P. SHANMUGA SUNDARAM Vs. SPECIAL COMMISSIONER

JUDGEMENT

(1.) THE Petitioner has filed the instant Writ of Mandamus, praying for passing of an order by this Court in directing the Second Respondent to dispose of his Representation dated 24.08.2012 praying for issuance of License for running Bunk Shop on the line of Club House Road, by the side of No.10, L&T Main Gate Opp., Taj Club House, Chennai -600 002.

(2.) ACCORDING to the Petitioner, he is physically handicapped to an extent of 100% disability with deaf and dumb. He is running a Bunk Shop on the line of Club House Road, by the side of No.10, L&T Main Gate Opp., Taj Club House, Chennai. He is selling coffee and eatable items in an hygienic manner. He is earning a meager amount, out of which he is taking care of his family members and aged parents.

(3.) THE stand of the Petitioner is that his bunk shop is no way disturbing the general public or free flow of traffic. The Government is also supporting the claim of physically challenged person like him. Furthermore, as per Section 43 of the Persons with disabilities (equal opportunities, protection or rights and full participations) Act 1995, he has statutory right to do business. Therefore, it is the duty of the Respondents to pave way for the physically challenged persons like him to provide life without depending upon the Government for any benefits.