MANISHKUMAR BHIKHABHAI PATEL Vs. UNION OF INDIA

JUDGEMENT

(1.) By this writ-application under Article 226 of the Constitution of India, the writ-applicant - a handicapped student has prayed for the following:-

(2.) The case of the writ-applicant in his own words as pleaded in the writ-application is as under:-

(3.) On 18/02/2015, this Court passed the following order:- Heard learned Senior Advocate Shri Dhaval Dave appearing with learned Advocate Ms. Avni Pandya for the petitioner and learned Advocate Shri Shakil Qureshi appearing for Respondent Nos.1 and 2. In view of the contentions raised and having heard learned Advocates as well as considering the provisions of the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995, the matter requires consideration. Hence, Notice to the respondents, returnable on 12th March, 2015.