DEVADAS.K. Vs. MALABAR DEVASWOM BOARD

JUDGEMENT

(1.) The petitioner claims to be a Differentially Abled Person with 40% disability, though he has not produced a disability certificate. He also claims that he is a member of Differentially Abled Persons Welfare Federation. In this writ petition, he challenged Ext.P2 notification issued on 14.2.2018 by the 2nd respondent by filing a writ petition on 4.5.2018 on the ground that age relaxation is not granted to the physically disabled persons. He claims that the State Service Rules provide for exemption in age by relaxation of 5 years for physically disabled persons. But the petitioner is not granted exemption provided in the service rules. He also claimed that he had filed Ext.P3 revision petition claiming exemption and reservation for the post in the category of physically handicapped persons. Ext.P3, which is stated to be a revision petition submitted before the Commissioner of Malabar Devaswom is dated 15.4.2018. In this petition, he claimed that differentially abled persons are entitled to appointment in Devaswom, but the notification does not provide for reservation of physically handicapped persons. Therefore, he requested to cancel the said notification.

(2.) By Ext.P2 notification, the 2nd respondent had invited application for appointment to the post of Clerk, Major Temple, Driver, Cook, Cooking Assistant, Watchman, Sweeper, Vazhipadu Clerk, etc. The last date fixed for receipt of applications was 1.3.2018. In this writ petition the petitioner has not stated as to which post he is desirous of submitting application.

(3.) When the writ petition came up for admission on 8.5.2018, this Court granted an interim stay of further proceedings pursuant to Ext.P2 for a period of one month and it was being extended.