RAVISH THAKUR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The instant petition has been filed for the grant of following substantive reliefs:-

(2.) Petitioner completed his matriculation in the year, 2002 and thereafter completed his Diploma in Civil Engineering in the year, 2013. On 15/5/2016, petitioner started to work as Plant Manager at 1.35 MLD capacity Sewerage Treatment Plant Snowdon, which was outsourced to Engineer Tek Chand (Government Contractor and General Orders Supplier) by Shimla Jal Prabandhan Nigam Limited (SJNPL), an undertaking of the Government. Thereafter, the petitioner vide lateral entry completed his degree in Bachelor of Technology in Civil Engineering on 17/4/2017.

(3.) On 22/6/2020, the Medical Authority under the Department of Empowerment of Persons with Disabilities, Ministry of Social Justice and Empowerment, Government of India, issued disability certificate in the name of the petitioner certifying that petitioner is a case of 'Locomotor Disability' and that the diagnosis in his case was non-progressive. It was further mentioned that the petitioner has 80% permanent disability in relation to his brain, right leg and right arm.