KABIR PAHARIA Vs. NATIONAL MEDICAL COMMISSION

JUDGEMENT

(1.) The petitioner Kabir has approached this Court, who, despite facing physical challenges, has been a brilliant and determined student. Kabir, with a locomotor disability, has not let his physical limitations define him as is apparent from his academic record.

(2.) Kabir's success in achieving academic excellence, despite his challenges, demonstrates that people who may face some physical disability can, and have proved, make significant contributions to the society when given sufficient opportunities.

(3.) Kabir had completed his Class X Secondary School Examination in 2022 with an impressive 91.5% marks and Class XII in 2024 with 90% marks.