L.MURUGANANTHAM Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner L.Muruganantham, who claims to be a Physically Disabled Person covered by the ambit and scope of Rights of Persons with Disabilities Act 2016 and also practices in this Court as an Advocate, has filed this Writ Petition in this Court on 30/8/2017 seeking a direction of this Court in PIL jurisdiction to the respondents, particularly Registrar General, Registrar (Judicial) and Registrar (Administration) of Madras High Court to ensure and provide special Video Conferencing facilities to the Persons with Disabilities and Senior Citizens and also for a direction to these respondents along with the State and Union of India to allow a Letter Petition facility to the Persons with Disabilities.

(2.) The prayers made in this PIL Petition are quoted below for ready reference:

(3.) The petitioner appeared as party-in-person, and has drawn our attention to Sec. 12 of the Rights of Persons with Disabilities Act, 2016 providing for "Access to Justice" to the Disabled Persons covered by the said Act, wherein the appropriate Government is expected to ensure that the Persons with Disabilities are able to exercise the right to access any Court, Tribunal, Authority, Commission or any other body having judicial or quasi- judicial or investigative powers without discrimination on the basis of disability.