NARESH KUMAR Vs. PSPCL

JUDGEMENT

(1.) PETITIONER has filed this petition seeking a direction to the respondents to consider him for appointment to the post of Lineman under the Physically Handicapped category on contract basis in pursuance to the advertisement Annexure P -5.

(2.) CASE of the petitioner, in brief, is that he was a physically handicapped person with 44% disability. Five thousand posts of Lineman had been advertised by the respondents. Out of the said posts, 128 posts were reserved for the candidates under the Physically Handicapped category. Petitioner applied for the said post under the reserved category of Physically Handicapped. However, petitioner had not been issued the appointment letter. Hence, the present writ petition. Learned counsel for the petitioner has submitted that petitioner was suffering 44% physical disability due to shortening of left leg by two inches with stiffness of ankle joint. Petitioner was capable of performing the duties of Lineman and the respondents were liable to be directed to appoint the petitioner as a Lineman.

(3.) PARA two of the written statement on merits reads as under: -