Court Buildings of this State to have lifts, ramps for specially abled

With an objective of making all court buildings in the state fully accessible to the specially abled persons, Acting Chief Justice Ravi Malimath has directed the Registrar (General Administration Department) of High Court and all the District & Sessions Judges in the state to take immediate steps to comply with the provisions of the Disabilities Act, 2016.

In an administrative office order issued in this regard, the Acting Chief Justice has further directed all the District and Sessions Judges in the state to take immediate remedial steps for making provision of ramp with railings and construction of disabled friendly toilets in all the judicial complexes.

He has also directed them to make provision of lift, where the complex is multi-storied and to call for an urgent meeting of the District Court Management Systems Committee to consider the availability of the aforesaid facilities in the court buildings and also the facility of auditory and visual signage and Braille button in a lift in case of multi-storied building.

The Acting Chief Justice has also directed the Registrar (GAD) to take steps for construction of disabled-friendly toilets in the High Court.

Source Link