ANU ARAVIND P Vs. COMMISSIONER OF ENTRANCE EXAMINATION

JUDGEMENT

(1.) This writ petition is filed with the following prayers:

(2.) Heard learned counsel for the petitioner and the learned Government Pleader.

(3.) It is submitted by learned counsel for the petitioner that the petitioner appeared for the NEET 2018 and her all India rank is 69012. She is a differently abled person. She is also suffering from congenital absence of uterus. By Exhibit P5 Government order, the State Government classified congenital absence of uterus as 50% disability. In the above view of the matter, it is submitted that in the light of Exhibits P3 to P5, the petitioner ought to have been given reservation earmarked to the differently abled persons. Moreover, as per the prospectus itself, muscular dystrophy is included in physical disability. It is submitted that congenital absence of uterus is also a muscular dystrophy as defined in the schedule of the Right of Persons with Disabilities Act, 2016. Learned counsel for the petitioner has contended that the refusal to give reservation to the petitioner in the quota earmarked for differently abled persons by the 1st respondent is illegal.