- (1.) Special leave granted.
(2.) Having considered the facts and circumstances of the case we are of the opinion that in the facts of this case it is necessary to direct that in case the petitioner or persons situated like the petitioner, i.e., those who were suffering from leprosy and have been declared fit for public service, if and when they apply their application should be treated keeping in view the Ministry of Horne Affairs Notification dated 2.3.65 bearing No. 14-11/65- Estt., D. and in accordance with the law. The order of the High Court is substituted by the aforesaid order.
(3.) The appeal is disposed of with this direction.;