LAWS(MAD)-2019-4-773

STATE OF TAMIL NADU Vs. J.VIBIN

Decided On April 30, 2019
STATE OF TAMIL NADU Appellant
V/S
J.Vibin Respondents

JUDGEMENT

(1.) "The only thing worse than being blind is having sight but no vision"? - Helen Keller.

(2.) The present writ appeal is preferred against the order dated 20.9.2018 passed by the learned Single Judge in W.P.No.19231 of 2018.

(3.) The first respondent/petitioner sought for a direction to the appellants/respondents to admit the first respondent/petitioner in the sixth respondent college to pursue MBBS course in compliance with the provisional admission order dated 12.07.2018 issued by the second appellant/fourth respondent in terms of section 32 of the Rights of Persons with Disabilities Act, 2016 (in short, "the PWD Act").