MAHINDER SINGH CHAUHAN Vs. UOI

JUDGEMENT

(1.) ON 12.2.2007 applications were invited from Constables and Head Constables working in RPF for being appointed as Assistant Sub-Inspectors on the basis of a Limited Departmental Competitive Examination. 745 persons submitted their applications and out of which only 482 appeared at the written examination.

(2.) THE task of conducting the examination was assigned to a Committee headed by Sh.Rattan Chand, Senior Security Commissioner (RPF) who was to act as the convener of the committee, Sh.S.Z.Khan Divisional Security Commissioner and Sh.Laxmi Narain Assistant Security Commissioner were the two members of the committee. THE paper setter was Sh.Rattan Chand. Under his supervision and guidance the papers were to be checked by Sh.S.Z.Khan and Sh.Laxmi Narain. All 3 were responsible for the written examination and it was their duty to ensure that the candidates did not indulge in any nefarious activities or did not resort to malpractices when the answer sheets were being written. THE purity and integrity of the examination was to be maintained by them.

(3.) A vigilance inquiry was ordered. Answer sheets were seized. Since the written examination was video- graphed, the video recording was seized. Report of the vigilance inquiry found large scale malpractices by Sh.Rattan Chand, Sh.S.Z.Khan and Sh.Laxmi Narain and taking cognizance of the same the examination was cancelled and a decision was taken to re-conduct the examination.