DHAWAL S CHOTAI Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Ms. Sidhwa for the petitioner, Ms. Paranjape appears for respondent No. 2 and Ms. Saigal appears for respondent No. 1.

(2.) THIS petition is filed by a person who suffers from a disorder of movement and posture which is known as "cerebral Palsy". In view of this difficulty, it affects the normal functioning of bones, muscles and joints and also the communication skills. Inspite of these handicaps, the petitioner has completed his education upto graduation in commerce and has also passed the examination for Foundation Course for the Chartered Accountants Examination. He wants now to appear for the Intermediate Examination known as "professional Education-II".

(3.) SINCE this is a petition concerning an examination, which is to be held on 2nd May, 2003, a notice was addressed to the respondents and Ms. Paranjape has appeared for respondent No. 2 institution which is the main contesting party. Respondent No. 3 absent though served. An affidavit of service has been filed. Ms. Paranjape has fairly agreed that if the Court deems fit, the petition be heard finally at the admission stage itself. Hence Rule. respondents Nos. 1 and 2 waive service.