RAJESH KUMAR Vs. PUNJAB PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) The definitions as per Government Instructions issued vide letter No. 10/26/95/5-SS/1252 dated 2.5.97 of the handicapped for purposes of reservation in employment is as under:

(2.) Competent authorities to issue such certificate as under:-

(3.) This certificate should be issued by the authorities of the concerned District or place of which the candidate is permanent resident."