SAMBHAVANA Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS petition by way of public interest litigation has been filed with the following prayers:

(2.) THE petitioner which is stated to be a registered society consisting of persons with disabilities, claims to have been working in the larger interest of the persons with disabilities. The writ petition is filed contending inter alia that the reservation provided under the Notice dated 31.05.2014 for Civil Services Examination, 2014 for visually impaired candidates is not in conformity with the provisions of Section 33 of Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 (for short =Disabilities Act').

(3.) THE brief facts are: