S.SELVARASU Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The relief sought for in the present writ petition is to direct the respondents to consider select and appoint the petitioner as Motor Vehicle Inspector Grade II, in the transport subordinate services for the year 2018 in the physically handicapped/Differently abled quota.

(2.) The learned counsel appearing on behalf of the writ petitioner states that, the writ petitioner passed SSLC in the year 1986 and completed his Diploma course in Mechanical Engineering in Automobile Technology, as elective subject and passed in first class at the Board's final examinations held in April 1989. The writ petitioner enrolled his name in the District Employment Exchange. The writ petitioner belongs to Backward Class community. Pursuant to the recruitment notification issued by the respondent, for recruitment to the post of Motor Vehicle Inspector Grade-II, the writ petitioner submitted his application through online. The writ petitioner is a differently abled person and his disability is assessed 45%, which is of permanent disability. In the application details regarding "are you differently able person/kh[xxx]".

(3.) The writ petitioner has clearly instructed that the computer boy to mention as "Yes" in a differently abled person, it was erroneously entered as "No". The learned counsel for the writ petitioner states that, it is only an operational mistake committed by the computer operator, while sending application through online and in fact, the writ petitioner is a differently abled person assessed to 45% permanent disability and accordingly, he is entitled to avail the quota allotted for differently abled person for recruitment to the post of Motor Vehicle Inspector Grade-II. On account of the fact that, the writ petitioner has erroneously marked as "No" in the said column, his application is not considered in the process of selection. Thus, the writ petitioner is constrained to move the present writ petition.