THANGGAKOLANCHINATHAN T Vs. REGISTRAR GENERAL; PRINCIPAL SECRETARY, GOVERNMENT OF TAMIL NADU; STATE COMMISSION

JUDGEMENT

(1.) In this writ petition, the applicability of Section 33 of The Persons With Disabilities (Equal Opportunities, Protection Of Rights And Full Participation) Act, 1995 (in short "the Disabilities Act"), for selection to the post of District Judges (Entry Level), is the primordial question for consideration.

(2.) The petitioner is an Advocate and he would state that the second respondent namely, Government of Tamil Nadu represented by the Principal Secretary, Public (Special A Department), Secretariat, Chennai 600 009 had invited applications for direct recruitment to 23 posts of District Judges (Entry Level) in the Tamil Nadu State Judicial Services under the amended provisions of the Tamil Nadu State Judicial Services (Cadre and Recruitment) Rules, 2007 (in short "Tamil Nadu Judicial Service Rules").

(3.) The petitioner would claim that he possesses B.A. and B.L. Degree and he is a practicing Advocate and the former President of the Thittakkudi Bar Association, Cuddalore District. The petitioner would further claim that he is otherwise abled (Physically Challenged) and to substantiate the same, in the application submitted for selection and appointment to the said post, also enclosed a disability certificate.