ABHIJEET CHAUDHARY Vs. M.P. PUBLIC SERVICE COMMISSIONER

JUDGEMENT

(1.) Writ Petition No.5866/2022 (Abhijeet Chaudhary and Others versus Madhya Pradesh Public Service Commission) is taken as leading writ petition as the issue involved in this batch of writ petitions is common, therefore, they all are being decided by this common order and the order passed in Writ Petition No.5866/2022 (Abhijeet Chaudhary and Others versus Madhya Pradesh Public Service Commission) shall be applicable mutatis mutandis to the facts and circumstances of the connected writ petitions also.

(2.) Shri Prashant Singh, learned Senior Counsel for the respondent/Madhya Pradesh Public Service Commission has filed an application seeking clarification/modification of the order dtd. 31/3/2022 whereby this Court had directed the Experts of the Public Service Commission to file their personal affidavits.

(3.) Shri Prashant Singh submits that identity of the Experts is sacrosanct for the Madhya Pradesh Public Service Commission and it is never disclosed. If Experts are asked to file their personal affidavits that will amount to disclosure of their personal identity, which may cause serious breach in the confidentiality required to be maintained by the Madhya Pradesh Public Service Commission. He, therefore, submits that the order dtd. 31/3/2022 may be modified to the extent it speaks about the Experts of the Madhya Pradesh Public Service Commission to file their personal affidavits.