SATINDER PAL SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition has been filed by the petitioner under Articles 226/227 of the Constitution of India, seeking a writ of mandamus, directing the respondents to prepare a comprehensive scheme regarding the petitioner's category i.e. blind [including partially blind (low vision) and one eyed person] in view of various pleas/grounds taken in the present petition and representation/legal notices sent by the petitioner.

(2.) Learned State counsel, while referring to the averments made in para 3 of the preliminary submissions of written statement, submits that the petitioner has been issued a disability certificate confirming his disability only 30% and the persons with 40% disability are entitled to get various benefits extended to the persons with disability. He does not fall in the category of persons with disability, hence, he is not entitled to get the benefit as minimum degree of disability required is 40% in order to be eligible for any concession/benefits.

(3.) Para 3 of the preliminary submissions of the written statement reads as under:-