JITENDER PATHANIA Vs. STATE OF H.P.

JUDGEMENT

(1.) The writ petition has been filed for the grant of following reliefs:-

(2.) It is not in dispute that the Hon'ble Supreme Court in its judgment dtd. 28/6/2021 in Civil Appeal No. 59 of 2021, titled the State of Kerala and others vs. Leesamma Joseph (Annexure P-7), while upholding the judgment of the Kerala High Court has clearly provided for reservation in promotion to disabled persons in all posts that are identified for the said purpose.

(3.) The respondent-State on its own could not postpone the effect of the aforesaid judgment, more especially, when the judgment only narrated what had earlier being pronounced as noted in the judgment itself.