- (1.) It is submitted at the Bar that most of the States have filed the compliance report. Learned counsel for the State of Karnataka submits that he will file its compliance report within three days hence.
(2.) Learned counsel for the respondent in I.A. No.10 of 2015 shall make a compilation of the reports and file it by the next date of hearing. I.A. No.12 of 2015 in WP (C) No.116/1998
(3.) It is submitted by Mr. Pankaj Sinha, learned counsel that the benefit as given by this Court vide judgment and order dated 26.03.2014 has to be extended to the people having impaired vision even by the University Grants Commission (UGC). The present application has been filed for issuance of appropriate directions to the UGC to make provisions, regard being had to the mandate of the legislature contained in Section 33 of the Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995.;