Punjab-Haryana High Court
National Federation Of The Blind Punjab ... vs State Of Punjab And Another on 11 October, 2013
Bench: Sanjay Kishan Kaul, Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 22813 of 2013
Date of Decision : 11.10.2013
National Federation of the Blind Punjab Branch ....... Petitioner
Versus
State of Punjab and another ..... Respondents
CORAM: HON'BLE MR. JUSTICE SANJAY KISHAN KAUL, CHIEF JUSTICE HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH Present:- Mr. Vivek Sharma, Advocate, for the petitioner.
SANJAY KISHAN KAUL, CHIEF JUSTICE (ORAL) Notice of motion.
Mr. Harsimran S. Sethi, Additional Advocate General, Punjab, accepts notice.
Let a complete set be supplied to Mr. Sethi during the course of the day.
We are of the view that really speaking, there is no necessity of any direction in the present petition qua formulation of a policy to give benefits to the requisite percentage of persons under the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 in view of a recent pronouncement of the Hon'ble Supreme Court in Civil Appeal No. 9096 of 2013 titled as Union of India and others Versus National Federation of the Blinds and others, decided on 8.10.2013 as the declaration of the law and the directions are qua not only for Union of India but also for State Governments and Union Territories.
The State of Punjab to take necessary action keeping in mind the aforesaid judgment.
The petition accordingly stands disposed of. Dasti under signatures of the Bench Secretary attached to this Court to learned counsels for the parties.
(SANJAY KISHAN KAUL) CHIEF JUSTICE (AUGUSTINE GEORGE MASIH) JUDGE 11.10.2013 sjks Sharma Sanjiv Kumar 2013.10.11 16:53 I attest to the accuracy and integrity of this document Chandigarh