JEEJA GHOSH Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition was filed by petitioner no. who is suffering from cerebral palsy along with petitioner no. 2 (Abled, Differently Abled, All People Together, formerly known as the Spastics Society of India). The grievance was in respect of the treatment mooted out to the first petitioner by the crew of Spice Jet.

(2.) On 24/03/2015, this Court recorded that a representation had been filed, inter alia, to seek directions for the respondents to follow the Civil Aviation Requirements (CAR) guidelines dated 1st May, 2008 with regard to the carrying/lifting of differently abled persons. Subsequently this Court awarded a compensation to the petitioner no. 1 on 12/05/2016.

(3.) Subsequently, on 14/02/2017, this Court was apprised of the revised CAR guidelines and that suitable amendments are required to be made for effective care of differently abled people. The Director General of Civil Aviation (DGCA) was directed to look into the suggestions submitted by the petitioners and to incorporate amendments in the CAR guidelines as may be necessary after considering the directions of this Court as well as the remarks/comments of the petitioners.