Allow Cookies!
By using our website, you agree to the use of cookies
Recently, The Supreme Court bench consisting of Justice Arun Mishra and Justice S Abdul Nazeer granted three months’ time to all states and Union Territories for the purpose of implementation of "The Right of Persons with Disabilities Act, 2016", the statute which has given more rights to the differently abled people. Advocate Manali Singhal who had represented the petitioner NGO-Justice Sunanda Bhandare Foundation held in her submission that some states and UTs such as Uttar Pradesh, Karnataka, Haryana etc. have filed affidavits stating that they have implemented based on the 1995 Act whereas the Supreme Court's verdict was pertaining to the amended act. Based on this petition, it was held that there should be an effective monitoring system concerned with the guidelines of Vineet Narain Judgment. Prior to this, on 25th April 2016, the Supreme Court had asked all the states to scrupulously follow the 2016 act as it had reflected a drastic change on the perception of the Government. It was also held that under the amended act, the responsibilities of all the States and UTs have increased severely.
86540
103860
630
114
59824