ANIL KUMAR KUNDU Vs. KURUKSHETRA UNIVERSITY AND ORS.

JUDGEMENT

(1.) By this petition the petitioner has challenged the order Annexure P-18.

(2.) The petitioner was appointed as a Lecturer in the Department of Management in Kurukshetra University-respondent No.1 after being regularly selected. It is submitted that on 30.06.2006 he met with an accident which has left him paralysed and the prayer made is that he should be given all the benefits of Section 47 of the Persons with Disabilities (Equal Opportunities Protection of Rights and Full Participation)Act, 1995(hereinafter referred to as 'the Act' for short). The petitioner had earlier filed CWP No. 4302 of 2014 which was disposed of on 07.03.2014 directing respondent No.2-Vice Chancellor to pass a speaking order. It is this speaking order which has been challenged. Section 47 of the Act is in the following terms:-

(3.) The impugned order has held the petitioner disentitled on the ground that firstly, no intimation about the accident was given for 1 years and secondly, that the University granted him extraordinary leave on the asking of his wife which is still continuing.