CHANDRASEKHARAN PILLAI Vs. TRAVANCORE DEVASWOM BOARD

JUDGEMENT

(1.) The petitioner, a physically handicapped employee working under the Travancore Devaswom Board, seeks to direct the second respondent-Commissioner to hear the petitioner and re-consider his Ext.P3 application seeking to appoint him in Clerical cadre on permanent basis.

(2.) The petitioner states that, he was appointed as a Watcher under the respondents after due selection process in the year 2003. On 03.07.2004, the petitioner met with an accident and sustained serious injuries. The right leg of the petitioner was amputed and the petitioner was under medical treatment for nearly 22 months. After the treatment the petitioner resumed duty as Watcher on 06.05.2006 under the Sakthikulangara Sub Group of Travancore Devaswom Board.

(3.) According to the petitioner, he had passed the departmental tests conducted during 2008-2010 and also passed the account test conducted by the Kerala Public Service Commission. The petitioner submitted a representation for posting in a suitable vacancy taking into account his qualification since due to his disability it was difficult for him to discharge duties of Watcher. The representation submitted before the Assistant Devaswom Commissioner, was placed in the Adalath conducted by the Devaswom Board. The Adalath decided to grant increments to the petitioner for the period of 22 months. The petitioner was also posted as a Peon under the Assistant Commissioner (Kollam Group), but the lien of the petitioner was retained in the post of Watcher.