Ranjan Gogoi, C.J. - (1.) This appeal is directed against the order dated 13.7.2009 passed by a learned Single Judge of this Court in C.W.P. No. 19305 of 2007.
(2.) By the aforesaid judgment the learned Single Judge has dismissed the petitioner's claim to alternative employment under the provisions of the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 (hereinafter referred to as 'the Act').
(3.) The petitioner, at the relevant point of time, was working as a driver in the Haryana Roadways. He met with an accident while on duty on 5.2.2005 as a result of which his right leg had to be amputated. Though he continued to remain in employment, eventually in the month of September 2007, it was certified that he was unfit to work as a driver. The petitioner raised a demand for alternative employment under the Act which was refused by the respondents by order dated 10.12.2007 (Annexure-P.4). Aggrieved by this, the writ petition, out of which this appeal has arisen, was filed.;