Ashok Bhushan, J. - (1.) The appellant aggrieved by the judgment of Madras High Court dated 05.06.2015 dismissing his writ petition has come up in this appeal. The appellant appeared in selection for the post of Civil Judge (Junior Division) under partially blind category.
(2.) The brief facts giving rise to this appeal are: JUDGEMENT_48_LAWS(SC)1_2019_1.html After enactment of the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 (hereinafter referred to as the "Act, 1995") the State of Tamil Nadu vide GO dated 11.04.2005 has identified 117 categories of posts as most suitable in A and B groups in direct recruitment. Item No.102 of the above list of posts identified under group A and B was to the following effect: "LIST OF POSTS IDENTIFIED UNDER GROUP A & B CATEGORIES
(3.) The Government of Tamil Nadu had also issued a notification dated 31.08.2012 in exercise of powers conferred by proviso to Section 33 of the Act,1995 exempting the post of District Judge (Entry Level) and Civil Judge in the Tamil Nadu State Judicial Service from the provision of the said Section 33 in respect of complete blindness and complete impairment.;