- (1.) Heard Sri Y.S. Lohit, learned counsel for petitioner, Sri Neerav Chitravanshi, learned counsel for respondents and perused the record.
(2.) This writ petition under Article 226 of Constitution of India has come up to assail judgment and order, dated 20.01.2009 passed by Central Administrative Tribunal, Lucknow Bench, Lucknow (hereinafter referred to as "Tribunal") in Original Application (hereinafter referred to as "O.A.") No. 160 of 2006 dismissing petitioner's application and declining to grant any relief with regard to petitioner's prayer that a direction be issued to respondents to appoint petitioner on regular post of Announcer/Compere under quota meant for physically handicapped persons in view of Memorandums dated 10.07.1981 and 21.08.1981, issued by respondents authorities.
(3.) Brief facts giving rise to present writ petition, as borne out from record, may be stated as under.;