P S BISHT Vs. J L BHAT

JUDGEMENT

(1.) By filing this petition the petitioner has prayed for a direction to the respondents to give effect to the provisions of Section 33 of the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995.

(2.) Counsel appearing for the petitioner has brought to our notice the provisions of Section 33, which provide that there shall be reservation in the vacancies of not less than 3% of seats for persons or class of persons with disability of, (i) blindness or low vision; (ii) hearing impairment; and (iii) locomotor disability or cerebral paisy of which one per cent each shall be reserved for persons suffering from the aforesaid three categories.

(3.) It is pointed out in the petition that the respondent college has not given effect to the aforesaid provision and, therefore, necessary directions are required to be issued to the said institution. The college is represented by a Counsel as also by the Principal. We have heard both of them on the issue of reservation of the posts.