RUKAM PAL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) IN this writ petition the petitioners point out that the provisions of "the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995" (for short `the Act') are not being given effect to.

(2.) KEEPING in view the object and the purpose of the Act the State and the local authorities have to ensure that every child with a disability has access to free education in an appropriate environment till he attains the age of eighteen years. Besides, it has to be the endeavour of the State and the local authorities to promote the integration of students with disabilities in the normal schools. The Government and the local authorities are also required to set up special schools in government and private sectors for those in need of special education in such a manner that children with disabilities living in any part of the country have access to such schools.

(3.) HOWEVER, the matter be listed for monitoring the compliance of the order. The State shall file a report within three months.