G.HEMA GOWRI Vs. UNION OF INDIA

JUDGEMENT

(1.) This public interest litigation has been preferred for the following prayers:-

(2.) Sections 17 and 19 of the Rights of Persons with Disabilities Act, 2016 (for short the Disability Act') read as under:-

(3.) Learned counsel for the petitioner submitted that much is required to be done for intellectually challenged children of the age group 7-17 years and to give them vocational training as part and parcel of their curriculum. It is also submitted by the counsel for the petitioner that such children who have below average IQ and those with learning disabilities, are entirely different. Intellectually challenged/specially abled child describes below- average IQ and an inability to garner skills needed for daily living.