SHRI MANINDER SINGH ATTRI Vs. UNION OF INDIA THROUGH ITS SECRETARY, DEPARTMENT OF PERSONNEL & TRAINING

JUDGEMENT

(1.) THE urgency in these cases is that the Staff Selection Commission (SSC) has scheduled Tier -I re -examination in certain selected centres on 27.04.2014. However, in view of the interim orders dated 23.09.2013 of this Tribunal further proceedings of Combined Graduate Level Examination (CGLE), 2013 have been stayed. Learned counsel for the respondents has filed MA -20/2014 for vacation of this stay to enable SSC to conduct the re -examination on 27.04.2014. Since the pleadings in these cases were complete, both parties agreed that the same may be finally heard and decided before that date.

(2.) THE issue involved in all these three cases is the same. Hence, they are being disposed of by this common order.

(3.) ON the other hand, while not denying that irregularities have been noticed, the respondents have contended that these irregularities were confined to a few centres such as Lucknow, Patna, Allahabad, Delhi, Jaipur, Dehradun and Shimla. They argued that there is no need to quash the entire examination and that only examination conducted at these seven centres can be quashed. They argued that if the entire examination is quashed future of lakhs of candidates who have taken this examination will be jeopardized.