RAJ KUMAR GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. S.S. Tiwari, learned counsel for the petitioner and Mr. Gopal Subramanium, learned Additional Solicitor General for the respondents. The above writ petition was filed by way of Public Interest Litigation by one Raj Kumar Gupta. The petitioner of this writ petition wants to raise the issue of leakage of question papers of various exams and that the frequent leakage of question papers has shaken the confidence of honest students and their parents on the system and has caused great harassment and depression on them.

(2.) This Court upon hearing the counsel issued notice to the Union of India and others. The Union of India has also filed their counter affidavit through its Secretary, Central Board of Secondary Education, New Delhi. Respondent No.2 has also filed its counter affidavit, through its Under Secretary, Department of Secondary and Higher Education, Ministry of Human Development, New Delhi.

(3.) When the matter was listed on 20.11.2006, we directed the Union of India to file an affidavit along with annexures in the sealed cover. On 11.12.2006, the Union of India placed before us a report in sealed cover in regard to the security measures taken by the Combined Admission Test Group of various IIMs in the matter of securing the question papers from the time that they are set, to the time that they are finally evaluated and the results declared including security measures in regard to transportation and storage of question papers. The Registrar General was directed to keep the same in a sealed cover in safe custody and place the same before the Court when it was required.