MAMTA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS matter relates to aspects under the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 and other cognate legislation in the matter relating to persons with disabilities.

(2.) NO useful purpose will come if the Court goes into criticism on what has not been done in the State of Bihar. Clearly, nothing has been done to implement plans under this Act. A faint plea was being made by one of the State counsel Mr.Rajeshwar Prasad, G.R 6 that something has been done in 2002. This is not enough. May be, this plea has been given on instructions as if to side track the issue that nothing has been done. Taking care of the disabled is an obligation of the State under a legislation which has been framed by the Parliament. There is no escape from this. Then, there is an obligation on the present generation to leave a better world for next generation and take care of those who cannot take care of themselves. This is what the Act is about.

(3.) AT present, the State has not implemented, in letter and spirit, the provision, of the 1995 Act. But a beginning has to be made.