SAMBASIVA RAO Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Sri M. Panduranga Rao, the learned counsel appearing for the petitioner, the learned Assistant Solicitor General, appearing for the respondent Nos. 1 and 6, the learned Government Pleader for Revenue, appearing for the respondent Nos. 2, 3 and 4, as well as the learned Government Pleader for Stamps and Registration, appearing for the respondent No. 5.

(2.) THIS writ petition is taken on the basis of a 'letter', dated 5-12-2005, by one Sri i. Sambasiva Rao, Advocate, Flat No. 306, royal Residency, Humayun Nagar, Masab tank, Hyderabad, to the Honourable the chief Justice, High Court of Andhra pradesh, Hyderabad, seeking to direct the authorities concerned in connection with the representation of the petitioner for fixing the quota for the disabled in appointment of 'notary' viz. , implementation of 3% reservation for the persons under the Persons with disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 (for brevity "the Disabilities Act") by making necessary amendments in the quota prescribed for appointment of 'notary' and a further direction to consider the representation of the petitioner for appointment of 'notary' either in the State Government or in the Central Government quota.

(3.) UPON this subject, we requested Sri. M. Panduranga Rao, the learned counsel, to assist this Court, who readily accepted for the same.