PRIYA RANJAN MOHANTY Vs. STATE OF ORISSA

JUDGEMENT

(1.) DEPRIVATION of the petitioner from being given admission to M.B.B.S. Course in the year 2008 is the cause of action for which the present writ petition has been filed.

(2.) THE petitioner is a physically handicapped candidate, who made application for appearing in the Joint Entrance Examination, 2008 and appeared in the said examination in the category of physically handicapped candidate. THE petitioner's rank in the said category was 61, but the Medical Board constituted by the Joint Entrance Examination Committee on examining him found that he does not suffer from locomotory disability up to the percentage required by the Joint Entrance Examination Committee, 2008. THE petitioner, however, produced a disability certificate, which was granted by the Medical Board, Cuttack district, disclosing that the percentage of disability was 50%. THE question, which is raised in the present writ petition to be determined is, as to whether the Joint Entrance Examination Committee is bound to accept the percentage of disability as mentioned in the disability certificate granted by the Medical Board of Cuttack district or can ignore the same and rely on the findings of the Medical Board constituted by the Joint Entrance Examination Committee.