Allahabad HC Detains Woman IO till 4 PM, Fines her Rs.5K for not Seizing POCSO Accused’s Mobile  ||  Allahabad HC Questions Fake Victim Age Certificates in POCSO Cases; UP Government Drafts Guidelines  ||  Gujarat HC: ‘Self-Negligence’ Bars Compensation to Heirs of Driver Killed at Unmanned Crossing  ||  UK Court of Appeal Dismisses India's Bid to Challenge Arbitration over Andhra Bauxite Project  ||  CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim  ||  Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay  ||  Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report  ||  Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM  ||  Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old  ||  MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch    

SC: Reasons Why Candidate Can’t Pursue Course Must be Made in Disability Assessment Report - (25 Sep 2023)

EDUCATION

Supreme Court has observed that Disability Assessment Report must have a cogent reasoning as to how such candidates will be unable to pursue the medical courses and shall not be restricted to only quantitatively assessing or evaluating the extent of disability.

Tags : SUPREME COURT   DISABILITY ASSESSMENT REPORT   MEDICAL COURSE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved