NEEVED Y.MALIK Vs. DIRECTOR OF PANCHAYATS

JUDGEMENT

(1.) Heard Mr P. Sawant, learned counsel for the petitioner and Mr P. Faldessai, learned Addl. Govt. Advocate for respondent nos.1, 2 and 3. and Mr A. Menon, learned Advocate for respondent nos. 5 and 6.

(2.) The petitioner is a person with a disability (PWD) who instituted this petition seeking the following substantive relief:

(3.) The petitioner had contended that the State Commissioner for persons with disabilities considered his grievance, and an order was made on 21/11/2021 issuing some directions to the State Government to redress the petitioner's grievances, which were found to be genuine by the Commissioner.