DEVINDER MOHAN Vs. THE DISTRICT AND SESSIONS JUDGE

JUDGEMENT

(1.) CM No. 12330 of 2013:

(2.) It has further been pleaded that while holding the post of Reader Grade II he has been deputed in the Judicial Branch vide order dated 24.09.2009. It was towards apprehending a change of seat in the light of the impugned communication dated 06.05.2010 at Annexure P-7 the instant writ petition has been filed.

(3.) It would be pertinent to notice that on 24.05.2010, interim protection was granted to the petitioner by this Court in terms of issuing directions that till further orders the petitioner shall not be disturbed from the present place of posting. Section 47 of the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995, reads in the following terms:--