SURENDRA KUMAR LANKA & ORS. Vs. UNION OF INDIA & ORS.
LAWS(SC)-1991-8-91
SUPREME COURT OF INDIA
Decided on August 12,1991

Surendra Kumar Lanka And Ors. Appellant
VERSUS
Union of India And Ors. Respondents

JUDGEMENT

- (1.) The cured leprosy persons will be given a special preference as set out in Memorandum No.Om.No.14/15/65-Estt.(D) Government of India, Ministry of Home Affairs (Department of 40 Personnel) dated 25th December, 1971. If any of such perse:is is physically handicapped persons he should also be considered against the quota for physically handicapped but that will not preclude his right for preferential condition under the aforesaid memorandum. Writ Petitions are disposed of accordingly. I.A.Nos. 2-63 In W.P.237/91 (for intervention)
(2.) No orders. In. W.P.(C) No.235/91
(3.) State of Orissa is directed to notify from time to time all vacancies available in the posts in question and it is also directed to notify the institutions established and/or recognised by the National Leprosy Eradication Programme" which are recognised as training institutions to train persons for the course in question as held in original application 665/88 before the Orissa Administrative Tribunal decided on 7th March, 1989. Writ Petition is disposed of accordingly.;


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