside the disciplinary action initiated against him.

(2.) The Tribunal vide a common order in O.A.(EKM) Nos. 52/2020 and 1163/2021, dtd. 11/11/2021, set aside the disciplinary action and directed the official respondents to pass orders on the application for inter-departmental transfer. This inter-departmental transfer was sought by Shri. Rajeev, pointing out that he was unable to climb the upper floor of the building where the office of the Motor Vehicles Department is located and he may be posted as LD Typist in the Thalappilly Subdivision office of the Irrigation Department, located on the ground floor of the same building.

(3.) While making the request, Shri Rajeev had specifically pointed out that it is on account of his physical disability that he was seeking a transfer to a place where he can work.