SAYED DASTHAGIRI PASHA Vs. OSMANIA UNI

JUDGEMENT

(1.) Heard Mr. S.R. Sanku, learned counsel appearing for the petitioner and also Sri Deepak Bhattacharjee, learned Standing Counsel appearing on behalf of the respondent.

(2.) Petitioner herein, who has been working as Lecturer at the relevant point of time at Hanumakonda, Warangal District, files this Writ Petition, inter alia, for Mandamus seeking for implementation of reservation to the Physically Handicapped Candidates in respect of lecturers, Readers and Professors in terms of the provisions of the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995.

(3.) The case of the petitioner in short is that though the respondent-University had issued three notifications on three occasions i.e., on 24-2-1992,12-7-1993 and 25-3-1996 and the same were cancelled in spite of the fact that the petitioner did make an application in terms thereof. Ultimately, a fresh notification was issued on 25th March 1996, to which the petitioner made an application as the petitioner also happened to be a physically handicapped person having suffered with polio. Further, it is also his case that he is fully qualified and therefore, he is entitled to promotion as Reader in Economics. Even though the petitioner also appeared for the interview, he was not selected and according to him in fact no reservation has been made to the physically handicapped candidates as provided for under the aforesaid Act.