No Acts & Articles mentioned in this case
Page 1 Reportable
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No. 1727 OF 2016
Nidhi Kaim … Appellant
Versus
State of Madhya Pradesh & Others Etc. … Respondents
WITH
CIVIL APPEAL NOs.1720-1724, 1726, 1728, 1729, 1733,
1734-1741, 1742-1749, 1750-1751, 1752, 1753-1758, 1847-1852,
1759-1764, 1765, 1766, 1767-1768, 1769-1774, 1776-1787, 1788,
1789-1791, 1792-1794, 1795-1798, 1799-1805, 1806-1808, 1809,
1810-1811, 1812, 1813-1814, 1815, 1816-1817, 1818-1819, 1820,
1821, 1822-1824, 1825, 1826, 1827, 1828, 1830, 1831-1832, 1833,
1834, 1835, 1836-1837, 1838, 1839, 1840, 1841, 1842, 1843,
1844, 1845 & 1846 OF 2016.
J U D G M E N T
Chelameswar, J.
1.The Madhya Pradesh Vyavsayik Pariksha Mandal Adhiniyam ,
2007 [The Madhya Pradesh Professional Examination Board Act,
2007] (hereinafter referred to as ‘the Act’) came into force on 15
th
October 2007. Section 3
1
of the said Act contemplates
1
Section 3. Incorporation of the Board. – (1) The State Government shall establish
1
Page 2 establishment of a Board (a body corporate) by a notification of the
State Government. Admittedly, as on today, the notification
constituting the Board has not been issued, but a body constituted
earlier under various executive orders
2
of the State of Madhya
Pradesh (hereinafter referred to as “the BOARD”) continues to be in
existence. It carries on various activities.
by a notification, a Board to be called the Madhya Pradesh Professional Examination Board with
effect from such date as may be specified in the notification.
(2) The Board shall be a body corporate by the name of the Madhya Pradesh
Professional Examination Board and shall have perpetual succession and a common seal with
power to acquire and hold property, both movable and immovable and shall have power to
transfer any property held by it and to contract and do all other things necessary for the
purposes of its constitution and may sue or be sued in its corporate name.
2
For the details of the executive orders, See Ku. Pratibha Singh (Minor) v. The State of
Madhya Pradesh & Others, 2014 (III) MPJR 178
2
Page 3 2. One of the objectives of the statutory Board specified
under Section 10 is as follows:
“(a) to conduct entrance examinations for admission to
various professional and other educational institutions on
the request of the State Government, other State
Governments, Central Government, Universities and
national or state level institutions.”
3.It appears that admissions to various medical colleges
either privately managed or managed by the government in
the State of Madhya Pradesh are regulated by a common
entrance examination [called as “Pre-Medical Entrance Test
(PMT)]. Such an examination was conducted annually by the
BOARD. The Act came to be passed with a view to create a
statutory basis for the BOARD which, inter alia, is required to
conduct entrance examinations for admissions into various
educational institutions including medical colleges.
Unfortunately, the notification contemplated under Section 3
never came to be issued but everybody in the administration
of the State of Madhya Pradesh proceeded all these years on
an assumption that the BOARD (a mythical beast) would
somehow became the body contemplated under Section 3 of
the Act. This aspect of the matter is one of the issues in the
case; and, therefore, I shall deal with it later in this
3
Page 4 judgment.
4.Entrance examination for admissions into medical
colleges for the year 2013 was conducted by the
abovementioned BOARD on 7.7.2013. On the same day, a
crime came to be registered in FIR No.539 of 2013 alleging
commission of various offences pursuant to a large scale
conspiracy in the context of the examination. The FIR came
to be registered against several persons including students
and some employees of the State of Madhya Pradesh who
were working in the administration of the BOARD.
5.The Chairman of the BOARD also caused some enquiry
3
into the allegations. By two orders, dated 9.10.2013
and 6.12.2013, the BOARD cancelled the results of 345 and
70 candidates respectively. As a consequence, admissions
granted to the abovementioned students in various medical
colleges stood cancelled. Challenging those orders, a batch
3
The nature of the enquiry was discussed by Madhya Pradesh High Court in
great detail in the judgment of Ku. Pratibha Singh (Minor) v. The State of Madhya
Pradesh & Others, 2014 (III) MPJR 178
4
Page 5 of writ petitions came to be filed before the Madhya Pradesh
High Court. All the said writ petitions were dismissed by an
order dated 11.4.2014 of the Division Bench of the Madhya
Pradesh High Court in Ku. Pratibha Singh v. The State of
Madhya Pradesh & Others . The correctness of the said
judgment was questioned in SLP (C) Nos.13629-630 of 2014
(Pooja Yadav & Another v. State of M.P. & Others) and 16257 of
2014 (Sumit Sinha v. State of M.P. & Others ), which were
dismissed by orders dated 19.5.2014 and 08.08.2014
respectively confirming the judgment of the High Court.
6.Parallelly, the police investigated the crime (FIR No.
539/2013) mentioned supra. Some officers of the BOARD
and others were arrested. Pursuant to information gathered
during the course of the investigation of the
abovementioned crime, the investigating agency sent two
letters dated 23.10.2013 and 31.12.2013
4
to the BOARD. It
4
(a) In reference to above subject, it is submitted that on conducting inquiry
from the accused arrested in the cases registered in connection with referenced
examination and other examinations in S.T.F., M.P. Bhopal and even in so far as the
accused arrested by your office have stated regarding forgery in these examination.
Accused Jagdish Sagar and Sanjiv Shilpkar arrested in the S.T.F. Crime No.12/2013,
under Section 420, 467, 468, 471, 120 B I.P.C., 3(D)1, 2/4 M.P. Recogniltion
Examination Act, 1937 have stated regarding forgery for setting of equal roll number
in P.M.T. Examination 2012 and 2013 and for setting of equal roll numbers in the
P.M.T. Examination 2013 in collusion with Officers of Vyapam namely Nitin Mohindra
and Others.
Therefore, it is requested to provide report after conducting investigation in
accordance with law as conducted in connection P.M.T. Examination 2013, P.M.T.
5
Page 6 is informed at the bar that the first of the abovementioned
letters informed the BOARD about some irregularities in the
conduct of the PMT of 2012, and the second called upon the
BOARD to cause an inquiry into and provide certain
information with regard to the PMTs of the years 2009 to
2011. On receipt of the said letters, the BOARD decided to
enquire into the PMT process of not only the years 2009 to
2012 but also the year 2008.
7.The enquiry was conducted. The pattern of the enquiry
is similar to the one conducted concerning PMT 2013.
Based on the enquiry reports, the Board came to two
conclusions: (i) there was a tampering with the examination
process in each one of the abovementioned five years; and
(ii) the appellants as well as some others students
5
resorted
to unfair means at the said examinations. They were
Examination 2012, in the referenced P.M.T. Examination 2009, 2010, 2011, so that,
action would be taken in accordance with law in connection with above. – relevant
portion of the letter dated 31.12.2013
(b) We understand that the original letter is in vernacular and the above is a
Translation placed on record before us.”
5
Year Number of Student
2012 319
2011 98
2010 90
2009 85
2008 42
6
Page 7 beneficiaries of such tampered examination process. The
BOARD, therefore, cancelled the admissions of the
appellants and some others. Aggrieved, a large number of
students, whose admissions were cancelled, approached the
Madhya Pradesh High Court by filing writ petitions. Majority
of the writ petitions came to be dismissed by a common
judgment dated 24.09.2014. The remaining writ petitions
came to be dismissed by another common judgment dated
7.10.2014 in the light of the judgment dated 24.09.2014.
