Supreme Court: The Division Bench comprising of AK Sikri and Ashok Bhushan JJ., expressed its disappointment in regard to non-compliance of its order given in Disabled Rights Group v. Union of India, (2018) 2 SCC 397, decided on 15-12-2017, which talked about disabled-friendly public institutions.

The bench stated that “We have not said anything new in our judgment of 15-12-2017. It was your (Centre) law and we just asked you to comply with it. We are not running the government. It’s you who has to follow the law and order.”

The Apex Court had issued an 11-pointer directive that included making public institutions, transport and educational institutions disabled friendly.

Further, in a fresh petition, the Supreme Court issued notices to the registrar generals of all High Courts and the Secretary-General of the Supreme Court in regard to making judiciary disabled-friendly.

Therefore, the Supreme Court giving due regard to its earlier directions in the above-mentioned case asked Centre to file an affidavit within a period of 4 weeks giving details of the steps taken so far and the timeline for completing the work as had been stated in Disabled Rights Group v. Union of India, (2018) 2 SCC 397.

[Source: PTI]

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *

This site uses Akismet to reduce spam. Learn how your comment data is processed.