TAMILNADU ASSOCIATION FOR THE RIGHTS OF ALL TYPES OF DIFFERENTLY ABLED AND CARE GIVERS TARATDAC REP BY ITS STATE SECRETARY S.NAMBURAJAN Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE prayer in the writ petition is to issue a writ of mandamus directing the third respondent to relax the upper age limit upto 10 years for the persons with disability in the appointment under the Integrated Child Development Scheme as provided under Section 38(1)(b) of The Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 and according to G.O.(Ms) No.704 dated 15.4.1964 issued by the public (services-A) department, Government of Tamil Nadu and also as per the proceedings of the second respondent dated 24.5.2012.

(2.) THE case of the petitioner is that it is an association viz., "TAMILNADU ASSOCIATION FOR THE RIGHTS OF ALL TYPES OF DIFFERENTLY ABLED AND CAREGIVERS TARATDAC" having registration number bearing No.292 of 2010. It was formed to protect the welfare of disabled persons of all categories. The petitioner association is affiliated with the National Platform for the Rights of disabled, a national body for the disabled citizens.

(3.) THE Government of Tamil Nadu recently announced that it is going to fill up about 28,500 vacancies in the Nutritious Meal Programme in the State of Tamil Nadu through G.O.Ms.No.72, Social Welfare and Noon Meals Scheme Department dated 30.4.2012. The said vacancies include Noon Meal Organizer, Cook, Helper under the Nutritious Meal Programme and Worker and Helper in Integrated Child Development Scheme (ICDS).