D .N.PATEL - (1.) Counsel appearing for the petitioner submitted that the respondent -State is not giving extra time or additional time to appear in the examination to the disabled persons. Those who are disabled, they should be given extra time or additional time to appear in the examination whether it is school examination, college examination or examination conducted by any educational institutions or it may be by public service commission or for any competitive examination as well as the examinations which are conducted by the State.
(2.) THE counsel appearing for the petitioner has pointed out several instances in which extra time or additional time is given to the disabled persons to appear in the examination, in comparison with those who are not disabled persons. It is submitted by the counsel for the state that in pursuance of the guidelines, given by the Government of India, Ministry of Social Justice and Empowerment, Department of Disabilities Affairs, New Delhi, for conducting written examination for persons with disabilities dated 26th February, 2013 in Clause no. XI, it has been provided by the Central Government to give extra time or additional time to the persons who are making use of scribe/reader/lab assistant in the examination. These guidelines have been given to the Secretary, Department of Social Welfare, Government of Jharkhand. Counsel appearing for the State is unable to point out whether the State of Jharkhand is giving this extra time or additional time to appear in the written examination to the disabled students who are appearing in the school/college examinations or in competitive examinations conducted by the Boards appointed by the State of Jharkhand and to get this instruction, he is seeking time.
(3.) IT appears that there is a guideline given by the Central Government as stated hereinabove to give "compensatory time  to the disabled persons/students who are appearing in the written examinations. Looking to the circular we hereby direct the petitioner to join: (i) Ranchi University (notice to be served through the Registrar whereof as a party respondent no. 3), (ii) Vinoba Bhave University, Hazaribagh (notice to be served through the Registrar whereof at Hazaribagh as party respondent no. 4), (iii) Sidhu Kanhu University, Dumka (notice to be served through the Registrar whereof at Dumka as party respondent no. 5), (iv) Nilamber Pitamber University, Daltonganj (notice to be served through the Registrar whereof at Daltonganj as party respondent no. 6), (v) Kolhan University, Chaibasa (notice to be served through the Registrar whereof at Chaibasa as party respondent no. 7), (vi) Jharkhand High Court, Ranchi (notice to be served through the Registrar General whereof at Ranchi as party respondent no. 8).;