Slomita Rai vs State Of Sikkim & Ors

Biswanath Somadder, CJ

On 22nd March, 2022, the instant interlocutory application, being I.A. No. 05 of 2022, was taken up for consideration, when we passed an order inter alia directing the concerned State respondents to instruct the learned Additional Advocate General adequately and properly so that on the next date we are apprised of the steps taken by the concerned State respondents pursuant to the judgment and order dated 6th March, 2019, passed in WP (PIL) No. 09 of 2018 Slomita Rai Vs State of Sikkim and Ors. ).

Today, when the matter is taken up for consideration, we notice that a status report has been filed on behalf of the State respondents wherefrom it appears that the State Government has taken some steps pursuant to the judgment and order dated 6th March, 2019, passed in WP (PIL) No. 09 of 2018.

Although provisions of sections 32 and 34 of the Rights of Persons with Disabilities Act, 2016, have been stated to be complied with, there is still a lot of work that is required to be done in order to give proper effect to the judgment and order dated 6th March, 2019, passed in WP (PIL) No. 09 of 2018.

In such circumstances, we request the learned Additional Advocate General to take up the matter with the concerned officers of the State respondents in order to ensure that all the directions as contained in the order dated 6th March, 2019, are effectively complied with, as expeditiously as possible, so that rights of persons with disabilities are not compromised in any manner upon taking into account the objects and reasons for bringing into force, the said Act of 2016.

With the above observations/directions, I.A. No. 05 of 2022 stands disposed of.