TAMIL NADU ASSOCIATION FOR RIGHTS OF ALL TYPES OF DIFFERENTLY ABLED AND CARE GIVERS (TARATDAC); D GANESAN Vs. PRINCIPAL SECRETARY, TAMIL NADU ELECTRICITY BOARD AND ORS

JUDGEMENT

(1.) The petitioner in W.P.No.11139 of 2012, after completion of B.E. in Electronics and Communication Engineering, enrolled his name in the Professional and Executive Employment Office as a person with disability, as he suffers 50% loco motor disability in his right leg. He belongs to BC (others) Community.

(2.) The first respondent issued proceedings dated 04.01.2012 for recruitment of 450 candidates for the post of Assistant Engineer (Electrical), 100 candidates for the post of Assistant Engineer (Mechanical), 50 candidates for the post of Assistant Engineer (Civil) through employment exchange.

(3.) However, there was no mentioning about 3% reservation made for physically challenged persons as provided under Section 33 of the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 (in short "Disabilities Act").