STATE OF ASSAM Vs. OKRAM PRASANTA SINGHA

JUDGEMENT

(1.) Heard Mr. R.K.D. Choudhury, learned Senior Government Advocate, Assam, appearing for the review petitioner. We have also heard Mr. O.P. Singha, the opposite party-in-person in the review petition.

(2.) 3(Three) Public Interest Litigations, namely, PIL No.48/2015, PIL No.79/2015 and PIL No.106/2015 and one writ petition being WP(C) No.3101/2014 were disposed of by a common judgment & order dated 15.10.2015. This review petition is filed by the State of Assam, represented by the Chief Secretary to the Government of Assam in connection with the directions contained at Paragraph 5 of the judgment, rendered in connection with PIL No.106/2015.

(3.) In PIL No.48/2015 and PIL No.79/2015, amongst others, prayer was made to set aside and quash the selection process initiated by the Assam Public Service Commission (APSC) on the basis of an advertisement No.6/2013 dated 11.08.2013 and to initiate a fresh combined competitive Examination (CCE) as well as to direct an enquiry to be conducted by the Central Bureau of Investigation (CBI) regarding anomalies in CCE, 2013 and the corruption charges against the Chairman, namely, Shri Rakesh Kumar Paul, who was arrayed in the said two PILs as respondent No.6. In PIL No.106/2015, the petitioner challenged a report submitted by "Subhash Das Enquiry Committee", which was constituted to go into the malpractices and anomalies in the conduct of examinations by the APSC on the ground that the Committee did not conduct a fair and proper enquiry. In WP(C) No.3101/2014, prayer was made for setting aside and quashing the select list dated 06.02.2014 of Combined Competitive (Preliminary) Examination, 2013 and to appoint an Expert Committee to look into the anomalies in the official answer keys, etc. and to re-evaluate the answer scripts and thereafter to publish a fresh select list.