PRAGYANSH TAK Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition under Article 226 of the Constitution is preferred by the petitioner seeking following reliefs:

(2.) Matter pertains to denial of admission to the petitioner in B.P.Ed. course in academic session of 2025-26 on the basis of him being patient of type -1 diabetes. In order to obtain admission in B.P.Ed. course, petitioner cleared written examination held on 2/6/2025 as well as physical and skill test conducted on 18/6/2025. Petitioner opted for badminton as his specialized sport and he was issued the allotment letter dtd. 8/8/2025 and was asked to report for document verification and medical examination between 11/8/2025 to 14/8/2025 at respondents' University. Petitioner participated in the said medical examination but he was denied admission on the ground that he is type-1 diabetic patient. Therefore, petitioner is before this Court.

(3.) It is the submission of learned counsel for petitioner that prior to seeking admission in respondents' University, petitioner participated in State and District Level Badminton tournaments and he underwent the same physical standards as are adopted in B.P.Ed. course but respondents without obtaining any experts' opinion, straight forwardly denied admission to the petitioner. It is further submitted that brochure of the respondents' University does not disqualify a person suffering from type -1 diabetes, from admission. According to petitioner, he already underwent several rigorous physical tests for participation in several District and State level Badminton tournaments. According to medical opinion obtained by petitioner from AIIMS, Jodhpur, in the event of rigorous physical activities, petitioner only requires extra snacks, which is manageable.