M BRANESH Vs. DEPUTY GENERAL MANAGER

JUDGEMENT

(1.) THE petitioner is an Engineering graduate in Aeronautical Engineering. He passed B.E. Aeronautical Engineering in April 2007 with first class. THE petitioner is a physically challenged person.

(2.) THE respondent is a public sector under taking. It is fully owned by the Central Government and the Central Government is the appropriate Government under Section 2 (a) of the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995. (In short herein after referred to as "the Act").

(3.) ONE of the documents that was required was the Disability Certificate. He produced the Disability Certificate and the same is enclosed at page No. 9 of the typed-set of papers. The respondent does not dispute that the petitioner is a person with disability. According to the petitioner, he was not informed about the result of the interview. He has filed the present writ petition to direct the respondent to consider his application under PWD (Persons with Disability) category and furnish the status of the interview held on 10.12.2007.