NANDEESH C.M. Vs. NATIONAL MEDICAL COMMISSION

JUDGEMENT

(1.) In this writ petition, the petitioner inter alia seeks a writ of mandamus directing respondent No.2 to consider the application of the petitioner under physically disabled quota as contemplated in the guidelines issued by the Medical Council of India.

(2.) Facts giving rise to filing of this writ petition briefly stated are, the petitioner is suffering from Chronic Neurological conditions in relation to his right arm, right leg, left upper limb. The disability certificate dtd. 13/4/2022 was issued to the petitioner by the District Hospital, Shivamogga, Karnataka, stating that the petitioner is suffering from chronic neurological conditions and the disability suffered by the petitioner was assessed to the extent of 58%. It is pertinent to mention that the disability of the petitioner was considered under the Graduate Medical Education Regulations, 2018.

(3.) The petitioner on the basis of the aforesaid disability participated in the NEET examination in the year 2022 under a person suffering with disability. The Karnataka Examination Authority, Bengaluru, has announced the final result of the candidates under the physically disabled quota on 7/11/2022. The petitioner was declared ineligible under the aforesaid category. In the aforesaid factual background, the petitioner has approached this Court.