HARMEET SINGH SOODAN Vs. STATE

JUDGEMENT

(1.) "This criticism is mere a reflection on the examiners than on the system itself. If there can be manipulation or dishonesty in allotting marks at interviews, there can equally be manipulation in the matter of awarding marks in the written examinations. In the ultimate analysis whatever method is adopted its success depends on the moral standards of the members constituting the selection committee and their sense of objectivity and devotion to duty."

(2.) THE above quote is from one of the earliest decisions of Supreme Court of India reported as Chitralekha Vs. State of Mysore AIR 1994 SC 1823 at page 1831.

(3.) THE further observations made are reproduced below: