SWARAJ INDIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner who is a member of Ahmedabad district Swaraj Abhayan, Gujarat has filed this Public Interest Litigation in which the petitioner has prayed for the following reliefs:

(2.) Heard learned advocate Mr.Koshti for the petitioner and learned Government Pleader Ms.Manisha Shah for respondent nos.1 and 2 and learned advocate Mr.D.G.Shukla for the respondent nos.4 and 5.

(3.) Learned advocate for the petitioner only contended that the respondent-Gujarat Subordinate Service Selection Board, Gujarat Panchayat Service Selection Board and Gujarat Public Service Commission have published different advertisements in the newspaper for different posts on 15.11.2016 and 16.11.2016 respectively. However, the said respondent authorities have not notified for the reservation for disabled persons as per the provisions contained in Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 (hereinafter referred to as 'the Act of 1995'). It is submitted that as per the Act of 1995, 3% reservation is required to be made for the persons with disabilities, in spite of that, in the advertisement which is published in the newspaper, there is no specific reference with regard to the same and therefore this Court may give appropriate directions to the respondents authorities.