Court News
Drunk on Duty, Then Pleaded Depression: Delhi High Court Upholds CISF Constable’s Removal, Says Disability Protection Needs Proof, Not Assertion
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Disability RightsClear topic ×
17 articles
Court News
Sole Caregiver of Brother With Thalassemia Transferred 1,000 km Away: Rajasthan High Court Quashes UCO Bank Order as ‘Non-Application of Mind’
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Landmark Judgements
Accessibility Is a Mandate, Not Charity: Supreme Court Directs UPSC on Scribes, Timelines and Protocols for Disabled Candidates
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Court News
Find Him a Chair, Don’t Wait for Him to Beg: Supreme Court Awards ₹1.25 Crore to CRPF Driver Invalidated Out After Losing His Sight
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Landmark Judgements
When KYC Cannot See You: Supreme Court Makes Accessible Digital Access Part of Article 21
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Landmark Judgements
The Bench Has Room for the Blind: Supreme Court Strikes Down the Exclusion of Visually Impaired Candidates From Judicial Service
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Court News
Blind Accused Must Get Prosecution Evidence in Braille: Uttarakhand HC on the Right to a Fair Trial
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Court News
Supreme Court Ensures Job Reservation for Out-Boarded Military Cadets
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Court News
Supreme Court Orders Welfare Relief for Visually Impaired in Odisha
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Court News
Supreme Court Empowers NLUs to Audit Disability Rights Compliance
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Court News
Disability During Service Calls for Empathy, Not Punishment: Punjab & Haryana High Court Quashes Charge Sheet Against Roadways Employee
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Court News
Supreme Court: Disability Rights Must Be Core Part of CSR for True Workplace Equality
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