LAWS(CAL)-2024-2-193

RAHIT KUNDU Vs. UNION OF INDIA

Decided On February 12, 2024
Rahit Kundu Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) The present writ petitioner participated in the National Eligibility- Cum Entrance Test (UG) 2021 ( in short NEET) under the general category and sub-category of persons with disability (in Short PHD) category. The NEET Test (UG 21) held on 12/9/2021.

(2.) He obtained 170 marks out of 720 marks. He appeared in the examination with the disability certificate issued by the Burdwan Medical College Hospital on 22/1/2020. wherein the petitioners percentage of disability was mentioned as 50%.

(3.) The petitioner was ranked in the merit list under the PHD category as "1806" in such Test.