ZILL SURESH JAIN Vs. STATE CET CELL, MUMBAI

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and, by consent, the matter is taken up for final hearing.

(2.) The Petitioner has suffers from a low vision visual impairment disability to the extent of 40%. There is a disability certificate annexed at Exhibit "D" and another at Exhibit "E". These are not in controversy.

(3.) The Petitioner completed her SSC in March 2020 and her HSC in March 2022. She desires to study and later practice physiotherapy. She says she is being denied these opportunities only on account of her vision impairment. The contesting Respondent insists that no amount of visual impairment is acceptable for being allowed to study or practice physiotherapy - the extent of impairment is immaterial.