The instant appeals arise out of the said judgments preferred
by some of the unsuccessful petitioners therein (students).
8.Before I proceed to examine the correctness of the
impugned judgments, I think it would be profitable to
describe broadly the examination process (with respect to
which there is no dispute) conducted by the BOARD and also
the nature of the allegations which formed the basis for the
cancellation of the admissions of the various students.
THE PROCESS :
9.Each year the BOARD conducted a common entrance
examination (for example PMT 2013) for all students aspiring
to secure admission to various medical colleges in the State
7
Page 8 of Madhya Pradesh. Each year a large number of students
(in tens of thousands)
6
not only from various parts of the
State of Madhya Pradesh but also from other States appear
for such examination. The examination is conducted in
different cities/towns of Madhya Pradesh and in each
city/town there is one or more identified examination centres
depending upon the number of students choosing to appear
for the PMT from that city/town. These examination centres
are usually located in existing educational institutions in the
city/town.
10.Each of the students applying is initially given a
registration number and is subsequently allotted a Roll
number. It is the agreed case of all the parties that each of
the students is entitled to choose a city/town where the
student would like to take the examination. Depending on
the choice of the city/town in which the student wishes to
take the examination, students are allotted a specified
examination centre or centres (depending upon the number
6
YearTotal number of students who appeared in the PMT
2008 38,378
2009 29,162
2010 26,711
2011 26,116
2012 38,671
8
Page 9 of students) in the city/town, as the case may be. The
process of generating roll numbers and allotment of the
centre of examination to each one of the students is done by
a computerised process. Such a process is designed and
applied by an in-house computer expert body of the BOARD.
11.According to the BOARD, such a computerised process
of generating roll numbers and allotting the students to
various examination centres in the State is by following
some logical pattern. The pattern may vary from year to
year and need not be the same for all the years. For
example, in a particular year, the allotment of roll numbers
could be in the alphabetical order of the names of the
students, whereas in another the same could be on the basis
of the date of the application of the student. (I make it clear
that I am not examining the exact logic applied in each of
these years. It was only meant to illustrate the possibilities
of the variations in the pattern.) What is important is the
existence of a pattern and logic underlying the generation
and allotment of roll numbers and examination centres to
the students. The existence of such pattern is of great
significance and relevance in the instant case.
9
Page 10 12.Admittedly, there was no show cause notice to any one
of the students before cancelling their admissions. No
speaking order indicating the reasons which formed the
basis for the cancellation of the admissions was either
passed or served on any one of the appellants. Reasons
were spelt out for the first time in the High Court. It appears
from the impugned judgment and the submissions made
before us that respondents relied upon circumstantial
evidence
7
to reach the two conclusions referred to in para 7
7
. The Circumstances are:-
(i)with respect to each of the five years in question, a definite pattern
was followed by the BOARD in allotment of Roll numbers as well as
examination centres. But, it is detected on enquiry that allotment of both the
Roll number and the examination centre with respect to some of the students
was in deviation from the pattern adopted for the year;
(ii) Such deviations with reference to several centres occurred in pairs. The
logical pattern employed for the generation of Roll numbers was broken with
respect to some pairs of students. They were allotted sequential Roll
numbers, though they could not have been allotted those numbers if the
logical pattern were followed. Further, such pairs of students were allotted
examination Centres which they could not have been allotted having regard to
Roll numbers allotted to them, and the pattern of the Roll numbers allotted to
the particular examination Centre.
(iii)in such pairs, once again there is a pattern i.e. the more accomplished
student is made to sit in front of the other of the pair (referred to in the
impugned judgment as “Scorer” and “beneficiary” respectively). Such an
arrangement was made in order to enable the “beneficiary” to copy from the
“scorer”;
(iv)with reference to most of the identified pairs, the candidates not only
got substantially similar (if not identical) marks, but also their answers, both
correct and incorrect, with reference to each one of the questions answered
by them matched to a substantial extent.
(v) in most of the cases of the identified pairs, the ‘scorer’ did not belong
to Madhya Pradesh.
10
Page 11 (supra).
13.The case of the appellants before the High Court was
that:
(i) the impugned orders cancelling admission of the
appellants were passed in flagrant violation of the
principles of natural justice. None of the
appellants had been given either -
a show cause notice indicating the allegations on
the basis of which their admissions were proposed
to be cancelled;
or
any order in writing containing the reasons which
formed the basis for the orders cancelling the
admissions.
Therefore, the appellants are unaware of the
reasons which prompted respondents to cancel the
admission of the appellants. Consequently,
appellants had no opportunity to defend
themselves against the impugned action of
cancellation of their admissions. The entire
exercise was undertaken behind the back of the
(vi) Such ‘scorers’ in most of the cases though secured sufficiently high
marks in the PMT, did not take admission in any one of the medical colleges of
Madhya Pradesh. The respondents, therefore, believe that the ‘scorers’ were
not genuinely interested in securing admission in any medical college of MP
and they appeared in the examination only to facilitate the ‘beneficiary’ to
obtain good marks to enable the beneficiary to secure admission.
11
Page 12 appellants. Therefore the action of the
respondents is illegal and void ab initio on the
ground of non-compliance with the requirement of
the principles of natural justice, more particularly
the rule of audi alteram partem.
(ii)that the circumstances (mentioned in the Footnote
No.7) which formed the basis for the twin
conclusions of the respondents, that there was a
tampering with the examination process (in each
of the years in question) and that the appellants
and others are beneficiaries of such tampered
examination process are without any proven
factual basis and are pure conjunctures. (Certain
ancillary submissions made in this regard will be
considered later in this judgment).
(iii)The appellants also argued very forcefully that the
impugned action against the appellants who
belong to different batches (commencing from
2008) is unsustainable in view of the long lapse of
time between the date of the alleged malpractice
committed by the appellants and the date of the
12
Page 13 action by the respondents. It is submitted that the
impugned action is arbitrary and violative of
Article 14 of the Constitution because the penalty
is disproportionate to the alleged misconduct of
the appellants.
14. On the other hand, the defence of the respondent
authorities has been:
(i) it is a case of “mass copying” similar to a situation
obtaining in The Bihar School Examination Board v.
Subhas Chandra Sinha & Others, (1970) 1 SCC 648
(hereinafter referred to as Sinha’s case) wherein
this Court held that in such a situation, there is no
requirement of holding a “detailed inquiry into the
matter and examine each individual case to satisfy …
which one of the candidates had not adopted unfair
means”. Therefore, there is no violation of
principles of natural justice as contended by the
appellants;
(ii) since the appellants secured admission through
fraudulent means, they cannot be permitted to
retain the benefits accruing out of such a fraud,
merely on the ground that there was some delay
13
Page 14 in detection of the fraud.
15.The High Court agreed with the respondents and held
that it is a case of “mass copying” and there was no need to
comply with the requirement of the audi alteram partem
rule. In coming to the conclusion, the High Court relied upon
its earlier decision in Pratibha Singh’s case rendered in
connection with PMT 2013
8
. The High Court also agreed with
the conclusion of the respondents that there was a logical
pattern in the allotment of Roll numbers and the examination
centres to the students (with respect to each of the years in
question) and the said logical pattern was breached with
respect to the appellants. The High Court took note of the
fact that the conclusions of the BOARD are based on the
opinion of an expert committee (essentially consisting of
people qualified in computer science) and the same cannot
be interfered with in judicial review.
8
“Para 72. We have already held that the candidates had indulged in mass
copying in Pre-Medical Tests, 2008 to 2012 therefore, for the reasons assigned by
Division Bench in paras 91 to 106 of the decision in the case of Pratibha Singh (supra)
the principles of natural justice would have no application in the peculiar fact
situation of these cases. . . .”
[ The judgment in Pratibha Singh’s case (supra) dated 11.4.2014 is a common
judgment delivered in a batch of writ petitions filed by number of students who had
appeared in the PMT 2013, but whose admissions were also cancelled on the
allegation of large scale malpractices in the said examination. ]
14
Page 15 16.The 2
nd
submission is also rejected by the High Court on
the ground that all the appellants resorted to unfair means in
an organized manner (in collusion with officials of the BOARD
and certain other criminal elements who played a major role
in perpetrating such a large scale illegal activity) and played
fraud on the examination system. The High Court, therefore,
opined that appellants cannot be permitted to retain the
benefit obtained through fraud merely because there was
some time gap in detecting the fraud.
17.Hence, the instant appeals.
18.On behalf of the appellants, it is argued before us:
(i) that the cases on hand are not cases of ‘mass
copying’. Having regard to the small number of
the students whose admissions have been
cancelled and having regard to the large number
of students who appeared for the examination in
each of the years in question (the details of which
are already noted in para 7 supra), the number of
students who were alleged to have copied
constitute a small fraction, therefore, it cannot be
said that these are cases of “mass copying”.
15
Page 16 (ii)Apart from the objection based on the statistical
data, it is also the case of the appellants that even
conceptually the case on hand cannot be a case
falling under the category of “mass copying”.
According to the appellants, the expression “mass
copying” has a definite legal connotation as
discussed in Bihar School Examination Board case
(supra) and the case on hand does not answer the
description of “mass copying” as understood in
the said case.
(iii)Cancellation of the examination and the
admissions of the appellants without complying
with the rule of audi alteram partem is illegal and
assuming for the sake of arguments that there was
some basis (the expert committee opinion) for the
respondents to draw certain inferences which
formed the basis for the allegations constituting
the circumstances leading to the twin conclusions
impugned by the appellants, there are
considerable number of exceptions to each one of
the circumstances [mentioned in para (iii) to (vi) of
16
Page 17 the Footnote No.7] asserted by respondents.
Therefore, the decision of respondents that the
result of examination of all these appellants
required to be cancelled on the ground that they
resorted to “mass copying” without even giving a
reasonable opportunity to the appellants to defend
is flawed and legally untenable. In view of such
exceptions, it is imperative in law that the decision
to cancel admissions of the appellants must be
preceded by an appropriate enquiry compliant
with the principles of natural justice.
(iv) The appellants also made some ancillary
submissions to demonstrate that the evidence
relied upon by the respondents is based on facts
(the details will be considered at the appropriate
place) which render the evidence unreliable and
unscientific.
(v)Even otherwise, cancellation of result of the
appellants after a long lapse of time from the date
of the commission of the alleged malpractice
(ranging from 1 to 5 years) is an irrational exercise
17
Page 18 of the power by the BOARD. It is argued that
apart from the irrationality, such a course of action
would simply ruin the lives of these candidates as
they would lose precious number of years in the
prime of their youth and they would be barred by
age to pursue any other course at this stage.
I make it clear that it is not the argument of any of the
appellants herein that the allegations [mentioned in the
Footnote 7], even if proved to be unexceptionable,
would not be sufficient in law to justify the impugned
action of the respondents.
(vi)In the absence of a notification contemplated
under Section 3 of the Act, there is no validly
constituted BOARD under the Act and, therefore,
the BOARD is without any authority of law to
cancel the examinations so far as they pertain to
the appellants and also the admissions of the
appellants.
DISCUSSIONS :
19.I shall first deal with the submission No.(vi) of the
18
Page 19 appellants i.e. in the absence of the notification
contemplated under Section 3 of the Act, the third
respondent - a non- statutory Board - has no legal authority
to cancel either the examination conducted by it or the
admissions of the appellants to the various medical colleges.
20.The learned counsel for the appellants pointed out to
Section 24(2)(e) of the Act which authorises the Board
constituted under Section 3 of the Act to make regulations
providing for “imposition of penalties on candidates using unfair
means or interfering in the examinations conducted by the Board” and
argued that such power would be available only for the
statutory Board, if ever constituted and the third respondent
herein has no authority in law – in the sense of legislative
sanction to take the impugned action.
21.Admittedly the notification contemplated under Section
3 of the Act has not been issued so far. The composition and
legal structure of the third respondent (BOARD) was
discussed elaborately in Pratibha Singh’s case. It appears
from the said judgment that the third respondent (BOARD)
was brought into existence “for conducting the examination for
admission in the medical, engineering and agricultural universities and
19
Page 20 for admission in the polytechnics and initiate the necessary
proceedings in this regard” by a notification dated 17.4.1982
issued in the name of the Governor. The said notification
was published in the official gazette on 19.4.1982. Such a
BOARD was initially constituted with 13 members and
reconstituted from time to time. Therefore, the BOARD is a
non-statutory ‘body’. It is not a corporate entity. It has no
existence apart from the government. Barring the vague
statement (extracted above) regarding the purpose for which
the BOARD is created, the Notification dated 17.4.1982 does
not contain any details regarding either the powers or the
functions of the BOARD
9
.
22.The net result is that the entire exercise of holding the
PMT and regulating the admissions of students into the
various medical colleges would be only an exercise of the
executive powers of the State of Madhya Pradesh.
If the third respondent BOARD is without any authority
of law for taking the impugned action, it is equally without
9
An unfortunate state of affairs in public administration of a country where
people associated with the different branches of governance under the Constitution
make tall claims about the constitutional commitment to the rule of law in the
country.
20
Page 21 any authority of law to conduct the common entrance
examination (PMT).
Any admission based on the marks obtained at such
common entrance examination would be equally without any
authority of law in the sense of legislative sanction.
Whatever be the legal implications of the exercise of such
power vis-à-vis others (which we are not called upon to
examine in these appeals), the appellants cannot be heard
saying that the BOARD has no authority of law to take action
against them because they had appeared for the said
examination and taken the benefit of securing admissions
into the various medical colleges on the basis of the marks
obtained by them in the examination.
Even otherwise, the argument of the appellants is
required to be rejected for the following reasons:
Under the scheme of our Constitution, the executive
power of the State is co-extensive with its legislative
power
10
. In the absence of any operative legislation, the
10
Rai Sahib Ram Jawaya Kapur & Others v. The State of Punjab, AIR 1955 SC
549
Para 7. Article 73 of the Constitution relates to the executive powers of the
Union, while the corresponding provision in regard to the executive powers of a State
is contained in Article 162. The provisions of these articles are analogous to those of
21
Page 22 executive power could certainly be exercised to protect the
public interest
11
. The right of each one of the appellants
herein for admission to the medical colleges in the State of
Madhya Pradesh is itself an emanation of the State’s
executive action. No doubt, even executive action of the
section 8 and 49(2) respectively of the Government of India Act, 1935 and lay down
the rule of distribution of executive powers between the Union and the States,
following the same analogy as is provided in regard to the distribution of legislative
powers between them. Article 162, with which we are directly concerned in this
case, lays down:
"Subject to the provisions of this Constitution, the executive power of a
State shall extend to the matters with respect to which the Legislature of the
State has power to make laws:
Provided that in any matter with respect to which the Legislature of a
State and Parliament have power to make laws, the executive power of the
State shall be subject to, and limited by, the executive power expressly
conferred by this Constitution or by any law made by Parliament upon the
Union or authorities thereof."
