ANAND K.N. Vs. BIJU PRABHAKAR

JUDGEMENT

(1.) CONTEMPT.PETITION(C) No.678/2020 in C.A.No.1567/2017 and CONTEMPT PETITION(C) No. 680/2020 in C.A. No. 1567/2017 : The complaint of the petitioners in these contempt petitions is that the reservations have not been provided for persons with disabilities in spite of repeated directions issued by this Court.

(2.) Taking note of the fact that the instructions have not been issued by the Government of India under the proviso to Section 34 of the Rights of Persons with Disabilities Act, 2016 (Disabilities Act, 2016). By an Order dated 28.09.2021, this Court granted four months time for issuing the instructions.

(3.) In these contempt petitions we are concerned with promotions to civil posts in the State of Kerala. A counter affidavit has been filed by the State informing this Court that the process of identification of posts is going on. It is stated in the affidavit that 380 posts have been identified for the purpose of providing reservation to persons with disabilities.