R. SUBRAMANIAN Vs. THE MANAGING DIRECTOR, TAMIL NADU STATE TRANSPORT CORPORATION (KUMBAKONAM DIVISION I) LTD.

JUDGEMENT

(1.) THIS Writ Petition has been filed challenging the impugned order dated 11.02.2013 denying payment of back wages to the petitioner alone and consequential direction to the respondent to disburse all the backwages from 15.12.1997 with subsequent interest accrued thereon.

(2.) ADMITTEDLY , the petitioner is a disabled person and he is entitled to the benefit in terms of the provisions to Section 47 of the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation Act), 1995. Earlier, the petitioner had approached this Court by filing writ petition in W.P. (MD) No. 6331 of 2012 and this Court, on 17.12.2012, had passed the following order:

(3.) IN support of his contention, the learned counsel appearing for the petitioner would rely upon the following decisions: