Pramath Patnaik, J. - (1.) I.A. No. 2180 of 2017 The instant Interlocutory Application has been filed for fixing an early date of hearing of the instant writ application. Since the writ application itself has been heard the Interlocutory Application became infructuous. Accordingly, I.A. No. 2180 of 2017 stands disposed of being infructuous.
(2.) In the captioned writ application, the petitioner has inter alia prayed for direction upon the respondents, in particular respondent no. 6 to furnish and place the reserved vacancy in respect of 3 % sanctioned and vacant post, which is to be kept reserved for the physically handicapped candidate by following the provisions provided under Section 32 and 33 of the 'The Persons with Disabilities (Equal Opportunities, Protections of Rights and Full Protection) Act, 1995 and; further for direction upon respondent no. 4 and 6 to consider the case of the petitioner for appointment on the post of Lecturer in the History subject in any colleges of the Sidhu-Kanhu Murmu University, Dumka.
(3.) After some argument, learned counsel for the parties agreed for dispossal of the writ application in view of decision rendered in the case of Jharkhand BET-NET Association, Hazaribagh Vs. The State of Jharkhand & Ors passed in W.P. (S) No. 223 of 2007. For ready reference, order dated 03.12.2016 passed in W.P. (S) No. 223 of 2007 is quoted herein below: "Prayer in the writ petition is for a direction to the respondentState to fill up vacancies by granting 3 % reservation to differently-abled persons. It is admitted at Bar that the instant writ petition shall be governed by order passed in "Arun Kumar Singh Vs. State of Jharkhand and others" in W.P. (PIL) No. 7525 of 2013. Accordingly, all appointments to the post of Lecturer in all the Universities within the State of Jharkhand shall strictly be made granting benefit under section 33 of the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995, in terms of order passed in W.P. (PIL) No. 7525 of 2013. The matter stands disposed of.";