Delhi High Court
Case BriefsHigh Courts

In this case, the father of a minor child having visual impairment of over 75%, filed a writ petition seeking grant of books, earning materials and assistive devices along with other facilities as provided under the Rights of Persons with Disabilities Act, 2016.

Case BriefsHigh Courts

Madhya Pradesh High Court: The Bench of G.S. Ahluwalia, J., dismissed a revision filed in respect of waiving off of the mandatory