Supreme Court - Daily Orders
Rajive Raturi vs Union Of India on 15 December, 2017
Equivalent citations: AIRONLINE 2018 SC 544
Author: A.K. Sikri
Bench: A.K. Sikri
1
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (CIVIL) NO. 243 OF 2005
RAJIVE RATURI .....PETITIONER(S)
VERSUS
UNION OF INDIA AND OTHERS .....RESPONDENT(S)
WITH
WRIT PETITION (CIVIL) NO. 228 OF 2006
JUDGMENT
A.K. SIKRI, J.
The petitioner herein, who is a visually disabled person, is resident of Gurgaon (now ‘Gurugram’) and works in Delhi with a human rights organisation. He has filed this petition in public interest on behalf of the disabled persons (though better expression to describe these persons is ‘differently-abled persons’) for proper and adequate access to public places. In particular, this petition seeks providing all accessibility Signature Not Verified requirements to meet the needs of visually disabled persons in respect Digitally signed by ASHWANI KUMAR of safe access to roads and transport facilities. It is stated in the petition Date: 2017.12.15 14:20:08 IST Reason: that there are sixty to seventy million disabled persons in India and 2 almost 50% thereof suffer from visual disability. The fundamental concern of these visually impaired persons is safe accessibility to movements on footpaths and accessibility to roads and transport. It is stated in the petition that internationally acceptable mandatory components of physical accessibility are the following:
a) Safety: the environment must be such where disabled people can move around safely.
b) Independence: the environment must be such where disabled persons can use the facilities independently.
c) Affordability: the barrier free or accessible environment should not come with a premium.
d) Logical layout: the environment must be such where disabled persons are able to navigate without too much physical exertion i.e. not having to move to the length and breadth of the building to access information or make use of the facilities 1.
2) As per the petitioner, physical accessibility when translated vis-a-vis road and transportation facilities for the benefit of visually disabled persons would imply the following features:
MEASURES IN RESPECT OF ROADS:
a) Installation of auditory signals at every red light so as to aid 1 Based on a paper by Sunita Singh titled ‘Accessibility Issues’ in book called ‘Disability Management in India – Challenges and Commitment’, edited by C.S. Mohapatra and published by the National Institute for the Mentally Handicapped, Ministry of Social Justice and Empowerment, in collaboration with the Indian Institute of Public Administration (IIPA).3
visually disabled persons to cross the roads safely. This signal emits a series of sounds, which would indicate the opportune time to cross the road.
b) Construct zebra crossings at a slight incline so as to aid in guidance to visually disabled persons and to enable them to navigate along this raised safe passage of zebra crossings. This slightly raised level wo9uld indicate the course of the zebra crossing to visually disabled persons, who would be able to sense the slight level difference with the aid of their walking stick.
c) Insert guiding blocks in zebra crossings so as to aid in guidance to visually disabled persons and to enable them to navigate along with safe passage of zebra crossings.
d) Placing warning blocks along the edges of the pavement or footpath so as to denote a level difference between the road and the pathway and to ensure the continuity of the pathway. Warning blocks refers to a standard cement block, such as is used on pavements and footpaths, consisting of a series of small blisters on them so as to warn visually disabled persons wherever there is a gap in the pavement, a level difference or to indicate the point where the pavement or footpath ends and a road or a zebra crossing starts.
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e) Providing for unobstructed footpaths with minimum hindrances in such manner so as to leave obstacle-free walking areas in a straight line on the footpath at either left or right edges of the footpath.
f) Placing guiding blocks on pavements and footpaths so as to aid visually disabled persons in directional guidance. Guiding blocks are constructed on the same lines as warning blocks, the only difference being that while warning blocks consist of blisters made on a block, guiding blocks comprise of lines engraved on a block. These engraved lines on the cement block, which the visually disabled persons can sense with the aid of their walking stick, serve as an orientation tool to guide visually disabled persons along a certain direction.
g) Colouring the nosing of stairs in subways/overhead bridges/ escalators. Colouring the edges of the stairs would be of immense guidance to persons with low vision so as to enable such persons to negotiate each step with ease and orientation.
h) Providing for specially designated parking areas, which do not obstruct pathways. This feature would ensure that visually disabled persons could negotiate pathways without the 5 apprehension of colliding with parked vehicles.
i) Construction of a protective fencing around obstacles on footpaths an pavements so as to serve as a warning of the obstacle ahead.
j) Providing for signboards/advertisement boards and hoardings to be placed above head levels. This feature would ensure that there is no probability of visually disabled persons suffering head injuries owing to collision with signboards/advertisement boards.
k) Erecting a temporary barricade around places where construction work is in progress so as to serve as a timely warning to visually disabled persons.
l) Constructing highlands in the middle of main roads, so as to make crossing roads safer for the visually disabled. A highland would divide the main road in to two separate traffic zones of traffic moving in opposite directions, wherein a visually disabled person, through the aid of his ears, can concentrate on the traffic sounds coming from one particular direction whilst crossing over. MEASURES FOR TRANSPORT FACILITIES:
m) Providing an efficient audio announcement system in all modes of mass public transport, using Delhi Metro, which has incorporated this feature with great success, as a model. 6
n) Providing for bus stops to have route maps and schedules in Braille, which is placed at eye-level.
o) Providing for a standardized texture of flooring in front of bus stops.
p) Providing for easily accessible entry and exit points at bus stops, railway stations and airports.
q) Providing for an exclusive and designated ticketing area and assistance/information counter for visually disabled persons at the point which is nearest possible to the entry point and at every platform.
r) Providing for a designated place for disabled friendly coaches by placing guiding blocks for disabled-friendly coaches at railway stations, till the time the entire transport system becomes disabled friendly entirely.
s) Constructing warning blocks along with edges of platforms at all railway stations.
t) Modifying the footboard of public transport vehicles so as to make it more accessible for the visually disabled with sufficient and uniform width of steps and between steps.7
3) As per the petitioner, though there are few instances where some of these measures are being implemented, but the authorities have moved with a slow pace and in sporadic manner. To illustrate the same, the petitioner has tabulated these measures in Anneuxre P-4 to the writ petition to show that in most of the cases no action is taken by various States and Union Territories.
RIGHT OF VISUALLY DISABLED PERSONS TO GET THESE FACILITIES
(i) At International Level
4) In international human rights law, equality is founded upon two complementary principles: non-discrimination and reasonable differentiation. The principle of non-discrimination seeks to ensure that all persons can equally enjoy and exercise all their rights and freedoms. Discrimination occurs due to arbitrary denial of opportunities for equal participation. For example, when public facilities and services are set on standards out of the reach of persons with disabilities, it leads to exclusion and denial of rights. Equality not only implies preventing discrimination (example, the protection of individuals against unfavourable treatment by introducing anti-discrimination laws), but goes beyond in remedying discrimination against groups suffering systematic discrimination in society. In concrete terms, it means embracing the notion of positive rights, affirmative action and reasonable 8 accommodation. The move from the patronising and paternalistic approach to persons with disabilities represented by the medical model to viewing them as members of the community with equal rights has also been reflected in the evolution of international standards relating specifically to disabilities, as well as in moves to place the rights of persons with disabilities within the category of universal human rights. 2”.
5) Earlier the traditional approaches to disability have depicted it as health and welfare issue, to be addressed through care provided to persons with disabilities, from a charitable point of view. The disabled persons are viewed as abnormal, deserving of pity and care, and not as individuals who are entitled to enjoy the same opportunities to live a full and satisfying life as other members of society. This had resulted in marginalizing the disabled persons and their exclusion both from the mainstream of the society and enjoyment of their fundamental rights and freedoms. Disability tends to be couched within a medical and welfare framework, identifying people with disabilities as ill, different from their non-disabled peers, and in need of care. Because the emphasis is on the medical needs of people with disabilities, there is a corresponding neglect of their wider social needs, which has resulted in severe isolation for people with disabilities and their families). However, Real awareness of the problems of disabled and their human rights 2 See Report of United Nations Consultative Expert Group Meeting on International Norms and Standards Relating to Disability 10-2-2001 9 perspective came to fore, in international thinking, in the 1970s when United Nations took number of initiatives, which embrace the growing international concept of the human rights of persons with disabilities and equalization of opportunities to them.
6) Two major declarations on the disabled were adopted by the General Assembly in that decade. First is the declaration on the rights of mentally retarded persons dated December 20,1971 which provided that the mentally retarded person should enjoy the same rights as other human beings, including the right to proper medical care, economic security, the right to training and rehabilitation, and the right to live with his own family or with foster parents. Furthermore, the Assembly declared that there should be proper legal safeguards to protect the mentally retarded person against every form of abuse if it should become necessary to restrict or deny his or her rights. In 1975, the General Assembly of the UN adopted the Declaration on the Rights of Disabled Persons, which proclaimed that “disabled persons have the same civil and political rights as other human beings.” The Declaration states, “Disabled persons should receive equal treatment and services, which will enable them to develop their capabilities and skills to the maximum and will hasten the process of their social integration or reintegration.” This Declaration is a comprehensive instrument with a clear focus on the rights of persons with disabilities. Thereafter, the year 1981 was observed as International 10 Year of the Disabled Persons with its central theme as “Full Participation and Equality”.
7) In the very next year the UN General Assembly adopted the World Programme of Action which placed “Equalization of Opportunities” as a central theme. The Committee on Economic, Social and Cultural Rights under International Covenant on Economic Social and Cultural Rights (ICESCR) in 1994 assumed the responsibility for disability rights by issuing a General Comment No.5, in which the Committee makes an analysis of disability as a human rights issue. Article 6 of the Covenant emphasizes “Right to Work”; Article 7 refers to “the Right of everyone to the enjoyment of just and favourable conditions of work which ensures adequate remuneration”; Article 11 recognizes that everyone has the “Right to an adequate standard of living for himself and his family, including adequate food, clothing and housing”; Article 15 recognizes the “Right of everyone to take part in cultural life”.
8) Even at Asian level, significant development took place when the Government of Asian and Pacific countries (ESCAP Region) in their meeting held in Beijing on 1st to 5th December, 1992 called “Meet to Launch the Asian and Pacific Decades of Disabled Persons” adopted to the proclamation on “Full Participation and Equality of People with Disabilities in the Asia and the Pacific regions, with this ending view, it 11 year marked 1993-2002 as the decade of disabled persons. This paved the way for enactment of the "The Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, which was enacted in the year 1996.
9) The underlined message in the aforesaid documents is the acknowledgment that human rights are individual and have a definite linkage to human development, both sharing common vision and with a common purpose. Respect for human rights is the root for human development and realization of full potential of each individual, which in turn leads to the augmentation of human resources with progress of the nation. Empowerment of the people through human development is the aim of human rights.
(ii) Rights under the Indian Constitution
10) This right not only flows from various international covenants referred to above to which India is a signatory, it is recognised as Constitutional right as well. There cannot be any dispute about the rights of the differently- abled persons, particularly those who have visual impairment with which category we are concerned in the present case, to provide them adequate access to all the facilities on the road as well as convenient access to transport facilities etc. Without these facilities, movement of such persons gets impaired and this can even be 12 treated as infringement of their fundamental rights under Article 19(1)(c) of the Constitution, which is guaranteed to each and every citizen of this country. In order to ensure that this right is exercised by visually disabled persons as well, it becomes the duty of the State and public authorities to lay down proper norms in respect of the built environment and public facilities i.e. roads, buildings, public places, transport (air, land and water) carriages etc. It is a well known fact that persons with visually impaired disability, with which we are concerned, represent far more ‘vulnerable section of society’ and ‘at-risk cases’ vis-a-vis their present surroundings which also becomes evident from the well known fact that insurance companies charge a higher premium on insurance policies extended to the visually disabled as compared to the other persons.
11) Article 21 of the Constitution gives right to life, mandates that every citizen has right to live with dignity. It is an umbrella right which subsumes several other rights that enable life to be led meaningfully. In Francis Coralie Mullin v. Administrator, Union Territory of Delhi & Ors.3, this Court has held that:
“The fundamental right to life which is the most precious human right and which forms the ark of all other rights must, therefore, be interpreted in a broad and expansive spirit so as to invest it with significance and vitality which may endure for years to come and enhance the dignity of the individual and the worth of human person.”
