MOHAMMAD AKRAM Vs. STATE OF H P

JUDGEMENT

(1.) THE petitioners are physically challenged persons. THEy are aggrieved since they are not given regular appointment. According to them, they are entitled to regular appointment against 3% seats reserved for the persons with disabilities under the provisions of the Persons with Disability (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995.

(2.) A similar issue was considered by this Court in detail and the following directions have been issued :

(3.) IN view of the final disposal of the writ petition, the pending application(s) also stand disposed of.