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SC: Denying the Facility of Scribe or Compensatory Time Constitutes Discrimination - (04 Feb 2025)

EDUCATION

SC while allowing a candidate suffering from a disability, has stated that the principle of reasonable accommodation is central to ensure equality for all the persons with disabilities and denying the facility of scribe or compensatory time, constitutes discrimination under the RPwD Act, 2016.

Tags : SUPREME COURT   DISCRIMINATION   COMPENSATORY TIME  

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