KABIR PAHARIA Vs. NATIONAL MEDICAL COMMISSION

JUDGEMENT

(1.) Heard.

(2.) Leave granted.

(3.) The appellant being a person with benchmark disabilities (for short 'PwBD') belongs to the reserved category of Scheduled Caste and aspires for admission to the MBBS UG (Bachelor of Medicine and Bachelor of Surgery) course. Having been denied admission to the MBBS course, despite standing high in merit in his category i.e., Scheduled Castes-PwBD quota, the appellant approached the High Court of Delhi at New Delhi [Hereinafter referred to as 'High Court.'] by filing a Writ Petition (C) No. 12165 of 2024, which came to be rejected vide order dtd. 10/9/2024. The Letters Patent Appeal No. 967 of 2024, preferred by the appellant, also stands rejected by the Division Bench of the High Court vide order dtd. 12/11/2024, which is assailed in this appeal by special leave.