LAWS(MAD)-2008-10-251

S ANTHONY Vs. UNION OF INDIA

Decided On October 20, 2008
S. ANTHONY Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) WP.No.16435/20051. Heard the learned counsel for the parties.

(2.) THE question relates to extension of benefits available under Section 47 of the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 (hereinafter referred to as the Act).