RAJIVE RATURI Vs. UNION OF INDIA & ORS.

JUDGEMENT

(1.) In a detailed Judgment dated 15.12.2017, this Court, after discussing the benefits and facilities that are to be provided to the persons suffering from various kinds of disabilities under the Rights of Persons with Disabilities Act, 2016 ("Disabilities Act, 2016") were taken note of and on that basis as many as eleven directions were given which were to be complied with by the Central Government as well as State Governments.

(2.) It is stated at the cost of repetition that these directions are passed, relied upon the provisions mentioned in the Disabilities Act, 2016 as well as certain decisions which were taken by the Central Government itself for implementing various provisions of the Disabilities Act, 2016. The Central Government as well as the State Governments were directed to file their reports indicating the action Plan and the time within which the provisions of Disabilities Act, 2016, in terms of the directions, would be implemented.

(3.) Direction Nos. 1, 4, 5, 6, 8, 9, 10 and 11 pertain to the Central Government. The Union of India has filed its response by way of an affidavit.