Mukesh Kumar Vs National Power Training Institute And Ors
.... d 62 of the Disabilities Act.” 19. In the present proceeding, the Commissioner set aside the termination letter issued by the Petitioner and also directed the petitioner to reinstate the Respondent which is contrary to the provision of the said Act. Hence, the same is required to be set asi ...
Delhi High Court
Rajive Raturi Vs Union Of India & Ors
.... ections. 47. The report pointed out that inaccessibility often leads to compounded discrimination, creating additional layers of disadvantage for PWDs, particularly when these individuals are also subject to other forms of marginalisation. The findings emphasised the need for a comprehensiv ...
Supreme Court Of India
Jubin Baby And Others Vs State
.... r the witnesses and hamper the investigation and the\ investigation is almost completed. Hence, he vehemently opposed to grant bail to the petitioners. 5. On seeing the facts, it reveals that the petitioners have some malpractice while running an ashram and on considering the facts, this co ...
Madras High Court
Akshat Baldwa & Ors. Vs Yash Raj Films & Ors.
.... imeline of two years. Standardization in formats of films: It was proposed to introduce a standardization process similar to the Digital Cinema Package or DCP format for collecting digital files used to store and convey digital cinema audio and have a standard format for video and audio tra ...
Delhi High Court
Jammu And Kashmir Board Of Professional Entrance Examinations Vs Vasundhara Sharma And Ors
.... not less than 3% seats for persons with disabilities. It cannot be disputed that the aforesaid Act is a beneficial piece of legislation which enables the PwD to live their life with dignity and purpose. 33. To give effect to the United Nations Convention on Rights of Persons with Disab ...
Jammu & Kashmir High Court
MAHARANA PRATAP SHIKSHAN SANSTHA, SEVAPUR Vs THE STATE OF MAHARASHTRA AND OTHERS
.... tion of new posts unless the procedure laid down in this GR was followed. The petitioner is also not disputing that there was necessity to first submit proposal for sanctioning of posts. That procedure was admittedly not followed. It appears that in one writ petition by order dated 6.6.2008, thi ...
bombay high court (aurangabad bench)
Disabled Rights Group & Anr. Vs Union of India & Ors.
.... . It emphasises strengthening the rights of the people with disabilities, and foster their participation in all aspects of life. A disability is only actually a disability when it prevents someone from doing what they want or need to do. A lawyer can be just as effective in a wheelchair, as long as ...
SUPREME COURT OF INDIA
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