NARENDRA NATH TIWARI, J. - (1.) IN this writ petition, the petitioner has sought, direction on the respondents to allow her to appear in Professional Education Examination -II, November, 2007 (Chartered Accountancy Examination) (hereafter to be referred as the Examination) through a writer.
(2.) IT has been stated that the petitioner passed her B.Com. (Hons.) Examination from Ranchi University and has also passed Professional Education Examination Part -I (Chartered Accountancy Examination). The petitioner developed a serious disease, namely. Writers Cramps in her right hand, as a result of which she was unable to write answer book. The petitioner had made application before the Ranchi University for appearing in the B.Com. Examination, requesting to provide writer, which was allowed by the order of the Vice -Chancellor dated 15th May, 2006. She appeared in B.Com. Examination through the writer and has been declared successful. The petitioner due to her said ailment requested the respondent No. 2 with medical certificate to allow her to appear in the said Examination through a writer. She was asked to obtain certificate of disability from the Civil Surgeon -cum -Chief Medical Officer. She obtained the said certificate from the Civil Surgeon -cum -Chief Medical Officer and submitted the same, but in spite of submitting the said certificate, no order was passed on her request. The petitioner contended that since she has furnished the certificate, as required by the, respondent No. 2, he must have passed the appropriate order on her request. Hence, the petitioner, looking to the urgency for appearing in the said Examination, has filed this writ petition.
(3.) MR . M. Khan, learned A.S.G.I., appearing on behalf of the respondent Nos. 1 and 2, submitted that the respondent No. 2 is the competent authority to look into the petitioners request and pass appropriate order. Thus, the petitioner may approach the said respondent for that purpose.;