JAGDISH SAKHARAM PARBALKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Gautam Dongre, learned counsel for the petitioner: Mr. Abhay Patki, learned Addl. GP for respondent Nos.1, 2 and 5: and Mr. Rahul Nerlekar, learned counsel for respondent Nos.3 and 4.

(2.) This petition has been filed under Article 226 of the Constitution of India, seeking the following reliefs :-

(3.) It is stated that petitioner is a person with disability as defined under the Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 as well as under the successor Act i.e. Right of Persons with Disabilities Act, 2016. As per the disability certificate dated 08.06.2011 issued by the Sir J. J. Group of Hospitals, Mumbai, petitioner has been certified to be suffering from 90% disability of non-progressive nature in both the legs.