VERSHA PARIHAR Vs. STATE OF J&K AND ORS.

JUDGEMENT

(1.) This writ petition is filed praying to issue direction to the respondents to consider selection/appointment of the petitioner in view of section 22 of Persons with Disabilities (Equal Opportunities Protection of Rights and full Participation) Act, 1998. Further prayer is for issuance of direction to respondent Nos. 1 to 4 to provide 3% reservation to the category of handicapped as provided under the persons.

(2.) The petitioner passed 10+2 and Bachelor Degree in Arts from Jammu University. She is handicapped in the category of low vision.

(3.) An advertisement notice No. 10 of 2005 dated 29.12.2005 was issued inviting applications for the post of Teachers in District Doda issued by Service Selection Board. The total number of posts in all the categories were stated as 150. The petitioner being eligible, applied for the said post under the category of low vision (disabled). The petitioner was considered under the said category of disability and was also interviewed. She was not selected on the ground that the Government has excluded the post of teacher under the said category namely low vision by order No. 62-SW of 2001 dated 13.03.2001.