CWP No. 22945-2021(O&M)     1

IN THE HIGH COURT OF PUNJAB & HARYANA 

AT CHANDIGARH

CWP No. 22945-2021 (O&M)

Ankit Dahiya  ....Petitioner

versus

Union of India and anr.       ...Respondents

Date of Reserve: 17.07.2026

Date of Pronouncement:  27.07.2026

Uploaded on:-  27.07.2026

Whether only the operative part of the judgment is pronounced? No

Whether full judgment is pronounced? Yes

CORAM: HON'BLE MRS. JUSTICE SUDEEPTI SHARMA 

Present: Mr. L.K. Gollen, Advocate, (Through VC)

for the petitioner. 

None for respondent No. 1.

Mr. K.K. Gupta, Advocate

for respondent No. 2.

****

SUDEEPTI SHARMA , J. 

1. The   present   writ   petition   is   filed   under   Article  226   of   the

Constitution of India for issuance of writ in the nature of certiorari for quashing

result dated 27.07.2019 issued by respondent No. 1

2. Learned counsel for the petitioner contends that despite the fact that

the petitioner secured 99.50  marks out of 120 marks and selected candidates have

secured lesser marks than the petitioner, still the result of the petitioner is

withheld. He, therefore prays that the present petition be allowed.

3. Per contra, learned counsel for respondent No. 2 argues on the lines

of written statement and prays for dismissal of the writ petition.

CWP No. 22945-2021(O&M)     2

4. I have heard learned counsel for the parties and perused the whole

file of this case with their able assistance.

5. Before proceeding further, it would be apposite to reproduce the

relevant portion of the written statement dated 16.10.2023 filed by respondent

No. 2. The same reads as under:-

“PRELIMINARY OBJECTION

1. That a wrong doer has no right to seek a writ of mandamus for

legalizing the wrong committed by him. In fact, the result of the

petitioner was withheld as the petitioner was found to be involved in the

use of unfair means by the recruiting agency engaged for making

recruitment to the advertised posts. Vide Advertisement No.01/2019

(Annexure P-1), total 1998 Category III posts were advertised for

making recruitment in the North Zone of the Food Corporation of India.

The petitioner applied for the post of Assistant Grade-III (Depot) under

Registration No. 43486039 and was allotted Roll No.1571004199. The

selection process consisted of Online Test in two phases. The 1st phase

of Online Test was common for all the posts and consisted of 100

Multiple Choice Objective Questions which were to be solved in 60

minutes. The marks obtained in the 1st phase Online Test was not to be

considered in the final merit ranking. The 2nd phase Online Test for the

post of AG-III (Depot) for which the petitioner had applied consisted of

120 Multiple Choice Questions which were to be solved in 90 minutes.

After the 2nd phase Online Test, the selected candidates in order of

merit   were   to   be   called   for   verification   of   documents.   For   the

recruitment to the aforesaid posts, the FCI utilized the services of

Institute of Banking Personnel Selection (IBPS) which is one of the most

CWP No. 22945-2021(O&M)     3

experienced and reputed organization and has conducted recruitment

for   various   Banks   /   Public   Sector   undertakings.   The  IBPS   is   an

autonomous body and is registered as a public trust under the Bombay

Public Trust Act, 1950 and has been designated as a Scientific &

Industrial Research Organization by the Department of Scientific &

Industrial Research, Ministry of Science and Technology, Government

of India. It is an independent entity at the behest of Reserve Bank of

India   and   Public   Sector   Banks.   IBPS   envisages   a   self-governed

Academic & Research Oriented Institute, with the object of enhancing

Human Resource Development through personnel assessment. It is

known for assessing candidates with accuracy which is time tested and

validated. IBPS has developed time tested scientific and theoretical

method for detection of unfair means / malpractices by the applying of

which, a report / analytical data of merit listed pairs of candidates

suspected to have copied / used unfair means is prepared. In the present

case also, IBPS has reported the suspected use of unfair means by the

petitioner on finding identical wrong answers by indulging in unfair

means / malpractices. The FCI has withheld the result of all such

candidates including the petitioner. IBPS's document titled as "detection

of use of unfair means /malpractices in objective tests" giving detailed

methodology for detection of use of unfair means inter-alia provides as

under:-

"PROCESS FOLLOWED AT IBPS FOR IDENTIFYING CASES OF

USE OF UNFIAR MEANS:

(i) IBPS has practice of analyzing the responses of all candidates

who have appeared in objective tests of all the examinations at a

CWP No. 22945-2021(O&M)     4

particular center (city/town) for identifying cases of use of unfair

means.

