VIKAS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of the present writ petition, the petitioner has sought following reliefs:

(2.) The facts in nutshell are that the petitioner appeared in National Eligibility cum Entrance Text (UG), 2019 (hereinafter referred to as the 'NEET 2019') as a candidate under Persons with Disability (PwD) category.

(3.) The petitioner secured 30th position in his category (PwD category), however, he was refused admission in MBBS Course, in wake of the observation made in the certificate of disability dtd. 29/7/2019, which contains the following stipulation : "He is unfit due to impaired right hand function and involvement of all four limbs"