Thus under this article the executive authority of the State is exclusive in
respect to matters enumerated in List II of Seventh Schedule. The authority also
extends to the Concurrent List except as provided in the Constitution itself or in any
law passed by the Parliament. Similarly, Article 73 provides that the executive
powers of the Union shall extend to matters with respect to which the Parliament has
power to make laws and to the exercise of such rights, authority and jurisdiction as
are exercisable by the Government of India by virtue of any treaty or any agreement.
The proviso engrafted on clause (1) further lays down that although with regard to
the matters in the Concurrent List the executive authority shall be ordinarily left to be
State it would be open to the Parliament to provide that in exceptional cases the
executive power of the Union shall extend to these matters also.
Neither of these articles contain any definition as to what the executive
function is and what activities would legitimately come within its scope. They are
concerned primarily with the distribution of the executive power between the Union
on the one hand and the States on the other. They do not mean, as Mr. Pathak seems
to suggest, that it is only when the Parliament or the State Legislature has legislated
on certain items appertaining to their respective lists, that the Union or the State
executive, as the case may be, can proceed to function in respect to them.
On the other hand, the language of Article 162 clearly indicates that
the powers of the State executive do extend to matters upon which the state
Legislature is competent to legislate and are not confined to matters over which
legislation has been passed already. The same principle underlies Article 73 of the
Constitution. These provisions of the Constitution therefore do not lend any support
to Mr. Pathak's contention.
11
Bishambhar Dayal Chandra Mohan v. State of Uttar Pradesh & Others, (1982)
1 SCC 39
“Para 20. ... In other words, the State in exercise of its executive power is
22
Page 23 State can create rights. Unless there is something either in
the Constitution or law which prohibits the abrogation or
abridgment of rights, it is permissible for the State to do so
by executive action in accordance with some specified
procedure of law. No doubt, that the overarching
requirement of Constitution is that every action of the State
must be informed with reason and must be in public interest.
Nothing has been brought to our notice which prohibits the
impugned executive action. If it is established that the
adoption of unfair means on large scale resulted in the
contamination of the entrance examination (PMT) process of
successive years, the State undoubtedly would have the
power to take appropriate action to protect the public
interest. I, therefore, reject the submission of the appellants.
23.I shall now deal with the submissions No. (i) and (ii) of
the appellants.
Before we deal with the submission, it would be
profitable to examine the relevant aspect of the judgment of
charged with the duty and the responsibility of carrying on the general administration
of the State. So long as the State Government does not go against the provisions of
the Constitution or any law, the width and amplitude of its executive power cannot be
circumscribed. If there is no enactment covering a particular aspect, certainly the
Government can carry on the administration by issuing administrative directions or
instructions, until the legislature makes a law in that behalf. Otherwise, the
administration would come to a standstill.”
23
Page 24 this Court in Sinha’s case (supra), because the High Court
placed a heavy reliance on the said judgment for rejecting
the submissions of the writ petitioners/appellants herein.
Though Sinha’s case acquired the notoriety as a case of
“mass copying”, the total number of students whose
examination was cancelled was 36 out of thousands of
people, who appeared for the examination in the State of
Bihar. Interestingly, the said judgment nowhere employed
the phrase “mass copying”. This Court was dealing with a
question of the legality of the action of the appellants in
cancelling “the examinations of all subjects held at the secondary
school examination of 1969 at Hanswadih centre” for the reason
“that unfair means were practiced on a large scale”.
This Court laid down the principle that the rule of audi
alteram partem need not be complied with in connection
with the cancellation of examinations where it would be
impracticable to apply the said principle. Adoption of unfair
means on a large scale is one of them. This Court did not go
by the percentage of the students who were alleged to have
had resorted to the practice of unfair means. When this
Court characterized the situation as practice of unfair means
24
Page 25 on a ‘large scale’, it used the expression only to distinguish
the situation from cases of practice of unfair means by one
or two students. This Court has also held that there are other
circumstances justifying the departure from complying with
the audi alteram partem rule. They are - leakage of question
papers and destruction of a large number of answer
papers
12
. In my opinion, the examples given therein are not
exhaustive of all the categories constituting exceptions to
the application of the rule of audi alteram partem.
Therefore, the percentage of the students who are
alleged to have resorted to unfair means is irrelevant.
Similarly, resorting to unfair means by a ‘large number of
students’ is not the only circumstance which justifies the
non-compliance with the rule of audi alteram partem.
24.That leads me to the next question, whether the
situation prescribed in the case on hand falls within the
exceptional circumstances contemplated by Sinha’s case?
25.A large number of judgments are cited before us to
12
The Court was then not considering the right of an examining body to cancel
its own examination when it was satisfied that the examination was not properly
conducted or that in the conduct of the examination the majority of the examinees
had not conducted themselves as they should have.
25
Page 26 emphasise the importance of the requirement to comply with
the rule of audi alteram partem as an aspect of the
guarantee contained in Article 14 of the Constitution. On the
other hand, the respondents have relied upon an equally
good number of judgments to demonstrate that there are
well known exceptions to the application of the principles of
natural justice. I do not think it necessary to examine all
those judgments because as a general proposition of law,
there cannot be any dispute about the importance of the
above-mentioned rule.
However, the applicability of the said rule in the context
of various situations which vitiate an examination process
fell for the consideration of this Court on more than one
occasion. A law in this regard is fairly well settled.
26.The case of the BOARD is that for taking the impugned
action, they need not have proof of the guilt or complicity of
the individual students in contaminating the examination
process. It is argued that if there is some reasonably
reliable material to establish the fact that the examination
process insofar as it concerns the appellants was
contaminated, the BOARD would be justified in law to take
26
Page 27 the impugned action. The moment contamination of the
examination process is established, the BOARD is relieved of
the legal obligation to comply with the rule of audi alteram
partem concerning the students who are the members of the
pairs identified by the BOARD (on the basis of the expert
committee report) to be the beneficiaries of the
contaminated examination process. According to the
BOARD, tampering with the examination process took place
on a large scale in each of the years in question, and it took
place pursuant to a deep conspiracy involving several
people. Following the rule of audi alteram partem in such
circumstances would be an impracticable exercise and the
same is not required to be undertaken in view of the
judgments of this Court in Bihar School Examination Board v.
Subhas Chandra Sinha & Others, (1970) 1 SCC 648 and B.
Ramanjini & Others v. State of A.P. & Others, (2002) 5 SCC 533 to
emphasise on the need to comply with the rule of audi
alteram partem. The respondents also relied upon Board of
High School and Intermediate Education, U.P. , Allahabad &
Another v. Bagleshwar Prasad & Another , (1963) 3 SCR 767 in
support of their submission that the scope of judicial reliance
is very limited in the cases of malpractices at examinations.
27
Page 28 27.On the other hand, appellants placed heavy reliance on
the decision of this Court reported in Board of High School
and Intermediate Education, U.P. v. Ghanshyam Das Gupta &
Others, 1962 Supp (3) SCR 36 and Onkar Lal Bajaj & Others v.
Union of India & Another , (2003) 2 SCC 673 to emphasise on the
need to comply with the applicability of the rule of audi
alteram partem.
28.Ghanshyam Das Gupta and Subhas Chandra Sinha directly
deal with the applicability of the rule of audi alteram partem
in the context of allegation of copying in an examination.
Ramanjini’s case deals with cancellation of the examination
(conducted for the purpose of some recruitment process) on
the ground of leakage of question papers and Onkar Lal Bajaj
(supra) deals with cancellation of allotment of petrol pumps
made to a large number of people, on the basis of
allegations that such allotment was vitiated as a
consequence of a corrupt process of selection.
