The High Court of Madras has installed “Braille Printer” for the use of visually challenging persons at the Principal seat in availing Braille Judgments/Orders.
This initiative has been taken by the Court to facilitate and to provide access to justice to the visually challenging Advocates and litigant public and as a part of complying the provision of The Rights of Persons with Disabilities Act, 2016.
The notification issued by the High Court has stated that “It is notified that to facilitate and to provide access to justice to the visually challenging Advocates and litigant public and as a part of complying the provision of “The Rights of Persons with Disabilities Act, 2016”, the Registry has installed “Braille Printer” for the use of visually challenging persons.”
The Principal seat will avail Braille Judgments/Orders with effect from 15.11.2021.
ABOUT BRAILLE
Braille is a tactile writing system used by people who are visually impaired. It is traditionally written with embossed paper. Braille users can read computer screens and other electronic supports using refreshable braille displays. They can write braille with the original slate and stylus or type it on a braille writer, such as a portable braille notetaker or computer that prints with a braille embosser.
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