3 (1981) 1 SCC 608 13 Right to dignity has been particularly recognized in this judgment as one of the facets of right to life:
“every act which offends against or impairs human indignity would constitute deprivation pro tanto of this right to live.” This expansive understanding of right to life assumes greater proportions in respect of persons with visual impairments, who need a higher number of compensative skill enhancing facilities in order to go about their daily lives without suffering the indignity of being generally perceived as being dependent and helpless.
12) The vitality of the issue of ‘Accessibility’ vis-a-vis visually disabled persons’ right to life can be gauged clearly by this Court’s judgment in State of Himachal Pradesh & Anr. v. Umed Ram Sharma & Ors.4, where the right to life under Article 21 has been held broad enough to incorporate the right to accessibility. Relevant paragraphs of this judgment have been reproduced below:
“Read in the background of Article 38(2) every person has right under Article 19(1)(d) to move freely throughout the territory of India. He has also the right under Article 21 to his life which embraces not only physical existence of life but the quality of life and for residents of hilly areas, access to road is access to life itself. Therefore, to the residents of the hilly areas as far as feasible and possible society has constitutional obligation to provide roads for communication in reasonable conditions.
Denial of that right would be denial of the life as understood in its richness and fullness by the ambit of the Constitution.
4 (1986) 2 SCC 68 14 It appears to us that in the facts of this case, the controversy lies within a short compass. It is well settled that the persons who have applied to the High Court by the letter are persons affected by the absence of usable road because they are poor Harijan residents of the area, their access by communication, indeed to life outside is obstructed and/or prevented by the absence of road. The entire State of Himachal Pradesh is in hills and without workable roads, no communication is possible. Every person is entitled to life as enjoined in Article 21 of the Constitution and in the facts of this case read in conjunction with Article 19(1)(d) of the Constitution and in the background of Article 38(2) of the Constitution every person has right under Article 19(1)(d) to move freely throughout the territory of India and he has also the right under Article 21 to his life and that right under Article 21 embraces not only physical existence of life but the quality of life and for residents of hilly areas, access to road is access to life itself. These propositions are well settled. We accept the proposition that there should be road for communication in reasonable conditions in view of our constitutional imperatives and denial of that right would be denial of the life as understood in its richness and fullness by the ambit of the Constitution. To the residents of the hilly areas as far as feasible and possible society has constitutional obligation to provide roads for communication.”
13) Right to dignity, which is ensured in our Constitutional set up for every citizen applies with much more vigour in case of persons suffering from disability and, therefore, it becomes imperative to provide such facilities so that these persons also are ensured level playing field and not only they are able to enjoy life meaningfully, they contribute to the progress of the nation as well. In a recent judgment in Jeeja Ghosh & Anr. v. Union of India & Ors.5, these aspects were highlighted by this Court in the following form:
5 (2016) 7 SCC 761 15
37. The rights that are guaranteed to differently-abled persons under the 1995 Act, are founded on the sound principle of human dignity which is the core value of human right and is treated as a significant facet of right to life and liberty. Such a right, now treated as human right of the persons who are disabled, has it roots in Article 21 of the Constitution. Jurisprudentially, three types of models for determining the content of the constitutional value of human dignity are recognised. These are: (i) Theological Models, (ii) Philosophical Models, and (iii) Constitutional Models. Legal scholars were called upon to determine the theological basis of human dignity as a constitutional value and as a constitutional right. Philosophers also came out with their views justifying human dignity as core human value. Legal understanding is influenced by theological and philosophical views, though these two are not identical. Aquinas and Kant discussed the jurisprudential aspects of human dignity based on the aforesaid philosophies. Over a period of time, human dignity has found its way through constitutionalism, whether written or unwritten. Even right to equality is interpreted based on the value of human dignity. Insofar as India is concerned, we are not even required to take shelter under theological or philosophical theories. We have a written Constitution which guarantees human rights that are contained in Part III with the caption “Fundamental Rights”. One such right enshrined in Article 21 is right to life and liberty. Right to life is given a purposeful meaning by this Court to include right to live with dignity. It is the purposive interpretation which has been adopted by this Court to give a content of the right to human dignity as the fulfilment of the constitutional value enshrined in Article 21. Thus, human dignity is a constitutional value and a constitutional goal. What are the dimensions of constitutional value of human dignity? It is beautifully illustrated by Aharon Barak [Aharon Barak, Human Dignity — The Constitutional Value and the Constitutional Right (Cambridge University Press, 2015)] (former Chief Justice of the Supreme Court of Israel) in the following manner:
“The constitutional value of human dignity has a central normative role. Human dignity as a constitutional value is the factor that unites the human rights into one whole. It ensures the normative unity of human rights. This normative unity is expressed in the three ways: first, the 16 value of human dignity serves as a normative basis for constitutional rights set out in the Constitution; second, it serves as an interpretative principle for determining the scope of constitutional rights, including the right to human dignity; third, the value of human dignity has an important role in determining the proportionality of a statute limiting a constitutional right.” xxx xxx xxx
40. In international human rights law, equality is founded upon two complementary principles:
non-discrimination and reasonable differentiation. The principle of non-discrimination seeks to ensure that all persons can equally enjoy and exercise all their rights and freedoms. Discrimination occurs due to arbitrary denial of opportunities for equal participation. For example, when public facilities and services are set on standards out of the reach of persons with disabilities, it leads to exclusion and denial of rights. Equality not only implies preventing discrimination (example, the protection of individuals against unfavourable treatment by introducing anti-discrimination laws), but goes beyond in remedying discrimination against groups suffering systematic discrimination in society. In concrete terms, it means embracing the notion of positive rights, affirmative action and reasonable accommodation. The move from the patronising and paternalistic approach to persons with disabilities represented by the medical model to viewing them as members of the community with equal rights has also been reflected in the evolution of international standards relating specifically to disabilities, as well as in moves to place the rights of persons with disabilities within the category of universal human rights. (See Report of United Nations Consultative Expert Group Meeting on International Norms and Standards Relating to Disability, 10-2-2001.) xxx xxx xxx
43. All these rights conferred upon such persons send an eloquent message that there is no question of sympathising with such persons and extending them medical or other help. What is to be borne in mind is that they are also human beings and they have to grow as normal persons and are to be extended all facilities in 17 this behalf. The subject of the rights of persons with disabilities should be approached from human rights perspective, which recognised that persons with disabilities were entitled to enjoy the full range of internationally guaranteed rights and freedoms without discrimination on the ground of disability. This creates an obligation on the part of the State to take positive measures to ensure that in reality persons with disabilities get enabled to exercise those rights. There should be insistence on the full measure of general human rights guarantees in the case of persons with disabilities, as well as developing specific instruments that refine and give detailed contextual content of those general guarantees. There should be a full recognition of the fact that persons with disability were integral part of the community, equal in dignity and entitled to enjoy the same human rights and freedoms as others. It is a sad commentary that this perception has not sunk in the mind and souls of those who are not concerned with the enforcement of these rights. The persons suffering from mental or physical disability experience and encounter nonpareil form of discrimination. They are not looked down by people. However, they are not accepted in the mainstream either even when people sympathise with them. Most common, their lives are handicapped by social, cultural and attitudinal barriers which hamper their full participation and enjoyment of equal rights and opportunities. This is the worst form of discrimination which the disabled feel as their grievance is that others do not understand them.
xxx xxx xxx
46. It is the common experience of several persons with disabilities that they are unable to lead a full life due to societal barriers and discrimination faced by them in employment, access to public spaces, transportation, etc. Persons with disability are the most neglected lot not only in the society but also in the family. More often they are an object of pity. There are hardly any meaningful attempts to assimilate them in the mainstream of the nation's life. The apathy towards their problems is so pervasive that even the number of disabled persons existing in the country is not well documented.”
(iii) Rights conferred under the Statute 18
14) Right of these persons not only flows from the Constitution but are statutorily recognised as well. As mentioned above, pursuant to Beijing Declaration, India enacted Disability Act, 1995 (hereinafter referred to as the ‘Act’)6. This Act, in no uncertain terms, brings out one of the important features thereof, namely, the creation of a barrier free built environment. The very Preamble to the Disabilities Act discloses that this act was enacted by the legislature to fulfill its international obligation to enact a disability specific law nationally. The first in the statement of objects and reasons are:
(i) To spell out the responsibility of the State towards the prevention of disabilities: and
(ii) To create a barrier free environment for Persons with Disabilities.
15) Under its chapter VIII, titled “Non-Discrimination”, the Disabilities Act, 1995 aimed to provide persons with disabilities with a non-handicapping environment to ensure them equal opportunities and full participation in all aspects of life, including social, economic, political and cultural, at par with other citizens. Sections 44, 45 and 46 under this chapter provided extremely specific and unambiguous guidelines for making the built environment, roads and transport facilities accessible for visually disabled persons.
Under Section 44 establishments in the transport sector are required to design rail compartments, buses, etc. in such a way as to 6 This Act now stands repealed and is replaced by Act, 2016 which is enforced w.e.f. April 19, 2017.
19promote easy access to disabled persons.
Section 45 provides for installation of signals at traffic lights on public roads, kerb cuts, and slopes to be made in pavements, engravings on edges of railways platforms, designing appropriate symbols of disability and warning signals at appropriate places.
Section 46 directs the appropriate governments and local authorities, within the limits of their economic capacity and development, to provide for ramps, Braille symbols and auditory signals in elevators in hospitals, primary health centres and other medical care and rehabilitation institutes.
16) The Rights of Persons with Disabilities Act, 2016 (hereinafter referred to as the ‘Disabilities Act, 2016’) has come into force on April 19, 2017 and this Act has repealed the earlier Disabilities Act, 1995. This Disabilities Act, 2016 lays down the provision relating to barrier free environment. Those relevant provisions, are as under:
Section 2(i) - ‘establishment includes a Government establishment and private establishment” Section 2(k) - ‘Government establishment’ means a corporation established by or under a Central Act or State Act or an authority or a body owned or controlled or aided by the Government or a local authority or a Government company as defined in section 2 of the 20 Companies Act, 2013 (18 of 2013) and includes a Department of the Government.
Section 2(v) - “private establishment” means a company, firm, cooperative or other society, associations, trust, agency, institution, organisation, union, factory or such other establishment as the appropriate Government may, by notification, specify; (w) “public building” means a Government or private building, used or accessed by the public at large, including a building used for educational or vocational purposes, workplace, commercial activities, public utilities, religious, cultural, leisure or recreational activities, medical or health services, law enforcement agencies, reformatories or judicial foras, railway stations or platforms, roadways bus stands or terminus, airports or waterways;
Section 2(w) - “public building” means a Government or private building, used or accessed by the public at large, including a building used for educational or vocational purposes, workplace, commercial activities, public utilities, religious, cultural, leisure or recreational activities, medical or health services, law enforcement agencies, reformatories or judicial foras, railway stations or platforms, roadways bus stands or terminus, airports or waterways;
Section 2(zd) - “transportation systems” includes road transport, rail 21 transport, air transport, water transport, para transit systems for the last mile connectivity, road and street infrastructure, etc; Section 2(ze) - “universal design” means the design of products, environments, programmes and services to be usable by all people to the greatest extent possible, without the need for adaptation or specialised design and shall apply to assistive devices including advanced technologies for particular group of persons with disabilities. Section 2(b) - “appropriate Government” means,—
(i) in relation to the Central Government or any establishment wholly or substantially financed by that Government, or a Cantonment Board constituted under the Cantonments Act, 2006 (41 of 2006), the Central Government;
(ii) in relation to a State Government or any establishment, wholly or substantially financed by that Government, or any local authority, other than a Cantonment Board, the State Government.
Section 16 mandates the appropriate Government and the local authorities to endeavour that all educational institutions funded or recognised by them provide inclusive education to the children with disabilities and towards that end shall make buildings, campus and various facilities accessible.
