MUNISH DULTA Vs. H.P. UNIVERSITY

JUDGEMENT

(1.) BY means of this writ petition, the Petitioner has prayed for the grant of the following amongst other reliefs:

(2.) THAT the Respondent University may kindly be directed to provide 3% reservation on post -based reservation roster in favour of the disabled persons by clubbing all the posts in the faculties of P.G. Centre, H.P University, ICDEOL, P.G. Centre, Dharamshala and Evening College at Shimla wherein the cadre of the post in the faculty of Public Administration is 16 in total.

(3.) THIS Court has dealt in great detail with the provisions of the Act in CWP No. 192 of 2004, Ankush Dass Sood v. State of H.P and Ors., decided on 22.6.2007 wherein this Court noted as follows: