As per case facts, petitioners challenged an order debarring them for 6 years from examinations and cancelling candidatures due to alleged question paper leakage in a Junior Engineer (Civil) exam. ... An initial exam was cancelled; a re-exam followed. Some petitioners qualified, but their results were withheld. Despite police investigation not charge-sheeting petitioners, the Commission issued the debarment order. Previous court orders allowed the Commission's inquiry but did not find a prima facie case against petitioners. The question arose whether the debarment was justified when petitioners were not formally charged in the criminal case. Finally, the High Court quashed the debarment as disproportionate, directing the Commission to publish re-exam results and appoint successful petitioners if not charge-sheeted by June 2026. The court declined a special re-exam for a subsequent advertisement but allowed participation in future recruitments. The quashed order revives if petitioners are later charge-sheeted.