22Section 25(1)(b) mandates the appropriate Government and local authority to take necessary measures for the persons with disabilities to provide barrier-free access in all parts of Government and private hospitals and other health care institutions and centres. Section 40 mandates the Central Government to frame Rules and laying down the standards of accessibility for physical environment, transportation system, information & communication system and other facilities & services to be provided to the public in urban and rural areas. Rule 15 deals with accessibility standards for public buildings, passenger bus transport and information and communication technology. As regards public buildings, the accessibility standards prescribed under the Harmonised Guidelines and Space Standards for barrier-free built environment for persons with disabilities and elderly persons issued by Ministry of Urban Development have been adopted. This implies that all the public buildings are now required to conform to these standards.
17) It is pertinent to mention at this point that the Ministry Urban Development and Poverty Alleviation had in the year 1993, at the outset of the Asia-Pacific Disability Decade, received monetary grants from UN-ESCAP as part of project for ‘the Promotion of Non-Handicapping Environments for Disabled and Elderly Persons in the Asia-Pacific 23 Region”. The project had developed a set of guidelines on the promotion of non-handicapping physical environments for disabled persons and therefore provided funds to implement these guidelines within a period of three years, beginning May 1995.
As a follow up action to the enactment of the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation Act) 1995, the Ministry of Urban Development in collaboration with UN-ESCAP, undertook demonstrative exercises in Delhi to create a barrier-free built environment in a 2 square kilometer area of Indraprastha Estate.
This was followed by the formulation of guidelines for creation of a barrier-free environment by the Centre Public Works Department (CPWD) under the Ministry of Urban Development and Employment, developed “Guidelines on Space Standards for Barriers Free Built Environment “which also included model building bye-laws for inter alia, road construction, to facilitate their adoption by local bodies in the states. A reference was made to all state governments to make suitable amendments in their building bye-laws to respond to this Act. Thus, there is no paucity for provisions in the law to safeguard the rights of the visually disabled DUTY OF THE STATE
18) Apart from conferring rights on disabled persons, there are 24 adequate provisions which cast an obligation on the State also to make provisions for safeguarding the interest of the handicapped persons. 73rd and 74th Amendment of the Constitution of India make it a Constitutional obligation for the State to make provisions for safeguarding the interest of the weaker section of the society, including ‘handicapped and mentally retarded’. Article 41 of the Constitution which is in the nature of a Directive Principle, imposes a duty on the State to make an effective provision, inter alia, for public assistance to disabled persons and it is a well-established principle that the State has an obligation to apply the Directive Principles of securing a social order in promotion of the welfare of the people. The importance of Article 41 in the Constitutional scheme can be measured by this Court’s judgment in Jacob M. Puthuparambil & Ors. v. Kerala Water Authority & Ors.7 wherein it was held that a Court should interpret an Act so as to advance Article 41. Further, the intention of the legislature was clear and unambiguous when it enacted the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation Act), an important feature of which was the creation of a barrier-free built environment. Chapter 8 of the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 deals squarely with the issue of non-discrimination in transport and the built environment. The provisions of Disabilities Act, 1995 and 7 (1991) 1 SCC 28 25 Disabilities Act, 2016 have already taken note of. These provisions emphasize the importance of providing non-discriminatory access by removing all physical barriers. More specifically, they seek to provide access to public places in the following ways:
A) Suitably altering buses, airplanes, train compartments and vessels to make them accessible to persons with disabilities; B) Adapting toilets in these aforementioned vehicles and waiting rooms to make them accessible, especially for wheelchair users; C) Installing auditory feedback in traffic signals for the benefit of the visually impaired;
D) Making necessary curb cuts and slopes in pavements for wheelchair users;
E) Engraving the surface of zebra crossings for the visually impaired; F) Engraving the edges of railway platforms for the benefit of the visually impaired;
G) Designing appropriate symbols of disability (for identification of reserved parking spaces, etc);
H) Providing warning signals at necessary places; I) Building ramps in all public places;
J) Providing auditory feedback in lifts; and K) Providing ramps in all healthcare facilities including, inter alia, hospitals and rehabilitation centres. 26
19) For effective implementation of these provisions, the following measures need to be undertaken by the State authorities for removing obstacles that prevent the disabled from accessing public places:
i) Making the gates to public places accessible by incorporating necessary accessible standards. More specifically, they must be made wide enough to allow wheelchairs to pass easily and must provide enough space for the wheelchair to turn around after entering inside.
ii) Stair must be marked with a broad yellow line to allow the visually impaired to understand the difference in gradient.
iii) At places like airports, railway stations, etc passengers must be clearly informed about the details of their flight/train such as the gate number for boarding, etc via public announcement systems (this practice is, surprisingly, gradually declining).
iv) A minimum of 3-5 parking spaces near the entrance must be reserved for persons with disabilities. This must be clearly indicated by showing the international symbol for disability i.e. the wheelchair symbol.
v) All unnecessary obstructions must be removed, and all access ways must be well lit. Moreover, clear signposts, along with their Braille equivalents should be put up.
vi) Elevators must have clear Braille signs and auditory feedback. The 27 buttons of elevators must be accessible from a wheelchair.
Pictograms must be put up near elevators and other important places such as toilets.
vii) Employees working at public places must be provided necessary training to enable them to understand the unique set of challenges that persons with disabilities face. They should be informed about the best practices for dealing with these challenges.
viii) Wheelchairs and mobility scooters should be available at every public place.
20) One aspect that needs to be highlighted is that whereas Disabilities Act, 1995 put a rider by mentioning that responsibility of the State to provide these facilities is subject to adequate economic resources to bear the expenditure involved in making these facilities disabled friendly, Disabilities Act, 2016 thankfully does not mention any such condition. On the contrary, Section 45 of the Act provides for time limits for making existing infrastructure and premises accessible and action for that purpose. Furthermore, Section 44 casts an obligation on all kinds of establishments i.e. Government as well as private establishments, to mandatorily observe accessible norms while building any structure.
THE PRESENT CASE 28
21) Having regard to the aforesaid Constitutional and Statutory Scheme, there is no denial of the fact that visually impaired persons need to be provided proper and safe access to roads and transport as well as to buildings, public places etc. We may, therefore, emphasise that the prayers made in the present petition cannot be viewed as adversarial in nature. We find comfort in the fact that it is not regarded so by the respondents as well, particularly the Union of India. In fact, the manner in which the present case has proceeded would reflect the commitment of the Central Government in taking care about the aforesaid needs of the visually disabled persons. It is for this reason the Union of India has been filing status reports from time to time in the form of affidavits by bringing on record the various measures which the Government has taken for fulfilling its Constitutional and statutory obligations in this behalf. This petition was filed in the year 2005 and the various measures taken by the Government has been monitored in the last 12 years. It may not be necessary to refer to various status reports filed by the Government depicting the steps which are taken by it, as that would unnecessarily burden the present judgment. As was rightly stated by Mr. Ranjit Kumar, learned Solicitor General who appeared on behalf of Union of India, that it is a ‘work in progress’ and the Union of India has been taking various measures to make the lives of such disabled persons as comfortable as possible. Thus, instead of 29 reproducing those steps which are taken by the Government from time to time, we would like to confine the discussion by referring to affidavit dated June 30, 2017 filed by the petitioner in response to the status report filed by the Union of India on April 12, 2017. In this affidavit, the petitioner has tabulated his remarks and comments to the said status report and the direction which it seeks from this Court. Therefore, this affidavit depicts what remains to be done at the end of the respondents. It may be pointed out that affidavit which was filed by the Union of India on April 12, 2017 was in response to the ten action points which were submitted by the petitioner. In the said affidavit, the Union of India gave its updated status on those points in the following manner:
Sr. Targets set under AIC Petitioner’s Action taken No. Remarks ` 1 Making 20-50 important Accessibility audits - Access audit of government buildings in of only 1165 1653 buildings has 50 cities fully buildings as against been completed and accessible by 1633 buildings on 1653 reports are December 2017. the website of shared with the (State Govt. Buildings) DEPwD. Of 1293 States.
buildings, a proposal - As on 30.03.2017, for only 366 buildings the cost estimates for received. Sanction retrofitting of 647 of Rs.1402.81 lakh buildings have been has been issued only received under 67 buildings. Scheme for Implementation PwD Act (SIPDA).
Sanction of Rs.71.60
crore has been
issued for 354
buildings.
2 Making 50% of all the Standards and - Harmonized
govt. buildings of the guidelines for Guidelines and
national capital and all accessibility need to Space Standards for
the state capitals fully be drawn out prior to the barrier-free
accessible by creating accessibility environment for
December 2018. in buildings. PwDs were issued by
30
CPWD on 23/3/2016.
- Model Building
Bye-laws (MBBLs)
were issued by
Ministry of Urban
Development on
18/3/2016 which has
a separate chapter
on Accessibility for
PwDs. These are to
be appointed by the
States and local
authorities. So far 33
states/UTs have
adopted the
accessibility
standards envisages
in the MBBLs.
- National Building
Code 2016 has been
notified and
published on March
15, 2017, by Bureau
of Indian Standards.
It is for the States
and Urban Bodies to
adopt these
standards. Once
adopted, these
standards would
become enforceable.
- In respect of this
target, States have to
make their buildings
accessible from their
own budget, as per
the decision of
Central Coordination
committee (CCC). In
this respect list of
buildings identified in
State capitals has
been received from
Meghalaya,
Karnataka, Sikkim,
Uttar Pradesh,
Assam, Tamil Nadu
and Bihar only.
3 Completing States and UTs need - In response to the 31 accessibility audit of to be communicated letters sent to States 50% of govt. buildings standards andto provide a list of 10 and making them fully guidelines for important cities, lists accessible in 10 most creating accessibility.
of cities have been important cities/towns received from Bihar, of states/UTs not Meghalaya, covered in targets (i) Karnataka, Sikkim, and (ii) by December Uttar Pradesh, 2019. Assam and Tamil Nadu only. However, list of Buildings in these cities have not been identified by the respective States.
4 Central Govt. buildings No status of the - CPWD informed report submitted by that out of 50 cities of MoUD is given on phase I, 11 cities do their website. not have General Pool Office Accommodation (GPOA) Buildings under maintenance of CPWD. These cities are Daman, Imphal, Aizawl, Gangtok, Agartala, Silvasa, Gurugram, Kavaratii, Itanagar, Kohima and Jhansi.
- For the remaining 39 cities, 75 buildings were identified, of which retrofitting in 9 buildings in 4 cities have been completed. Work is in progress for 43 Buildings in 25 cities.
Further work is also in progress in respect of buildings in other cities.
- Also, CPWD stated that 39 buildings of NCR region have been provided with accessible features like a ramp with railing, disabled friendly toilets, Auditory and Visual Signage and Braille 32 Button in a lift in case of multistoried buildings.
- Total Number of
GPOA buildings
under maintenance
of CPWD in Delhi
NCR & State capitals
is 123
- Out of 62 buildings
(50% of 123
buildings), retrofitting
work has been
completed in 21
buildings in 5 cities
(Delhi, Bangalore,
Hyderabad,
Lucknow, Mumbai).
Retrofitting work is in
progress in 24
buildings.
Retrofitting work of
remaining buildings
will be completed by
December 2017.
- In remaining 50%
i.e. 61 buildings
(123-62), retrofitting
work will be
completed by July
2018.
5 Accessibility in airports. No information is - Out of 32
Completing available as to International Airports,
accessibility audit of all whether this has 30 airports have the international been done. been provided with airports and making accessibility features them fully accessible by namely ramps, December 2016. accessible toilets, lifts with Braille symbols and auditory signals. Out of 65 Domestic Airports, in 58 airports accessibility features have been provided.
- Ministry of Civil
Aviation has
informed that most of
the airports have
been made
barrier-free for PwDs.
Imphal, Srinagar,
33
Port Blair airports are
single level airports
therefore no lift is
required for
passengers. In
Thiruvananthapuram,
Gaya and Bagdogra,
the upgradation of
lifts is under progress
and the works are
likely to be
completed by April
30, 2017.
