Telangana High Court
The Depot Manager, Apsrtc, vs Mohd. Khaja Miya, on 13 September, 2022
Author: Abhinand Kumar Shavili
Bench: Abhinand Kumar Shavili
HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
AND
HON'BLE SRI JUSTICE K. SARATH
W.A.No.1396 of 2011
ORDER (per AKS,J):
1. When the matter is taken up for hearing, the learned counsel appearing for the appellants has informed the Court that the learned Single Judge has directed the appellants to reconsider the case of the respondent and pass appropriate orders.
2. The learned counsel appearing for the appellants contended that the similar issue i.e., whether the person can be considered as per the provisions of Section 47 of the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 for re-employment or not is adjudicated by this Court in Writ Appeal No.1376 of 2016 dated 27.11.2018 and following the said orders passed by the Division Bench of this Court the case of the respondent can be considered and appropriate orders would be passed by the appellants.
AKS,J & SK,J 2 W.A.No.1396 of 2011
3. In view of the above said submission, this Writ Appeal is disposed of directing the appellants to reconsider the case of the respondent in terms of the directions given by the Division Bench in Writ Appeal No.1376 of 2016, dated 27.11.2018. No costs.
4. Miscellaneous petitions pending, if any, shall stand closed.
______________________________ ABHINAND KUMAR SHAVILI, J _____________________________ K. SARATH, J Date: 13.09.2022 Krl