LAWS(MAD)-2011-9-69

P SIVAKUMAR Vs. PRINCIPAL SECRETARY

Decided On September 08, 2011
P Sivakumar Appellant
V/S
PRINCIPAL SECRETARY Respondents

JUDGEMENT

(1.) THE writ petition is filed to direct the third respondent to consider the petitioner for appointment to the post of the Assistant Agriculture Officer, Tamil Nadu Agriculture Extension Subordinate Service under the physically handicapped persons quota of 3% reservation.

(2.) THE petitioner passed the Higher Secondary Course in Vocational Education during the year 1994. Thereafter, he obtained Diploma with First Class in Horticulture at Horticultural Training Centre, Government of Tamilnadu, Chennai. He registered his name in Employment Exchange, Karur during the year 2005. After more than 10 years of completion of his Diploma, he was called for attending interview for the post of Assistant Agriculture Officer, but, he was not selected.

(3.) THE petitioner alleged that the list of selected candidates was not posted in the website and the same was not published in any one of the newspapers. The persons who were not selected were not informed. The grievance of the petitioner is that 3% reservation quota provided under "The Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1955 (1 of 1996) was not complied with by the respondents while they filled up the post of Assistant Agricultural Officer. He categorically pleaded that 3% quota out of 996 posts comes to 33 posts and the said 33 posts were not earmarked for the persons with disability. Under such circumstances, he filed the present writ petition seeking for direction to consider him for appointment to the post of Assistant Agriculture Officer, Tamil Nadu Agriculture Extention Subordinate Service under the physically handicapped persons quota of 3% reservation.