6 Accessibility in No information - Out of 709 A1, A, B
Railways. Ministry of provided on their category railway
Railways was required website for the stations, 644 have
to make all A1, A and B same. been made
category railway accessible with
stations fully accessible short-term features.
by July 2016. 50% of Short term
all railway stations to accessibility features
made fully accessible include ramp with
by March 2018. railing, parking for disabled, the non-slippery walkway from parking to Building, Signage, suitable drinking water facility, Accessible toilet at ground floor and ‘May I Help You’ booth.
- Information has not been received from Railways about the remaining stations.
- Long term
accessibility feature
include provision of
the facility for inter
platform transfer and
tactile flooring of
platform.
7 10% of government No standards and - Ministry of Road,
owned public transport guidelines at present Transport &
carriers are to be made are available to Highways has issued
fully accessible by make government instructions to the
March 2018. owned public States and Executive
34
transport carriers Director of
accessible. organisations of
State Undertakings
to ensure that 10% of
Government owned
Public Transport is
made fully accessible
to the PwDs by
March 2018.
8 Comprehensive World Accessibility - MeitY has informed
revision of target Guidelines, as that the Guidelines
deadliness under prescribed by W3C for Indian
accessibility of are not being Government Website
knowledge and ICT adhered to. Instead are compliant to
Ecosystem. At least govt. has framed WCAG 2.0.*
50% of central and their own guidelines. - *((WCAG),
state govt. websites are developed through
to meet accessibility the World Wide Web
standards by March (W3C’s)
2017. At least 50% of - MeitY has further
the public documents informed that under
are to meet the Content
accessibility standards Management
by March 2018. Framework (CMF), 100 govt. websites are mandated to be made accessible. 59 Ministries/Depts.
have on-boarded to CMF. Out of these, 33 websites are made live so far.
9 Bureau of Indian No information about - The new version of Standards to embed the status is provided National Building disability aspect in all by BIS in the Code of India (NBC), relevant parts of absence of which has been revised National there are no comprehensively Building Code. standards and updated in the guidelines. revised NBC and is released on 15 March 2017. This would be enforceable once the urban local bodies adopt the same.
10 The target of training No action to train - A Task Force has additional 200 sign 2000 sign language been set up to language interpreters interpreters. develop a module on by March 2018. Sign Language.
35
- ISLRTC plans to train about 475 sign language interpreters (about 75 trainees through Diploma in Indian Sign Language Interpretation) and 400 others officials through short term training programme.
CRE (Continuous
Rehabilitation
Education) and
Workshops till March,
2018. Besides it is
proposed to train 25
interpreters who are
native speakers of
sign language SODA
(Siblings of Deaf
Adult), CODA
(Children of Deaf
Adults). 25
educators for the
deaf and 25 Indian
sing language
teachers training
(deaf) till March,
2018.
- ISLRTC is
developing a
comprehensive
Indian Sign
Lanugage (ISL)
Dictionary of about
6000 words from
various areas like
every day words,
academic words,
legal, technical and
medical words.
22) In its reply dated June 30, 2017, the petitioner has made his
remarks in respect of the aforesaid ten action points and also submitted that certain directions are required from this Court in respect of six to ten action points.
36
Sr. Targets set under AIC Action taken Petitioner’s
No. remarks
1 Making 20-50 important - Access audit of - Petitioner’s
government buildings in 1653 buildings has analysis of a sample
50 cities fully accessible been completed. of the access audits
by December, 2017. is set out in the (State Govt. Buildings Additional Affidavit of the Petitioner dated 6.1.17 from page 3 onwards showing the pitiable state of access for disabled persons.
- As on 30.03.207, - The cost estimates the cost estimates for retrofitting 647 for retrofitting of buildings has not 647 buildings in 50 been disclosed, thus cities have been suppressing the received under funds required for Scheme for retrofitting these 647 implementation Pwd buildings. Only the Act (SIPDA). sanctioned amount Sanction of has been disclosed.
Rs.71.60 crore has It has not been
been issued for 354 disclosed as to
buildings. whether this
sanctioned amount
has been disbursed
and used.
- It does not appear
as if the central and
state governments
are bothered about
the revised deadline
of December 2017
(from July 2016) for
the retrofitting of the
buildings.
- 22 years after
enactment of PwD
Act, 1995 and now
the RPD Act, 2016
(Which have almost
identical provisions
regarding access) no
progress has been
made. Under both
Acts all buildings in
the states were to be
37
made accessible; not
just 1653. Out of the
thousands of
government
buildings in the state
only a tiny fraction of
1653 buildings have
been chosen and
these too have
missed the deadlines
for retrofitting.
- The Harmonized
Guidelines made by
the Central
Government have
been annexed in Vol.
II of the UOI Status
Report dated
28.4.16. None of the
audit reports make
any reference to
these Guidelines. It
appears that the
audits (though
severely critical of
the access of the
buildings) have been
made on some ad
hoc basis without
reference to the
guidelines.
Directions sought
1) The state
governments be
directed to submit
within one month
from today the cost
estimates for the
remaining 1006
buildings.
2) Union of India be
directed to disburse
to the respective
states the entire
funds required for
the retrofitting of
1653 buildings within
2 months from today.
38
3) For an order
directing the state
governments to
complete the
retrofitting of 1653
buildings in
accordance with the
Harmonized
Guidelines by
December, 2017.
4) For an order
directing the state
governments to
conduct the
accessibility audit of
all the 1653 buildings
after the retrofitting is
completed within 3
months of
completion and to
upload the audits on
the website.
5) For an order
directing that the
Chief Secretary of
the states and the
Administratives of
the Union Territories
will be held
responsible for the
implementation of
the orders passed by
this Court.
2 Making 50% of all - Harmonized - Same as above.
government buildings of Guidelines and Under both the
the national capital and Space Standards for statutes all buildings
the state capitals fully the barrier-free are to be retrofitted.
accessible by environment foe
December 2018. PwDs were issued by CPWD on 23/3/2016.
- The latest
- Model Building Harmonized
Bye-laws (MBBLs) Guidelines filed by
were issued by the UOI in this Court
Ministry of Urban in affidavit dated
Development on 28.4.16 read
18/3/2016 which has together with any
a separate chapter revision done
on Accessibility for thereafter must be
39
PwDs. These are to used.
be adopted by the
States and local - Not a single state
authorities. So far as capital has made
33 States/UTs have any attempt either to
adopted the identify the buildings
accessibility or to make cost
standards envisages estimates and to
in the MBBLs. make financial
provisions for
- National Building retrofitting of the
Code 2016 has been buildings. In the
notified and meeting of the
published on March Central Coordination
15, 2017 by Bureau Committee held on
of Indian Standards. 29.11.16 as directed
It is for the States by the Supreme
and Urban Bodies to Court it was decided
adopte these that all state
standards. Once governments would
adopted, these submit the names of
standards would be the identified
enforceable. buildings by 28.2.17.
- In respect of this Directions sought
target, States have to
make their buildings 1. For an order accessible from their directing all own budget, as per States/UTs to finalise the decision of and submit to UOI Central Coordination the list of 50% of the Committee (CCC). government In this respect list of buildings of all the buildings identified in state capitals that State Capitals has are to be retrofitted been received from within one month Meghalaya, from today.
Karnataka, Sikkimk,
Uttar Pradesh, 2. For an order
Assam, Tamil Nadu directing all
and Bihar only. States/UTs to make
cost estimates,
disburse funds and
complete the
retrofitting of all the
identified buildings in
accordance with the
Harmonized
Guidelines read
together with any
subsequent revision,
by December 2018,
40
in such a manner
that 50% of the work
shall be completed
by December 2017
and a report be
made to this Court in
respect thereof.
3. For an order
directing that the
Chief Secretaries of
the States shall be
held responsible for
the implementation
of the orders made
by this Court.
4. For an order
directing all the
State/UTs to
complete an
accessibility audit of
all the buildings
retrofitted in
accordance with the
Harmonized
Guidelines and to
upload these audit
reports.
3 Completing accessibility In response to the - Under both the audit of 50% of letters sent to States statutes all buildings government buildings to provide a list of 10 are to be retrofitted. and making them fully important cities, lists accessible in 10 most of cities have been - No progress made. important cities/towns received from Bihar, Cities not identified of states/UTs not Meghalaya, by many states. covered in targets (i) Karnataka, Sikkim, Buildings not and (ii) by December Uttar Pradesh, identified by any 2019. Assam and Tamil state. Estimates not Nadu only. However, made of funds list of Buildings in required by any these cities have not state.
been identified by the
respective States. Direction sought
1) For an order
directing all
States/UTs to identify
50% of the
41
government
buildings in the 10
most important
cities/towns within 1
month from today
and to allocate
adequate resources
and complete the
retrofitting of these
buildings by
December 2019 in
such a manner that
half the work will be
completed by
December 2018 and
an interim report
submitted to this
Court and a final
report submitted
thereafter.
2. For an order
directing all the
State/UTs to
complete an
accessibility audit of
all the buildings
retrofitted in
accordance with the
Harmonized
Guidelines and to
upload these audit
reports.
3. For an order
directing that the
Chief Secretaries of
the States shall be
held responsible for
the implementation
of the orders made
by this Court.
4 Central Government - CPWD informed - Under both the
buildings that out of 50 cities of
statutes of 1995 and
phase I, 11 cities do of 2016 all buildings not have General are to be retrofitted. Pool Accommodation (GPOA) Buildings - The minutes of the under maintenance Central Coordination 42 of CPWD. These Committee meeting cities are Daman, held on 29.11.16 as Imphal, Aizawl, directed by the Gangtok, Agartala, Supreme Court Silvasa, Gurugram, reveals that audits Kavaratti, Itanagar, and retrofitting is to Kohima and Jhansi. be done of 466 buildings including
- For the remaining 90 GPOA buildings 39 cities, 75 by December, 2016 buildings were identified, of which Directions sought retrofitting in 9 buildings in 4 cities 1) For an order have been directing UOI to completed. Work is complete the in progress for 43 retrofitting of the buildings in 25 cities. mentioned 466 Further work is also buildings in in progress in accordance with the respect of buildings Harmonized in other cities. Guidelines as revised and
- Also, CPWD stated thereafter to that 39 buildings of complete the NCR region have accessibility audit by been provided with July, 2018 and to accessible features upload the audits on like a ramp with the websites.
railing, disabled friendly toilets, 2) For an order Auditory and Visual directing that a Signage and Braille Secretary, MoUD,
Button in a lift in case shall be the person of multistoried held responsible for buildings. the implementation of the orders made
- Total number of by the Supreme GPOA buildings Court.
under maintenance of CPWD in Delhi NCR & State Capitals is 123. - Out of 62 buildings (50% of 123 buildings), retrofitting work has been completed in 21 43 buildings in 5 cities (Delhi, Bangalore, Hyderabad, Lucknow, Mumbai). Retrofitting work of remaining buildings will be completed by December 2017. In the remaining 50% i.e. 61 buildings (123-62), retrofitting work will be completed by July 2018. 5. Accessibility in - Out of 32 - In the meeting of international and International Airports, the Central domestic airports. 30 airports have Coordination been provided with Committee held on Completing accessibility accessibility features 29.11.16 as audit of all the namely ramps, mentioned above it international airports accessible toilets lifts was pointed out that and making them fully with Braille symbols the accessibility work accessible by and auditory signals. done was only December 2016 and Out of 65 Domestic ‘basic’ and that domestic airports by Airports, in 58 further provisions March 2018. airports accessibility would be put in place features have been ‘in a phased provided. manner’. It is mentioned that a - Ministry of Civil template for Aviation has accessibility audits informed that most of was prepared in the airports have order to conduct been made audits and retrofitting barrier-free for in all airports. PwDs. Imphal, However, no audit Srinagar, Port Blair has been done. airports are single level airports - In the Committee therefore no lift is meeting it is stated required for that ‘airport passengers. In accessibility is not Thiruvananthapuram, confined to ramps, Gaya and Bagdogra, toilets and lifts. The the upgradation of airports have to be lifts is under progress made accessible for and the works are all kinds of likely to be disabilities and the 44
completed by April accessibility should 30, 2017. include accessible signage, accessible parking places, tactile floorings etc. A copy of the access audit conducted by IIT, Roorkie for the Indira Gandhi International Airport has been sent to Ministry of Civil Aviation, which will act as a template for access audit and will facilitate retrofitting of the airports and railway stations’.
