ANSHUL SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant writ petition has been filed by the petitioner seeking direction to issue permanent disability certificate for the purpose of getting admission in MBBS UG Course, 2021. The petitioner also feels aggrieved against the issuance of certificate dtd. 27/12/2021 by the Disability Certificate Centre-SMS Medical College, Jaipur, whereby, the petitioner has not been found eligible for admission in MBBS UG Course.

(2.) The petitioner claims his eligibility in the category of Persons with Disability (PwD), as per the result of NEET UG-2021 examination and participation in the counselling, for the purpose of admission.

(3.) This Court, at the time of admission of the writ petition, had passed an order on 16/3/2022, whereby, the Competent Authority was required to re-examine the petitioner for the purpose of disability certificate and as such, this Court directed the Superintendent of SMS Medical College, Jaipur to constitute a Board, as required for issuance of certificate of disability and the petitioner was to appear before the Board for his examination for the purpose of issuance of disability certificate. Pursuant to the order of this Court, the petitioner was examined on 22/3/2022.