(ii) IBPS has indigenously developed software for identifying such

cases based on an internationally accepted method. The responses of

each candidate are compared with the responses of all the remaining

candidates   at   each   center   (city/town)   and   matched   for   identical

responses. The software generates report of all pairs of cases which

have identical responses mainly identical wrong responses.

(iii) This report is critically reviewed by group of IBPS experts. The

expert group considers the following in addition to identical wrong

answers while deciding on reporting use of unfair means and a final

report   is   prepared   only   after   the   committee   views   other   factors

supporting the analysis and the cases are forwarded to the bank for

taking necessary action:

(1) Evidence of any random/pattern marking.

(2) Identical matches of 'intermittent' and 'end' skipped questions.

(3) Item which otherwise show different answer across center.

(4) Evidence of copying by a common group of candidates.

IBPS removes these candidates from the result of its own examinations

(CWES). For all other examinations, the report is sent to the concerned

organization."

By using the aforesaid robust analytical method for detection of

use of unfair means by the candidates in the online examination on the

basis of analysis of responses given by the candidates, the unfair means

report in respect of the petitioner found that the responses of the

CWP No. 22945-2021(O&M)     5

petitioner were matching with six other candidates as explained below:-

a) Comparison of the Petitioner (Roll No. 1571004199) with another

candidate (Roll No. 1571004068).

The scoring pattern of both the candidates in Data Analysis (20

Questions, 20 marks) have been compared. Total 19 responses of both

the candidates are matching. Out of these 19 responses, 15 are right

answers, which are matching, being right answers. The main analysis

relates to the remaining 4 questions with matching responses. Out of

these 04 questions, 4 same wrong answers have been marked by both

the candidates for the remaining 4 questions. The matching responses to

these 4 questions alongwith only 1 response being different for these

two candidates have led to the conclusion of use of unfair means with

good degree of accuracy. He has a very high match and found with

many other candidates with similar responses on Data Analysis /

Quantitative Aptitude.

b) Comparison of the Petitioner (Roll No. 1571004199) with another

candidate (Roll No. 1571004518).

The scoring pattern of both the candidates in Test 2 i.e. English

Language (20 Questions, 20 marks) have been compared. Total 20

responses of both candidates are matching. Out of these 20 responses,

17 are right answers, which are matching being right answers. Further,

same wrong answers have been marked for the remaining 3 questions of

these two candidates. The matching responses to these 17 questions

alongwith 3 responses being wrong for these two candidates have led to

the conclusion of use of unfair means with good degree of accuracy.

100% matching with the comparison.

CWP No. 22945-2021(O&M)     6

c) Comparison of the Petitioner ((Roll No. 1571004199) with another

candidate (Roll No. 1571004571).

The scoring pattern of both the candidates in RE (Reasoning) (30

Questions, 30 marks) have been compared. Both the candidates have

answered 29 questions correctly. Out of these 29 responses 27, are right

answers, which are matching being right answers. Remaining 2 are

wrong responses and 1 is different matching. The scoring pattern in the

English Language (20 Questions, 20 Marks) has also been compared.

Total 20 responses of both the candidates are matching. Out of these 20

responses, 17 are right answers, which are matching, being right

answers. And same wrong answers have been marked by both the

candidates for the remaining 3 questions. The scoring pattern of both

the candidates in Test 2 i.e. Computer Proficiency (20 Questions, 20

marks) have been compared. Total 20 responses of both the candidates

are matching. Out of these 20 responses, 18 are right answers, which

are matching being right answers. The main analysis relates to the

remaining   2   questions   with   matching   responses.   Out  of   these   2

questions,   the   same   questions   have   been   left   blank  by   both   the

candidates, which again are not End Blanks but Intermediate Blanks.

