ANITA VERMA Vs. STATE OF J AND K

JUDGEMENT

(1.) CDLSW No. 131/2013

(2.) With the consensus of learned counsel for the parties, appeal is taken up for consideration on merits.

(3.) After the selection process for making appointment on the posts of teachers in district Jammu was over, appellant-writ petitioner filed SWP No. 1476/2009 wherein she sought quashment of Government Order No. 62-SW of 2001 dated 13.03.2001 to the extent it prescribes only PD (partially deaf)/OL (one leg) as eligible for appointment against post of teacher in the Education Department under the provisions of J&K Persons with Disabilities (Equal Opportunities Protection of Rights and Full Participation) Act, 1998 (for short the Act of 1998). She also prayed for issuance of direction to the respondents to consider such physically handicapped candidates who have other Orthopedic disability for appointment on the post of teacher. She also sought quashment of selection arid appointment of respondents No. 3 and 4 on the post of teachers.