P. CHIDAMBARAM Vs. SECRETARY

JUDGEMENT

(1.) This Writ Petition has been filed seeking for issuance of a Writ of Mandamus, to direct the second respondent to follow Section 34 of Right of Persons with Disabilities Act, 2016 in the matter of appointment of Law Officers for Tirunelveli District Court, Tirunelveli and the petitioner is to be appointed as Special Public Prosecutor for Land Grabbing Court, Tirunelveli as per the above mentioned Act and based on his representation to the second respondent on 19.08.2021.

(2.) Heard the learned counsel appearing for the petitioner and the learned Government Advocate appearing for the respondents.

(3.) The petitioner approached this Court seeking a Mandamus to the second respondent to follow Section 34 of Right of Persons with Disabilities Act, 2016 in the appointment of Law officers for Tirunelveli District Court, Tirunelveli, more particularly, the petitioner to be appointed as Special Public Prosecutor for Land Grabbing Court, Tirunelveli. In this regard, the petitioner has sent a representation to the third respondent on 19.08.2021. However, no orders were passed till date. Therefore, the petitioner has approached this Court https://www.mhc.tn.gov.in/judis/ W.P(MD)No.18526 of 2021 by way of the present Writ Petition.