JITENDRA VISHNOI Vs. NATIONAL MEDICAL COMMISSION

JUDGEMENT

(1.) The petitioner has challenged the certificate dtd. 13/1/2022, issued by the Disability Assessment Board, wherein the petitioner has been held ineligible on account of having 27% disability-less than the requisite disability which makes a candidate entitled to claim reservation under Person with Disability (in short, 'PwD') Category.

(2.) The facts relevant for the present purposes are that the petitioner, being desirous of pursuing medical course, applied in the PwD Category on the basis of a certificate of disability showing 40% locomotor disability.

(3.) The petitioner's result was declared and his name was reflected in the list of PwD Category candidates called for counselling.