D.USHARANI Vs. CHAIRMAN TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) IN this writ petition, the petitioner seeks for a direction to set aside the selection list of 410 Assistant Engineers by direct recruitment, right from the year 2012, published on 6.10.2012, in the internet and questions the said list in so far as it omits to reserve 3% for the Differently Abled Category is concerned and consequently seeks direction to the respondents to consider the petitioner for the post of Assistant Engineer under 3% reservation for Differently Abled persons as per the provisions of the Persons with Disabilities (Equal opportunities, Production of Rights and Full participation) Act, 1955 (for short 'Central Act 1/96)

(2.) WHEN the writ petition came up for admission on 11.7.2012, this Court directed Ms.R.Varalakshmi, the learned Standing counsel for respondents to take notice and the respondents, by way of interim direction are directed to keep one post of Assistant Engineer (Electrical) vacant. The said order came to be extended from time to time.

(3.) IN respect of the main contention, the respondents have stated that in terms of Regulation 89(e) of the Tamil Nadu Electricity Board Service Regulations, as amended by (Per.) B.P.(FB) No.259 the Rule of Reservation of 3% vacancies for physically Handicapped candidates is not applicable for the post of Assistant Engineer, as the said post comes under the Class II category.