VAISHNAVI JAYAKUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The writ petition has been filed challenging G.O.Ms. No. 31 dtd. 24/2/2021 issued by the first respondent.

(2.) The challenge to G.O. has been made on the ground of violation of Sec. 41 of the Rights of Persons with Disabilities Act, 2016. It is also on the ground that when no direction has been given by the Apex Court to have only 10% of the government buses disabled friendly, G.O. indicates only 10% of the total number of Government buses to be low floor buses.

(3.) It is stated that all the government buses should conform to the provisions of the Act of 2016 and the Rules framed thereunder, apart from the Harmonised Guidelines issued by the Government of India. But, the respondents have decided to apply those provisions only to the extent of 10% of the government buses to be accessible for the differently abled persons. The G.O. dtd. 24/2/2021 thus offends the provisions of the Act of 2016 and the Rules of 2017, apart from the Harmonised Guidelines issued by the Government of India.