The scoring pattern in the Test 3, Data Analysis (20 Questions, 20

marks)   has   also   been   compared.   Total   18   responses   of   both   the

candidates are matching. Out of these 18 responses, 13 are right

answers, which are matching, being right answers. The main analysis

relates to the remaining 5 questions with matching responses. Out of

these 5 questions, 3 same questions have been wrong answers marked

by both the candidates. The matching responses to these 5 questions

CWP No. 22945-2021(O&M)     7

alongwith only 2 responses being different for these two candidates

have led to the conclusion of use of unfair means with good degree of

accuracy.

d) Comparison of the Petitioner ((Roll No. 1571004199) with another

candidate (Roll No. 1571004649).

The   scoring   pattern   of   both   the   candidates   in   the   English

Language (20 Questions, 20 Marks) has also been compared. Total 20

responses   of   both   the   candidates   are   matching.   Out  of   these   20

responses, 17 are right answers, which are matching, being right

answers. And same wrong answers have been marked by both the

candidates for the remaining 3 questions which are 100% Matching.

The  scoring  pattern  of  both  the  candidates  in  Data Analysis  (20

Questions, 20 marks) have been compared. Total 19 responses of both

the candidates are matching. Out of these 19 responses, 15 are right

answers, which are matching, being right answers. The main analysis

relates to the remaining 4 questions with matching responses. Out of

these 04 questions, 4 same wrong answers have been marked by both

the candidates for the remaining 4 questions. The matching responses to

these 4 questions alongwith only 1 response being different for these

two candidates have led to the conclusion of use of unfair means with

good degree of accuracy. He has a very high match and found with

many   other   candidates   with   similar   responses   on   Data   Analysis

/Quantitative Aptitude.

e) Comparison of the Petitioner (Roll No. 1571004199) with another

candidate (Roll No. 1571005106).

The scoring pattern of both the candidates in RE (reasoning) (30

CWP No. 22945-2021(O&M)     8

Questions, 30 marks) have been compared. Both the candidates have

answered 29 questions correctly. Out of these 29 responses, 27 are right

answers, which are matching being right answers. Remaining 2 are

wrong responses and 1 is different matching. The scoring pattern in the

English Language (20 Questions, 20 Marks) has also been compared.

Total 20 responses of both the candidates are matching. Out of these 20

responses, 17 are right answers, which are matching, being right

answers. And same wrong answers have been marked by both the

candidates for the remaining 3 questions. The scoring pattern of both

the candidates in Test 2 i.e. Computer Proficiency (20 Questions, 20

marks) have been compared. Total 20 responses of both the candidates

are matching. Out of these 20 responses, 18 are right answers, which

are matching being right answers. The main analysis relates to the

remaining   2   questions   with   matching   responses.   Out  of   these   2

questions,   the   same   questions   have   been   left   blank  by   both   the

candidates, which again are not End Blanks but Intermediate Blanks.

The scoring pattern in the Test 3, Data Analysis (20 Questions, 20

marks)   has   also   been   compared.   Total   19   responses   of   both   the

candidates are matching. Out of these 19 responses, 14 are right

answers, which are matching, being right answers. The main analysis

relates to the remaining 5 questions with matching responses. Out of

these 5 questions, 5 same questions have been wrong answers marked

by both the candidates. The matching responses to these 5 questions

alongwith only 1 responses being different for these two candidates

have led to the conclusion of use of unfair means with good degree of

accuracy.

CWP No. 22945-2021(O&M)     9

f) Comparison of the Petitioner (Roll no. 1571004199) with another

candidate (Roll No. 1571007345).

The scoring pattern of both the candidates in RE (Reasoning) (30

Questions, 30 marks) have been compared. Both the candidates have

answered 30 questions correctly. Out of these 30 responses 28 are right

answers, which are matching being right answers Remaining 2 are

wrong responses which is 100% matching. The scoring pattern in the

English Language (20 Questions, 20 Marks) has also been compared.

Total 20 responses of both the candidates are matching. Out of these 20

responses, 17 are right answers, which are matching, being right

answers. And same wrong answers have been marked by both the

candidates for the remaining 3 questions, which is 100% matching. The

scoring   pattern   of   both   the   candidates   in   Test   2   i.e.   Computer

Proficiency (20 Questions, 20 marks) have been compared. Total 20

responses   of   both   the   candidates   are   matching.   Out  of   these   20

responses,   18  are  right  answers,  which  are  matching  being  right

answers. The main analysis relates to the remaining 2 questions with

matching responses. Out of these 2 questions, the same questions left

blank by both the candidates, which again are not End Blanks but

Intermediate Blanks. The scoring pattern in the Test 3, Data Analysis

(20 Questions, 20 marks) has also been compared. Total 19 responses

of both the candidates are matching. Out of these 19 responses, 14 are

right answers, which are matching, being right answers. The main

analysis relates to the remaining 5 questions with matching responses.

