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The petitioner has contended that there is a distinction between making a comedy of a situation (which is permissible) and making a comedy of a condition of disability.
“An act of discrimination is not only a denial of promise of equal protection before the law. Rather, every act of exclusion is an assault on the dignity of a person. Instead of providing an equal space to grow, we have been compelling the persons with disabilities to prove, time and again, that they are capable of a lot more than we think.”
“Rejection of the disability contained the reason that the petitioner is suffering with Locomotor Disability which is a physical disability and the same is assessed as zero per cent, so no certificate is provided to the petitioner with respect to the disability suffered by him.”
Bombay High Court: The Division Bench of M. S. Sonak and Bharat P. Deshpande, JJ., quashed the impugned order of
Supreme Court of Pakistan: While deciding the instant issue concerning the manner of allocation of 2% Disability Quota for employment under the
Karnataka High Court: R. Devdas, J., while dismissing this petition filed under Article 226 and 227 of the Constitution of India observed that
The Union Cabinet chaired by the Prime Minister Narendra Modi has approved the proposal for Creation of two (2) posts of Commissioners