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In a PIL filed by Rashtriya Apang Vikas Mahasangh against the State of Maharashtra,in Bombay High Court, several directions have been issued regarding that training programs and workshops which should be organised throughout the state to make the officials of the state aware of the Rights Of The Person With Disabilities Act, 2016.
Convention was made by an act of parliament in United Nations general Assembly adopted on 1st October 2007 and since then it is implemented in India. The convention is 12 years old now but there'sa general lack of sensitivity towards the disabled because of which it can be established that there is no or less awareness of the fact that person with disabilities have their own rights this and such rights cannot be defeted by laid back attitude.
The Counsel of the respondent, Mr Maatos, stated that the law is to be implemented sincerely and all efforts will have to be made for effective implementation and enforcement. He added that such implementation can be successful only if state good conduct training and awareness program to the officials of the state and those incharge of municipal governance and Civic affairs. It needs to be organised throughout the state on on a non working day which should be a full day long program.The experts in the field has to be invited which would include legal professionals.There are chances that the disabled and differently abled people are not aware of their rights and are deprived of the same. Assistance and support must be given by their colleagues and public at large. The council also added that holding of research programs for the awareness of the officers of the state should be made compulsory.
The matter will be placed on the supplementary board on 10th December 2019 and by that time it is hoped that government will be in place and other program should be undertaken and organised by the departmental of social Justice in consultation with other departments and wings of the state are also requested to join such program and training sessions the Council of also requested that Ms Gayatri Singh, Counsel of the petitioner, Miss Kakia and Ms. Singh at the venue should also be invited.
Maharashtra State Legal Service Authourity and Rashtra Apang Vikas Mahasangh will be called to address and assist the officers of the state in this awareness program.
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