The Constitution of India is the bedrock of all social justice legislations. It reflects the evolution of a nation from a laissez faire to a welfare one and strengthens the notion of State as parens patriae. The Constitution is not a mere edict, but the machinery by which laws are made and which, of all the instruments have the utmost claim to be construed broadly and liberally. The various Acts aiding the disabled emanate from this perspective. Non Uniformity and Dynamism in Definitions The notion and perception of disability varies according to societies, customs and culture leading to attitudes acutely entrenched in eon, iconic and socio-cultural ethic. Therefore, “disability” has been classified in many ways. What’s more, stipulations, such a ‘impairment’ and ‘handicap’ are synonymously used. Besides, various organizations label disability according to their deportment consequently serving only their o ....