SRIPADA SAI RAM Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri. M. Pitchaiah, learned counsel for the petitioners and Sri. N. Aswartha Narayana, learned Government Pleader for Services-I, for the respondents in all the writ petitions.

(2.) In W.P. No. 3758 of 2021 the petitioners are challenging G.O.Ms. No. 2, Animal Husbandry, Dairy Development and Fisheries (AH.I) Department, dtd. 5/1/2021, issued by the 1 respondent-the State of Andhra Pradesh being violative of Articles 14, 16 and 21 of the Constitution of India and the provisions of the Rights of Persons with Disabilities Act 2016 (in short 'the Act 2016').

(3.) The 1 petitioner - Metta Jyotsna is a physically handicapped person, suffering from low vision to the extent of 40% as certified by the Medical Board of Rajiv Gandhi Institute Medical Sciences, Srikakulam on 25/3/2014 covered under the benchmark disability within the meaning of the Act 2016. The 1 petitioner is a Graduate in Bachelor of Veterinary Sciences (in short 'B.V.Sc') and Animal Husbandry (A.H) and she studied in N.T.R. Veterinary Science and Animal Husbandry College, Gannavaram, Krishna District during the academic year 2013-2018.