SOMBIR Vs. STAFF SELECTION COMMISSION

JUDGEMENT

(1.) Exemption allowed subject to just exceptions.

(2.) The petitioner has preferred the present petition to assail the order dated 25.2.2019 passed by the Central Administrative Tribunal Principal Bench in OA 1380/2016.

(3.) The petitioner had assailed the rejection of his candidature and his being debarred for a period of three years by the respondent on the allegation that he had resorted to unfair means in the examination. Before the Tribunal, the case of the respondent was that the petitioner's examination form, answer-sheets and other documents were sent to the CFSL, who had opined that there was some mis-match, and consequently, it was inferred that the petitioner had resorted to malpractice and unfair means while appearing in the examination.