PREMAKUMAR A.K. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner in W.P.(C)No.8821 of 2024 filed this writ appeal under Sec. 5(i) of the Kerala High Court Act, 1958, challenging the judgment dtd. 5/2/2025 passed by the learned Single Judge in that writ petition.

(2.) The appellant filed W.P.(C)No.8821 of 2024 under Article 226 of the Constitution of India, seeking the following reliefs:

(3.) The appellant is a person suffering from a benchmark disability of above 40% included in Clause (c) (locomotor disability) of Sub-Sec. (1) of Sec. 34 of the Rights of Persons with Disabilities Act, 2016, (?the Disabilities Act? for short). He was appointed as an Office Attendant in Kannur University on 19/1/2010. He is working as a Library Assistant in the said university at present. According to the appellant, he is eligible for lateral reservation in promotion to the post set apart for persons with disabilities. He is entitled to be considered for promotion to the post of Assistant in the 4% quota by transfer appointment in the cadre strength of Assistants in the Kannur University from among low-paid employees. The appellant submitted Ext.P7 representation dtd. 20/12/2023 to the 4th respondent to consider him for by transfer appointment and promotion to the post of Assistant. Since the said representation was not considered, the appellant filed W.P.(C)No.8821 of 2024 with the above prayers.