KUMAR ISHWAR Vs. NOTATIONAL MEDICAL COMMISSION

JUDGEMENT

(1.) In this writ petition, the petitioner has sought the following relief:

(2.) The case of the petitioner is that he has suffering from visual impairment. The petitioner has produced the disability certificate issued by the Goa Medical College wherein it is referred that the visual impairment of the petitioner is to the extent of 40%. The petitioner has also produced the certificate issued by the District Hospital, Belagavi, wherein it is mentioned that the petitioner is suffering 40% visual disability. When the petitioner has participated in National Eligibility cum Entrance Test (NEET) for MBBS Course. The Committee constituted by the Karnataka Examination Authority, as per the Karnataka Education Institution (Prohibition of Capitation Fee) Act, 1984, has examined the petitioner and issued a certificate that the visual disability of the petitioner is less than 10%. The case of the petitioner under the said category has been rejected. Hence, the petitioner has approached this Court.

(3.) This Court by order dtd. 15/3/2022 directed the Regional Institute of MINTO Ophthalmic Hospital, Bengaluru, to examine the petitioner's visual disability and to submit a report. In pursuance of the order dtd. 15/3/2022, a report has been submitted by the MINTO Opthalmic Hospital, Bangalore.