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Aim of this exercise:
The Committee on Accessibility appointed by Hon' ble the Chief Justice of India has been assigned the task of evaluating the physical and functional access to the Supreme Court. This evaluation includes the release of a questionnaire for stakeholders who are differently-abled to provide input on the challenges they face in accessing the Supreme Court. The collected input will be used to formulate recommendations aimed at removing barriers to access. Kindly fill out the questionnaire below:
Background Questions :
Q1: What is your name?
*
Q2: What is your age?
Q3: What is your gender?
Male
Female
Transgender
Q4: Type of disability :
-- select --
A. Visual impairments
B. Hearing imparments
C. Locomotor disabilties
D. Any other
Q5: In what capacity you had an interface with the Supreme Court:
-- select --
A. Lawyer with a disability
B. Litigant with a disability
C. Law Clerk with a disabilty
D. Court staff member with a disability
E. Legal Intern with a disability
F. Court journalist with a disability
G. Judge with a disability
H. Legal researcher with a disability
I. Visitor with a disability
State :
District :
General questions on Court Accessibility :
Q1: Did you find the Supreme Court's physical infrastructure to be disabled friendly?
-- select --
very friendly
somewhat friendly
not at all friendly
Q2: If not, can you please elaborate on the challenges and/or barriers you faced?
Q3: Did you face any challenges while trying to reach the desired courtroom?
Yes
No
Q4:If yes, could you please elaborate as to what specific challenges were these?
Q5:Does the Supreme Court have accessible parking spots?
Yes
No
Q6:If not, Any suggestions?
Q7: Did you find the Supreme Court's toilets to be disabled friendly?
-- select --
very friendly
somewhat friendly
not at all friendly
Q8:If not, Any suggestions?
For those with visual impairments:
Q9: Which , if any , of the following facilities should the Supreme Court provide? Please tick the boxes that apply:
Braille signages/notices
Tactile pathways
Court staff to help you navigate the court premises
Q10: Any suggestions?
Questions for those with hearing impairements:
Q11: Do you feel that court proceedings are being effectively communicated to persons with hearing impairements?
-- select --
very effectively commununicated
somewhat effectively communicated
Not at all effectively communicated
Q12:Should the Supreme Court have sign language interpreters?
Yes
No
Q13: Any suggestions?
Locomotor Disability:
Q14: Is the Supreme Court's premises accessible to those on a wheelchair or with other locomotor challenges?
-- select --
very accessible
Somewhat accessible
not at all accessible
Q15: Any suggestions?
Website Accessibility:
Q16: Have you found the Supreme Court's website to be disabled friendly?
-- select --
very friendly
Somewhat friendly
not at all friendly
Q17: Are you able to access the following features on the Supreme Court's website? Tick all that apply:
:
Captchas
Accessing calendar options
Entering details of a given case
Q18: Any suggestions?
Document Accessibility:
Q19: Are the documents uploaded on the Supreme Court's website accessible ?
-- select --
very friendly
Somewhat friendly
not at all friendly
Q20: Are filings/paper books in the Supreme Court disabled friendly?
:
-- select --
very friendly
Somewhat friendly
not at all friendly
Q21: Any suggestions?
Special System:
Q22: Should a special system be put in place for cases involving disabled lawyers/litigants/judges/Law Clerks/interns to facilitate effective access to all facets of a given case?
Yes
No
Q23: Any suggestions?
Video conferencing/Live proceedings:
Q24: Is the video conferencing solution used by the Supreme Court disabled friendly?
-- select --
very friendly
Somewhat friendly
not at all friendly
Q25: Should video conferencing be made mandatory in all cases involving disabled stakeholders?
Yes
No
Q26: Any suggestion(s).[100 words]
&
Any Remarks / Suggestions:
Q27: Any Remarks / Suggestions:[upto 200 words]
