S SANTHANA MANIKANDAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner is a physically challenged person, as he is visually handicapped. He is a Post Graduate in History. He also passed M.Phil.

(2.) THE second respondent issued a notification dated 10.11.2008 calling for applications to fill the 16 posts included in the Combined Subordinate Services Examination-I, 2008. 3% reservation for Physically Handicapped person is provided, while filling up of all the posts except Assistant Section Officer (Other than Law and Finance Department) in Secretariat. One of the posts namely, Assistant in Revenue Department, relates to appointments of Assistants in various Districts. THE petitioner made an application for 41 posts giving his preferences. THE first preference was to the post of Junior Employment Officer (Physically Handicapped) in the Employment and Training Department in the Tamil Nadu General Subordinate Service.

(3.) HENCE, the petitioner filed the present writ petition seeking to quash the aforesaid order dated 11.01.2010 of the second respondent and for further direction to select him for anyone of the 41 posts for which he applied.