ROSHAN LAL DHANKA Vs. UNION OF INDIA

JUDGEMENT

(1.) Present petition has been filed challenging Appendix "H-1" titled as 'Guidelines regarding admission of students with "Specified Disabilities" under the Rights of Persons with Disabilities Act, 2016 with respect to admission in MBBS Course' contained in Regulations on Graduate Medical Education, 1997 ("Impugned Regulation") which provide that persons with amputation are not eligible for admission in medical course.

(2.) Learned counsel for the petitioner states that pursuant to the declaration of the result of NEET-UG 2024, the Petitioner went to the designated disability center i.e. Dr. Ram Manohar Lohia Hospital. On assessing the Petitioner, the Hospital certified that the Petitioner is suffering from 70% Locomotor Disability. However, it further certified that the Petitioner was ineligible to pursue further medical education which has rendered the Petitioner wholly ineligible to participate in the NEET-UG 2024 counseling and has jeopardized the Petitioner's future.

(3.) Issue notice.