The High Court of Delhi has decided to engage 4 sign language interpreters to facilitate lawyers or litigants who may require their assistance in Court.
In a circular issued recently, the court said that the services of four persons may be utilised on a provisional basis as sign languageinterpreters in the HC & district courts till a panel of interpreters is finalised.
The fee per case has been fixed at Rs 7,500 per day, the circular said.
"It is circulated for information of all the concerned that the honourable chief justice of this court, on the recommendations of the information technology & accessibility committee, has been pleased to direct that till the finalisation of a comprehensive panel of sign language interpreters, the services of the following persons may be utilised on provisional basis for sign language interpretation in this court & Delhi district courts on payment of lumpsum fee per case at the rate of Rs 7,500 per diem (day)," the circular issued by the joint registrar (judicial) Abhilash Malhotra said.
The 4 persons who would help anyone requiring their expertise on a provional basis are Saurav Roychowdhury, Atul Kumar, Shivoy Sharma & Manisha Sharma.
In a step aimed at enhancing access to justice to the differently-abled, the high court had in September engaged sign language interpreters for the first time to enable hearing-impaired people to understand the court proceedings.
Two such interpreters were standing at the podium near the judge & translated the proceedings through their actions to the hearing-impaired persons who were present in the court to attend a case relating to making films accessible to those suffering from visual or hearing impairments.
The high court's move comes at a time when the Supreme Court, for the first time, appointed a sign language interpreter to make the judicial system more inclusive & accessible & ensure that every voice is heard, every word understood & every right upheld.
CJI D Y Chandrachud had recently announced the appointment of a sign language interpreter to help hearing-impaired lawyers & litigants comprehend judicial proceedings.
On Sept 22, 2023, a bench headed by the CJI D Y Chandrachud heard hearing-impaired lawyer Sarah Sunny through sign-language interpreter Chowdhury in a case related to the rights of persons with disability.
Several infrastructural changes have been carried out on the top court premises to enhance accessibility for specially-abled persons.
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