AIROnline 2025 SC 217

Supreme Court Of India

(From : 2024 Lab IC (NOC) 128 (Cal))

Hon'ble Judge(s): Sanjiv Khanna, Sanjay Kumar , JJ

(A) West Bengal School Service Commission Act (4 of 1997) , S.8, S.17— West Bengal School Service Commission (Selection for Appointment to the posts of Teachers for Classes IX and X in Secondary and Higher Secondary Schools) Rules (2016) , R.21— Recruitment - Setting aside of entire selection process - Legality - Material on record showed that manipulations and frauds on a large scale, coupled with attempted cover-up, had dented selection process beyond repair and partial redemption - Entire selection process was vitiated and tainted beyond resolution - Judgment of High Court by which entire selection process was set aside, was upheld but certain directions issued by High Court were modified. 2024 Lab IC (NOC) 128 (Cal)-Affirmed In the instant case , High Court had set aside entire selection process conducted by the West Bengal Central School Service Commission for recruitment of non-teaching staff in Groups C and D, and Assistant Teachers for Classes IX and X, as well as Classes XI and XII. Challenge was raised to said order of High Court. Held, since material on record showed that manipulations and frauds on a large scale, coupled with attempted cover-up, had dented selection process beyond repair and partial redemption, setting aside of entire selection process was proper. WBSSC had admitted - (i) rank jumping,....