RATAN LAL BAIRWA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Both these public interest litigation writ petitions have been filed inter alia with the prayer that the respondents be directed to issue future advertisements according to the Rights of Persons with Disabilities Act, 2016 giving 4% reservation to the differently abled persons, inclusive of 1% reservation for the persons suffering from "autism spectrum disorder" disease.

(2.) Mr. Ganesh Meena, learned Additional Advocate General submitted that during pendency of these writ petitions, the respondent-State has enacted new rules i.e. Rajasthan Rights of Persons with Disabilities Rules, 2018 raising the reservation for differently abled persons from 3% to 4%. Learned Additional Advocate General submitted that in pursuance of the statement made by the learned Advocate General, the State Government in its Department of Personnel has now issued a circular dated 18.09.2019 providing that the enhanced quota of reservation for differently abled persons shall apply even to on going recruitment process initiated for various posts in different departments.

(3.) Mr. Shailesh Prakash Sharma, learned counsel appearing on behalf of Respondent-Railways submitted that percentage of aforesaid reservation has been increased from 3% to 4% by the Railways also vide RBE No. 23/2018 dated 16.02.2018.