R PARTHIBAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The prayer in the writ petition is to issue a writ of certiorified mandamus to call for the records of the 2nd respondent pertaining to the selection of the candidates for appointment as lecturer, the impugned order in O.M. No. 4426/AA4/2007 dated 27.12.2007 and quash the same and direct the respondents to appoint the petitioner to the post of lecture in physics under the handicapped reservation.

(2.) The writ petitioner is Orthopaedically challenged having post polio residual paralysis in the left lower limbs. He is also a Post Graduate Degree holder in Physics having secured I class and he belongs to backward community.

(3.) The grievance of the petitioner is that though he is entitled to be appointed as a lecturer in physics under the reservation for persons with disability, the respondent, by its Order dated 27.12.2007 informed the petitioner that there was no availability of vacancy based on the communal rotation and none of the physically challenged candidates were selected in the recruitment.