The Allahabad High Court has directed State to file response to a plea seeking complete implementation of the Rights Of Persons With Disabilities Act, 2016.
The Division Bench comprised of Chief Justice Govind Mathur and Justice Saurabh Shyam Shamshery while dealing with the petition filed by 16 Student of different college has directed the District social welfare officer to make a complete inspection of all the Government buildings situated in the town of Prayagraj with a team of Public Works Department including an officer not below the rank of Executive Engineer.
The court has also directed that,
"A detailed report pertaining to the inspection relating to application of the Act of 2016 and also the directions given by the Apex Court in the case of Rajiv Raturi (supra) shall be submitted to this Court."
16 students of different colleges, had approached this Court to have complete implementation of the Rights of Persons With Disabilities Act, 2016 and further to implement the directions as given by the Supreme Court in Rajiv Raturi Vs. Union of India and Others.
The petitions has submitted before the court that that no adequatefacilities and amenities are available at the government departments buildings aforesaid for differently abled persons which is flagrant infringement of fundamental rights of differently abled persons as givenunder Article 14 and 21 of the Constitution of India.
The court while grating the time period to respondents as prayed to file counter affidavit has listed the present matter on 1st February.
Case details:
Case :- PUBLIC INTEREST LITIGATION (PIL) No. - 4 of 2021
Petitioner :- Shabih Fatima And 15 Others
Respondent :- State Of U.P. And 2 Others
Counsel for Petitioner :- In Person
Counsel for Respondent :- C.S.C
Quorum: Chief Justic Govind Mathur and Justice Saurabh Shyam Shamshery
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