SAMBHAVANA Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) THIS writ petition has been filed seeking the following reliefs:-

(2.) CERTAIN directions were given by the predecessor Bench on 15.05.2013. Thereafter, a report of the Empowered Committee of the University constituted by the Vice Chancellor has been prepared and a copy of the same has been handed over to us today in the Court.

(3.) SOME concern was raised by the petitioner with regard to the kind of software that would be provided in the laptops to the disabled students. An immediate answer was given by the learned counsel for the Delhi University by stating that the software would include a software called 'NVDA' (Non Visual Desktops Access). Obviously, this software comes to the aid of visually impaired persons to access the laptop/desktop.