KARANTHAMALAI Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) This Writ Petition has been filed seeking for issuance of a Writ of Mandamus, directing the second respondent to refer the petitioner to appear before the Medical Board of 3rd respondent to ascertain the disability to work as Conductor and thereafter, to provide the petitioner with an alternative Employment based on the Medical Certificate to be issued by the Medical Board in terms of Sec. 47 of the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995, in case the Medical Board finds the petitioner unfit to perform the duties as Conductor.

(2.) Heard the learned counsel appearing for the petitioner and the learned Standing Counsel appearing for the respondents.

(3.) . B y c o n s e n t o f b o t h p a r t i e s , t h i s w r i t p e t i t i o n i s t a k e n u p f o r f i n a l disposal at the admission stage itself.