PRIYABRATA CHANDRA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) These two applications are disposed of by this common judgment and order inasmuch as they involve the common question of fact and law. For convenience, the W.P. No.3363(W) of 2012 is taken up for hearing first.

(2.) This application is at the instance of a Doctor and is filed for issuance of a writ in the nature of mandamus commanding the respondents to cancel, rescind, withdraw the impugned notification dated March 25, 2009 appearing as Annexure P-6 and also para 6.2 of the guidelines framed by the University of Health Sciences and other consequential reliefs.

(3.) The petitioner has contended that he is a disabled person and he appeared in the Joint Entrance Examination as physically handicapped candidate with 50% disability viz., hearing impairment. The petitioner was refused admission to the M.B.B.S. Course owing to disability but after the order of the Court, the petitioner got admission to M.B.B.S. Course under the category of disabled person and at present, he is working under the Government of West Bengal under its rural health services.