- No mention is made in the UOI status report of the domestic airports.
- Harmonized
guidelines and NBC
clearly mention use
of non slippery matt
finish tiles which
have not been used.
People using
crutches and
callipers find it
difficult to navigate
open spaces in
airports as tiles are
very slippery.
Carpets prevent
wheelchair users
from navigating their
wheelchairs in
carpeted walkways
and people using
crutches and
callipers who have
restricted leg
movements find it
difficult to drag their
feet on carpets. No
45
uniform standards
are used in making
accessible toilets.
For instance, in
Mumbai, Delhi and
other airports no
latches are provided
from inside.
- In the Central
Committee meeting
it was stated by the
representative of the
National Trust ‘that a
template of access
audit had been
provided to the
Ministry of Railways
and Ministry of Civil
Aviation for
conducting access
audit and retrofitting
of railway stations
and airports. He
pointed out that
these Ministries
should follow the
prescribed
template and not
pick out only some
elements
therefrom. The
representative of the
two Ministries
submitted that
retrofitting would be
carried out as per
the template, but
had been phased
out in view of the
availability of
resources.’
Directions sought
1) For an order
directing UOI to
complete the
retrofitting of all the
46
international and
domestic airports by
December 2017
(extending the earlier
deadline of April
2017) in accordance
with the Harmonized
Guidelines as
revised and the IIT
Roorkee access
audit template
abovementioned.
2) For an order
directing UOI to
thereafter conduct
the accessibility
audit and upload
these audits on the
website by March
2018.
3) For an order
directing UOI to
produce in this Court
the accessibility
audit done of IGIA by
IIT Roorkee.
6. Accessibility in - Out of 709 A1, A, B - The statute
Railways. Ministry of category railway requires full
Railways was required stations, 644 have accessibility of all
to make all A1, A, B been made railway stations not
category railway accessible with just 50%.
stations fully accessible short-term features,
by July 2016. 50% of short-term - In the Central
all railway stations to accessibility featuresCommittee meeting
made fully accessible include ramp with it was stated by the
by March 2018. railing, parking for representative of the disabled, the non National Trust ‘that a slippery walkway template of access from parking to audit had been Building, Signage, provided to the suitable drinkingMinistry of Railways water facility, and Ministry of Civil Accessible toilet at Aviation for ground floor and conducting access ‘May I Help You’ audit and retrofitting booth. of railway stations and airports. He
- Information has not pointed out that been received from these Ministries Railways about the should follow the 47 remaining stations. prescriobed template and not
- Long term pick out only some accessibility feature elements include provision of therefrom. The the facility for inter representative of the platform transfer and two Ministries tactile flooring of submitted that platform. retrofitting would be carried out as per the template, but had been phased out in view of the availability of resources.”
- Mere symbolic efforts made to provide accessibility in railway stations.
For instance:
- To provide access to drinking water sources, instead of lowering the drinking water source ad hoc platforms have been made with ramps for access. These are dangerous for users of crutches and callipers as the ramps are mostly wet and slippery.
- Low ticket counters
are provided in some
reservation counters
but no low ticket
windows are
provided for buying
general tickets which
are mostly used by
disabled.
- Some railway
stations have lifts
and escalators (Delhi
has escalators and
lifts at entrances
from both sides) but
48
escalators cannot be
used by most people
with orthopaedic
disabilities. Also no
such facilities
provided for reaching
other platforms.
- In the last railway
budget it as
announced that the
Central Government
would be providing
for lifts in 600
stations for
inter-platform
accessibility.
- Physically disabled
have to be carried up
and down to reach in
between platforms
which is undignified.
- Battery operated
cars used for
transporting persons
with disabilities in
Delhi railway station
have been
withdrawn by the
railways as the
company providing
this facility through
CSR has withdrawn
the facility.
- Compartments for
persons with
disabilities are
inaccessible and
generally used by
RPF and railway
staff.
- Toilets at railway
stations have been
converted into toilets
for disabled persons
by making cosmetic
adjustments in the
existing toilets
49
without any real
attempt being made
to comply with the
guidelines.
- In the UOI status
report no reference
is made to the
compartments and
reference is made
only to the railway
stations even though
clause 11.7.2.2
provides detailed
guidelines on
accessible railway
compartments
including entrances,
wheel chair spaces,
seats, aisles and
information signs
and announcements.
Directions Sought
1) For an order
directing UOI to
produce in this Court
the accessibility
audit done by IIT
Roorkee for the New
Delhi Railway
Station.
2) For an order
directing UOI to
complete the
retrofitting of all the
709 A1, A & B
category railway
stations by
December 2017 and
to conduct the
accessibility audits of
these railway
stations by March
2018 in accordance
with the Harmonized
Guidelines as
revised and the IIT
Roorkee access
audit template, and
50
to upload the audit
reports on the
website.
3) For an order
directing the UOI to
complete the
retrofitting of 50% of
the remaining
railway stations in
the country by
December 2019 and
the remaining
railway stations by
December 2020 in
accordance with the
Harmonized
Guidelines as
revised and the IIT
Roorkee accessibility
template and
thereafter complete
the accessibility
audits by December
2020 and upload the
audits on the
website.
4) For an order
directing UOI to
immediately restart
the facility of battery
operated cars at
New Delhi Railway
Station and
introduce this facility
at all other A1, A & B
category railway
station by December,
2018.
5) For an order
directing UOI to
install in all railway
stations in the
country ramps and
lifts in 600 stations
for inter platform
accessibility by
51
December 2017 and
lifts in the remaining
stations by
December 2018.
6) Introduce strict
monitoring of and the
introduction of penal
provisions, for non
disabled persons
using compartments
for disabled;
7) For an order
directing the UOI to
immediately arrange
for hydraulic lifts or
collapsible ramps to
board compartments
reserved for disabled
persons.
8) For an order
directing the UOI to
immediately ensure
that all
compartments of all
trains be retrofitted
with one toilet in
each compartment
which is accessible
in accordance with
the Harmonized
Guidelines as
revised and the IIT
Roorkee accessibility
template by
December 2017.
9) For an order
directing UOI to
conduct a
comprehensive
retrofitting of all the
toilets for disabled
persons at all the
railway stations to
ensure that they
comply with the
52
Harmonized
Guidelines as
revised and the IIT
Roorkee accessibility
audit by December
2017.
10) For an order
directing the UOI to
replace all disability
compartments with
compartments that
are constructed in
accordance with
clause 11.7.2.2 of
the Harmonized
Guidelines by
December 2018.
11) For an order
directing that the
Chairman, Railway
Board, shall be
responsible for the
implementation of
the orders of this
Court.
12) For an order
directing UOI to act
in accordance with
the audits filed by
the petitioner in
respect of the
Mumbai Railway
Stations and to
forthwith retrofit all
the Mumbai railway
stations in
accordance with the
said audits, the
Harmonized
Guidelines as
revised and the IIT
Roorkee accessibility
template by
December 2018.
7 10% of government Ministry of Road -The statutes cover
owned public transport Transport & all public
53
carriers are to be made Highways has issued transportation as
fully accessible by instructions to the well as all bus
March 2018. State and Executive depots and bus
Director of stands. The AIC
organisations of therefore deals with
State Undertakings only a small fraction
to ensure 10% of of the work to be
Government owned done.
public transport is
made fully accessible - The UOI status to the PwDs by report covers only March 2018. buses and not bus depots and bus stands (clause 10.3)
- The Harmonized Guidelines clause 11.7.1 onwards extensively deals with public transport.
- Delhi Government informs that there are 6350 government buses and not 4352 as stated in the status report. Only 3775 are said to be disabled friendly.
- The law requires
that all public
transportation be
made disabled
friendly and not just
government buses.
The guidelines cover
tramps, taxis, mini
buses and three
wheelers as well as
taxi and auto
rickshaws stands
and car parking. No
mention is made of
this in the status
report.
- Efforts are minimal.
54
All bus stations
remain inaccessible
and are nightmares
for disabled. No
accessible toilets
provided. No
provisions for
passengers using
wheel chairs and
crutches and
callipers to board
buses. No provision
of tactile footpaths,
kerbside cuts for
wheel chair users to
enter footpaths, no
auditory signals at
red light crossings,
no engraved zebra
crossings and no
islands between
roads. Pedestrian
infrastructure not
included as targets
in AI campaign.
These are covered in
the Harmonized
Guidelines Section
11 on Transport and
Road Planning which
covers sidewalks
and footpaths, kerb
ramps at walkways
and pedestrian
crossings, road
intersections,
median
refuge/islands, traffic
signals, subways
and foot over
bridges. There is no
reference to these in
the status report.
Directions sought
1) For an order
directing UOI, States
and UTs to:
55
a) Ensure that all
government buses
are disabled friendly
in accordance with
clause 11.7.1.2 of
the Harmonized
Guidelines by
December 2017 by
induction of new
buses and the
phasing out of buses
that are not disabled
friendly.
b) To ensure that all
private buses
operating are
disabled friendly and
that all other buss
are not permitted to
operate after the
deadline of
December 2017.
c) To retrofit all bus
stations and bus
stands compliant
with section 10.3 of
the Harmonized
Guidelines, inter alia,
in respect of
accessible boarding
points, directional
signs, toilets, seats,
shelter and ramps
etc.
d) To ensure that all
public transportation
operating from
December 2018 is
compliant with the
Harmonized
Guidelines.
8. Comprehensive - MeitY has informed - The 2016 statute
revision of target that the Guidelines requires all websites
deadlines under for the Indian to meet accessibility
accessibility of Government Website standards not just
knowledge and ICT (GIGW) are 50%. Instead of all
Ecosystem. At least compliant to WCAG the websites of
50% of central and 2.0.* government running
state government - *((WCAG), into thousands, the
56
websites are to meet developed through status report only
accessibility standards the World Wide Web covers the central
by March 2017. At Consortium’s government
least 50% of the public (W3C’s) websites and even
documents are to meet MeitY has further there are total
accessibility standards informed that under number of central
by March 2018. the Content and state
Management governments
Framework (CMF), websites are not
100 Govt. websites disclosed. The
are mandated to be Central Coordination
made accessible. 59 Committee meeting
Ministries/Depts. gives a figure of
Have on-boarded to 2,000 central
CMF. Out of these, government
33 websites are websites that are to
made live so far. be made accessible
under the AIC (50%
of the total). Out of
the blue a magical
figure of 100 central
government
websites are taken
as an arbitrary target
and it is stated that
33 are operational.
This will not even
amount to 1% of all
state and central
government
websites in the
country.
- Similarly, though
the AIC requires only
50% of public
documents to meet
the accessibility
standards by March
2018 there is no
reference in the
status report to this
compliance.
Moreover, the statute
requires all public
documents to meet
the accessibility
standards.
- Although the
Harmonized
Guidelines do not
57
refer to accessibility
of documents there
is no controversy
that documents have
to be made
accessible in Braille,
electronic, audio
formats etc. No
documents have
been made
accessible in India.
- The status report
also does not touch
on public television
programmes (target
7.2 AIC), telephone
and mobile based
services such as
PCR 100 number,
ambulance and fire
services etc. TV
programmes for
example require sign
language
interpreters, close
captioning, audio
descriptions etc.
Moreover, the AIC
only covers
government
programmes, which
is wrong because
the 2002 statute
covers public
information services
provided by private
parties.
Directions sought
For an order
directing UOI and all
the states/UTs to:
1) Made all the
websites accessible
in accordance with
W3C web content
Accessibility
Guidelines (WCAG)
by March 2018 and
accessibility audits
58
completed by June
2018 and uploaded
on the website.
