GOPALJEE ANAND Vs. STATE OF BIHAR

JUDGEMENT

(1.) This matter has been taken up for hearing online because of COVID-19 pandemic restrictions.

(2.) The profound apathy of the State respondents in considering the case of the petitioners in terms of a policy decision of the Government of India for rehabilitation of erstwhile leprosy patients after their cure is appalling. It is more than 21 years for which the petitioners are fighting against the State respondents for consideration of the claims under the said policy decision of the Government of India dtd. 14/6/1982 for rehabilitation of erstwhile leprosy patients to enable them to live as a normal person in the society in order to rehabilitate them after their cure.

(3.) It is noteworthy that as a measure of leprosy control and rehabilitation, it was decided that all posts belonging to category D in all the National Leprosy Eradication (Control) Programme Units should be preferably filled up with cured leprosy patients with requisite qualification and capability.