BINDHYACHAL SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) PURSUANT to order dated 11.10.2006, the Commissioner -cum -Secretary, Department of Personnel and Administrative Reforms, Government of Bihar, and the Commissioner -cum -Secretary, Department of Welfare, Government of Bihar, have appeared in person and have tried to explain before this Court about implementation of the provisions of the persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 (hereinafter to be referred to as "Act").

(2.) WE are informed by the Secretaries of the Departments that the provisions of the Act are being implemented for selection in almost all the establishments of the State of Bihar and in some of the cases necessary requisitions have been sent to the Bihar Public Service Commission (hereinafter to be referred to as "Commission") to provide sufficient numbers of reservation, so far the disables are concerned in view of sec. 33 of the Act. We are further informed that reservations for the disables have also been provided in relation to appointment of the teachers in Secondary and Primary Schools and the necessary requisitions have been produced before us for our perusal.

(3.) SEC .33 of the Act provides "every appropriate Government shall appoint in every establishment such percentage of vacancies not less than three per cent tor persons, or class of persons with disability of which one per cent, each shall be reserved for persons suffering from Equivalent Citation:2007 -PLJR -1 -31