AKHIL BHARTIYA VIDYARTHI PARISHAD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In the petition which is being monitored by this Court in the matter of leakage of question paper, a status report dtd. 25/5/2022 has been submitted alongwith the chart giving details of the action taken so far. According to Ld. Advocate General, the investigation has so far resulted in arrest of as many as 64 persons out of 87 against whom offence has been registered. According to him the investigation so far indicates that at the instance of Pradeep Parashar co-accused Ram Kripal Meena accessed the question papers and took out the same which resulted in leakage of REET Level-II paper.

(2.) Learned counsel appearing for the petitioner/s in DB Civil Writ Petition (PIL) No.2487/2022 would submit that the disclosure made by the respondents itself shows that Pradeep Parashar was engaged by the then Chairman of the Board and therefore, this provides sufficient material to also examine the role of then Chairman and to interrogate him in the case.

(3.) We find that the concerned Chairman has been removed from the office of Board of Secondary Education, State of Rajasthan. The records shown before us also indicates that concerned Chairman had engaged all the coordinators which included the disputed coordinators Pradeep Parashar who is said to be involved in the leakage.