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The case of the Petitioners is that, though various rights have been recognized for ‘persons with disabilities’ under the RPWD Act, most films which are released in India are not catering to disabled persons, despite the said RPWD Act, having been enacted more than 5-6 years ago.
Jharkhand High Court highlighted the specific provisions under the Rights of Persons with Disabilities Act, 2016 backing all the aforesaid facilities in all public places.
Orissa High Court said that a criminal trial is not an IPL T20 match where every ‘substitute player’ can be an ‘impact player’, engaging a new State Defence Council without providing him police papers is gross illegality.
Kerala High Court: The Division Bench of K. Vinod Chandran and V. G. Arun, JJ., addressed the present petition filed by BSNL
Uttaranchal High Court: A Division Judge Bench comprising of Rajiv Sharma, ACJ and Manoj Kumar Tiwari, J. disposed of a PIL for
Supreme Court: Considering the need of complying with the judgment rendered in Justice Sunanda Bhandare Foundation vs. Union of India, (2014) 14
Supreme Court: Modifying the order dated 30.11.2016 where it was directed that all the cinema halls in India shall play the National
Supreme Court: In the matter where the employees of Prasar Bharati, who are ‘persons with disability’ (PWD), had alleged that they have
Supreme Court: “Non-disabled people do not understand disabled ones.” This is what the bench of Dr. A.K. Sikri and R.K. Agrawal, JJ