Madras High Court
S.L.Shainu Sangeeth vs The State Of Tamil Nadu on 27 January, 2022
Author: M.Dhandapani
Bench: M.Dhandapani
W.P.No.922 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 27.01.2022
CORAM
THE HONOURABLE MR.JUSTICE M.DHANDAPANI
W.P.No.922 of 2022
and
W.M.P.No.996 of 2022
S.L.Shainu Sangeeth ...Petitioner
Vs
1. The State of Tamil Nadu,
Rep. By its Principal Secretary to Government,
Health & Family Welfare Department,
Secretariat, Fort St. George,
Chennai-600 009.
2. The Directorate of Medical Education,
162, EVR Periyar High Road,
Kilpauk, Chennai-600 010.
3. The Secretary,
Selection Committee,
Directorate of Medical Eduction,
162, Periyar EVR High Road,
Kilpauk, Chennai-600 010.
4. The National Medical Commission,
Rep. By its Secretary,
Pocket 14, Sector-8,
Dwaraka, New Delhi-110 077. ... Respondents
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https://www.mhc.tn.gov.in/judis
W.P.No.922 of 2022
Petition filed under Article 226 of the Constitution of India to issue a
Writ of Mandamus directing the respondents to consider the Application
No.815443 submitted by the petitioner for admission to MBBS/BDS
(Government quota) course for 2021-2022 session under Person with
Disability(PWD) category, based on the marks secured by the petitioner in
NEET-UG with assessment of proper percentage of visual impairment
disability suffered by the petitioner, in consideration of the representation
submitted by the petitioner dated 10.01.2022, within a time frame to be fixed
by this Hon'ble Court.
For Petitioner : Mr.G.Sankaran
For Respondents R1 to R3 : Mr.D.Ravichandran
Special Government Pleader
For Respondents R4 : Ms.Subha Sivaranjani
ORDER
The petitioner has filed this writ petition seeking a direction to the respondents to consider her representation dated 10.01.2022 and Application for admission to MBBS/BDS (Government quota) course for 2021-2022 session under Persons with Disability (in short PWD) category with assessment of proper percentage of visual impairment disability suffered by her, as early as possible.
2.The case of the petitioner is that she suffered visual impairment at the 2/9 https://www.mhc.tn.gov.in/judis W.P.No.922 of 2022 age of six years and she was issued with Disability Certificate of Visual Impairment with 40% of permanent disability as certified by the District Medical Board. The petitioner has applied for NEET-UG examination for admission to MBBS/BDS course and secured 224 percentile marks and has been assigned with 1089 PWD Rank. While so, the 3rd respondent Selection Committee issued Notification for Prospectus for Admission to MBBS/BDS courses in 2021-2022 on 19.12.2021 and as per the prospectus, the eligibility for bench Mark Disabilities as per the Right of Persons with Disability Act, 2016 is as follows:
“Candidates with disabilities of 40-80% shall be considered Eligible to apply for MBBS/BDS Degree courses” “Candidates with less than 40% disabilities are Not Eligible for reservation, provided that the candidates are eligible to apply for MBBS/BDS Degree courses under General Category”
3. Therefore, the petitioner went to Rajiv Gandhi Government General Hospital on 28.12.2021 and she underwent all the tests on 03.01.2022 and obtained a report on 05.01.2022 and submitted the same in Egmore Eye Hospital and she was issued with the Certificate of Disability by the Medical 3/9 https://www.mhc.tn.gov.in/judis W.P.No.922 of 2022 Board stating that she suffered 40% disability of visual impairment and she is not eligible for admission to Medical/Dental Courses. Thereafter, the petitioner submitted an application for admission to MBBS/BDS course and she sent a representation to the 3rd respondent to accept her application for admission to MBBS/BDS course under PWD category. However, till date no action has been taken on the same. Hence, this Writ petition.
