SURENDRA PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Chandra Shekhar, learned counsel for the petitioners, Mr. Sanjay Singh, Standing Counsel No. IX for the Staterespondents and Dr. Ravi Ranjan, learned counsel for the respondent nos. 6 and 7.

(2.) DURING the pendency of this appli cation, an amendment application being I.A. No. 3445 of 2004 has been filed on behalf of similarly situated persons to array them as petitioners. The cause of the persons, who wanted to be arrayed as the petitioners, appears to be one and the same.

(3.) THE petitioners have prayed for issuance of the direction upon the respondents particularly respondent - State Board of Technical Education (hereinafter referred to as "the Board") and its Secretary to register them as persons with disabilities (hereinafter referred to as "PWDs") for the Sessions 2001 -2002.