KHAKHKHAR HINABEN DILIPBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms.Manisha Lavkumar, learned AGP waives service of notice of rule on behalf of the respondents.

(2.) With the consent of the parties, the matter is taken up for final hearing today.

(3.) The petitioner is physically handicapped girl having post-polio paralysis in both lower limbs, but she is in a position to move freely with the help of walking stick for the physically handicapped persons and she has secured in SSC examinations 70.29% In 12th (HSC) standard. The petitioner has secured 74.14% of marks and, therefore, it can easily be said that the petitioner is having a distinct educational career and inspite of the physical handicapness she has stood by the merit.