29.Bagleshwar Prasad’s case (supra) was a case of
cancellation of examination results of only two students (the
respondent before this Court and another) on the ground
28
Page 29 that they had adopted unfair means. It was not a case of
non-compliance with the rule of audi alteram partem. An
inquiry was conducted by a Sub-Committee constituted for
the said purpose, and it found that both the students were
guilty of adopting unfair means.Both the students
challenged the decision to cancel their examination. The
High Court set aside the impugned order on the ground that
there was no direct evidence on the basis of which a
Committee could have come to the conclusion that the
students had adopted unfair means.
This Court reversed the High Court decision and held
that the very fact that both the candidates gave identical
answers was sufficient evidence of adoption of unfair means
in the examination. While coming to the conclusion, this
Court observed that it would be “inappropriate in such cases to
require direct evidence
13
” and in cases where direct evidence is
13
Para 12. In dealing with petitions of this type, it is necessary to bear in
mind that educational institutions like the Universities or Appellant 1 set up Enquiry
Committees to deal with the problem posed by the adoption of unfair means by
candidates, and normally it is within the jurisdiction of such domestic Tribunals to
decide all relevant questions in the light of the evidence adduced before them. In
the matter of the adoption of unfair means, direct evidence may sometimes
be available, but cases may arise where direct evidence is not available and
the question will have to be considered in the light of probabilities and
circumstantial evidence . This problem which educational institutions have to face
from time to time is a serious problem and unless there is justification to do so,
courts should be slow to interfere with the decisions of domestic Tribunals appointed
by educational bodies like the Universities. In dealing with the validity of the
impugned orders passed by Universities under Article 226, the High Court is not
29
Page 30 not available “the questions will have to be considered in the light of
probabilities and circumstantial evidence”.This case also laid
down the principles governing the judicial review of the
decisions of educational institutions (examining bodies) in
the context of the adoption of unfair means in examinations
by the students. Though this Court held that the educational
sitting in appeal over the decision in question; its jurisdiction is limited and though it
is true that if the impugned order is not supported by any evidence at all, the High
Court would be justified to quash that order. But the conclusion that the impugned
order is not supported by any evidence must be reached after considering the
question as to whether probabilities and circumstantial evidence do not justify the
said conclusion. Enquiries held by domestic Tribunals in such cases must, no doubt,
be fair and students against whom charges are famed must be given adequate
opportunities to defend themselves, and in holding such enquiries, the Tribunals must
scrupulously follow rules of natural justice; but it would, we think, not be
reasonable to import into these enquiries all considerations which govern
criminal trials in ordinary courts of law.”
See also: Maharashtra State Board of Secondary and Higher
Secondary Education v. K.S. Gandhi & Others , (1991) 2 SCC 716
“Para 37. It is thus well settled law that strict rules of the Evidence Act, and
the standard of proof envisaged therein do not apply to departmental proceedings or
domestic tribunal. It is open to the authorities to receive and place on record all the
necessary, relevant, cogent and acceptable material facts though not proved strictly
in conformity with the Evidence Act. The material must be germane and relevant to
the facts in issue. In grave cases like forgery, fraud, conspiracy, misappropriation,
etc. seldom direct evidence would be available. Only the circumstantial evidence
would furnish the proof. In our considered view inference from the evidence and
circumstances must be carefully distinguished from conjectures or speculation. The
mind is prone to take pleasure to adapt circumstances to one another and even in
straining them a little to force them to form parts of one connected whole. There
must be evidence direct or circumstantial to deduce necessary inferences in proof of
the facts in issue. There can be no inferences unless there are objective facts, direct
or circumstantial from which to infer the other fact which it is sought to establish. In
some cases the other facts can be inferred, as much as is practical, as if they had
been actually observed. In other cases the inferences do not go beyond reasonable
probability. If there are no positive proved facts, oral, documentary or circumstantial
from which the inferences can be made the method of inference fails and what is left
is mere speculation or conjecture. Therefore, when an inference of proof that a fact in
dispute has been held established there must be some material facts or
circumstances on record from which such an inference could be drawn. The standard
of proof is not proof beyond reasonable doubt “but” the preponderance of
probabilities tending to draw an inference that the fact must be more probable.
Standard of proof cannot be put in a strait-jacket formula. No mathematical formula
could be laid on degree of proof. The probative value could be gauged from facts and
circumstances in a given case. The standard of proof is the same both in civil cases
and domestic enquiries.”
30
Page 31 institution must “scrupulously follow the principles of natural
justice” the scope of judicial review was held to be very
limited and “it would …… not be reasonable to import into these
enquiries all considerations which govern criminal trials”.
30.It is not necessary to make any analysis of the
judgment of this Court in Ghanshyam Das Gupta (supra) as
the same was considered by this Court in Sinha’s case,
analysed and distinguished.
31.I shall now analyse Sinha’s case (supra).
In the month of March, 1969, the Bihar School
Examination Board conducted the examination for the
secondary school students. The results of the examination
were published. However, the result of all the 36 students
who appeared for the examination at Hanswadih was not
announced. The Examination Board cancelled the
examination insofar as the abovementioned students are
concerned on the ground that they had resorted to ‘unfair
means on a large scale’. However, the students were allowed to
appear at a supplementary examination to be held in
September 1969.
31
Page 32 The students challenged the said decision of the Board
before the Patna High Court successfully.
This Court reversed the decision of the Patna High
Court. Principally, two contentions raised on behalf of the
students (which found favour with the High Court):
i)That, nobody complained about the commission of any
malpractice; therefore, the Board was not justified in
cancelling the result.
14
ii)That there was a failure to comply with the requirement
of principles of natural justice.
15
14
Para 9- The argument that no one had complained about the examination
need not detain us. The Tabulators sent their remarks on which investigation was
made. The Unfair Means Committee and the Moderators gave their opinion. These
were sufficient for taking action. There was no need to wait for a complaint, nor was a
complaint really necessary. The results were withheld so that inquiries could be
completed. In the meantime the results of the other centres which were not under
suspicion could be declared because in their case there was no reason to withhold
publication.
15
Para13. This is not a case of any particular individual who is being charged
with adoption of unfair means but of the conduct of all the examinees or at least a
vast majority of them at a particular centre. If it is not a question of charging any one
individually with unfair means but to condemn the examination as ineffective for the
purpose it was held. Must the Board give an opportunity to all the candidates to
represent their cases? We think not. It was not necessary for the Board to give an
opportunity to the candidates if the examinations as a whole were being cancelled.
The Board had not charged any one with unfair means so that he could claim to
defend himself. The examination was vitiated by adoption of unfair means on a mass
scale. In these circumstances it would be wrong to insist that the Board must hold a
detailed inquiry into the matter and examine each individual case to satisfy itself
which of the candidates had not adopted unfair means. The examination as a whole
had to go.
32
Page 33 were considered and rejected.
For reaching such conclusions, this court took note of
the fact that the examination centre registered an unusually
high rate of success compared to the other examination
centres
16
- a case of relying upon circumstantial evidence.
This Court further undertook a random inspection of the
answer papers of the students and recorded a finding that “a
comparison of the answer books showed such a remarkable agreement
in the answers that no doubt was left in our minds that the students
had assistance from an outside source. Therefore, the conclusion that
unfair means were adopted stands completely vindicated .”
The students relied upon an earlier judgment of this
16
Para 11. This brings us to the crux of the problem. The High Court interfered
on the ground that natural justice and fair-play were not observed in this case. This
was repeated to us by the respondents in the appeal. A mention of fair-play does not
come very well from the respondents who were grossly guilty of breach of fair-play
themselves at the examinations. Apart from the reports of the experts, the results
speak for themselves. At the other centres the average of successful candidates was
50%. At this centre the examinations had the following percentage:
1. Mother Indian Language .. 94%
2. English .. 70%
3. Social Studies .. 95%
4. Everyday Science .. 90%
5. Elementary Mathematics .. 100%
6. Economics and Civics .. 92%
7. Elementary Physiology and Hygiene .. 96%
8. Geography .. 99%
9. History .. 88%
10. Physics .. 70%
11. Chemistry .. 100%
12. Advance Mathematics .. 99%
13. Sanskrit .. 100%
33
Page 34 court in Ghanshyam Das Gupta’s Case . It was held therein
that the students (only 3 in number) whose examination was
cancelled on the ground that they had resorted to copying
ought to have been given an opportunity to defend
themselves.
This court distinguished Ghanshyam Das Gupta’s case
holding that the said judgment did not imply that the rule of
audi alteram partem must be followed in cases “...where the
examination as a whole was vitiated, say by leakage of papers or by
destruction of some of the answer books or by discovery of unfair
means practised on a vast scale ...”. This Court further held that
in Ghanshyam Das Gupta “the Court was then not considering the
right of an examining body to cancel its own examination when it was
satisfied that the examination was not properly conducted or that in
the conduct of the examination the majority of the examinees had not
conducted themselves as they should have” and after so
distinguishing Ghanshyam Das Gupta , this Court held as
follows:
“14.… To make such decisions depend upon a full-fledged
judicial inquiry would hold up the functioning of such
autonomous bodies as Universities and School Board.
While we do not wish to whittle down the requirements of
natural justice and fair-play in cases where such
requirement may be said to arise, we do not want that this
Court should be understood as having stated that an
inquiry with a right to representation must always precede
34
Page 35 in every case, however different. The universities are
responsible for their standards and the conduct of
examinations. The essence of the examinations is that the
worth of every person is appraised without any assistance
from an outside source. If at a centre the whole body of
students receive assistance and are managed to secure
success in the neighbourhood of 100% when others at
other centres are successful only at an average of 50%, it
is obvious that the University or the Board must do
something in the matter. It cannot hold a detailed
quasi-judicial inquiry with a right to its alumni to plead and
lead evidence etc., before the results are withheld or the
examinations cancelled. If there is sufficient material on
which it can be demonstrated that the university was right
in its conclusion that the examinations ought to be
cancelled then academic standards require that the
university’s appreciation of the problem must be
respected. It would not do for the Court to say that you
should have examined all the candidates or even their
representatives with a view to ascertaining whether they
had received assistance or not. To do this would encourage
indiscipline if not also perjury.”
Sinha’s case judgment, in my view, yields the following
principles:
(1) Where there are allegations that
students resorted to “unfair means on a large scale”
at an examination, this court would not insist
upon registration of a formal complaint. Any
reliable information suggesting the occurrence
of such malpractice in the examination is
sufficient to authorize the examining body to
take action because examining bodies are
“responsible for their standards and the conduct of
examinations” and “the essence of the examination is
35
Page 36 that the worth of every person is appraised without any
assistance from an outside source”.
(2) A lone circumstance could itself be
sufficient in a given case for the examining
body to record a conclusion that the students
resorted to “unfair means on a large-scale” in
an examination. This Court approved the
conclusion of the Bihar School Examination
Board that the students had resorted to unfair
means on a large scale in one examination
centre
17
and also approved the decision making
process of the Board on the basis of
circumstantial evidence. The lone circumstance
that the success rate of the students who
appeared for the examination from the centre in
question is too high in comparison to other
centres.
(3) In such cases, the examining body
17
To assure itself regarding the correctness of the said inference, this Court
undertook comparison of the answer papers of some of the students and recorded
satisfaction that such answer papers “showed such a remarkable agreement in the
answers that no doubt was left in the minds of this Court that the students had
assistance from an outside source”.
36
Page 37 need not hold “a detailed quasi- judicial inquiry with a
right to its alumni to plead and lead evidence etc.” and
the examining body’s “appreciation of the problem
must be respected.”
(4) To insist on the observance of the
principles of natural justice, i.e. giving notice to
each student and holding enquiry before
cancelling the examination in such cases would
‘hold up the functioning’ of the educational
institutions which are responsible for
maintenance of the standards of education, and
“encourage indiscipline, if not, also perjury”.
(5) Compliance with the rule of audi
alteram partem is not necessary not only in the
cases of employment of ‘unfair means on large
scale’ but also situations where there is a ‘leakage
of papers’ or ‘destruction of some of the answer books’
etc.
37
Page 38 (6) This Court drew a distinction
between action against an individual student on
the ground that the student had resorted to
unfair means in the examination and the
cancellation of the examination on the whole (or
with reference to a group of students) because
the process itself is vitiated.
32.B. Ramanjini’s case was a case where the Government
of Andhra Pradesh had cancelled the examinations
conducted by the District Selection Committee in Anantapur
district on the basis of a report of the Superintendent of
Police that there was mass copying and leakage of question
papers. The said order was set aside by the High Court. It
was a case where no opportunity was given to the
candidates before cancelling the examination. The
challenge was not on the ground that there was a failure of
natural justice but on the ground that there was no material
before the State justifying the conclusion that the
examination process was vitiated. On appeal, this Court
reversed the said order holding that:
“8.Further, even if it was not a case of mass copying or
38
Page 39 leakage of question papers or such other circumstance, it
is clear that in the conduct of the examination, a fair
procedure has to be adopted. Fair procedure would mean
that the candidates taking part in the examination must be
capable of competing with each other by fair means. One
cannot have an advantage either by copying or by having
a foreknowledge of the question paper of otherwise. In
such matters wide latitude should be shown to the
Government and the courts should not unduly interfere
with the action taken by the Government which is in
possession of the necessary information and takes action
upon the same. The courts ought not to take the action
lightly and interfere with the same particularly when there
was some material for the Government to act one way or
the other. …”
33.Coming to the case of Onkar Lal Bajaj (supra),
Government of India decided to cancel the allotment of all
retail outlets, LPG distributorship etc. which had been made
on the basis of the recommendations of a ‘Dealer Selection
Board’. Such a decision was taken in view of serious
allegations of illegality and impropriety in making such
allotments. Approximately some 6000 allotments were
cancelled without any further enquiry and opportunity to any
one of the allottees. This Court set aside the Government’s
order of cancelling all allotments with certain further
directions that the cases of 413 dealers (who were identified
by the court on the basis of the material placed before this
Court) be examined by a Committee consisting of a retired
Judge of this Court and another of the Delhi High Court. For
39
Page 40 reaching such a conclusion, this Court rejected the
submission of the Union of India that in a given situation, it
may be “legally permissible” to resort to such mass
cancellation where it is found that large number of selections
were tainted and segregation of good and bad would be time
consuming. This Court opined “the solution by resorting to
cancellation of all was worse than the problem. Cure was worse than
the disease. Equal treatment to unequals is nothing but inequality. To
put both the categories – tainted and the rest – on a par is wholly
unjustified, arbitrary, unconstitutional being violative of Article 14 of
the Constitution.”
34.From an analysis of the above decisions, the following
principles emerge:-
1.Normally, the rule of audi alteram partem must be
scrupulously followed in the cases of the cancellation
of the examinations of students on the ground that
they had resorted to unfair means (copying) at the
examinations.
2.But the abovementioned principle is not applicable to
the cases where unfair means were adopted by a
relatively large number of students and also to
40
Page 41 certain other situations where either the examination
process is vitiated or for reasons beyond the control
of both students and the examining body, it would be
unfair or impracticable to continue the examination
process to insist upon the compliance with audi
alteram partem rule.