Out of these 5 questions, 5 same questions have been wrong answers

marked by both the candidates. The matching responses to these 5

CWP No. 22945-2021(O&M)     10

questions alongwith only 1 response being different for these two

candidates have led to the conclusion of use of unfair means with good

degree of accuracy".

In view of the aforesaid analysis made by the Experts of the

Recruiting Agency i.e. IBPS, the result of the petitioner has rightly been

withheld in view of the categorical provisions contained in recruitment

advertisement Clause 38 at page 36 of CWP and highlighted Note

contained at page 41 of CWP. In fact, exactly similarly proposition

came up for consideration before the High Court of Delhi in the case of

Varun Bhardawaj Vs. State Bank of India and others in LPA No. 155 of

2013  decided on  24.11.2015 wherein  by  a  detailed  judgment,  the

aforesaid procedure and the action taken their upon has been up held.

The operative part contained in para no. 24 of the said judgment is

reproduced as under:-

"Para   24.   The   Court   is   conscious   that   technology   often

empowers citizens: at the same time it has the potential to

facilitate misuse. In the context of the facts of this case, this

court is not persuaded with the appellant's submission that

without tangible material or evidence, the SBI could not have

inferred the employment of "unfair means" by candidates

generally and the petitioner in particular. Use of electronic

devices to transmit information- either in the form of text

messages or by use of hidden listening devices which go

undetected may be hard to establish. That does not mean that

LPA 155/2013 page 17 patterns which are discernible and are

thrown up on application of scientific formulae or statistical

CWP No. 22945-2021(O&M)     11

models, which leads to further examination of the primary

material should be eliminated by the Courts. In the present

case, the pattern which emerged showed that he appellant's

results in respect of wrong answers matched with some other

candidates who also appeared in the New Delhi Center. On

further  scrutiny,   the  reasonableness  of  the  suspicion  was

strengthened by the manner of his attempting the answers.

These, in the opinion of the court, were sufficient basis for the

SBI to conclude that unfair means had been employed and

withhold   his   result.   The   directions   sought   are,   therefore,

unavailable in exercise of judicial review discretion under

Article 226 of the Consultation. As a result, this Court finds

that the impugned judgment and order of the learned Single

Judge does not call for interference. The appeal is, therefore,

dismissed without any order as to costs."

6. A   perusal   of   the   above   referred   to   written   statement   filed   by

respondent No. 2 shows that the respondents utilised the service of Institute of

Banking   Personnel   Selection   (IBPS)   which   is   most   experienced   reputed

Organization   for   conducting   recruitment   of   various  banks/public   sector

undertakings. It further shows that a detailed comparison analysis of the answer

sheet of the petitioner with other candidates is drawn. And as per IBPS, the result

of the petitioner was withheld on the conclusion that he was held guilty of using

unfair means with good degree of accuracy. 

7. A division Bench of Delhi High Court in a case of Varun Bhardwaj

vs. State Bank of India and others, 2015:DHC:9594-DB has upheld the system

CWP No. 22945-2021(O&M)     12

of Institute of Banking Personnel Selection (IBPS), which is scientific and

theoretical method of detection of unfair means of malpractices. The relevant

portion of the judgment is reproduced as under:-

14. As is evident from the discussion in the previous portion of

this judgment, the appellant applied for recruitment to the post

of Clerk in the SBI pursuant to a public advertisement issued by

the latter. He appeared in the written test on 15.11.2009.

