RANJANA VERMA Vs. AIIMS

JUDGEMENT

(1.) BY this petition filed under Article 226 of the Constitution of India, the petitioner seeks to direct the respondent to make appropriate provision of 3% reservation for the Physically Handicapped Persons in the course of M.Sc Nursing for the current session beginning August 2011.

(2.) THE background facts which have led to the filing of the present petition are that the petitioner is a young girl of 26 years having 50% permanent disability being physically handicapped. She obtained a degree of Bachelor of Science(Hons.) Nursing from AIIMS in 2009 and then applied for M.Sc in nursing in AIIMS for the current session beginning august 2011. THE grievance raised by the petitioner is that the respondent AIIMS has made no provision for reservation for the disabled/handicapped persons and are thus violating the provisions of Section 39 of the Persons with Disabilities (Equal opportunities, Protection of Rights and Full Participation) Act, 1995.

(3.) I have heard learned counsel for the parties.