G MALLICKA Vs. MUNICIPAL COUNCIL

JUDGEMENT

(1.) In this application under Article 226 of the Constitution of India, the petitioner has challenged the office order No. 2956 dated December, 14, 1998 issued by the Secretary, Municipal Council, Port Blair whereby and whereunder the petitioner was appointed as Workcharged Mazdoor in the pay scale of Rs. 2550-3200/- with basic pay of Rs. 2550/-under certain terms and conditions with immediate effect. The petitioner's grievance against that order is namely on the point that in terms of the earlier order dated September 18, 1998 passed in WP. 63 of 1995 by Shyamal Kumar Sen, J (as His Lordship then was) her case was not considered for absorption in the post of Lower Grade Clerk (hereinafter referred to as Clerk for brevity).

(2.) The petitioner's further grievance is relating to non reservation of 1% for the post of clerks by the Municipal Council (hereinafter referred to as the council for brevity) in terms of the reservation rule as applicable under The Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 (hereinafter referred to as the said Act of 1995 for brevity).

(3.) This writ application has been opposed by the respondents, council.