NAMRATA ANIL GHORPADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) In this petition under Article 226 of the Constitution, the petitioner has prayed for direction to the respondent authorities to take fresh selection process of PGACET 2012 for the admission to M.D./M.S. (Ayurvedic) Post Graduate Courses particularly in physically handicapped quota.

(2.) The petitioner passed her H.S.C. Examination in February, 2004 with 58% marks and thereafter secured admission for BAMS degree course in CSMSS Ayurved College, Aurangabad.

(3.) When the petitioner appeared for counseling and verification of the documents on 14 September 2012, the petitioner was informed by the Verification Committee that the petitioner was not eligible for admission in the physically handicapped students quota, because her disability could not be considered as disability of locomotive disability of lower limbs between 50% and 70%. Hence the present petition.