Supreme Court - Daily Orders
V. Surendra Mohan vs State Of Tamil Nadu . on 6 September, 2016
Bench: J. Chelameswar, Abhay Manohar Sapre
1
Out today
ITEM NO.2-PH COURT NO.5 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 17223/2015
(Arising out of impugned final judgment and order dated 05/06/2015
in WP No. 10582/2015 passed by the High Court Of Madras)
V. SURENDRA MOHAN Petitioner(s)
VERSUS
STATE OF TAMIL NADU & ORS. Respondent(s)
Date : 06/09/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Gopal Sankranarayanan,Adv.
Ms. Pooja Dhar,Adv.
Ms. Zeeshan Diwan,Adv.
For Respondent(s) Mr. B. Balaji,Adv.
Mr. Muthevel Palani,Adv.
Mr. R. Arvind Athithan,Adv.
Mr. K.C. Mahadevan,Adv.
Mr. Krishna Kumar R.S.,Adv.
Mr. Rajesh Kumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
After hearing the matter for quite some time, we are of the opinion that it is necessary to ascertain from the State of Tamil Nadu whether the State Co-ordination Committee contemplated Signature Not Verified Digitally signed by OM PARKASH SHARMA Date: 2016.09.06 under Section 13 of The Persons with Disabilities (Equal 16:47:57 IST Reason:
Opportunities, Protection of Rights and Full Participation) Act, 1995, was in existence at the point of time when the decision was 2 taken on 31.8.2012 and the letter dated 8.8.2014 communicating the decision of the State Government to restrict the benefit of 'The Persons with Disabilities(Equal Opportunities, Protection of Rights and Full Participation) Act, 1995' insofar as it pertains to fill up the 162 posts of Civil Judge in the Tamil Nadu State Judicial Service from the applicability of Section 33 to only those persons who are visually and hearing impaired ranging between 40% to 50%. If such a Committee was in existence on that point of time, who were the members of such Committee and under which category of Section 13 such members were appointed/chose to that Committee Learned counsel for the State of Tamil Nadu is directed to file an affidavit in that behalf within three weeks. List the matter on 27.9.2016 as part heard.
[O.P. SHARMA] [RAJINDER KAUR]
AR-cum-PS COURT MASTER