SH. MANISH KATOCH SON OF SH. MADAN CHAND KATOCH, R/O HATWAS, TEHSIL & DISTRICT KANGRA, HP, Vs. STATE OF H.P. THROUGH SECRETARY (EDUCATION) TO THE GOVT. OF H.P. SHIMLA AND DIRECTOR, ELEMENTARY EDUCATION, SHIMLA-2

JUDGEMENT

(1.) IT is undisputed before me that the petitioners in this writ petition are covered by The Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 (herein after referred to as the Act).

(2.) Whether reporters of the Local papers are allowed to see the judgments.

(3.) IN reply to the petition, the State avers that the process to fill up the posts of twelve Trained Graduate Teachers under the provision of the aforesaid 'Act' has already been set in motion and that the petitioners have also been considered for this post in accordance with law.