DILBAGH SINGH Vs. HARYANA VIDYUT PRASARAN NIGAM LTD

JUDGEMENT

(1.) An appointment notice (Annexure P5), for recruitment to various posts, was issued by the respondent " Haryana Vidyut Prasaran Nigam Limited" (hereinafter referred to as "the respondent"). Out of 2000 posts of Assistant Linemen and 342 posts of Shift Attendants, 60 and 16 posts respectively were reserved for handicapped category. The petitioner applied for both the posts as he fulfilled eligibility conditions thereof. He was handicapped to the extent of 70%. However, he was not appointed against those posts inspite of the fact that some of the posts are still unfilled.

(2.) The pure and simple grievance of the petitioner is that there is no way the appointment to one of the posts aforementioned could be denied to him.

(3.) The plea of respondent is that the petitioner was ineligible for the post of Assistant Lineman because he had 70% disability in the lower limb. Qua the other post, the averment was that only eight candidates were to be appointed and the appointments were indeed made to all the posts available.