2) To make 50% of
all public documents
issued by the central
government and the
state governments
accessible including
all publications such
as laws, regulations,
reports, forms and
informational
brochures (taken
verbatim from the
AIC) by March 2018
in accordance with
the Organisation for
Standardization
criteria that are
found in ISO/IEC
40500:2012.
3) To make the
remainder of all
public documents
accessible by
December 2018.
4) To make 25% of
all government
programmes on TV
accessible by March
2018 as stated in the
AIC.
4) To make all
government and
private TV
programmes
accessible in terms
of “daily captioning
and sign language
interpretation” as set
out in Objective 7 of
the AIC by March
2018.
5) To make
telephone and
mobile based
59
services such as
PCR 100,
Ambulance, Fire and
other emergency
services according to
internationally
accepted TTY facility
by December 2017.
9. Bureau of Indian The new version of - The standard to be
Standards to embed National Building used ought to be the
disability aspect in all Code of India (NBC), Harmonized
relevant parts of revised has been Guidelines read
National Building Code. comprehensively together with the
updated in the revised NBC.
revised NBC and is
released on 15
March 2017. This
would be enforceable
once the local bodies
adopt the same.
10. The target of training - A task force has - The figure of 200
additional 200 sign been set up to sign language
language interpreters develop a module on interpreters is
by March 2018. sign language. farcical. Sign
language
- ISLRTC plans to interpreters are
train about 475 sign required at least at language interpreters all major places (about 75 trainers where through Diploma in communication and Indian Sing dealing with the Language public both in the Interpretation) and public and private 400 others officials sector take place. through short term This will cover training programme. railway stations, CRE (Continuous major bus depots, Rehabilitation hospitals, airports, Education) and major government Workshops till offices, large private March, 2018. sector offices, Besides it is shopping malls, proposed to train 25 large educational interpreters who are institutions and the native speakers of like. If a realistic sign language SODA assessment is made (Siblings of Deaf of New Delhi itself it Adult), CODA is quite possible that (Children of Deaf the number of sign Adults). 25 language educators for deaf interpreters required and 25 Indian sign for the capital city 60 language teachers alone would be in training (deaf) till excess of 200.
March, 2018. Moreover, section 17 which deals with
- ISLRTC is inclusive education developing a requires the training comprehensive and recruitment of Indian Sign teachers who are Language (ISL) qualified in sign Dictionary of about language. Section 6000 words from 42 deals with access various areas like to information and every day words, communication academic words, services require sign legal, technical and language medical words. interpreters for all TV programmes. Thus the requirement for sign language interpreters must be assessed realistically by an expert group and would probably run into tens of thousands for the entire country. It must be remembered that deaf persons constitutes 30% to 40% of the disabled population and the actual figure is stimated at a minimum of 13 million persons. In the absence of sign language interpreters in the educational institutions and in the country they remain at the lowest rungs of the disability sector and suffer almost complete exclusion. Their performance in education and 61 employment show this extreme discrimination.
Hence the sign
language
interpreters issue is
one of the most
important human
rights remaining to
be implemented in
India.
- The status report
refers to ad hoc
training of personnel.
This is most
unsatisfactory and is
completely distinct
from the generation
of qualified
interpreters. Thus
even the target of
200 has not been
met. The status
report shows that not
even one interpreter
has qualified.
Directions sought
1) For an order
directing the
Rehabilitation
Council of India
(RCI), the National
Association of the
Deaf to submit to this
Court a reasonable
estimate of the
number of sign
language interpreter
required in India.
2) For an order
directing UOI and all
states and UTs to
jointly establish an
emergency
arrangement
62
nationwide where
475 sign language
interpreters qualify
by March 2018 as
stated in the status
report and 500 sign
language
interpreters qualify
every year thereafter
until the target of the
estimated sign
language
interpreters required
in the country is met.
3) For an order
directing UOI and all
states/UTs to create
a special cadre of
sign language
interpreters in the
Union and state
cadres for the
immediate
employment of the
sign language
interpreters who
qualify.
General directions
sought
1) For an order
directing all states
and UTs to constitute
the Central and
State Advisory
Boards required to
be set up under
Sections 60 and 66
of the 2016 Act.
23) Vide order dated August 9, 2017, this Court sought the response of
the respondents in respect of directions which are sought by the petitioner and listed above. In compliance therewith, the Union of India has filed affidavit on August 23, 2017. In this affidavit, the Union of India 63 has itself accepted the position under the Disabilities Act, 2016 by mentioning relevant provisions of the Act in detail, which have already been taken note of.
24) The Government has also pointed out that the Bus Body Coat as notified by Ministry of Road Transport and Highways vide GSR No. 895(E) dated September 20, 2016 has been adopted, in the form of Central Motor Vehicles (12th Amendment) Rules, 2016. It is also mentioned that in case of Information & Communication Technology, the guidelines for Indian Government websites as adopted by Department of Administrative Reforms and Public Grievances are to be complied with by all the websites of establishments. The Ministry is working with other line Ministries/Departments to finalise accessible standards for other facilities and services. Insofar as directions sought by the petitioner in his affidavit dated June 30, 2017 are concerned, the Union of India has given its response thereto in the following manner:
“(a) With respect to the directions sought under Serial Number 1, it is stated that the State Governments are being regularly reminded up to submit cost estimates for retrofitting for the release of grant in aid. 822 proposals have been received so far, however, funds amounting Rs.84.32 crore for 385 buildings has been released. For remaining, 437 buildings funds could not be released due to technical errors in the proposals, pending Utilization certificates etc. Cost estimates of 780 buildings are yet to be received. Directing the States to submit the proposal within a period of one month may not be practical since the States are required to get their cost estimates done through their Executive Engineers of Public Works Department. Further, the direction sought by the petitioner 64 to disburse the entire fund to the States within a period of two months is also not feasible. During the current financial year, an amount of Rs.207 crore is available under Central Government’s scheme called ‘Scheme for Implementation of Persons with Disabilities Act (SIPDA)’. Thus, release of funds depends on the amount available with the Government at that point of time. Therefore, it would be appropriate to direct the States to submit the proposal within a period of six months and the Central Government would release the fund, if the proposal is complete in accordance with the scheme within a period of two months from the receipt of the proposal, subject to the availability of the funds.
It is further submitted that it may also not be practically feasible possible to direct the State Governments to complete retrofitting by December, 2017. It may be noted that after sanctioning of the proposal, the State Governments are required to float tender and assign the work to the agency which may take time. Further, the completion of work will take time. It may not be feasible in all the cases to complete the work within a period of six months. The States may be directed to complete the process of initiation of retrofitting work by December, 2017.
It is submitted that the State Governments may be directed to conduct accessible audit after retrofitment so as to see whether all the findings of the access audit report have been adequately addressed or not.
(b) With respect to the directions sought under Serial Number 2, it is stated that it may be appropriate to give three months time for the States to submit the list of 50% of the Government buildings in all State Capitals as per target 2 of AIC. It may perhaps be appropriate to advise the States/UTs to devise work plan to ensure retrofitment in these buildings by December, 2018 and conduct accessibility audit as soon as the retrofitment work is over.
(c) With respect to the directions sought under Serial Number 3, it is submitted that it may be appropriate to give three months time for the States to submit the list of buildings in 10 most important cities as per target 3 of AIC.
(d) With respect to the directions sought under Serial Number 4, it is submitted that CPWD/Ministry of Urban Development is the nodal Department for maintenance of General Pool Office Accommodation (GPOA) buildings. 65
CPWD has intimated that out of 50 cities of phase I, 11 cities do not have GPOA buildings under maintenance of CPWD. For the remaining 39 cities, 75 buildings were identified, of which retrofitting in 49 buildings in 27 cities have been completed and work is in progress for 9 buildings in 8 cities. Retrofitting of all the 466 buildings within a period of one year may not be feasible as it involves allocation of funds.
(e) With respect to the directions sought under Serial Number 5, it is submitted that Ministry of Civil Aviation has been requested to carry out retrofitting activities as per extant guidelines/instructions. The access audit report of IIT Roorkee with respect to Indira Gandhi International Airport has been placed on the website of the Department.
(f) With respect to the directions sought under Serial Number 6, it is submitted that the access audit report of IIT Roorkee with respect to New Delhi Railway Station has been placed on the website of the Department.
(g) With respect to the directions sought under Serial Number 7, it is submitted that Ministry of Road Transport & Highways being the concerned Ministry to take a view on the possibility of phasing out. However, as per Section 46 of the Disabilities Act, 2016, the service providers whether Government or private shall provide services in accordance with the rules on accessibility formulated by the Central Government under Section 40 within period of 2 years from the date of notification of such rules. Mostly the passenger bus transportation is in the domain of State Governments. It is for the States to take a call in the matter. It may be appropriate to direct them to comply with the provisions of Section 46 of the Disabilities Act, 2016.
(h) With respect to the directions sought under Serial Number 8, it is submitted that with a view to help the State Government to make their website accessible as per GIGW and W3C compliance, DEPwD has issued a work order to ERNET India for 917 State Government websites to be made accessible as per GIGW and W3C compliance. Now the accessibility standards has been prescribed for websites and the document to upload on it under Rule 15(1)(c) of the 2017 Rules. All the establishments are required to comply with these standards.
(i) With respect to the directions sought under Serial 66 Number 9 no specific directions has been sought. It may be noted that Harmonised Guidelines and Space Standards for barrier-free built environment for persons with disabilities and elderly persons issued by Ministry of Urban Development has been adopted as reference for accessibility norms and therefore only these guidelines are to be mandatorily followed.
(j) With respect to the directions sought under Serial Number 10, it is submitted that Rehabilitation Council of India (RCI) has done this exercise earlier with reference to order of High Court of Delhi in W.P.(C) No. 6250 of 2010 – The National Association of Deaf v. Union of India & Ors. Accordingly, the Department has started training of its officials to develop a pool of sign language interpreters in the public offices. So far six batches of sign language training have been completed and about 100 sign language interpreters have been trained. Status reports are bring filed in the High Court from time to time.”
25) It is, thus, stated that though the respondent has taken appropriate steps in respect of ten action points spelled out by the petitioner and is attempting to fulfil the needs of such visually impaired persons in all possible manners.
26) This affidavit also refers to the judgment of this Court in the case of Justice Sunanda Bhandare Foundation v. Union of India & Anr.8 wherein certain directions were given by this Court. It is mentioned that while dealing with the compliance of the directions contained in the aforesaid judgment, this Court has passed order dated April 25, 2017 (reported as Justice Sunanda Bhandare Foundation v. Union of India & Anr.9), as per which following directions are given:
8 (2014) 14 SCC 383 9 2017 (5) SCALE 288 67 “25. We have referred to certain provisions only to highlight that the 2016 Act has been enacted and it has many salient features. As we find, more rights have been conferred on the disabled persons and more categories have been added. That apart, access to justice, free education, role of local authorities, National fund and the State fund for persons with disabilities have been created. The 2016 Act is noticeably a sea change in the perception and requires a march forward look with regard to the persons with disabilities and the role of the States, local authorities, educational institutions and the companies. The statute operates in a broad spectrum and the stress is laid to protect the rights and provide punishment for their violation.
26. Regard being had to the change in core aspects, we think it apposite to direct all the States and the Union Territories to file compliance report keeping in view the provisions of the 2016 Act within twelve weeks hence.
The States and the Union Territories must realize that under the 2016 Act their responsibilities have grown and they are required to actualize the purpose of the Act, for there is an accent on many a sphere with regard to the rights of the disabilities. When the law is so concerned for the disabled persons and makes provision, it is the obligation of the law executing authorities to give effect to the same in quite promptitude. The steps taken in this regard shall be concretely stated in the compliance report within the time stipulated. When we are directing the States, a duty is cast also on the States and its authorities to see that the statutory provisions that are enshrined and applicable to the cooperative societies, companies, firms, associations and establishments, institutions, are scrupulously followed. The State Governments shall take immediate steps to comply with the requirements of the 2016 Act and file the compliance report so that this Court can appreciate the progress made.
