AIROnline 2018 Del 1599

Delhi High Court

Hon'ble Judge(s): Gitta Mittal, C. Hari Shankar , JJ

Constitution of India , Art.14, Art.21— Rights of Persons with Disabilities Act (49 of 2016) , S.42, S.3— Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act (1 of 1996) , S.44, S.45, S.46— Public transport - Access of disabled persons - Acquisition of standard floor buses by State - Challenge as to - Cluster scheme by State is in violation of directives of Supreme Court in terms of W.P.(C) No. 9643/2017 - Act of 2016 giving harmonious guidelines and space standards for barrier free built environment for persons with disabilities - Nature of State treating disabled as non-existent, or, in any case not having any rights is violative of their basic rights - Prohibitory direction upon State from acquiring any standard floor buses in terms of statutory mandates. (Para 133 135 138 139 142) .....