3. The fact that unfair means were adopted by
students at an examination could be established by
circumstantial evidence.
4. The scope of judicial review of the decision of an
examining body is very limited. If there is some
reasonable material before the body to come to the
conclusion that unfair means were adopted by the
students on a large scale, neither such conclusion
nor the evidence forming the basis thereof could be
subjected to scrutiny on the principles governing the
assessment of evidence in a criminal court.
Cases such as the one on hand where there are
allegations of criminal conspiracies resulting in the
tampering with the examination process for the benefit of a
41
Page 42 large number of students would be certainly one of the
exceptional circumstances indicated in Sinha’s case provided
there is some justifiable material to support the conclusion
that the examination process had been tampered with.
In the light of the principles of law emerging from
scrutiny of the abovementioned judgments, we are of the
opinion that case on hand can fall within the category of
exceptions to the rule of audi alteram partem if there is
reliable material to come to the conclusion that the
examination process is vitiated.
That leads me to the next question – whether the
material relied upon by the BOARD for reaching the
conclusion that the examination process was contaminated
insofar as the appellants (and also some more students) are
concerned and the appellants are the beneficiaries of such
contaminated process, is tenable?
35.A great deal of effort was made by the appellants to
demonstrate to us that the various circumstances - relied
upon by the respondents to reach the conclusion that each
one of the appellants herein is the beneficiary of a
42
Page 43 conspiracy by which the purity of examination process
undertaken by the Board is contaminated - are impeachable.
The learned counsel demonstrated before us that at least in
some cases, one or more of the circumstances relied upon
by the Board [indicated in sub-paragraphs (iii), (iv), (v) and
(vi) of Footnote 7 (supra)] are inapplicable. For example, the
assumption that the “scorer” is a more accomplished
student than the “beneficiary” and that the “scorer” always
sat in front of the “beneficiary” at the time of the
examination to enable the “beneficiary” to copy from the
“scorer” are demonstrated to be wrong at least in some
cases. There are cases where the “scorer” secured less
marks than the “beneficiary”. Similarly, the allegation that
“scorers” did not take admission in any of the medical
colleges of Madhya Pradesh despite securing sufficiently
high marks entitling them to obtain admissions, is
demonstrated to be wrong. At least in some cases “scorers”
have in fact joined some medical colleges in Madhya
Pradesh.
36.There is nothing inherently irrational or perverse in the
BOARD’s conclusions (i) that the examination process was
43
Page 44 tampered with; and (ii) that all the appellants herein who
are identified to be members of the ‘pairs’ (referred to earlier)
are beneficiaries of such manipulated examination process
18
,
relying upon the circumstances (mentioned in Footnote 7
supra) if they are unimpeachable. Each one of the
circumstances is an inference which flows from certain basic
facts which either individually or in combination with some
other facts constituted the circumstance. One or more of
such facts (constituting circumstances mentioned in (iii) to
(vi) of Footnote 7 supra) are demonstrated to be not true
(with reference to some of the appellants).
37.The proof of the first two circumstances (mentioned in
Footnote 7) depends upon the analysis of the data which is
available on the computers. The fact that the entire process
of the generation of roll numbers to the students and
allotment of the students to various examination centres is
done by a computerised process is not in dispute. The
assertion of the BOARD that technically such a process
requires SOME LOGIC to be followed is not disputed by the
18
Whether the said circumstances would be sufficient to connect any one of the
students on a criminal charge is a different question and we express no opinion on
the same as we understand that criminal cases are registered and are being
investigated against some of the appellants (if not all) in connection with the same
transaction which is the subject matter of debate in these appeals.
44
Page 45 appellants. The expert committee (on an analysis of the
data) (i) identified the logic followed for generating the roll
numbers and allotting the examination centres and also (ii)
reaching a conclusion that in the case of the appellants and
a few others the allotment was not in accordance with the
logic initially adopted. The same are not normally amenable
to judicial review because Courts would lack the necessary
technical expertise to sit in judgment over such matters.
Apart from that, there is no specific challenge to those
conclusions, except that the matter should have been
examined by an independent expert committee. I do not find
any legal basis for such a submission. I, therefore, see no
reason to doubt either the factual or legal correctness of the
first two circumstances.
It, therefore, logically follows that there was a
tampering with the examination process insofar as the
appellants and a few others are concerned.
38.The other submission of the appellants in this regard is
that if there is a deviation from the general pattern with
regard to the allotment of Roll Numbers and the examination
Centres, the appellants could not be blamed or ‘ penalised’
45
Page 46 because the entire process of the allotment was done by the
BOARD and its officials.
In my opinion, the question of either ‘blame’ or ‘penalty’
does not arise in the context. If tampering with the
examination process took place, whether all or some of the
appellants are culpable is a matter for a criminal court to
examine as and when any of the appellants is sought to be
prosecuted.
But the fact that the examination process was
tampered with is relevant for administrative action such as
the one impugned herein. The said fact formed the
foundation for the further enquiry for identifying the
beneficiaries of such contaminated process. Having regard to
the circumstances relied upon, I do not see anything illogical
or untenable in the conclusions drawn by the expert
committee which formed the basis for the impugned action
of the BOARD. It is argued that the formula
19
adopted by
19
The Expert Committee evolved a formula to examine whether a conclusion
could be reached with respect to the identified pairs that they had resorted to the
unfair means. The facts relevant for the said formula are:
(1) the total number of questions answered by each number of the pair;
(2) the number of correct answers given by each number of the pair and
how many of the said correct answers matched;
(3) the number of wrong answers matched.
After determining the above mentioned numbers with respect to each
46
Page 47 the BOARD to record the conclusion that the members of the
identified pairs resorted to unfair means at the examination
is without any scientific basis. I do not see any irrationality
either in the formula or the decision of the BOARD to assign
greater weightage to the incorrect matching answers. There
is nothing inherently suspicious about two candidates sitting
in close proximity in an examination and giving the same
correct answer to a question because there can only one
correct answer to a question. On the other hand, if they give
the same wrong answer to a given question and if the
number of such wrong answers is high, it can certainly
generate a doubt and is a strong circumstance indicating the
occurrence of some malpractice. Such a test was approved
by this Court in Bagleshwar Prasad’s case
20
.
Even otherwise, in my opinion, it would be futile to
pursue the inquiry in this regard. Assuming for the sake of
of the identified pairs, greater weightage is given to the incorrect matching answers
to arrive at a conclusion that the number of the identified pair resorted to unfair
means at the examination.
20
. Para 6. “… He admitted that the mistaken answers in the two papers were
identical and he pleaded that he could not say anything as to why this happened. …”
Para 11. “ … We have looked at the incorrect answers ourselves and we are
not prepared to hold that the identical incorrect answers were given by the two
candidates either by accident or by coincidence. Some of the incorrect answers, and,
particularly, the manner in which they have been given, clearly suggest that they
were the result of either one candidate copying from the other, or both candidates
copying from a common source. …”
47
Page 48 argument that the submission of the appellants is right and
there are some cases (of appellants) where the appellants
can demonstrate (if an opportunity is given to them) that the
circumstantial evidence is not foolproof and therefore the
impugned order must be set aside on the ground of failure of
natural justice, the BOARD would still be entitled (in fact it
would be obliged in view of the allegation of systematic
tampering with the examination process year after year) in
law to conduct afresh enquiry after giving notice to each of
the appellants. That would mean spending enormous time
both by the BOARD and by the appellants for the enquiry
and the consequential (inevitable) litigation regarding the
correctness of the eventual decision of the BOARD.
