SHIVRAJ VISHWANATH DAHIPHALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) We have heard learned Counsel for parties at considerable length.

(2.) Matter relates to selection and appointment to the post of Junior Engineer in the establishment of Respondent Nos.2 and 3.

(3.) Petitioner claims selection and appointment as a person with disability under the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 and the successor Act i.e. Rights of Persons with Disabilities Act, 2016 Act.