RAHUL KUMAR UPADHYAY Vs. NATIONAL BOARD OF EXAMINATION

JUDGEMENT

(1.) The present petition has been filed by the petitioner with the following prayers: -

(2.) The respondent in the present writ petition is the National Board of Examination ( 'NBE ', for short). The counter affidavit filed by Ms. Ruchira Gupta learned counsel appearing on behalf of the respondent, reads that vide resolution dated July 07, 2021, the name of the respondent has been changed from NBE to National Board of Examinations in Medical Sciences ( 'NBEMS ', for short) which is an autonomous body under the Ministry of Health and Family Welfare. Wherever a reference has been made to NBE it shall be read to mean NBEMS.

(3.) Now coming to the issue at hand, it is the case of the petitioner that he belongs to the category of Persons with Disabilities ( 'PwD ', for short) having 42% post-polio residual paralysis in his lower limb. He appeared for the exam for recruitment in NBE.