4. The learned counsel for the petitioner submitted that the Authorities have issued Certificate of Disability declaring that, the petitioner is not eligible for MBBS Course without taking into consideration the proviso of Appendix “H-I” of the Regulation as amended in 2019. According to the proviso, persons with 40% and more than 40% visual impairment disability are not eligible, however, they may be made eligible to pursue MBBS Course and may be given reservation, subject to the condition that the visual disability is brought to a level of less than the benchmark of 40% with advanced low vision aids. For better appreciation, the relevant portion of Appendix “H-I” is extracted below:
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https://www.mhc.tn.gov.in/judis W.P.No.922 of 2022 Appendix “H-I” Eligible for Eligible for Medical Not Eligible for Type of Specified Medical Course, Course, Not Medical Disabilities Disability Eligible for PwD Eligible for Course Quota PwD Quota …...
B. Visual a. Less than 40% - Equal to or
Impairment Blindness disability more than 40%
b. Low disability
vision
C. Hearing a. Deaf Less than 40% - Equal to or
Impairment b. Hard of disability more than 40%
hearing disability
(*)Persons with Visual impairment/visual disability of more than 40% may be made eligible to pursue MBBD Course and may be given reservation, subject to the condition that the visual disability is brought to a level of less than the benchmark of 40% with advanced low vision aids.
However, without considering the said proviso, the 3rd respondent has declared the petitioner as not eligible and the same is not sustainable. Hence, he prays that, this Court may remand the matter to the 3rd respondent and if the petitioner satisfies the benchmark of less than 40% with the help of advanced low vision aids, her Application for admission to MBBS/BDS course may be considered.5/9
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5. The learned counsel appearing for the 4th respondent fairly conceded that, if the petitioner is able to reduce the disability level less than the benchmark of 40% with the help of Advanced low vision aids before the Medical board, her application for admission to MBBS course may be considered and appropriate orders may be passed in the light of proviso to “Appendix H-I” within the time stipulated by this Court.
6. The learned counsel appearing for the respondents 1 to 3 reiterated the submissions made by the learned counsel appearing for the 4th respondent and he has no serious objection for the said order being passed.
7.Heard the arguments advanced by the learned counsel on either side and perused the material documents available on records.
8. Facts in the present case are not in dispute. A perusal of the above proviso makes it clear that, candidates with visual impairment equal to or more than 40% disability are eligible to pursue MBBS course subject to the 6/9 https://www.mhc.tn.gov.in/judis W.P.No.922 of 2022 condition that the visual disability is brought to a level of less than the benchmark of 40% with advanced low vision aids. However, without considering the said proviso, declaring the petitioner as a non-eligible candidate is not sustainable. Hence, this Court without any hesitation, sets aside the Disability Certificate dated 05.01.2022 issued to the petitioner and the matter is remanded to the 3rd respondent for fresh consideration of the petitioner's case by applying the above said proviso, thereby allowing the petitioner to use advanced low vision aids. Thereafter, if the petitioner is able to bring her disability less than the bench mark, she may be permitted to pursue the course applied by her. The said exercise shall be completed by the 3rd respondent within a period of one week from the date of receipt of a copy of this order. Till the said process is completed, the 4th respondent is directed to keep one seat vacant.
9.This Writ Petition is allowed with the aforesaid direction. No costs. Consequently, connected Miscellaneous Petition is closed.
27.01.2022 (aeb/skt) Speaking Order/ Non Speaking Order Index: Yes/ No 7/9 https://www.mhc.tn.gov.in/judis W.P.No.922 of 2022 Internet: Yes/ No Note to office:
Issue order copy today (i.e., 28.01.2022 ).
M.DHANDAPANI,J.
skt To
1. The State of Tamil Nadu, Rep. By its Principal Secretary to Government, Health & Family Welfare Department, Secretariat, Fort St. George, Chennai-600 009.
2. The Directorate of Medical Education, 162, EVR Periyar High Road, Kilpauk, Chennai-600 010.
3. The Secretary, Selection Committee, Directorate of Medical Eduction, 162, Periyar EVR High Road, Kilpauk, Chennai-600 010.
4. The National Medical Commission, Rep. By its Secretary, Pocket 14, Sector-8, Dwaraka, New Delhi-110 077.W.P.No.922 of 2022
and W.M.P.No.996 of 2022 8/9 https://www.mhc.tn.gov.in/judis W.P.No.922 of 2022 27.01.2022 9/9 https://www.mhc.tn.gov.in/judis