JAGRATI KUMARI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) At the time of issuing notices, based upon petitioner's pleadings, this Court vide order dtd. 20/7/2019 directed the respondents to constitute a Medical Board with a view to ascertain petitioner's compatibility to pursue medical course as well as the profession. In furtherance of the order so issued by this Court, an additional affidavit has been filed by the respondents alongwith report of the Medical Board.

(2.) A perusal of the report furnished by the Medical Board so constituted by the respondents shows complete callousness in approach by the concerned Medical Board. They have neither stated petitioner's percentage of disability nor have they referred to any provision of the guidelines, according to which the petitioner is not eligible for Medical Course (MBBS Course). It will not be out of place to reproduce the relevant extract of the report dtd. 23/7/2019 submitted by Medical Board, which was constituted in pursuance of the order of this Court :

(3.) The petitioner, present in the Court with pains and concern submits that she is able to do all works, including routine works with her left hand and even with her right hand, she is able to carry out necessary works such as lifting of articles, holding things, etc. and if she is given admission, she would be able to perform surgery also.