VISHWAS HARIDAS JADHAVAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Orders were made for the disposal of this Petition finally at the admission stage. Accordingly, we issue Rule. The Rule is made returnable immediately at the request of and with the consent of the learned Counsel for the parties.

(3.) The Petitioner has pleaded that he is afflicted by obsessive-compulsive disorder (OCD), which is considered a mental disability within the meaning assigned to this term under Sec. 2(s) of the Rights of Persons with Disabilities Act, 2016 (2016 Act).