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  • Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995
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Cites
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Citation Codes
Equivalent Citations
citation codes
Case Number
Disposition
Attorney(S)
Judges
Acts
  • Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995

    Justice Sunanda Bhandare Foundation v. Union Of India And Another

    Order

    1. Despite passage of considerable time, neither the Union of India nor have any of the six States filed response to the synopsis filed by the petitioner stating how various provisions of the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 have not been implemented. We direct the State Governments and the Union of India to file their responses in the form of affidavits within a period of four weeks failing which we will have no option but to direct the personal appearance of the Chief Secretaries of the States concerned though we would like to avoid making such a direction.

    2. List the matters after four weeks.

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    Justice Sunanda Bhandare Foundation v. Union Of India And Another
    (Jul 19, 2006)