M SAKTHIVEERAMANI Vs. DEPUTY DIRECTOR GENERAL OF PRISONS

JUDGEMENT

(1.) AT a time when the very adjective "Disabled" has taken a different connotation as "Differently Abled", the respondents have sent the petitioner out of service on the ground that he is medically unfit to continue in service, forcing him to file the above writ petition.

(2.) THE petitioner was originally selected and appointed as a Second Grade Warder in the Tamil Nadu Prison Subordinate Service. He was promoted as Grade-I Warder with effect from 1984 and was promoted as Chief Head Warder with effect from 14.10.1998.

(3.) DESPITE the said Certificate issued by the Medical Board, to whom he was referred by the Department itself, the petitioner was reverted by the proceedings of the Superintendent of Borstal School, Pudukottai dated 10.4.2004 and posted as Chief Head Warder in the same school on 12.4.2004.