27. The compliance report to be filed by the States shall be supplied to the learned counsel for the petitioner, learned counsel for the Union of India as well as to the learned counsel for the applicant/intervenor so that they can assist the Court.
28. The Registry is directed to send a copy of the order passed today to the Chief Secretaries of the States and the Administrators of the Union Territories.” 68
27) In respect of the action taken by the respondents as mentioned in its affidavit dated August 23, 2017, the petitioner has furnished the following comments:
Sr. Petitioner’s Comments to the UOI response dated 23 rd No. August, 2017 1 1) the petitioner reiterates the time limits in the directions sought (in Col. 2) for the following response:
• The original deadline of July 2016 under this target has been extended by the Central Coordination Committee (CCC) in its meeting on 29.11.2016 to December 2017.
(Annexure R-2 of the Action Taken Report of UOI dated 14.12.2016) • The 2016 Act vide Section 46 requires that all service providers, both Government and private, make their facili- ties, including buildings, accessible within a period of two years from the date of notification of the Accessibility Rules (notified in June 2016). Therefore all government buildings providing any services to the public are to be made fully accessible by June 2019.
• Whereas Section 46 of the 2016 Act contemplates all buildings and facilities throughout the country to made ac- cessible by June 2019, the AIC targets very limited number in Phase I, i.e. 1653 buildings. Therefore, the December 2017, set by the CCC ought to be adhered to and the time- frames in the direction sought by the Petitioner have been made with regard to the revised CCC deadline.
2) The Submission by UOI that funds disbursal under SIPDA will be subject to availability is not tenable. The 2016 Act nowhere contemplates the implementation of accessibility in public buildings and services to be contingent on availability of fund in SIPDA. It is therefore respectfully submitted that the accessibility provisions of the 2016 Act being mandatory, funds as the required must be allocated by the Central Government from the Consolidated Funds of India.
3) It is further reiterated that after retrofitting the State Govt, buildings, they should be audited according to the Harmonised Guidelines keeping in view that the audits commissioned by UOI prior to retrofitting were not according to the Harmonised Guidelines.
2. In respect of the timeframe for the State governments to 69 identify the buildings under this target it may be noted that the CCC in its meeting dated 29.11.2016 had extended the deadline for the same to 28.02.2017 6 months have already passed since then and according to the 08.08.2017 Status Report (Annexure R-4) herein) only o7 states have identified buildings. Therefore, the Petitioner reiterates that the remaining States be directed to indentify the buildings under this target within 1 month. In so far as the deadline for retrofitting, for the reasons stated under Target 1 above, Petitioner reiterates that 50% of the work under this Target should be completed by December 2017 and the rest by December 2018.
3 It is to be noted that as per the UOI Status Report dated 08.08.2017, only 7 States have submitted their lists of 10 most important cities/towns and not a single building has been identified so far. Therefore the reason stated under Target 1 above, Petitioner reiterates that the States be directed to identify the 10 most important cities/towns and 50% of the Govt, buildings in these cities/towns within 1 month from today and the retrofitting of these be completed by December 2019 which is the revised extended deadline set down by the CCC.
4 With regard to this target, the CCC in its meeting on 29.11.2016 has extended the deadline for retrofitting 466 Central Govt. buildings to December 2016. 8 months have already passed since then and only 49 building have been retrofitted. The submission of the UOI that all 466 buildings cannot be retrofitted within 1 year because of limitations in funds allocated cannot be accepted. As noted above the 2016 Act Vide Section 46 requires all Govt. service providers to make their facilities including the buildings accessible by June 2019, which requirement is not subject to allocation of funds. Admittedly 466 buildings under this target would constitute only a small fraction of the total number of Central Govt. buildings to be made accessible under the 2016 Act. Therefore, the Petitioner reiterates the timeframe of July 2018 for completing this target.
5 The Petitioner has brought to the attention of this Hon’ble Court by its Affidavit dated 30.06.2017 of several features in which the airports in the country are not accessible. It may be noted that in its meeting on 29.11.2016, the CCC had noted that the accessibility work done on airports was only basic and that the Civil Aviation Ministry should follow the prescribed template, i.e. IIT Roorkee template on the Govt, website would not serve its purpose reiterates the directions sought with regard to this Target. 6 The Petitioner has brought to the attention of this Hon’ble Court by its Affidavit dated 30.06.2017 of several features in which the railways in the country are not accessible. In particular the Petitioner conducted a survey of the New Delhi Railway Station which has been claimed to have been accessible by UOI. The Petitioner annexed a number of photographs showing several critical features lacking in accessibility. It may be noted that in its meeting on 29.11.2016, the CCC had noted that the accessibility work done on railways was only basic and that the 70 Railway Ministry should follow the prescribed template, i.e. IIT Roorkee template for New Delhi Railway Station and not pick out any elements therefrom. It is submitted that merely placing the IIT Roorkee template on the Govt, website would not serve its purpose and therefore the Petitioner reiterates the directions sought with regard to this target.
7 It may be noted that Section 41 of the 2016 Act provides for comprehensive accessibility in all modes of transport including but not limited to bus transport. Read with Section 46 and Rule 15 of the 2017 Rules, the UOI and the States are to ensure that all Public transport systems including transport carriers and roads are made fully accessible by June 2019 in accordance with the Harmonised Guidelines. Therefore, the Petitioner reiterates t he directions sought for with regard to this target.
8 It may be noted that Section 42 of the 2016 Act provides for comprehensive accessibility in information and communication services including audios, print and electronic media. Section 46 read with Rule 15 of the 2017 Rules mandates that the same be completed by June 2019 throughout the country i8t is in this context that the Petitioner has sought directions to have 50% of the Govt, websites, 5% of the public documents and 25% of all TV programmes to be made accessible by mid-2018. The UOI response only indicates that work orders have been issued for 917 State Govt, websites but no timeframe for completion has been mentioned. The earlier status report filed by the Govt, indicated that only 100 of a total of 4000 Central Govt. websites were being made accessible. It is therefore, clear that only a very small percentage of Central and State Govt, websites are being made accessible and then too no timeframes have been given. With regard to the public documents and TV programmes, mere advisories have been issued to the private and public broadcasters and to the Govt, departments for making their programmes and their documents accessible but no timeframe have been mandated for the same. More significantly, there is no plan for either the Central or State Govts, to audit the accessibility features of websites. Documents and TV programmes after the accessibility work had been completed. It is in this contest that the Petitioner reiterates the directions sought under this target. 9 The Harmonised Guidelines being the repository for all the accessibility guidelines in the built environment, transportation and information and communication, the same should be regularly updated keeping in view the provisions of the 2016 Act and technological advancements, vis-a-vis the needs of persons with disabilities and further any work on accessibility should be done and fully audited with respect to the updated Harmonised Guidelines.
10 As per the information available with the Petitioner, in the NADVs. UOI matter, the estimation made by the RCI of the number of sign language interpreters required was only for Delhi but did not cover the rest of India. It is reiterated that Sign Language Interpreters (SL’s) are required at all major places 71 where communication and dealing with the public in both the public and private sector take place. This will cover railway stations, major bus depots, hospitals, airports, major govt, offices banks, large private sector offices, shopping malls, large education institutions and the like. Compliance with the mandate of Section 40, 41, 42 and 46 of the 2016 Act read with Section2
(f), i.e. definition of “Communication” to include sign language would require a large number of SLI’s to be trained and available across the country by June 2019 and the figure of 100 SLI’s quoted by the UOI would be highly inadequate to meet this requirement. Therefore, the Petitioner reiterates the directions sought that RCI be directed to make reasonable estimation of the number of SLI’s required in India and thereafter for the UOI and all States and UT’s to make adequate arrangements to train and make available 500 SLI’s every year until the target of the estimated SLI’s in the country is met.
28) From the foregoing discussion, following pertinent aspects can be discerned:
(a) Ten action points which are enumerated by the petitioner, for providing proper access to public facilities to the persons suffering from visually disability, are now statutorily recognised under the Disabilities Act, 2016. To put it straight, the Legislature has cast a duty on the executive wing for making provisions in this behalf. This legal position is accepted by the Union of India in its affidavit dated August 23, 2017. In this affidavit, the respondent had itself mentioned various provisions under the Disabilities Act, 2016 which mandate the respondents to make provisions for these facilities. Not only this, such provisions even specified the deadlines for undertaking these measures. Thus, it becomes a statutory obligation on the part of the Central Government as well as the State 72 Governments to do the needful by the target dates.
(b) Though, Central Government has taken various measures, many State Governments have not responded at all.
(c) In Justice Sunanda Bhandare Foundation case as well, this Court has given various directions from time to time. In its order dated April 25, 2017, the States as well as Union Territories are directed to comply with the provisions of Disabilities Act, 2016 and to report to the Court about the progress made by them in this behalf.
The Court is, thus, monitoring the progress in this behalf in the said writ petition.
Having regard to the aforesaid position emerging on record, we dispose of these petitions with the following directions:
(i) Making 20-50 important government buildings in 50 cities fully accessible December 2017 (State Govt.
Buildings) Since, this deadline is set by the AIC itself, this should be met. In any case, as per the provisions of Section 46 of the Disabilities Act, 2016, all Government buildings providing any services to the public are to be made fully accessible by June, 2019 which has to be adhere to.
(ii) Making 50% of all the govt. buildings of the national capital and all the state capitals fully accessible by 73 December 2018.
Though the deadline for identifying the buildings was fixed as February 28, 2017, according to status report dated August 8, 2017, only seven States have identified the buildings. Remaining States are directed to identify the buildings by February 28, 2018 and it is made clear that no further time in this behalf shall be granted. Insofar as deadline for retrofitting is concerned, the work should be completed by December, 2018.
(iii) Completing accessibility audit of 50% of govt. buildings and making them fully accessible in 10 most important cities/towns of states/UTs not covered in targets (i) and
(ii) by December 2019.
Position regarding this action point is the same as noted in respect of action point 2, namely, only seven States have submitted their list of 10 most important cities/towns and not a single building has been identified so far. The States are, therefore, directed to identify 10 most important cities/towns and complete accessibility audit of 50% of Government buildings in these cities/towns by February 28, 2018. Likewise, retrofitting of these be completed by December 2019 as per the revised deadline set out by CCC.
(iv) Central Govt. buildings.
74
Having regard to the comments given by the petitioner in its affidavit dated August 23, 2017 on this aspect, time frame of August, 2018 is given for completing this target.
(v) Accessibility in airports. Completing accessibility audit of all the international airports and making them fully accessible by December 2016.
The demand of the petitioner that Civil Aviation Ministry should follow the prescribed template i.e. IIT Roorkee template on the Government website appears to be justified which should be implemented as expeditiously as possible. The Union of India should thereafter conduct the accessibility and audit and upload the same on the website by June, 2018.
(vi) Accessibility in Railways. Ministry of Railways was required to make all A1, A and B category railway stations fully accessible by July 2016. 50% of all railway stations to made fully accessible by March 2018. As is clear from the affidavit dated June 30, 2017 filed by the petitioner, as many as 12 directions are sought under this action point. Insofar as providing of various facilities in the railway stations are concerned, which are listed by the petitioner, there cannot be any dispute that the Indian railways is statutorily obligated to make those provisions. The petitioner has, however, sought time bound directions 75 for providing such facilities. Wherever the provisions of the Disabilities Act, 2016 prescribe the deadlines, the respondent is to provide those facilities within those time framework. Insofar as other facilities are concerned, in respect of which the petitioner wants those facilities by specified period, we are not fixing such a period. Instead, we direct that the appropriate/competent authority in the railways shall make an assessment in this behalf so as to ascertain as to by what date(s) these facilities will be provided. Such a study can be undertaken and exercise be completed within a period of three months and report in that behalf shall be filed in the Court, chalking out the progressive plan.
