JATINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this application is for disposal of the writ petition in the light of the judgment passed by this Court in CWP No. 7233 of 2010 titled as Bhupinder Singh vs. State of Punjab and others, decided on 25.05.2011 (Annexure P-4), which has been upheld by a Division Bench of this Court in LPA No. 1719 of 2011 vide order dated 25.09.2012, which was preferred by the State of Punjab against the judgment of the learned Single Judge.

(2.) Prayer made in the application is accepted. The main writ petition is taken on Board for disposal.

(3.) Petitioner has approached this Court with a grievance that she is physically handicapped to the extent of 70% by birth. She joined as a Clerk in Treasury at Ludhiana through Special Employment Exchange being physically handicapped person and working as a Secretary to the Minister. State of Punjab has issued instructions dated 16.02.1996, according to which, the service period of the handicapped category persons has been enhanced by two years. Vide instructions dated 17.01.2001, the said benefit was restricted to only blind employees, which was challenged through a writ petition i.e. CWP No. 7233 of 2010 titled as Bhupinder Singh vs. State of Punjab and others, wherein it was claimed that the benefit be extended to all persons who fall within the definition of 'persons with disability' as provided under Section 2 (t) of the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation ) Act, 1995. The said plea of the petitioner was accepted by this Court vide judgment dated 25.05.2011 (Annexure P-4).