AJAI SRIVASTAVA Vs. STATE OF H.P.

JUDGEMENT

(1.) IN both the writ petitions, the petitioners are seeking relief in terms of the guidelines, instructions, circulars and notifications made by the Central Government relating to the persons with disability. It is profitable to reproduce the reliefs sought in CWP No. 9316 of 2012 and CWPIL No. 6 of 2013 as under:

(2.) MR . Shrawan Dogra, learned Advocate General, states that he is under instructions to state that the respondents/State is ready to consider the prayers made by the writ petitioners, which is for the benefit of handicapped and disabled persons. His statement is taken on record.