(vii) 10% of government owned public transport carriers are to be made fully accessible by March 2018. Here again, Section 41 of the Disabilities Act, 2016 provides for comprehensive accessibility in all modes of transport including but not remitted to the bus transport. Therefore, it becomes the duty of the Union, States as well as Union Territories to ensure that all Government buses are disabled friendly in accordance with the Harmonized Guidelines. Likewise, the respondents are duty bound to see that private 76 buses also become disabled friendly. Thus, we direct the Government to lay down the plan giving the dates by which the aforesaid task shall be undertaken, keeping in view the directions which are sought by the petitioner in this behalf and the same shall be filed within three months.
(viii) Comprehensive revision of target deadliness under accessibility of knowledge and ICT Ecosystem. At least 50% of central and state govt. websites are to meet accessibility standards by March 2017. At least 50% of the public documents are to meet accessibility standards by March 2018.
On this action point, the petitioner has sought five directions. Again, there cannot be any dispute that such provisions have to be made as Disabilities Act, 2016 itself mandates that. The only question is about the time schedule. On certain aspects, AIC had itself mentioned the target date. In any case, let there be a study undertaken in this behalf as well by the Union of India and report be filed within three months stating as to by what date(s) compliance shall be made.
(ix) Bureau of Indian Standards to embed disability aspect in all relevant parts of revised National Building Code. It is expected that the respondents would regularly update the Harmonized Guidelines keeping in view the provisions of 77 Disabilities Act, 2016 and technological advancement vis-à-vis the needs of persons with disabilities.
(x) The target of training additional 200 sign language interpreters by March 2018.
Needful be done in this behalf as well within reasonable time and the Government is directed to file an affidavit within three months stating the time period within which the same can be accomplished.
(xi) As per the provisions of Sections 60 and 66 of the Disabilities Act, 2016, all States and Union Territories are required to constitute the Central and State Advisory Boards. In order to effectively implement the provisions of the said Act, it becomes the duty of the States and Union Territories to constitute such Advisory Boards. Therefore, we direct these Advisory Boards to be constituted by all States and Union Territories within a period of three months from today.
29) Matter be listed for directions after three months on receiving reports in terms of the aforesaid order. In the reports to be filed, the respondents shall also state the follow-up action taken during the intervening period in the meantime.
78
.............................................J. (A.K. SIKRI) .............................................J. (ASHOK BHUSHAN) NEW DELHI;
DECEMBER 15, 2017
79
ITEM NO.1501 COURT NO.6 SECTION PIL-W
(FOR JUDGMENT)
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 243/2005
RAJIVE RATURI Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
([HEARD BY : HON. A.K. SIKRI AND HON. ASHOK BHUSHAN, JJ.]) WITH W.P.(C) No. 228/2006 (PIL-W) Date : 15-12-2017 These petitions were called on for pronouncement of judgment today.
For Petitioner(s) Mr. Baij Nath Patel, Adv.
Ms. Sweta, Adv.
Ms. Romila, Adv.
Mr. V.N. Ragupati, Adv.
Ms. Jyoti Mendiratta, AOR For Respondent(s) Mr. Jugal Kishore Gilda, Adv.General Mr. Aniruddha P. Mayee, AOR Mr. Chirag Jain, Adv.
Mr. K.V. Jagdishvaran, Adv.
Ms. G. Indira, AOR Mr. Edward Belho, AAG Mr. K. E.Sema, Adv.
Mr. Amit Kumar Singh, Adv.
Mr. K. Luikang Michael, Adv.
Mr. Milind Kumar, AOR Mr. Jogy Scaria, AOR Mr. M. Yogesh , AOR Ms. Hemantika Wahi, AOR Ms. Jesal Wahi, Adv.
Ms. Mamta Singh, Adv.
Ms. Aruna Mathur, Adv.
80Mr. Avneesh Arputham, Adv.
Ms. Anuradha Arputham, Adv.
Ms. Simran Jeet, Adv.
M/S. Arputham Aruna And Co, AOR Mrs. Niranjana Singh, AOR Mrs. D. Bharathi Reddy, AOR Mr. Ratan Kumar Choudhuri, AOR Mr. Rajesh Srivastava, AOR Mr. R.R. Rajesh, Adv.
Mr. Raj Bahadur, Adv.
Mr. P. V. Yogeswaran, AOR Ms. Pragati Neekhra, AOR Ms. K. Enatoli Sema, AOR Mr. Nishe Rajen Shonker, AOR Mrs. Anil Katiyar, AOR Mr. Kamini Jaiswal, AOR Mr. Ranjan Mukherjee, AOR Mr. Anil Shrivastav, AOR Mr. Raj Singh Rana, AOR Mr. M. Shoeb Alam, AOR Ms. Fauzia Shakil, Adv.
Mr. Ujjwal Singh, Adv.
Mr. Mojahid Karim Khan, Adv.
Mr. Jatinder Kumar Bhatia, AOR Mr. Mukesh Verma, Adv.
Mr. Kuldip Singh, AOR Mr. Hitesh Kumar Sharma, Adv.
Mr. T.V. Talwar, Adv.
Ms. Narmada, Adv.
Mr. Chanchal Kumar Ganguli, AOR Ms. Diksha Rai, AOR Mr. Gopal Singh, AOR 81 Ms. Vimla Sinha, Adv.
Mr. Rituraj Biswas, Adv.
Mr. Manish Kumar, Adv.
Mr. Pranab Prakash, Adv.
Mr. Shivam Singh, Adv.
Mr. Aditya Raina, Adv.
Mr. Shreyas Jain, Adv.
Mr. Kumar Milind, Adv.
Ms. Ambika Gautam, Adv.
Mr. S.S. Shamshery, AAG Mr. Amit Sharma, Adv.
Mr. Ankit Raj, Adv.
Ms. Indira Bhakar, Adv.
Mr. Sandeep Singh, Adv.
Ms. Ruchi Kohli, AOR Mr. M. T. George, AOR Mrs. B. Sunita Rao, AOR Mr. V. K. Verma, AOR Mr. V. N. Raghupathy, AOR M/S. Corporate Law Group, AOR Ms. Ranjeeta Rohatgi, AOR Mr. Gurmeet Singh Makker, AOR Mr. Guntur Prabhakar, AOR Mr. Anil Grover, Adv.
Mr. Piyush Hans, Adv.
Mr. Satish Kapoor, Adv.
Mr. Sanjay Kumar Visen, AOR Mr. V. G. Pragasam, AOR Mr. T. Mahipal, AOR Mr. Mishra Saurabh, AOR Mr. Gopal Prasad, AOR Ms. Susmita Lal, AOR Mr. Sudarshan Singh Rawat, AOR Mr. M. R. Shamshad, AOR 82 Mr. C. K. Sasi, AOR Mr. Nishant Ramakantrao Katneshwarkar, AOR Mr. B. S. Banthia, AOR Hon'ble Mr. Justice A.K. Sikri pronounced the judgment of the Bench comprising His Lordship and Hon'ble Mr. Justice Ashok Bhushan.
The writ petitions are disposed of with the following directions:
(i) Making 20-50 important government buildings in 50 cities fully accessible December 2017 (State Govt. Buildings) Since, this deadline is set by the AIC itself, this should be met. In any case, as per the provisions of Section 46 of the Disabilities Act, 2016, all Government buildings providing any services to the public are to be made fully accessible by June, 2019 which has to be adhere to.
(ii) Making 50% of all the govt. buildings of the national capital and all the state capitals fully accessible by December 2018.
Though the deadline for identifying the buildings was fixed as February 28, 2017, according to status report dated August 8, 2017, only seven States have identified the buildings. Remaining States are directed to identify the buildings by February 28, 2018 and it is made clear that no further time in 83 this behalf shall be granted. Insofar as deadline for retrofitting is concerned, the work should be completed by December, 2018.
(iii) Completing accessibility audit of 50% of govt. buildings and making them fully accessible in 10 most important cities/towns of states/UTs not covered in targets (i) and (ii) by December 2019.
Position regarding this action point is the same as noted in respect of action point 2, namely, only seven States have submitted their list of 10 most important cities/towns and not a single building has been identified so far. The States are, therefore, directed to identify 10 most important cities/towns and complete accessibility audit of 50% of Government buildings in these cities/towns by February 28, 2018. Likewise, retrofitting of these be completed by December 2019 as per the revised deadline set out by CCC.
(iv) Central Govt. buildings.
Having regard to the comments given by the petitioner in its affidavit dated August 23, 2017 on this aspect, time frame of August, 2018 is given for completing this target.
(v) Accessibility in airports. Completing accessibility audit of all the international airports and making them fully accessible by December 2016.
The demand of the petitioner that Civil Aviation Ministry should follow the prescribed template i.e. 84 IIT Roorkee template on the Government website appears to be justified which should be implemented as expeditiously as possible. The Union of India should thereafter conduct the accessibility and audit and upload the same on the website by June, 2018.
(vi) Accessibility in Railways. Ministry of Railways was required to make all A1, A and B category railway stations fully accessible by July 2016. 50% of all railway stations to made fully accessible by March 2018.
As is clear from the affidavit dated June 30, 2017 filed by the petitioner, as many as 12 directions are sought under this action point. Insofar as providing of various facilities in the railway stations are concerned, which are listed by the petitioner, there cannot be any dispute that the Indian railways is statutorily obligated to make those provisions. The petitioner has, however, sought time bound directions for providing such facilities. Wherever the provisions of the Disabilities Act, 2016 prescribe the deadlines, the respondent is to provide those facilities within those time framework. Insofar as other facilities are concerned, in respect of which the petitioner wants those facilities by specified period, we are not fixing such a period. Instead, we direct that the appropriate/competent authority in the railways shall make an assessment in this behalf so as to 85 ascertain as to by what date(s) these facilities will be provided. Such a study can be undertaken and exercise be completed within a period of three months and report in that behalf shall be filed in the Court, chalking out the progressive plan.
(vii) 10% of government owned public transport carriers are to be made fully accessible by March 2018.
Here again, Section 41 of the Disabilities Act, 2016 provides for comprehensive accessibility in all modes of transport including but not remitted to the bus transport. Therefore, it becomes the duty of the Union, States as well as Union Territories to ensure that all Government buses are disabled friendly in accordance with the Harmonized Guidelines. Likewise, the respondents are duty bound to see that private buses also become disabled friendly. Thus, we direct the Government to lay down the plan giving the dates by which the aforesaid task shall be undertaken, keeping in view the directions which are sought by the petitioner in this behalf and the same shall be filed within three months.
(viii) Comprehensive revision of target deadliness under accessibility of knowledge and ICT Ecosystem. At least 50% of central and state govt. websites are to meet accessibility standards by March 2017. At least 50% of the public documents are to meet accessibility standards by March 2018.
On this action point, the petitioner has sought five 86 directions. Again, there cannot be any dispute that such provisions have to be made as Disabilities Act, 2016 itself mandates that. The only question is about the time schedule. On certain aspects, AIC had itself mentioned the target date. In any case, let there be a study undertaken in this behalf as well by the Union of India and report be filed within three months stating as to by what date(s) compliance shall be made.
(ix) Bureau of Indian Standards to embed disability aspect in all relevant parts of revised National Building Code.
It is expected that the respondents would regularly update the Harmonized Guidelines keeping in view the provisions of Disabilities Act, 2016 and technological advancement vis-à-vis the needs of persons with disabilities.
(x) The target of training additional 200 sign language interpreters by March 2018.
Needful be done in this behalf as well within reasonable time and the Government is directed to file an affidavit within three months stating the time period within which the same can be accomplished.
(xi) As per the provisions of Sections 60 and 66 of the Disabilities Act, 2016, all States and Union Territories are required to constitute the Central and State Advisory Boards. In 87 order to effectively implement the provisions of the said Act, it becomes the duty of the States and Union Territories to constitute such Advisory Boards. Therefore, we direct these Advisory Boards to be constituted by all States and Union Territories within a period of three months from today.
29. Matter be listed for directions after three months on receiving reports in terms of the aforesaid order. In the reports to be filed, the respondents shall also state the follow-up action taken during the intervening period in the meantime.
Pending application(s), if any, stands disposed of accordingly.
(Ashwani Thakur) (Mala Kumari Sharma)
COURT MASTER COURT MASTER
(Signed reportable judgment is placed on the file)