YAIPHABA LAIPHRAKPAM Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Ms. Th. Babita, learned Advocate appearing for the petitioner; Smt. Momota Oinam, learned Additional Advocate General for the State respondents; Shri B.R. Sharma, learned counsel for the Medical Council of India and Shri W. Darakishwor, learned Senior Penal Counsel for the Union of India.

(2.) By the instant writ petition, the petitioner has prayed for issuing a writ of mandamus or any other appropriate writ to direct the respondents to consider his case for admission to MBBS course in terms of the Regulations on Graduate Medical Education, 1997 and the provisions of the Rights of Persons with Disabilities Act, 2016. The prayer in the writ petition was amended by way of an additional affidavit filed pursuant to the order dated 14-09-2018 of this court to the effect that the respondents be directed to give admission in the session, 2019-20 by keeping one seat reserved in his favour.

(3.) Facts and circumstances as narrated in the writ petition, are that the petitioner is a physically handicapped person with Locomotor disability who passed 12th standard in the year 2016 with 73.20 percent.