G.V. NAGALAKSHMI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri G.Subash, learned counsel for the petitioner and the learned Government Pleader for Higher Education appearing for the respondents.

(2.) Since the point involved in both the writ petitions is one and the same, these two writ petitions are being disposed of by this common order.

(3.) The case of the petitioner is that presently she is working as Head of Electronics and Instrumentation Engineering, KDR Government Polytechnic College, Wanaparthy, Medak District. She was certified that she is visual handicapped person by 60% by the Medical Board, Sarojini Devi Eye Hospital in the year 1998. She joined the service in the year 1998 as Associate Lecturer through Public Service Commission in general category instead of visual handicap category. She completed B.Tech in EIE and subsequently acquired M.Tech qualification in computer sciences from JNTUCE, Hyderabad, during the year 2004. She passed Account test for subordinate officers Part-II, on 9/12/2010. All these were informed to the respondents and the same were recorded in her service book on 7/2/2012. An entry was also made in her service register with regard to her visual defect on 3/7/2015.