SLOMITA RAI Vs. STATE OF SIKKIM

JUDGEMENT

(1.) On 22/3/2022, the instant interlocutory application, being I.A. No. 05 of 2022, was taken up for consideration, when we passed an order inter alia directing the concerned State respondents to instruct the learned Additional Advocate General adequately and properly so that on the next date we are apprised of the steps taken by the concerned State respondents pursuant to the judgment and order dtd. 6/3/2019, passed in WP (PIL) No. 09 of 2018 (Slomita Rai v. State of Sikkim and Ors.).

(2.) Today, when the matter is taken up for consideration, we notice that a status report has been filed on behalf of the State respondents wherefrom it appears that the State Government has taken some steps pursuant to the judgment and order dtd. 6/3/2019, passed in WP (PIL) No. 09 of 2018.

(3.) Although provisions of Sec. 32 and 34 of the Rights of Persons with Disabilities Act, 2016, have been stated to be complied with, there is still a lot of work that is required to be done in order to give proper effect to the judgment and order dtd. 6/3/2019, passed in WP (PIL) No. 09 of 2018.