Significantly the written test was a multiple choice objective

type question paper which required the candidate to indicate or

choose one among 5 options for each question that had to be

attempted by her or him. This meant that the candidate had to

be sure of the answer or instead, guess the correct answer from

amongst   the  5  choices.   Obviously  four  of  the  options  are

incorrect. The petitioner's result was not declared: rather, it

was withheld by the SBI. He sought information under the RTI

Act, unsuccessfully. He therefore approached this Court in writ

proceedings. Before the learned single judge, SBI's position was

that the LPA 155/2013 Page 8 manner in which the appellant

attempted the questions was such that his pattern of incorrect

answers matched entirely with the incorrect answers of 2 other

candidates. Both the other candidates, like the appellant, had

attempted the written test in the same zone - though in separate

centers. Looking at the pattern of incorrect answers obtained,

SBI decided to cancel the result of the appellant and the other 2

candidates. The SBI also deposed in its affidavit before the

learned single judge  that as many as 976 candidates had

CWP No. 22945-2021(O&M)     13

similarly adopted unfair means in the written test conducted by

it. The SBI informed the Court that this could be ascertained by

the adoption of the methodology evolved by IBPS, uniformly to

detect   the   pattern   of   incorrect   answers   beyond   a   certain

number. The learned single judge was satisfied that SBI's action

was not arbitrary and that the court in exercise of its judicial

review jurisdiction, would not substitute the opinion of experts

with their own. 

15. The appellant's objection to the cancellation of his result

and   candidature   is   primarily   based   on   the   adoption  of   a

statistical   method;   he   contends   that   without   any   tangible

material or proof of his using unfair means, SBI could not have

validly cancelled his test and withheld the result. His argument,

in other words, is that in order to say that a candidate is guilty

of   using   unfair   means,   the   authority   (public   employer   or

examining body) should have material in the form of a report of

an   invigilator   who   sees   or   finds   something   wrong   in  the

behavior of the candidate, or recovers something or object from

a candidate or notices the use of unfair means by her or him.

SBI, on the other hand, highlights that in the recent past,

candidates have been known to receive answers from other

source(s)   through   modern   communication   devices   like  cell

phone. The detection of such irregularity therefore, is inbuilt in

the multiple choice objective test LPA 155/2013 Page 9 process,

which is tailor made to find out - through post examination test

analysis - whether a few or a group of candidates used unfair

CWP No. 22945-2021(O&M)     14

means. The disclosure of a pattern, found through a time tested

statistical sample method, leads to scrutiny of the answer sheets

after which the SBI finally decides whether the candidate or

candidate's test should be cancelled. 

16. SBI relies on IBPS's document entitled "Detection of use of

unfair means/Malpractices in objective tests". Part III of the

said   document   states   that   IBPS   consider   two   important

criteria; one, where a pair of candidates answer 12 or more

identical wrong answers; and the mismatches (number of

questions with different answers) being small, i.e 5 or less.

The other, criteria is to detect those scoring high in tests, but

having used unfair means, discernable by application of a two

pronged filter (a) criteria by which pairs of candidates have

more  than  90  %  number  of  questions,  containing  wrong

answers  are   picked  up.   Identical  wrong  answers  (IWWs)

should be a minimum number for a different set of total

number of questions: (i) for a 50 item test, IWW should be

more than 5 or more; (ii) where the total number of questions

is 75, the identical wrong answers should be minimum 7, etc

and so on. The document further states as follows: 

"It   can   be   concluded   that   the   candidates   under

criteria   (A)   have   used   unfair   means   beyond   all

reasonable doubts. It can be inferred based on the

very low probability of such an event occurring by

chance   with   good   degree   of   accuracy   that   the

candidates under Criteria (B) have resorted to use of

CWP No. 22945-2021(O&M)     15

unfair means." 

Other material parts of the said document are extracted below: 

"PROCESS   FOLLOWED   AT   IBPS   FOR

IDENTIFYING CASES

  OF USE OF UNFAIR MEANS :

(i) IBPS has a practice of analyzing the responses of

all candidates who have appeared in objective tests

of   all   the   examinations   at   a   particular   centre

(city/town) for identifying cases of use of unfair

means. 

(ii) IBPS has indigenously developed software for

identifying such cases based on an internationally

accepted method. The responses of each candidate

are   compared   with   the   responses   of   all   the

remaining candidates at each centre (city/town) and

matched   for   identical   responses.   The   software

generates report of all pairs of cases which have

identical   responses   mainly   identical   wrong

responses. 

