RAKESH SINGH Vs. STATE OF J&K

JUDGEMENT

(1.) 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 examination. 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 objectively and devotion to duty. This criticism is mere a reflection on the examiners than on the system itself.

(2.) THE above observation made by the Supreme Court in the case of R. Chitralekha Vs. State of Mysore, AIR 1964 SC 1823. It was further observed that: -

(3.) IN Chitralekhas case, the larger question that selection by interview is inherently repugnant to the doctrine of equality embolded in Article 14 of the Constitution was considered and the argument that the subjective satisfaction of the Selecting Authority requires to be checked was not accepted. It was observed : -