Bibliographic Information on Disability and Mental Health

 

                                                     INTRODUCTION

 

 

       National Human Rights Commission Library, New Delhi has compiled and consolidated information from various sources on “Disability and  Mental Health” to help the users in literature survey of printed and electronic material available in the Library of the Commission and many important Libraries of Delhi.

 

This Bibliography is available in the following form:-

 

(A)   Centre/States Acts and Rules on Disability and Mental Health.

 

(B)   International/Regional Instruments.

 

(C)  Judgments of Supreme Court/High Courts on Disability and Mental Health

 

(D)  National Human Rights Commission, India (NHRC). http://nhrc.nic.in

 

             (1) Human Rights Issues: Programmes on the Directions of Supreme

                 Court:-

  (a) Functioning of the Mental Hospitals at Ranchi, Agra, Gwalior.

 

     (2) Other Programmes and Human Rights Issues taken by the

           Commission Include :-

           (a)  Rights of the Disabled.

 

 (3)  Human Rights Cases: Selected Case Summaries: Atrocities on

        Dalits/Members of Minority Community/Disabled.

 

(a)  Rehabilitation of Physically Handicapped : Madhya Pradesh

     [Case No. 1528/96-97/NHR] Year 1999 – 2000

 

(b) Rehabilitation of Leprosy Patients camping in Amarjoti Leprosy

      Rehabilitation Society: Haryana

      [Case No. 2/35/7/2002-2003]   Year 2003 – 2004

 

 (c) Provision of seats in All Medical Courses for Physically Handicapped

     candidates.

[Case No. 1023/30/2002-2003]  Year 2003 - 2004

 

    (4) Directions/Statements/Proceedings :-

(a) Statement of the Member to the 2nd Session of Ad. hoc Committee on 

     Comprehensive and Integral International Convention on Protection   

     and Promotion of Rights and Dignity of persons with Disability in  

      May 2003.

 

(b) An International Workshop for National Human Rights Institutions

    from the Commonwealth and Asia Pacific Region, New Delhi,

    May 2003: Towards a new UN Convention.

 

(c) Southern Regional Review Meeting on Mental Health in Collaboration 

      with Institute of Mental Health, Chennai, March, 12, 2010

 

 

(5)     Recommendations Made at the Workshop of Human Rights Defenders

       held on 12 Oct 2009, New Delhi :-

 

         (xii)   Human Rights Defender should not only Focus attention on Civil  

        and Political Rights but also on Economic and Social Rights,

        especially in backward areas, some of the areas could be Rights

       of Persons with Disabilities and Rights of Children.

 

(6) Core Groups :-

(a) Core Group on disability constituted

               See Annual Report – 2001–2002,  p 91

 

(b) Core Group on Mental Health

               See Annual Report – 2004 – 2005, p 113

 

(c)  Core Group on Rehabilitation of Long Stay Mentally ill Patients cured  

      of their illness.

                See Annual Report  2004 – 2005, p 192    

 

(7) Research Project :-

(a) NHRC – Canada  Human Rights Commission -  IGNOU Project on  

     Human Rights with Disability

 

(b) Operation Oasis:  A study related to mentally ill persons in

      West Bengal.

 

(c) Quality Assurance in Mental Health: National Institute of Mental   

     Health and Neuro Sciences [NIMHANS]

 

(d) Programmatic Intervention for the patents in three Mental Hospitals.

 

(8)Publications:- http://nhrc.nic.in/publications.htm

             (a)  Disability Manual, 2005

 

             (b)  Discrimination based on Sex, Caste, Religion and Disability

 

             (c) Handbook on Employment of persons with disabilities in Government of

                   India, 2006  

 

             (d) Human Rights Education for Beginners. Chapter 2 Rights of the                

                   Disabled  by Meera Pillai

 

             (e)  Know your Rights: Rights of Persons with disabilities

 

             (f) Mental Health Care and Human Rights

 

             (g) Quality Assurance in Mental Health – Recommendations

 

             (h) Rights of Disabled by Anuradha Mohit, Meera Pillai and Pratiti Rungta

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

  

 

 

 

 

   NHRC Annual Reports – Containing information on Disability and Mental Health                  

   http://nhrc.nic.in  

 

 

 

 1993-1994     Chapt 4.5 Conceptual Approach of the Commission. page 9

                          Illustrative Cases:

                          Case No. XXI Medical Ethics: Rights of the Disabled.

                          Mentally Retarded Women: Removal of uterus. page 22

1994-1995    Chapt 4  Civil Liberties

                         Para 4.20 Separate facilities for mentally retarded under trial              

                         Prisoners. page 14 

                         Para 4.17 Prisons Reform. page 13

                         Illustrative Cases :

                        Case No.  10 Enhanced compensation for permanently disabled           

                        persons affected by the activities of extremists in Andhra          

                        Pradesh. page 43

1995-1996     Chapt No. 6 G -  Research

                         Para 6.26 Problems of the mentally ill. page 37

                        Chapt No. 9  Complaint Before the Commission

                        Para 9.12 Homes for the mentally disabled. page 44

                           

 

 

 

 

 

 

 

 

 

 

1996-1997      Chapt 3 Civil Liberties

                         Para 3.49 Prisons Reform – Mentally disabled persons. page 25

                         Chapt 5 Rights of the Vulnerable. page 37

 

1997-1998    Chapt 6 Right of Persons with Disabilities.