(iii) This report is critically reviewed by group of

IBPS   experts.   The   expert   group   considers   the

following in addition to identical wrong answers

while deciding on reporting use of unfair means and

a final report is prepared only after the committee

reviews other factors supporting the analysis and the

cases are forwarded to the bank for taking necessary

CWP No. 22945-2021(O&M)     16

action: 

(1) Evidence of any random/pattern marking 

(2)Identical   matches   of   'intermittent'   and   'end'

skipped questions 

(3) Item which otherwise show different answer

across centre 

(4)Evidence of copying by a common group of

candidates. 

IPBS removes these candidates from the result of its

own   examinations   (CWEs).   For   all   other

examinations,   the   report  is  sent  to  the   concerned

organization." 

17. In the petitioner's case, the answer sheet contained 7 or

more   identical   wrong   answers,   compared   to   two   other

candidates who also appeared in Centre/Code No.28. The

petitioner's answer sheet itself discloses a revealing tale: one,

traces   of   penciled   numerals   (which   correspond   with  the

answers   actually   attempted   by   him,   including   the   wrong

answers, all in one place) which were sought to be erased and

two, the fact that he attempted a large LPA 155/2013 Page 11

number of mathematical problems, which would be humanly

impossible to solve, without some manual calculation. The

giveaway here is that no candidate is allowed to attempt the

answer by prior rough calculation in any other piece of paper;

he or she has to carry out the rough calculation on the question

paper itself; the question paper was taken away from each

CWP No. 22945-2021(O&M)     17

candidate after she or he attempted the test. The absence of any

calculation, on the one hand, and the correct answers by the

petitioner of a large number of such mathematical problems

(involving complex multiplication of numerals in several digits,

finding   out   square   root,   etc)   rule   out   the   possibility   of

coincidence. 

18. In Union of India v Anand Kumar Pandey 1994 (5) SCC

663, the authority had conducted a post examination analysis

of the results, albeit manually, and directed cancellation of

results of some candidates. The Supreme Court held as follows:

"The inquiry report and the noting on the file show that

the railway authorities rightly came to the conclusion

that there was large-scale copying at Centre No. 115

Katihar. The inquiry report reveals that overall pass

percentage in the written examination for all the centers

at Katihar was 0.6% whereas the pass percentage in two

rooms at Centre No. 115 alone was 45.4%. 

      ****************                ******

 ************

8. The railway authorities, relying upon the material

placed on the record by the inquiring agency came to

the   conclusion   that   it   was   not   safe   to   make

appointments based on the written examination wherein

unfair means were adopted on a large scale. We see no

ground to differ with the conclusions reached by the

railway authorities. The Tribunal was wholly unjustified

CWP No. 22945-2021(O&M)     18

in LPA 155/2013 Page 12 interfering with the order of

the appellants calling upon the respondents to sit in the

written examination again. 

9. This Court has repeatedly held that the rules of

natural   justice   cannot   be   put   in   a   strait-jacket.

Applicability of these rules depends upon the facts and

circumstances   relating   to   each   particular   given

situation. Out of the total candidates who appeared in

the   written   test   at   the   Centre   concerned   only   35

candidates   qualified   the   test.   In   that   situation   the

action of the railway authorities in directing the 35

candidates of Centre No. 115 to appear in a fresh

written examination virtually amounts to canceling the

result of the said centre. Although it would have been

fair to call upon all the candidates who appeared from

Centre No. 115 to take the written examination again

but in the facts and circumstances of this case no fault

can be found with the action of the railway authorities

in calling upon only 35 (empanelled candidates) to

take   the   examination   afresh.   The   purpose   of   a

competitive examination is to select the most suitable

candidates for appointment to public services. It is

entirely different than an examination held by a college

or   university   to   award   degrees   to   the   candidates

appearing at the examination. Even if a candidate is

selected he may still be not appointed for a justifiable

CWP No. 22945-2021(O&M)     19

reason. In the present case the railway authorities have

rightly refused to make appointments on the basis of

the written examination wherein unfair means were

adopted by the candidates. No candidate had been

debarred or disqualified from taking the exam. To

make sure that the deserving candidates are selected

the respondents have been asked to go through the

process of written examination once again. We are of

the view that there is no violation of the rules of

natural   justice   in   any   manner   in   the   facts   and

circumstances of this case." 

