VIVEK SHUKLA Vs. STATE OF C G

JUDGEMENT

(1.) IN this writ petition, the action of the Chhattisgarh Public Service Commission, "the Commission" for short, in cancelling preliminary examination, 2005 as a whole conducted for filling about 181 posts in the services under the Chhattisgarh State, is assailed.

(2.) THE Governor of Chhattisgarh State has framed Rules for the Combined Competitive Examination (CCE) called State Services Examination Rules (for short 'Rules') for recruiting personnel to various posts/services under the State and has empowered the Commission to conduct examination annually in that regard and to send the select list of the candidates for consideration of the State Government for their appointment in the respective services under the State. Accordingly and in terms of the Rules, the Chhattisgarh State Government on or about 27-08-2005 issued an employment notification and the same was published in Newspapers calling for application from the eligible candidates for filling about 181 posts in various cadres. THE examinations consisted of two stages:

(3.) ON 20-12-2005, the Commission floated model answer papers in the internet and that led to the controversy by complaining that same model answer papers show wrong answers and that no answers have been mentioned in front of some questions etc.