T NALINI Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) These writ petitions are primarily against the mandatory clause in the prospectus issued by the Directorate of Medical Education that the medical certificates issued by the District Medical Board of the area concerned for claiming seats under the quota reserved for Orthopedically Physically disabled category would be subjected to confirmation by the expert team at the time of counseling.

(2.) The petitioners submitted applications before the selection committee claiming seat under the quota reserved for Orthopedically Physically disabled candidates. The petitioners obtained certificate from the District Medical Board and appeared before the Selection Committee for counseling. The petitioners were directed to appear before the expert team constituted by the Director of Medical Education to assess the percentage of disability once again, in the light of the medical certificate issued by the District Medical Board. The expert committee verified the medical certificates of the concerned candidates once again and issued certificates indicating different percentage of disability. The petitioners were denied admission on account of the finding given by the expert committee with regard to disability. The petitioners therefore wanted to quash the clause in the prospectus with regard to the subsequent examination by the expert team to decide the percentage of disability.

(3.) It is the contention of the petitioners that once disability certificate is issued by the District Medical Board, it is not open to the selection committee to test the said certificate by subjecting the candidate to a fresh medical examination.