PRAGATHI ANGAVIKALARA KSHEMABHIVRUDDI SANGHA Vs. MANAGING DIRECTOR, KARNATAKA STATE ROAD TRANSPORT CORPORATION

JUDGEMENT

(1.) The above Writ Petition is filed seeking for the following reliefs:

(2.) It is the case of the Petitioner that it is a Society formed with an object of protecting the rights of physically challenged persons. That the first Respondent who operates transport services in the State of Karnataka has adopted various measures for betterment of the physically challenged persons including providing shops in BMTC and KSRTC Bus Stands, wheel chairs to the physically disabled, etc., which has helped about 2000 physically challenged persons in making a living.

(3.) It is the further case of the Petitioner that by virtue of Sec. 37(c) of the Rights of Persons with Disabilities Act, 2016 (hereinafter referred to as the 'Act, 2016'), the first Respondent is liable to provide a reservation of 5% in its business which it has failed to do in the General Standing Order bearing No.KST/CO/TR/COM/C-3/7720/2014-15, dtd. 5/3/2015. Hence, the present Writ Petition is filed seeking for the aforementioned reliefs.