SANJIB BANERJEE,J. - (1.) There is no merit in the appeal.
(2.) The appellant, a person with visual impairment, invoked the provisions of The Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 to challenge the refusal by the State Bank of India to accommodate the appellant in the post of a clerk.
(3.) The case carried by the writ petitioner appellant to the court was that adequate number of posts had not been reserved by the State Bank while conducting its all-India examination for recruitment of clerks. The appellant refers to Section 33 of the said Act of 1995 and the requirement thereunder of 3% of government posts at the appointment level being reserved for persons with disabilities and such 3% being shared equally between persons visually handicapped, persons with hearing impairment and persons with locomotor disabilities.;