SINAM KALPANA DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) This writ petition has been filed by the petitioners to quash the impugned selection list dtd. 20/12/2016 and to direct the respondents to prepare another selection list after providing three per cent quota amounting to 5 posts under Persons with Disability (PWD) category as contemplated under the Persons with Disabilities (Equal Opportunities Protection of Rights and Full Participation) Act, 1995 (for short, "the said Act").

(2.) Heard Mr.S.Rajeetchandra, learned counsel for the petitioners; Mr.Ibotombi, learned senior counsel for the private respondent No.3 and Mr. HS Paonam, leaernd senior counsel for the respondent No. 4. Heard also Mr.H.Debendra, learned Government Advocate for the respondent State.

(3.) Briefly stated, the case of the petitioners is as follows: