M. MURUGESAN Vs. LIC, OF INDIA

JUDGEMENT

(1.) The recruitment Advertisement given in the Official Website of the LIC, South Zone on 01.06.2015, is under challenge in this writ petition, on the ground that the notification is in violation of Section 33 of the Persons with Disabilities and (Equal Opportunity, Protection of Rights and Full Participation) Act, 1995.

(2.) The learned counsel appearing on behalf of the writ petitioner made a submission that pursuant to the recruitment notification the writ petitioner submitted his application for appointment to the post of Apprentice Development Officer, (in South Zone). As per the Advertisement, 410 vacancies were notified for the General category, 146 vacancies were for the other Backward Classes and 95 vacancies were reserved for Scheduled Castes and 3 vacancies were for the Scheduled Tribes. However, there is no reservation for the Disabled persons as per the impugned notification. Therefore, the notification is to be scraped on the ground that the mandatory requirement of reservation of disabled person as provided in section 33 of the Persons with Disabilities Act 1995 has not been complied with.

(3.) The learned counsel for the petitioner is of an opinion that the reservation policy in respect of the Differently abled person is a Mandate and as of now, all the public Authorities are bound to follow the provisions of the Disabilities Act scrupulously and any recruitment notification issued contrary to the same is to be quashed and revised notification is to be issued by the competent appointment authority.