AIR 2003 SUPREME COURT 4222 ::2003 AIR SCW 3916 ::2003 LAB. I. C. 2653 ::2003 (3) JKJ 26 ::(2003) 9 IndLD 660 ::(2003) 98 FacLR 980 ::2003 SCC (L&S) 1048 ::2003 (7) SCC 285 ::(2003) 5 Scale 560 ::2004 (1) ServLJ 306 SC ::2003 (6) ACE 504 ::(2004) 1 BLJ 359 ::(2004) 1 ServLJ 306 ::2003 (4) ESC 408 ::2003 (4) LabLN 33 ::2003 (3) Ker LT 392 ::(2004) 1 JCR 130 (SC) ::(2003) 3 KHCACJ 590 (SC) ::(2003) 4 JLJR 229 ::2003 (3) KHCACJ 590 ::(2004) 1 Pat LJR 12 ::(2004) 4 ServLR 250 ::(2004) 2 SCT 640 ::2003 (3) SCT 840 ::2003 (6) ServLR 590 ::2003 (7) SLT 507 ::2003 (5) Supreme 283 ::(2003) 10 AllIndCas 514 (SC) ::2003 (9) SRJ 104 ::ILR(ker) 2003 (3) SC 485

Supreme Court Of India

(From : (2002) 1 Ker LT 492)

Hon'ble Judge(s): Doraiswamy Raju, Arijit Pasayat , JJ

Constitution of India , Art.16— Recruitment - En bloc cancellation of list of selected candidates - Validity - Selection for post of Constables Male/Female (Executive) and Male Constable (Motor Transport) - No serious grievance of any malpractices in process of written examination made either by the candidates or by those who actually conducted them - Board itself had decided to dictate questions on loudspeaker in English and Hindi - None of participants had any grievance in understanding them or answering them - In such circumstances there is no justification to surmise at large stage that time lapse in dictating questions in different languages left any room or scope for candidates to discuss among them possible answers - Posting of invigilators for every 10 candidates would belie any such assumptions - Further on extensive scrutiny and re-evaluation of answer scripts of all successful and unsuccessful candidates, infirmity in selection of only 31 candidates found - Cancellation of entire selection - Is an extreme and unreasonable decision - Denial of appointment to other candidates, not justified - Direction given by High Court to CBI to correct mistakes in selection by re-arranging the select list - Not improper. (Para 6) .....