ISHABEN RAMESHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Nitin M. Amin for the petitioner, learned Assistant Government Pleader Mr. Trupesh Kathiriya for the respondent-State and learned advocate Mr. K.M.Antani for respondent No.2.

(2.) By this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs:

(3.) The petitioner is suffering from physical disability of more than PwD 40% and therefore, the petitioner is eligible for admission in 'Person With Disability Category' having benchmark disability as per sec. 32 of the Right of Persons with Disabilities Act,2016 in the MBBS Course in view of the regulation on Graduate Medical Education (Amendment)Act, 2019 notified on