PRAVEEN KUMAR G Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS petition filed in public interest by a blind person alleges, in this petition the discrimination between disabled persons and senior citizens in the Policy of IRCTC which provides facilities and services for issuing the railway ticket on internet, or at the reservation counters. It is pointed out that whereas senior citizens can book their railway tickets at concessional rate on the internet as mentioned in the policy, disabled persons cannot avail the same. Therefore, they are left with no other option but to get their railway ticket booked from the designated ticket counters at various railway stations and reservation centres.

(2.) THE policy of senior citizens is as under:-

(3.) WRIT petition stands disposed with these directions.