- (1.) THE appellant being aggrieved and dissatisfied with the judgment and order dated 13th March, 2015, passed by the learned Single Judge in W.P. (S) No. 1895 of 2013, whereby and whereunder the writ petition filed by the petitioner has been dismissed by the learned Single Judge.
(2.) HEARD Mr. Rajiv Ranjan, learned senior counsel appearing for the appellant as well as Mr. Jai Prakash, learned Additional Advocate General appearing for the Respondent -State Government.
(3.) PERUSED the judgment and the order delivered by the learned Single Judge in W.P. (S) No. 1895 of 2013 and other relevant materials placed on record. The short question, which arises for consideration before this Court is as to whether the appellant is having any right of reappointment under the Act, namely, The Persons with disabilities (Equal Opportunities, Protection of Rights and Full participation) Act, 1995, which provides for appointment of Commissioner for persons with disabilities for the purpose of Act under Section 60. The Commissioner within the State has the power to co -ordinate with the State Government for the programmes and the schemes for the persons with disabilities and other matters, which is provided under Section 60 of the Act.;