ALOK SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Dhiraj Kumar Wankhede, learned counsel for the petitioner. Also heard Mr. Shashank Thakur, learned Deputy Advocate General for the State/respondent, Ms. Anmol Sharma, learned Central Government Counsel for the respondent No.2/Union of India and Mr. Venketesh Pandey, learned counsel holding brief of Mr. R.S. Marhas, learned counsel for the respondent No.3.

(2.) By this present writ petition, the petitioner is challenging the discriminatory action of the respondent authorities, particularly respondent No.6, who has depriving admission to the petitioner in Government Medical College, Korba by refusing to accept his valid Disability Certificate dtd. 29/8/2024 issued by the State Medical Board, Naya Raipur, C.G. at the time of verification of document for admission.

(3.) Facts of the case, in brief, is that on 5/5/2024, the National Eligibility Cum Entrance Test (NEET) Examination 2024 was conducted and the petitioner also participated and filled form in the category of OBC and also filled form under the category of disability of Locomotor Disability on 26/2/2024. Thereafter, the examination of the petitioner was conducted and he appeared in the examination held on 5/5/2024 and result of examination was declared on 26/7/2024. Roll number of the petitioner was 1716050175 and he was qualified under the category of OBC-NCL (Central List). All India Rank of counseling of the petitioner was 1183855, category rank was 525363 and category of handicap rank was 3405. The UG Medical (MBBS) Admission Year 2024 Online Application College Choice receipt was filled up by the petitioner and his first preference was Government Medical College at Korba, Chhattisgarh. It is relevant to mention here that the first choice of the petitioner was accepted and he was allotted to Government Medical College at Korba, Chhattisgarh.