differently abled Archives

‘Equalizing the differently abled with their peers itself infracts Article 14’; Delhi High Court upholds Rights of visually disabled student for hostel accommodation at JNU

It is truly ironical that the JNU is seeking to defend its case by relying on the fact that the petitioner, a 100% visually challenged student — has provided a residential address 21 km away from the JNU campus. The submission deserves no further comment.

Case Briefs High Courts

Kerala HC issues notice to Centre & State in a PIL seeking extension of facilities to every person with disability in need of special assistance irrespective of percentage of disability

Kerala High Court: In a PIL seeking extension of facilities to every person with a disability in need of special assistance irrespective

Case Briefs High Courts

Rape on the pretext of marriage| Madhya Pradesh High Court astonished by social differentiation still being created on caste-creed basis; denies bail to differently abled person apprehending tampering of witness

Madhya Pradesh High Court: Vivek Agarwal, J. dismissed a bail application of an applicant who was in custody since 29-06-2022 for the

Case Briefs Foreign Courts

Pak SC | Terms like “disabled,” “physically handicapped” & “mentally retarded” deeply bruise and offend human dignity of persons with different abilities; Court directs govt. to replace use of such words

Supreme Court of Pakistan: While deciding the instant issue concerning the manner of allocation of 2% Disability Quota for employment under the

Case Briefs High Courts

Jhar HC | Transfer is an incident of service, being differently abled doesn’t exempt employee from transfer policy

Jharkhand High Court: Dr S.N. Pathak, J., dismissed a writ petition as he was of the view that the transfer of the

Case Briefs High Courts

Suitable conditions imposed on concession for differently abled held valid under Article 14 of Constitution

Kerala High Court: The Court deciding an issue on arbitrariness of the cap imposed on financial concessions for the differently abled persons