NIKKITHA K.J Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is before this Court calling in question an order/communication dtd. 1/5/2023 issued by the 3rd respondent declining to accede to the request of the petitioner for membership to practice as a Chartered Accountant and has sought a consequential direction to register the petitioner as a Member of the Institute of Chartered Accountants of India.

(2.) Heard Sri. Somashekharaiah R.P., learned counsel appearing for the petitioner, Sri. Vaibhav Malimath, learned counsel appearing for respondent No.1 and Sri. Shriraja S., learned counsel appearing for respondent Nos.2 to 4.

(3.) Facts adumbrated are as follows:-