LALUBHAI RAYAJIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Assistant Government Pleader waives service of rule on behalf of the respondentstate. At request of the parties the rule is made returnable forthwith and case is taken of for final hearing as now the pleadings are complete.

(2.) This petition under Article226 of the Constitution of India is filed seeking directions to declare the petitioner having locomotor disability as eligible to participate in the recruitment process for the post of Live Stock Inspector. The petitioner is having a disability of one leg, which is locomotor disability. The petitioner had applied pursuant to the Advertisement for the post of Live Stock Inspector being Advertisement No.134/201718.

(3.) It is submitted that out of the post advertised, 11 posts were kept reserved for the persons with disability under the provisions of the Rights of Persons with Disabilities Act, 2016 herein after referred to as 'PWD Act, 2016'. However, such 11 posts were reserved for the persons who had disability with vision and hearing impaired, no posts were reserved for the persons with locomotor disability.