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Madras HC Rejects PIL Challenging Use of 'Derogatory Terminologies' for Persons with Disabilities - (26 Apr 2021)

CIVIL

Madras High Court has disposed of a Public Interest Litigation Petition without giving any directions/relief which sought removal of the 'derogatory terminologies' (divyang/divyangjan) or 'mental retardation' or any such terminologies from use in all legislation, policies, government regulations and government websites and from public discourse.

Tags : MADRAS HIGH COURT   USE OF 'DEROGATORY TERMINOLOGIES' FOR PERSONS WITH DISABILITIES  

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