                        Chapt 6.3 Postal Ballot For the Disabled. page 27

                        Chapt 7 Human Rights of Mentally Ill. page 28-29 

                        Chapt 8 Supreme Court Involves the Commission in

                        Supervision of the Working of  Agra Protective Home

                        and Three Mental Hospitals. page 30-31

                        Chapt 11.21 Seminar on Human Rights Promotion of Mentally 

                        Ill Persons. SEVAC and WB Human Rights Commission,             

                         September 27-28, 1997. page 41              

 

 1998 – 1999    Chapt 13 (G).28 Seminars & Workshops. page 48

                           Chapt 14.4 Non Governmental Organizations. page 53

                              Illustrative Cases

                             Case No.18  Girl rescued from captivity: Rajasthan

                           [Case No.496/20/97-98] page 84

 

1999 – 2000   Chapt 3 Civil Liberties

                          Para 3.69 Imprisonment of the Mentally challenged. page 37

                         Annexure 11 Letter regarding Mentally ill persons languishing

                         in Prisons. page 193

 

2000 – 2001  Chapt 3 Civil Liberties

                        Para 3.53 Mentally ill persons in Prisons. page 27

                        Chapt 8 Quality Assurance in Mental Hospitals. page 78 -81

                        Chapt 11 Promotion of Human Rights.

                       Chapt 11.39 Research Project  "Operation Oasis" – SEVEC

                        page 98 -99

                        Illustrative Cases

                       Case No. 22 Custodial rape of a disabled girl.

                       [Case No.102712/97- 98/ACR]. page 146

                      Chapt 14 (2) Protection of Rights of Dalits, Minorities, Disabled 

                       and Others.

                       Sultan Alavudeen Durgah Case. page 140     

 
 

2001 – 2002    Chapt 4.63 Mentally patients Languishing in Jails. page 43

                            Chapt 5 Review of Laws.

                            Para 5.29 Persons with disability (Equal Protection of Rights

                            and Full Participation) Act, 1995. page 56 

                           Chapt 8.31, 8.34, 8.36 – 8.37 Rights of the Disabled. page 89

                           Para 8.38 – 8.40 Core Group Constituted. page 91-92

                           Chapt 9.14 Mentally Ill Patient in Dargahs/Private Hospitals.

                           page 109

                           Chapt 9.16 Baddhusha Private Mental Asylum. page 110

                           Chapt 9.17 – 19 Report Received from States for Mentally Ill           

                           Patients. page 110-11

                          Chapt 9.34 – 35 Research Project on Mentally/Ill person in jails   

                         in West Bengal  Operation Oasis. page 116

                         Chapt 11 Non Governmental Organizations page 132-34

                         Chapt. 13 Complaint Before the Commission

                         Para 13 (E) Action Taken Report

                         Case No. 18 Inhuman treatment of Mentally ill Patients at Sultan          

                         Alavudeen Durgah: Tamil Nadu [Case No. 427/22/98-99]

                         page 195

                          Case No. 20 Custodial Rape of Disabled girl

                         [Case No. 1027/13/97-98] page 197 

                     

 

 

 

 

 

 

 

 

 

 

 

 

 

2002 -2003  Chapt 5 Review of Laws

                    Para 5.22 Persons with disabilities (Equal Opportunities,                

                    Protection of Rights and full Participation) Act, 1995, page 76-77

                    Chapt 8  Rights of the Vulnerable

                    Para 8.57-8.78 Rights of the Disabled. page 122-131

                    Chapt 9 Research Programmes and Projects.

                    Para9.13-9.14 NHRC – Canada Human Rights Commission    

                    linkage project.  page 145

                   Para 9.15 Operation Oasis: A study related to mentally ill persons

                   in West Bengal. page 146

                   Chapt 13 Complaint Before the Commission.

                   Para 13.179 Rights of person with Disabilities: Sh C.S.P. Anka Toppo,

                   a blind medical student to enable him complete MBBS course

                  [Case No.1754/30/2000-2001] page 212

                  Annexure 6: Letter from the Chairperson to the Chief Ministers and     

                  Administrators of Union Territories Concerning Rights to Disabled, Dec 27,

                  2002, Dec 31, 2002. page 292-294

2003-2004   Chapt 2 Disability: A Paradigm Shift. page 3-12

                    Chapt 4 Civil Liberties.

                     Para 4.56 -57 Visits to Jails. page 34

                    Para 4.91, 4.93 Mentally ill Persons Languishing in Jails. page 45-46

                   Chapt 5 Review of Laws, International Treaties and other International   

                   Instrument on Human Rights.