19.  In a very recent judgment of the Supreme Court, Tanvi

Sarval v Central Board of Secondary Education 2015 (6) SCC

573, the Court held that public interest would be subserved if

the   entire   examination   were   to   be   cancelled.   There,

investigations held after the exams revealed widespread LPA

155/2013 Page 13 use of unfair means, whereby "123 solved

answers of a particular code and retrieved from the mobile set

of one of the persons arrested i.e. Dr. Bhupender, 102 answers

were found correct on a comparison with the answer key

provided by the CBSE. As referred to hereinabove, 358 mobile

numbers had been pressed into service and at least 300 vests

fitted with electronic devices have been used." Looking into the

nature   and   gravity   of   the   methods,   the   court   made   the

following pertinent observations: 

"Having regard to the uncompromising essentiality of

CWP No. 22945-2021(O&M)     20

a blemishless process of examination involving public

participation, we have no alternative but to hold that

examination involved suffers from an infraction of its

expected requirement of authenticity and credence. We

are conscious of the fact that every examination being

conducted by a human agency is likely to suffer from

some   shortcomings,   but   deliberate   inroads   into   its

framework   of   the   magnitude   and   the   nature,   as

exhibited, in the present case, demonstrate a deep

seated and pervasive impact, which ought not to be

disregarded or glossed over, lest it may amount to

travesty  of a  proclaimed  mechanism to  impartially

judge   the   comparative   merit   of   the   candidates

partaking therein. If such an examination is saved,

merit   would   be   casualty   generating   a   sense   of

frustration in the genuine students, with aversion to the

concept   of   examination.   The   possibility   of   leaning

towards unfair means may also be the ultimate fall out.

Even if, one undeserving candidate, a beneficiary of

such illegal machination, though undetected is retained

in the process it would be in denial of, the claim of

more deserving candidates." 

20. In one of the earliest decisions, The Board of High School

and Intermediate Education, U.P. and Ors. v. Kumari Chittra

Srivastava and Ors. (1970) 1 SCC 121 the Supreme Court

had ruled that the compulsion to adhere to principles of

CWP No. 22945-2021(O&M)     21

natural   justice   is   dependent   on   the   nature   of   the   LPA

155/2013 Page 14 subject matter. The context was action

taken   by   a   State   Education   Board   in   somewhat   similar

circumstances. The court observed as follows: 

"8. The learned Counsel for the Appellant, Mr. C.B.

Aggarwal, contends that the facts are not in dispute and

it is further clear that no useful purpose would have

been served if the Board had served a show cause

notice on the Petitioner. He says that in view of these

circumstances it was not necessary for the Board to

have issued a show cause notice. We are unable to

accept  this  contention.   Whether  a  duty   arises  in  a

particular case to issue a show cause notice before

inflicting a penalty does not depend on the authority's

satisfaction that the person to be penalised has no

defence but on the nature of the order proposed to be

passed." 

21. Again, the need to be aware that natural justice is not a

stereotyped principle, of unbending universal application

was   emphasized   in  Chairman,   Board   of   Mining

Examination v. Ramjee (1977) 2 SCC 256, where the Court

observed that natural justice is not an unruly horse, no

lurking  landmine,   nor  a  "judicial  cure-all".   The  Courts

cannot look at law in the abstract or natural justice as a

mere artifact. Nor can they fit into a rigid mould the concept

of reasonable opportunity.  If the totality of circumstances

CWP No. 22945-2021(O&M)     22

satisfies the Court that the party visited with adverse order

has not suffered from denial of reasonable opportunity, the

Court will decline to be "punctilious or fanatical as if the

rules   of   natural   justice   were   sacred   scriptures"  (Ref

Dharampal   Satyapal   Ltd   Vs.   Deputy   Commissioner   of

Central Excise & Ors. 2015 (8) SCC 519). As a result, the

appellant's   submissions   with   regard   to   SBI's   failure   to

adhere to principles of natural justice have to fail. 

