ANIL KUMAR SHARMA Vs. STATE OF M P

JUDGEMENT

(1.) HEARD finally.

(2.) THE case of the petitioner is that; he is a handicapped person, as the petitioner is suffering from paralysis. He was appointed as Section Writer against a vacant post as a daily wage employee with effect from 1.9.1984. Petitioner was considered for regular appointment by the District Selection Committee, Ratiam on 25.7.1987 and was found fit for regular appointment and the case of the petitioner was recommended for regular appointment with a condition of passing the typing examination.

(3.) LEARNED Counsel for the petitioner submits that in spite of the specific Circular, in the order Annexure P -5, whereby the petitioner has been selected, a condition has been laid down that alter passing the typing examination petitioner will be entitled for appointment. Petitioner further submits, upon submitting the representation vide order Annexure P7, the petitioner was directed to furnish the certificate from Medical Board, which was duly submitted vide Annexure -P8 and after submission of this the case of the petitioner was rejected on the ground that the petitioner has not got himself registered with the Employment Exchange and after getting himself registered petitioner will be given opportunity of interview, in accordance with the seniority in the registration. Learned Counsel for the petitioner submits that the order Annexure P -9 is illegal and deserves to be quashed.