SANDEEP ANTIL Vs. STAFF SELECTION COMMISSION

JUDGEMENT

(1.) THE present petition has been filed by the petitioner praying inter alia for quashing and setting aside the show cause notice dated 10.06.2013 and the order dated 27.01.2014 issued by the respondent No. 3/Regional Director (NR) of the respondent No. 1/Staff Selection Commission (in short 'SSC'), whereunder he was informed that his candidature in the Combined Recruitment for Assistant Grade III in General, Depot, Technical and Accounts Cadre and Hindi Posts (AG -II) in the Examination, 2012 held for respondent No. 4/FCI was cancelled and he was debarred for a period of three years from the Commission's examinations.

(2.) WITH the consent of the parties, the matter is taken up at the stage of admission for final disposal.

(3.) IT is the case of the petitioner that he had qualified in the written examination and was provisionally called by the respondents No. 1 -3 to appear in the CPT that was scheduled for 28.6.2012. The petitioner had duly participated in the said test and was awaiting the results. However, on 10.06.2013, the respondents No. 1 and 3 issued a notice to show cause to the petitioner stating inter alia that experts had been engaged to scrutinize and analyze the performance of the candidates in the objective type multiple choice question papers and in the course of the said analysis undertaken in respect of the written examination papers in Paper -II/Paper III, "incontrovertible and reliable evidence" had emerged to the effect that he had resorted to unfair means by indulging in copying, in association with some other candidates who also sat for the examination. The petitioner was called upon to reply to the show cause notice within ten days explaining inter alia as to why his candidature should not be cancelled and why should he not be debarred for five years from appearing in the examinations conducted by the Commission on account of having indulged in unfair means in the aforesaid examination.