Allahabad High Court
Anushka Bora vs Union Of India And 2 Others on 19 February, 2024
Author: Salil Kumar Rai
Bench: Salil Kumar Rai
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:27542 Court No. - 10 Case :- WRIT - C No. - 40128 of 2023 Petitioner :- Anushka Bora Respondent :- Union Of India And 2 Others Counsel for Petitioner :- Vivek Tripathi Counsel for Respondent :- A.S.G.I.,Hem Pratap Singh,Satendra Kumar Upadhyay Hon'ble Salil Kumar Rai,J.
List has been revised.
No one appears for the petitioner.
Shri Hem Pratap Singh representing the Banaras Hindu University is present.
In pursuance to the previous order passed by this Court, Shri Hem Pratap Singh representing the University has obtained instructions and has handed over a copy of the same to the Court which is taken on record.
On the basis of his instructions, Shri Hem Pratap Singh states that the petitioner was examined for hearing impairment at Sir Sunderlal Hospital, BHU, Varanasi on 05.02.2024 and a report has been submitted that the petitioner does not belong to the category of hearing handicap. The report has been prepared after pure tone audiometry was done and it was found that overall disability of the petitioner is between 15.78 to 16.07 %. The photo copies of the relevant records and the audiometry report have also been annexed with the instructions. It has also been stated in the report submitted today that the prescription of the PGI, Chandigarh is not reliable as it is not authenticated and is on the OPD slip.
In view of the aforesaid, the petition lacks merit and is dismissed.
Order Date :- 19.2.2024 Vipasha