H.SETHU Vs. STATE COMMISSIONER FOR DIFFERENTLY ABLED

JUDGEMENT

(1.) Heard both sides. No counter is filed on behalf of the 1st and 3rd Respondents.

(2.) The Petitioner has filed the present Writ of Mandamus praying for passing of an Order by this Court in restraining the 2nd Respondent / Commissioner, Corporation of Greater Chennai from interfering with the running of his shop situated opposite to Jaya Lakshmi Super Market, Pillayar Koil Street, Annanagar West, Chennai by selling Coffee, Tea and Snacks till alternative accommodation is provided thereto.

(3.) The grievance of the Petitioner is that differently abled persons have to be given preferential allotment in the shops constructed by the 2nd Respondent. Added further, 3% reservation is to be made in favour of the differently abled persons. As such, the Petitioner's case as a differently abled person is to be looked only by a Special Committee constituted by the 2nd Respondent in this regard, with a view to find out whether the place of running bunk shop is an objectionable one or otherwise.