ARUN KUMAR SINGH, SON OF SRI ARJUN SINGH, PRESIDENT JHARKHAND VIKLANG MANCH Vs. STATE OF JHARKHAND AND ORS.

JUDGEMENT

(1.) This Public Interest Litigation has been mainly preferred for getting the direction that the respondents may give extra time or additional time to appear in the examination to the "differently abled persons" whether it is school examination, college examination or examination conducted by any other type of educational institutions or by Jharkhand Public Service Commission or may be in a competitive examinations or any examination conducted by the "State". This extra time should be given to the "differently able persons" which is also known as "compensatory time".

(2.) During the course of hearing of this Public Interest Litigation, this Court has passed various orders including the order dated 7th Aug., 2013 whereby different Universities within the State of Jharkhand were ordered to be joined as party respondents. Similarly, Jharkhand Public Service Commission, Jharkhand High Court, Jharkhand Staff Selection Commission were also ordered to be joined as party respondents so that the order passed in this Public Interest Litigation may be made applicable to all the respondents.

(3.) This Public Interest Litigation preferred by the petitioner is in real sense a Public Interest Litigation. In this writ petition public at large is vitally interested.