ASHLESHA MANOJKUMAR HANDE PATIL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) With the consent of the parties, matter is heard finally.

(2.) In this writ petition, the petitioner interalia seeks writ of mandamus directing the Karnataka Examination Authority to conduct medical re-examination of the petitioner by an independent expert committee to ascertain the extent of physical disability which the petitioner is suffering.

(3.) The facts giving rise to filing of this petition briefly stated are that petitioner completed her Pre-University Course conducted by the Central Board of Secondary Examination in the year 2021. Thereafter, she appeared for National Eligibility cum Entrance Test. The results of the aforesaid examination were declared on 1/11/2021. The petitioner is a general category candidate and has secured 1609 rank under person with disability quota. It is the case of the petitioner that she is suffering from specific locomotor disability with cerebral palsy.