DRISHTI BORA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B. D. Konwar, learned senior counsel, assisted by Mr. P. Doley, learned counsel for the petitioner. Also heard Mr. B. Gogoi, learned standing counsel, Health Department for the respondent Nos. 1, 2, 4, 5 and 6 and Mr. R. M. Das, learned standing counsel, Social Justice and Empowerment Department for the respondent No.3.

(2.) The petitioner suffers from a disability of Thalassemia Intermedia, Genotype-+/+ and has a 40% permanent disability as per the guidelines for the purpose of assessing the extent of specified disability in a person included under the Rights of Persons with Disability Act, 2016. Accordingly, Disability Certificate was issued to the petitioner by the Joint Director of Health Services, Kamrup Metro on 28/2/2024.

(3.) The petitioner appeared in the National Eligibility cum Entrance Test (UG)- 2024 which was conducted on 5/5/2024 by the National Testing Agency (NTA) under the person with Disability (PWD) quota. The petitioner secured a total of 205 marks out of 720 and she ranked at 2486 in the PWD Category.