UNION PUBLIC SERVICE COMMISSION Vs. MAYANK RAI ETC

JUDGEMENT

(1.) Leave granted.

(2.) We have heard learned counsel for the parties.

(3.) The impugned order is not sustainable for the reason that it is predicated on a reasoning that the materials discovered from the respondent(s) cannot be said to be used while undertaking the examination. That appears to be the reason for the High court to have quashed the decision of the appellants of debarring the respondent(s) for ten years and for the learned single Judge and the appellate court to confine the punishment to debarment of only that examination. We do not think that such a course of action is admissible in judicial proceedings where the candidates are found using unfair means.