GUNANAND PETWAL Vs. STATE OF UTTARANCHAL AND ORS.

JUDGEMENT

(1.) HEARD Sri Bhagwat Mehra, Advocate present for the Petitioner and Sri Dinesh Gahtori, Standing Counsel present for the State.

(2.) THE Petitioner is a permanent employee on a class IV post in Public Works Department, State of Uttarakhand. According to the Petitioner, he is a handicapped person and, therefore, on the basis of the fact that he is handicapped claims promotion to class III post, as he contends that certain number of posts have to be reserved for handicapped candidates, even in cases of promotions.

(3.) THERE is no provision under the Act, where posts are also reserved for handicapped candidates in the matters of promotions as well. Hence the claim of the Petitioner for promotion to class III post merely on the basis of fact that he is a handicapped candidate, is not a valid claim.