SUMAN Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Reply to the petition filed by respondent no. 6- High Court, in Court, is taken on record. Copy furnished to counsel for the petitioner.

(2.) The State of Haryana has not filed any reply despite opportunity granted.

(3.) In the case in hand, the petitioner, who claims herself to be a candidate for HCS (Judicial Branch) Examination, filed the present petition raising an issue that the question paper for the preliminary examination conducted on 16.7.2017 was leaked. In support of her stand, she has placed on record a CD and text of certain conversation, which had taken place between the petitioner and one Sushila, another candidate, which according to the petitioner suggested that there was leakage of question paper. She also claimed that a complaint was made to the High Court on the Administrative side as well.