AMITA Vs. UNION OF INDIA

JUDGEMENT

(1.) This is a typical case showing how the laudable object with which the Parliament enacted Disability (Equal Opportunities and Protection of Rights and Full Participation) Act, 1995 and framed rules in 1996, is being frustrated by non-implementation of that Act by the concerned authorities. The list which was drawn-up in 1986 was sought to be revised and we are informed by the learned Solicitor General that an Expert Committee was constituted to revise the 1986 list in 1998. It was re-constituted in 7/1999. The re-constituted Committee also did not submit its report and about three months' after its constitution, it setup three sub-committees, which also seem to have done nothing so far.

(2.) We are pained and distressed at this apathy being shown towards the unfortunate disabled and handicapped. The attitude of indifference causes us concern.

(3.) The learned Solicitor General has informed us that he has brought the matter to the knowledge of the Hon ble Minister for Social Justice and Empowerment and we hope the Minister concerned would look into the matter and take appropriate steps.