PRIYANK SHRARMA Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) These four petitions raise similar questions of law and fact and are, therefore, disposed of with this common order.

(2.) It is an admitted position that the petitioners, cleared the National Eligibility Cum Entrance Test (hereinafter referred to as 'NEET') (UG)- 2018 and were provisionally granted admission to Maulana Azad Medical College/University College of Medical Sciences, New Delhi in MBBS course. The petitioners were granted admission in the physically handicapped category, based on the benchmark disability suffered by them.

(3.) Subsequent thereto, on the recommendations of the Expert Committee set up by the Medical Council of India (for short 'MCI'), the medical colleges vide the communications impugned herein, dated 02.08.2018, denied admission to the petitioners on the ground that, owing to their physical disabilities, they are not eligible to pursue undergraduate medical education.