22. The appellant had relied on Palak Modi (supra). The

following observations in that judgment are relevant: 

  "The   use   of   unfair   means   in   the   evaluation

test/confirmation   test   held   by   the   Bank   certainly

constitutes a misconduct. The Bank itself had treated

such an act to be a misconduct (paragraph 10 of

advertisement dated 1.7.2008). It is not in dispute that

the   services   of   the   private   respondents   were   not

terminated   on   the   ground   that   there   was   any

deficiency   or   shortcoming   in   their   work   or

performance during probation or that they had failed

to satisfactorily complete the training or had failed to

secure   the   qualifying   marks   in   the   test   held   on

27.2.2011. As a matter of fact, the note prepared by

the Deputy General Manager, which was approved by

the General Manager makes it crystal clear that the

decision to dispense with the services of the private

respondents was taken solely on the ground that they

CWP No. 22945-2021(O&M)     23

were guilty of using unfair means in the test held on

27.2.2011. To put it differently, the foundation of the

action   taken   by   the   General   Manager   was   the

accusation that while appearing in the objective test,

the private respondents had resorted to copying. IBPS

had relied upon the analysis made by the computer

and sent report to the Bank that 18 candidates were

suspected to have used unfair means. The concerned

authority   then   sent   for   the   chart   of   seating

arrangement   and   treated   the   same   as   a  piece   of

evidence for coming to the conclusion that the private

respondents had indeed used unfair means in the

examination. This exercise was not preceded by an

inquiry   involving   the   private   respondents   and   no

opportunity was given to them to defend themselves

against the charge of use of unfair means. In other

words, they were condemned unheard which, in our

considered view, was legally impermissible." 

23. In the present instance, we are of the opinion that the

rules of natural justice have not been contravened by the

SBI. The above judgment of Palak Modi¸ and the facts that

led to such judgment are clearly distinguishable from the

case  at  hand. As we have seen, the  application of the

principles of natural justice, though vital, ultimately turns on

the facts of every individual case. It is not every time a

particular   action   has   a   consequence   that   is   not   LPA

CWP No. 22945-2021(O&M)     24

155/2013 Page 16 favourable to the petitioner that the rules

may be relied upon as a fallback to nullify such action. First,

the petitioner has no vested right to an inquiry, he being

merely an entry-level candidate and not employed in any

manner by the SBI. He is therefore not entitled to the same

terms of service that the petitioners in Palak Modi (supra)

could claim by virtue of them actually being employed. His

right extends, and is limited to, a fair opportunity to attempt

the examination and therefore have a fighting chance at

being employed by SBI. His decision to squander away this

opportunity by employing unfair means in his attempt at the

examination cannot be countenanced simply because the SBI

did not first approach him when they discovered that his

answers matched perfectly with two other candidates. There

is in fact, no need for the SBI to do so. The object of the

examination being to select the candidates suitable for such

initial appointment, veritable evidence that the petitioner

does   not   fall   within   that   category,   does   not   become

unreliable or contrary to the principles of natural justice

merely because the petitioner did not have the opportunity to

represent against them. 

24. The Court is conscious that technology often empowers

citizens; at the same time it has the potential to facilitate

misuse. In the context of the facts of this case, this Court is

not persuaded with the appellant's submission that without

tangible   material   or   evidence,   the   SBI   could  not  have

CWP No. 22945-2021(O&M)     25

inferred the employment of "unfair means" by candidates

generally and the petitioner in particular. Use of electronic

devices to transmit information-either in the form of text

messages or by use of hidden listening devices which go

undetected may be hard to establish. That does not mean

that patterns which are discernible and are thrown up on

application   of   scientific   formulae   or   statistical   models,

which leads to further examination of the primary material

should be eliminated by the Courts. In the present case, the

pattern which emerged showed that the appellant's results

in respect of wrong answers matched with some other

candidates who also appeared in the New Delhi centre. On

further scrutiny, the reasonableness of the suspicion was

strengthened by the manner of his attempting the answers.

These, in the opinion of the Court, were sufficient basis for

the SBI to conclude that unfair means had been employed

and   withhold   his   result.   The   directions   sought   are,

therefore,   unavailable   in   exercise   of   judicial   review

discretion under Article 226 of the Constitution. As a result,

this Court finds that the impugned judgment and order of

the learned Single Judge does not call for interference. The

appeal is, therefore, dismissed without any order as to

costs.

8. In view of the above, since the petitioner is found guilty of using

unfair means in the examination, therefore, I do not find any merit in the present

CWP No. 22945-2021(O&M)     26

writ petition.

9. Accordingly,  the present writ petition is dismissed.

10. Pending application (s) if any also stands disposed of.

July  27, 2026      (SUDEEPTI SHARMA)

Gaurav Arora JUDGE                

Whether speaking/reasoned Yes

Whether reportable No