D AROKIANATHAN Vs. REGIONAL DIRECTOR INDIAN AIRLINES LTD

JUDGEMENT

(1.) THE above writ appeal is filed against the order of the learned single Judge dated 16. 02. 2000 made in W. P. No. 8302 of 1998, in and by which the learned Judge rejected the claim of the petitioner and dismissed his writ petition.

(2.) HEARD the learned counsel for the appellant as well as respondent.

(3.) ACCORDING to the appellant/writ petitioner, he is a physically handicapped person and he applied for the post of Helper Commercial (Tamil Nadu) on 24. 06. 1997 under the quota of Physically Handicapped. He was called for an interview against the quota of physically handicapped on 18. 11. 1997. One of the panel members asked him to lift a big suitcase and he satisfied the said direction without any difficulty. Though he was found fit and fully qualified for the post of Helper Commercial, the post is kept vacant without appointing him till date against physically handicapped quota. He also secured a letter dated 19. 11. 1997 from the Superintendent of Vocational Rehabilitation Centre for the physically handicapped quota. Since the respondent is not considering his request, the petitioner has filed the present writ petition.