- (1.) This appeal is directed against the order dated 24.8.2009, passed in CWP No. 2542 of 2009, by which the learned Single Judge had dismissed the writ petition filed by the appellants.
(2.) The facts that would be necessary to be noticed may be set out at the threshold.
(3.) The appellants/writ petitioners No. 1 to 5 are physically handicapped persons who suffer from low vision of different proportions, the extent of which have been mentioned in the writ petition. They were selected for appointment as JBT Teachers. Though under the provisions of Section 33 of The Persons with disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 (hereinafter referred to as 'the Act') provides, inter alia, for reservation to the extent of 1% for persons suffering from blindness or low vision, the petitioners have not been appointed in the posts against which they have been selected. Consequently, to enforce their legal rights under Section 33 of the Act, the writ petition, out of which this appeal has arisen, was instituted.;