HOOR ANISBHAI JINWALA Vs. NATIONAL TESTING AGENCY

JUDGEMENT

(1.) The present Petition has been filed by the Petitioner seeking directions for the grant of facilities including the facility of a scribe, compensatory time and exemption, in compliance with the guidelines for conducting written examination for persons with benchmark disabilities dtd. 29/8/2018 issued by Department of Empowerment of Persons with Disability [Divyangjan] [hereinafter referred to as 'DEPwD guidelines']. This is an Application for interim relief seeking directions to be issued to the Respondent No. 1 to allow the Petitioner to use a computer system with a screen reader and make other reasonable accommodations during the UGC-NET examination to be held on 7/1/2025, that would facilitate the Petitioner in taking the UGC-NET exam without any hindrances.

(2.) The prayer in the present Application reads as follows:

(3.) Learned Counsel appearing on behalf of the Petitioner submits that the Petitioner is a final year post-graduate student and is appearing for the UGC-NET exam in January 2025, which is an exam to apply for a Ph.D. or the job of an Assistant Professor.