G MURALI RAVICHANDRAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Heard Mr.N.Manokaran, learned counsel for the petitioner and Mr.S.Suresh Kumar, learned Government Advocate appearing on behalf of the first respondent as well as Mr.S.Ayyathurai, learned Senior counsel for the second respondent.

(2.) The grievance of the petitioner is that, in the notification dated 22.07.1999, for recruitment of Motor Vehicles Inspector, Grade-II, 3% reservation for physically challenged persons was not earmarked in accordance with the provisions of the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1996 (hereinafter referred to as the Act). Since the petitioner herein is a physically challenged person, he has been deprived of the reservation and therefore, has sought for a direction to the respondents to appoint him to the said post.

(3.) The learned counsel for the petitioner submitted that in the previous notifications dated 27.08.1997 and 09.09.1998, reservation for appointment by Direct Recruitment to the post of Motor Vehicles Inspector, Grade-II in the Tamil Nadu Transport Subordinate Services, 1999-2000 for 38 vacancies, there was a 3% reservation for the physically challenged category. Subsequently, in the present notification dated 22.07.1999, the respondents had not reserved post for the physically challenged persons.