LAWS(P&H)-2015-7-147

NIRMAL KAPOOR Vs. LIC OF INDIA AND ORS.

Decided On July 29, 2015
NIRMAL KAPOOR Appellant
V/S
LIC of India and Ors. Respondents

JUDGEMENT

(1.) WHILE the petitioner was serving the respondent Life Insurance Corporation of India (hereinafter referred to as - the Corporation) as Assistant, he met with an accident, which rendered him 100% physically disabled. He filed a representation with the respondent Corporation seeking benefits of the provisions of Section 47 of The Persons with Disabilities (Equal Opportunity, Protection of Rights and Full Participation) Act, 1995 (hereinafter referred to as - the Act). On rejection of the above representation, the present writ petition has been filed.

(2.) IT is not disputed that the petitioner, while serving the respondent Corporation, met with an accident, as a result of which, he incurred 100% physical disability. That being so, in my view, Section 47 of the Act would come to his rescue, which is as under : -

(3.) THE case of the petitioner is squarely covered in his favour under the above quoted provisions. The above view taken by me finds support from the judgment of the Apex Court in Kunal Singh vs. Union of India and another reported as : 2003 (1) SCT 1029, wherein it has been held as under : -