PATHAN SAMSULKHAN A Vs. UNION OF INDIA

JUDGEMENT

(1.) HONOURABLE MR.JUSTICE V. M. SAHAI We have heard Mr. Y. V. Shah, learned counsel for the petitioner.

(2.) THIS writ petition has been filed challenging the judgment dated 11.04.2011 passed by Central Administrative Tribunal, Ahmedabad Bench, Ahmedabad (for short 'the Tribunal') in Original Application No.358 of 2009 whereby the Tribunal rejected the said application filed by the petitioner.

(3.) LEARNED counsel for the petitioner has urged that in view of Section 47 of the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 (hereinafter referred to as 'the Act'), the petitioner was entitled for the post for which he was claiming and he should not be given the alternative post as has been given by the respondents.