SURAJ SINGH Vs. MANIPUR PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) These batches of writ petitions raises common question of law and facts, and as such, they being disposed by this common judgment.

(2.) The unpleasant facts leading to the filing of these batches of writ petitions are common in all the writ petitions and the facts in C.R. No.56/96 may be briefly recited strictly for the purpose of disposal of these petitions.

(3.) The Respondent No. 1, by a notification dated 16.4.94 invited applications for recruitment to 9 (Nine) posts of Manipur Civil Service (MCS) and 11 (eleven) posts of Manipur Police Service (MPS) Junior grade. The petitioners as well as the private respondents herein applied for the posts. Written test was held from 25.9.1994 to 11.10.1994 and the result of written test was declared on 23.12.1995. Rumours spread that there was serious illegalities/manipulation in tabulation of marks secured by the successful candidates. Some of the unsuccessful candidates filed representation to the Chairman, Manipur Public Service Commission by its representation dated 27.12.1995 inter alia praying for appointment of High Power Committee to conduct enquiry into the manner in which the answer scripts were examined and the conduct of the examination, the process of tabulation of marks etc. without any result. Being aggrieved, Civil Rule No.56/96 has been filed praying inter alia to institute an enquiry to investigate the manipulation and tampering answer scripts of the petitioners and others and also direct/order of scrutiny and re-tabulations of the answer scripts of the written test by cancelling the result declared on 23.12.95. Petitioners also filed Misc. application registered as Misc. Case No. 36/96 praying inter alia interim order for suspension of holding viva-voce test to be held from 22.1.96 on the basis of the written test result declared on 23.12.95. On 16.1.96, this Court direct the Registrar of the Court to examine and find out if such allegations are founded at all. Pursuant to the aforesaid direction, the Registrar of this Court submitted enquiry report on 18.1.96. The same was placed before the Court on 19.1.96 as ordered and after going through the enquiry report submitted by the Registrar, the Misc. Case No.36/96 was finally disposed by this Court on 19.1.96. This report is having important bearing which I shall deal in detail at the appropriate time.