RAJENDRA PETRUS LALZARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is the most shameful state of affairs. We are not even on the merits of the Petition, but only on the failure of the Government to furnish a meaningful response.

(2.) The Petition was filed in 2020. Since March of that year, it has been listed periodically. The first order was of 15/7/2021. The Government was represented.

(3.) There was another order dtd. 27/7/2021. Then a Division Bench passed a more detailed order on 28/3/2022. One of us GS Patel, J was a member of that Bench. We noted in brief the controversy regarding the Rights of Persons with Disabilities Act, 2016 ("the Disabilities Act"), certain Government Resolutions and how the schemes and development programmes contemplated under Sec. 37 of the Disabilities Act were to be implemented. We called for an Affidavit in Reply from the Government setting out in precise terms the nature of the scheme and we adjourned the matter to 8/6/2022.