                   Para 5.23 – 5.29 Review of Laws relating to Persons with Disabilities. 

                   page 56-57

                  Para 5.30 – 5.46 Towards new International Convention. page 57-61                

               Chapt 8 Rights of the Vulnerable

               Para 8.78- 8.88 Rights the Disabled. page 103-105

               Chapt 10 Research Programmes and Projects

               Para 10.9 – 10.11 Nurturing and recognition of Indian sign language  

               for deaf persons action research. page 133

               Para 10.12 Impact of Information Technologies on the Freedom of

               Information Expression and the Communication by People with               

              Disabilities – ICT Desk Research. page 133-134

               Para 10.14-10.19 Operation Oasis – A study related to Mentally ill 

              Persons in West Bengal. page 134-135

              Chapt 15 Complaints before the Commission

              Para 15.108 – 112 Rights of Mentally Challenged. page 198-99

              [Shri Charanjeet Case No: 3628/30/2001-2002]
 

 

 

 

 

 

 

 

 

 

2004 – 2005 Chapt 2 An Overview

                     Para 2.14 Persons with Disability. page 6

                    Para 2.16 Commission Moved Criminal Writ Petition before Delhi             

                     High Court. page 7

                    Chapt 4.180 – 4.184 Guidelines for Protection of Human Rights of              

                    Mentally Ill under – trial Prisoners/released persons. page 62 – 67

                     Chapt 4.198 – 199  [Case No. 3628/30/2001-2002] page 69 – 70   

                     Chapt 5 Rights of the Disabled. page 83-92

                     Chapt 7.2 Right to Health. page 99-114

                     Para 7.51 – 52 Core Group on Mental Health. page 113 – 114

                     Chapt 12 Research Studies and Projects

                     Para 12.8 Operation Oasis – [A Study Related to Mentally Ill Persons     

                     in West Bengal ] page 157

                     Para 12.38 – 12.46 CHRC – NHRC – IGNOU Linkage Project on             

                     Disability. page 165 -67                   

                Chapt 13.10 -13.13 Promotion of Human rights Literacy and            

                 Awareness. page 171-172

                 Chapt 13.31 Rights of the Persons with Disabilities. page 175

                 Chapt 13.32 Disability Manual. page 176

                 Chapt 14 International Cooperation

                 Para  14.14 International Programme of CHRC-NHRC-IGNOU at      

                 Ottawa, Aug 1 – 14 , 2004  page 179

                 Chapt 18.7 Special Rapporteur on issues related to Disability.

                 page 192

                 Para 18.9 Core Group on Rehabilitation of Long Stay Mentally Ill

                Patients Core Group on Disability. page 192-193

                

 

 

 

 

 

 
 

 

 

 

 

 

 

 

 

 

 

 

2005 – 2006 Chapt 4 Civil and  Political Rights

                    Para 4.190 Prolonged Detention of Under Trial Prisoner in Tezpur            

                    Mental Hospital for 33 years in Assam

                    [Case No. 26/3/2005-2006]  page 63

                    Para 4.343 Protection of Rights of Disabled. Case of Shri Shyam   

                    Saxena [Case No. 4/0/2005-2006] page 88-89

                    Para 4.371 Chagan Kosturi Begul Case [Case No 29/3/2005 – 2006]     

                    page 95

                   Chapt 5 Economic, Social and Cultural Rights

                    Para 5.12 – 5.29 Mental Health. page  107-112

                    Chapt 6 Rights of Persons with Disabilities. page 113 – 119

                    Chapt 12 Research Studies and projects

                    Para 12.16 CHRC – NHRC – IGNOU Linkage project on disability.

                    page 169 – 173

                   Para 12.47-48 Right to Health: Programmatic Intervention in Mental

                   Hospitals in India. page 178 - 179

                  Annexure 7 Letter of the Chairperson, NHRC dated April 8, 2005 to the Chief

                  Minister/ Administrators of all States/Union Territories regarding a need to

                 ensure that the printing of books in Braille go simultaneously with the printing

                 of regular books. page 249        

                   

 

 

 

 

 

 

 

 

 

 

 

 

2006 – 2007 Chapt 4.288 Violation of rights of mental patients in Saharsa,   

                      Bihar  [Case No. 630/4 /2006 – 2007 ] page 74

                     Chapt 5 Economic, social and cultural rights.

                     Para 5.15 – 5.36 Mental Health. page 95 – 102

                    Chapt 6 Rights of Persons with Disabilities. page 103

                   

 

(E)   Books on Disability and Mental Health

 

(F)   Articles on Disability and Mental Health

 

            In addition to indexing of information, bibliography provides Website addresses for the Full Text available on central Legislation, Conventions/Instruments, Supreme Court Judgements & Order on Disability and Mental Health and Annual Report /Documents/Cases of National Human Rights Commission, India available on Internet.