ANKITA SINGODIA Vs. RAJASTHAN UNIVERSITY OF HEALTH SCIENCES

JUDGEMENT

(1.) The petitioner, having qualified for the MBBS Course through NEET examination and successfully completed two years of medical studies, faced a life-altering accident that left her completely blind as she lost 100% vision. Despite this profound challenge, she remains determined to pursue her dream of becoming a Doctor. The precise issue to be decided by this Court in this writ petition is whether, under such circumstance, the petitioner can be permitted to complete the remaining portion of her MBBS studies or not.

(2.) The instant writ petition has been filed by the petitioner with the following prayer:-

(3.) By way of filing this writ petition, the petitioner seeks directions against the respondents to permit her to pursue her MBBS Course and to take appropriate and effective steps to assist her in accordance with the existing provisions of the Right of Persons with Disabilities Act, 2016.