VAIDEHI Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) Since all these petitions involve common questions albeit the petitioners are different but the respondents are common, we propose to decide these petitions together by this common order.

(2.) Rule. Rule is made returnable forthwith. Learned advocates and A.G.P. Mr. S.R. Yadav, R.R. Bangar, V.S. Kadam h/f Mr. S.K. Kadam, Bhushal Kulkarni, P.V. Tapse, waives service for the respective respondents. At the joint request of the parties, the matters are taken up for final disposal at admission stage.

(3.) The common thread running across all these petitions is to the eligibility of the petitioners for admission to Under Graduate Medical Course through National Eligibility Entrance Test (UG) 2023 (hereinafter 'NEET') under 'the person with disability' (PwD) category quota, in the light of the Graduate Medical Education regulations, 1997 notified on 4/2/2019 and modified on 13/5/2019 by the Medical Council of India (MCI) in exercise of the powers conferred by Sec. 33 of the Indian Medical Council Act, 1956 (IMC Act ).