ANITA DEVI Vs. STATE OF JHARKHAND AND ORS.

JUDGEMENT

(1.) A. No. 4 in W.P. No. 15/1998 : The prayer made in I.A. No. 4 is in relation to the reservation of the identified teaching posts in the Faculties and Colleges of various Universities in terms of Sec. 33 of the Person with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 for the visually handicapped persons.

(2.) The counter affidavit filed on behalf of the Chief Commissioner for Persons with Disabilities as set out in the following terms :

(3.) In view of the stand taken by the Government, nothing survives for consideration insofar as U.G.C. is concerned. The matter shall stand disposed of so far as University Grants Commission is concerned. I.A. 4 is disposed of accordingly.