- (1.) This Court on 26th March, 2014, had opined thus : "13. In our view, the 1995 Act has to be implemented in the letter and spirit by the Central Government and Union Territories without any delay, if not implemented so far."
(2.) After so stating, this Court had directed as follows : "14. We, accordingly, direct the Central Government, State Governments and Union Territories to implement the provisions of the 1995 Act immediately and positively by the end of 2014. 15. The Secretary, Ministry of Welfare, Government of India, the Chief Secretaries of the States, the Administrators of Union Territories, the Chief Commissioner of the Union of India and the Commissioners of the State Government and Union Territories shall ensure implementation of the 1995 Act in all respects including with regard to visually disabled persons within the above time."
(3.) The present application has been filed asking the Central Government, the State Governments and the Union Territories to submit the status report as regards the implementation of the aforesaid order. On a perusal of the office report, we find that the State of Bihar has already filed the status report.;