VAIDEHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) We have heard the learned advocates for the petitioners in all the four writ petitions as also the learned advocate Mr. Bangar, who appears for the Union of India and Mr. Kadam who appears for respondent no. 2 - National Medical Commission.

(2.) The petitioners have appeared at National Eligibility cum Entrance Test (UG) - 2023 (NEET) and seeking to be considered from Persons with Disability (PwD) category quota.

(3.) By following the Medical Council of India (MCI) Graduate Medical Education Regulations, 1997 Appendix 'H' notified on 04. -02-2019 and Appendix 'H-1' notified on 13/5/2019 prescribing for assessment of the percentage of disability and eligibility, they have been found to be not eligible for medical course for a similar reason, namely, locomotor disability covered by the specified disability as described in clause (f), which requires both hands intact, with intact sensations, sufficient strength and range of motion to be essential for being eligible for medical course.