- (1.) The writ petitioner, a specially abled person with low vision and a contender for the post of Pharmacist, filled up in a process initiated by the advertisement dated 30.12.2011, issued by the respondent-University, seeks to invoke the writ jurisdiction of this Court to set at naught the Notification No.16-70/2004-DD.III-Ministry of Social Justice and Empowerment, Government of India, dated 15.03.2007, issued under the Persons with Disabilities(Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 (for short, hereafter referred to as 'the Act'), and also for a direction to the respondents to consider his case for the aforementioned post against the vacancies reserved for the disabled persons.
(2.) We have heard Mr. Hitesh Bansal, the petitioner in person and Mr. Suwalal Pahadiya, Deputy Director on behalf of the respondent No.2-University.
(3.) The petitioner, on being queried by this Court, having expressed his desire to argue his own case, has been heard in full.;