SLOMITA RAI Vs. STATE OF SIKKIM

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present petition has been filed by the petitioner seeking the following reliefs;

(3.) As far as prayer No. 1 is concerned, learned Senior Government Counsel submits that 35 nos. of public buildings were identified as not being disabled friendly. Necessary rectifications with regard to 15 buildings out of 35 have already been taken up. For the remaining buildings steps would be taken within a period of one year.