AMIT KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitions have been heard by way of video conferencing.

(2.) Present writ petitions have been filed primarily challenging the impugned orders dtd. 9/11/2018 passed by the UPSC cancelling the candidature of the Petitioners for National Defence Academy and Naval Academy Examination (II), 2018 and debarring the Petitioners permanently from appearing in all the future examinations/selections to be held by UPSC.

(3.) Learned counsel for the Petitioners states that the Petitioners had applied for the NDA Examination and were issued admit cards for the examination. He states that since mobile phones were not allowed in the examination hall, the Petitioners deposited their phones with the authorities. He points out that on the day of the NDA examination, a candidate by the name of Saurav Anand was arrested in Bihar for cheating through a mobile phone during the course of the examination.