DR. ANIL KUMAR SON OF SHRI BHARAT PRASAD RESIDENT OF MOHALLA Vs. THE STATE OF BIHAR THROUGH ITS CHIEF SECRETARY, OLD SECRETARIAT, PATNA

JUDGEMENT

(1.) Both the applications raise common issues inasmuch as foundational facts are common and as such they have been heard together. The present order will govern them.

(2.) To appraise the controversy relevant facts, shall be noticed from CWJC No. 2861 of 2015.

(3.) The writ application is filed to command the respondents to consider the petitioner(s) for the post of State Commissioner Disability on contract basis in the light of the provisions contained in the Rehabilitation Council of India Act, 1992 (for short the 1992 Act) as well as the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 (for short the 1995 Act). During the pendency of the application, the respondents completed the screening of the applicants and found the petitioners ineligible for interview vide a proceeding of the Selection Committee headed by the Development Commissioner, Government of Bihar. The said decision of the respondents has been challenged by filing I.A. No. 9759 of 2015. Similar application, being I.A. No. 7726 of 2014 has been filed in CWJC No. 15221 of 2014.