I ELANGOVAN Vs. GOVT OF TAMIL NADU

JUDGEMENT

(1.) Heard Mr. V. Ajoy Khose, learned counsel for the petitioner, Mr. M. Dhandapani, learned Special Government Pleader for the 1st respondent and Ms. N. Kavitha, learned counsel appearing for the 2nd respondent.

(2.) It looks like the petitioner is a crusader for the disabled. In this particular Writ Petition, the establishment which he focuses on is the 2nd respondent University. According to him, though there are totally 187 posts, the 2nd respondent University is not following the mandate of Section 33 of the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 and while issuing an advertisement on 15.10.2008 calling for applications for appointment of 1 Professor, 9 Readers and 19 Lecturers, reservations has been made on communal basis, but no provision has been made for persons with disabilities. It is in these circumstances, the present Writ Petition has been filed.

(3.) To his application made under the Right to Information act, the 2nd respondent has responded that "no one is appointed under disabled quota for the above categories. The words "above categories" would refer to Professor/Readers/Lecturers.