- (1.) HAVING taken of the matter suo moto today, we substitute paragraph 11 of the judgment delivered on May 01, 2013 in this matter by the following paragraph: In so far as the provision of Section 47 of the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 are concerned, we are of the view that the Appellant having retired in the meantime the said provisions of the Act will have no application. As the Appellant has already been granted additional compensation under the scheme in force, we do not consider it appropriate to examine the entitlement of the Appellant to any further benefits under the Act. ;