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Judgment
The grievance of the appellant association is that Chennai Metro Rail has called for applications for filling up the following posts in Chennai
Metro Rail Limited:
Sl. Name of Posts Post Scale ofNo. ofGen BC BC MBC/DCSC ST
No Code Pay Posts Muslim
Station Controller/Train Operator/Jr. Engineer (Stations) 01. 13500-244 76 65 8 49 44 2
25520
Jr. Engineer (Mechanical/Electrical/Electronics/Civil) 02 13500-210 65 56 7 42 38 2
25520
Technician 03 8000- 265 82 70 9 53 48 3
(Mechanical/Electrical/Electronics/Civil/Plumbing/Blacksmith/Welding/In 14140
formation Technology)
Under Section 33 of the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995, neither identification
of posts nor exemption has been sought for and in this regard, the Association has filed the writ petition and it was dismissed by the learned Judge
on the ground that the writ petition on behalf of the Association in service matter, is not maintainable.
This Court heard the submission of the learned counsel appearing for the petitioner Association and upon perusal of the materials available on
record is not inclined to take a different view from that of the learned Single Judge. Therefore, the writ appeal is dismissed. No costs. However, it
is open to the petitioner Association to work out other remedies open to them under law. Consequently, connected miscellaneous petition is
closed.