PwBD Candidates Selected on Own Merit Must Be Adjusted Against Unreserved Vacancies Rather Than Reserved Quotas

The Supreme Court was monitoring the implementation of the Rights of Persons with Disabilities Act, 2016 (“2016 Act”). Previously, on 12th September 2025, the Court issued directions for the appointment of Nodal Officers by States/UTs to coordinate with National Law Universities (NLUs) under “Project Ability Empowerment”.

By 15th April 2026, several States and UTs remained non-compliant.

Additionally, the Court sought clarification from the Union of India regarding the "upward movement" of meritorious Persons with Benchmark Disabilities (PwBD) into unreserved seats.

The present order reviews the compliance status of these mandates and the broader execution of the 2016 Act.

The Court applied the statutory mandates of the Rights of Persons with Disabilities Act, 2016, which replaced the 1995 Act to provide a more robust framework for inclusion.

It relied on the constitutional principles of equality, dignity, and inclusion.

Regarding reservations, the Court affirmed the principle of "own merit" based on DoPT Office Memoranda dated 15th January 2018, 17th May 2022, and 27th September 2022, which dictate that horizontal reservation for PwBD requires meritorious candidates to be adjusted against unreserved (UR) vacancies unless they benefited from relaxed standards.

The Court also highlighted that facilitative measures like scribes do not constitute "relaxation of standards".

The Court expressed "serious displeasure" at the lackadaisical approach of States that delayed appointing Nodal Officers, noting that such inaction impedes NLUs from discharging their court-ordered mandates.

Upon reviewing the Union’s affidavit, the Court analyzed the mechanics of horizontal reservation, concluding that treating disability as a "medical fitness" standard rather than a "relaxed standard" ensures that meritorious PwBD candidates are not denied higher placement.

Finally, the Court observed that despite eight years of the 2016 Act, compliance remains "elusive". To bridge this gap, the Court reasoned that the newly appointed Nodal Officers must be integrated into a structured assessment led by NLUs to move beyond "formal" compliance to "substantive evaluation" of statutory enforcement.

Most States/UTs reported compliance regarding Nodal Officers; however, a final opportunity until 15th May 2026 was granted to the UTs of Lakshadweep and Ladakh.

The Court directed NLUs under "Project Ability Empowerment" to conduct a detailed mapping of the 2016 Act’s implementation across all States/UTs. Specifically, NLU Delhi was tasked with mapping the Union of India’s compliance, with a Joint Secretary-rank officer deputed to assist. The matter is listed for 22nd September 2026 for updated status reports.