SUNITI SRIVASTAVA Vs. STATE OF U P

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned counsel for the opposite parties.

(2.) Under challenge in the instant writ petition are two orders passed by the District Magistrate/Additional Commissioner for the Persons with Disabilities appointed under the relevant provisions of the Persons with disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act,1995 (hereinafter to be referred to as 'Equal Opportunities Act,1995') on 25.02.2009 and 08.06.2010 contained in Annexure nos. 2 and 1 respectively as annexed with the writ petition.

(3.) The sole question for consideration before this Court is as to whether the complaint made by the petitioner before the Commissioner for the Persons with Disabilities was maintainable for his decision or not ?