SALMA AKHTARA Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. Abu Sharif, learned counsel for the petitioner and Mr. P K Mushahary, learned senior Government Advocate, Assam.

(2.) THOUGH by the time that this Court could take up the writ petition for final consideration, the last date for admission to 1st year MBBS Course in the State was over on 30th September, 2003, the strenuous argument of the learned counsel for the petitioner has persuaded this Court to deal with the matter on its merits and to find out if the contention of the petitioner that she was denied admission arbitrarily, is correct.

(3.) IN the writ petition; it is averred that the petitioner's physical disability being to the extent of 47%, she should have been granted admission against the quota for physically handicapped candidates. Necessary documents issued by the competent authority showing the extent of physical disability of the petitioner have also been brought on record. Admission having been given to the candidate placed below the petitioner in the Merit List, it is contended that the petitioner was denied admission arbitrarily, and, therefore, this Court should appropriately intervene in the matter.