SAVNEET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) On 8.3.2017, the following order was passed;

(2.) As per the reply filed the respondents have referred the objections filed by the petitioner to the agency which had conducted the examination. Yesterday I asked the Assistant Advocate General to ascertain from that agency whether the objections were referred to some other experts or to the paper setter. Today, Assistant Advocate General states that he has instructions to inform the Court that the agency conducting the examination has referred the objections to the paper setter. In Jitender Kumar and another v. Haryana Public Service Commission 2012 SCC on-line P&H 15657 decided on 30.10.2012, this Court had held that where objections are filed to the correctness of the questions or the answers it would be only fair to refer them to an independent expert.

(3.) In this view of the matter the action of the agency conducting the examination to refer the objections to the paper setter has to be held to be wrong and the petition is disposed of with a direction to the respondents to ensure that the objections filed be referred to an independent expert and after the report of the expert/s and their recommendations regarding remedial action to be taken, the final result be declared.