DISHA NAGARAJ BHAT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner, who claims to be visually impaired beyond 40%, is knocking at the doors of Writ Court for voiding Ocular Examination Report dtd. 10/7/2024 and for a direction to the second respondent-Karnataka Examination Authority "to accept petitioner's candidature under the visually impaired quota as per the Report furnished by the Government Hospital, Dharwad..."

(2.) Learned counsel for the petitioner, in his usually persuasive way, argues that his client having scored 83.33% in the II P.U.C. is entitled to the grant of a seat in disability quota under the category of "visually impaired", such impairment being more than 40%; the impugned Ocular Examination Report being demonstrably erroneous needs to be invalidated in view of other medical examination reports so that petitioner can secure a seat under the earmarked quota. Learned Government Advocate appearing for the official respondents resists the petition controverting the contention as to visual impairment and the entitlement of the petitioner to a seat under the quota system.

(3.) Having heard the learned counsel for the parties and having perused the petition papers, we decline indulgence in the matter inasmuch as a Collegium of three Doctors having glorious qualifications has issued Ocular Examination Report dtd. 10/7/2024 a copy whereof avails at Annexure-A is to the effect "Visual Disability is 0% (Zero Percent) in view of 6/18 Vision in both eyes". This Report is prepared after examining the petitioner as per the protocol. There is no allegation of malafide or the like.