For the abovementioned reasons, I do not propose to
interfere with the impugned judgment on the count that the
rule of audi alteram partem was not complied with by the
respondents before cancelling the admissions of the
appellants herein.
39.The next question that requires examination is the
legality of the action of the respondents after a lapse of
48
Page 49 considerable time. It varies between one to five years with
reference to each of the appellants. The decision of the
respondents necessarily led to litigation which consumed
another three years. The net result is that appellants, who
belong to 2012 batch, spent four years undergoing the
training in medical course; others progressively longer
periods extending up to eight years but could not acquire
their degrees because of the impugned action and the
pendency of this litigation. Most of the appellants would
have acquired their degree in medicine by now if they had
been successful at the examinations.
40.Learned counsel for the appellants made a fervent
appeal that this Court in exercise its jurisdiction under Article
142 permit the appellants to complete their education
subject to such conditions as this Court deems fit, to satisfy
the demand of justice. A very emotional appeal was made
during the course of hearing that the lives of 634 youngsters
would be ruined if the impugned action of the respondents
remains unaltered. They would lose a decade of precious
time of their youth and they would become practically
useless for themselves and for their families – even for the
49
Page 50 society. It is, therefore, submitted that this Court may
modify the impugned orders in the light of twin principles
that (1) the public policy of this country even with regard to
the crimes is that they cannot be taken cognizance of
beyond the period of limitation stipulated under various
laws. It is submitted that as of now the appellants are
alleged to be only beneficiaries of a fraud but not yet proved
to be criminals; (2) the appellants are youngsters who were
of adolescent age at the time of the commission of the
alleged fraud. Even if it is proved that each of the appellants
is directly a participant in the ‘crime’, which led to the
tampering with the examination process (year to year), they
cannot be subjected to the punishment under the criminal
law in view of the provisions of the Juvenile Justice Act.
Therefore, it is submitted that this Court may pass such
orders, as it deems fit in the circumstances of the case, short
of depriving the appellants of their entire future. In this
regard, the learned counsel relied upon Priya Gupta v. State
of Chhattisgarh & Others, (2012) 7 SCC 433.
41.On the other hand, it is argued on behalf of the
respondents that having regard to the nature of deep rooted
50
Page 51 conspiracy behind the illegal admissions of the appellants,
showing of any compassion in dealing with the cases of the
appellants would have adverse impact on the enforcement
of law in this country. It is argued that having regard to the
well known maxim that “fraud vitiates everything” and the
settled principle of law that the benefits secured out of a
fraudulent action cannot be permitted to be retained, the
appellants cannot be permitted to claim any sympathetic
consideration from this Court. In support of the said
submission, the learned counsel relied upon Ram Preeti
Yadav v. U.P. Board of High School and Intermediate Education
& Others, (2003) 8 SCC 311.
42.Before I discuss the rival submissions mentioned above,
I deem it appropriate to examine the two judgments relied
upon by the contending parties.
43.Ram Preeti Yadav’s case was a case where intermediate
result of the third respondent before this Court was withheld
on a suspicion of his having employed unfair means in the
examination. However, he was issued a provisional
marksheet which did not indicate that the result of his
intermediate examination has been withheld. ! On the basis
51
Page 52 of the said provisional marksheet, he pursued higher studies
and became a post graduate and secured employment as a
teacher in one of the colleges in Uttar Pradesh. Some twelve
years after intermediate examination, he was informed that
his intermediate examination was cancelled. Invariably
litigation ensued. On examination of the factual background,
this Court recorded a conclusion that “thus, it is evident that a
fraud was committed. Respondent No.3 is the sole beneficiary to the
said fraud and it, as such, must be presumed that he was a party
thereto”. Invoking the principle that “fraud avoids all judicial acts,
ecclesiastical or temporal” and relying upon two earlier
judgments in S.P. Chengalvaraya Naidu (Dead) by LRs v.
Jagannath (Dead) by LRs & Others, (1994) 1 SCC 1 and Lazarus
Estates Ltd. v. Beasley, (1956) 1 All ER 341, this Court reversed
the High Court judgment granting relief to the third
respondent.
44.In Priya Gupta’s case (supra), Priya Gupta’s admission to
the MBBS course granted in the academic year 2006-07 was
cancelled by the State of Chhattisgarh in 2010 on the ground
that such admission was not in accordance with the relevant
Rules
21
. This Court didn’t find any illegality in the
21
52
Page 53 cancellation of the admission of Priya Gupta.
22
However,
taking into consideration the fact that Priya Gupta had
already completed her course study, this Court held as
follows:
“74. On the peculiar facts and circumstances of the case,
though we find no legal or other infirmity in the judgment
under appeal, but to do complete justice between the
parties within the ambit of Article 142 of the Constitution of
India, we would permit the appellants to complete their
professional courses, subject to the condition that each one
of them pay a sum of Rs 5 lakhs to Jagdalpur College,
which amount shall be utilised for developing the
infrastructure in Jagdalpur College.
75. We have not and should not be even understood to
have stated any precedent for the cases like grant of
admission and leave to complete the course like the
appellants in the present case.”
Both Ram Preeti Yadav and Priya Gupta’s cases (supra) are
cases where opportunities secured by individuals by some
fraudulent means were subject matter of litigation. While in
the earlier case, this Court declined to take into account the
It was found that “the admission ... had been on the basis of fake letters
purported to be issued from the Directorate General of Health Services (DGHS) …”.
22
“Para 73. ... By their admissions, firstly, other candidates of higher merit
have been denied admission in the MBBS course. Secondly, they have taken
advantage of a very low professional college fee, as in private or colleges other than
the government colleges, the fee payable would be Rs.1,95,000 per year for general
admission and for management quota, the fee payable would be Rs.4,00,000 per
year, but in government colleges, it is Rs.4000 per year. So, they have taken a double
advantage. As per their merit, they obviously would not have got admission into
Jagdalpur College and would have been given admission in private colleges. The
ranks that they obtained in the competitive examination clearly depict this possibility
because there were only 50 seats in Jagdalpur College and there are hundreds of
candidates above the appellants in the order of merit. They have also, arbitrarily and
unfairly, benefited from lower fees charged in Jagdalpur College.”
53
Page 54 time gap between fraudulent act and the detection of the
fraud, for deciding the legality of the action against Ram
Preeti Yadav, in the latter case this Court thought it fit to
permit the benefits secured to be retained through
fraudulent means on payment of certain amount to be
utilized “for developing the infrastructure” in the college where
Priya Gupta had studied. One of the many judgments of this
Court falling under the “jurisprudence of peculiar facts” with
a caveat that it does not constitute a precedent. !!
45.Be that as it may, both the above-discussed cases deal
with the question of legality of the action taken against
individuals (small in number – one in the first of the
abovementioned cases and two in the second of the cases)
in the context of their fraudulent conduct in securing the
benefits of higher education. They pleaded that it would be
inequitable to deprive them of the benefits of their education
after considerable lapse of time. This Court rejected the plea
of Ram Preeti Yadav both in law and fact, but in Priya Gupta’s
case it was rejected in law? but accepted in fact!
46.Coming to the case in hand, the number of students
54
Page 55 involved is relatively huge
23
. In view of the conclusion
recorded by me earlier that neither the procedure adopted
by the respondents nor the evidence relied upon by the
respondents for taking impugned action against the
appellants could be characterized as illegal, is it permissible
for this Court to interfere with the impugned action of the
respondents either on the ground that there is a
considerable time lapse or that such action would have
ruinous effect on the lives and careers of the appellants? and
therefore inequitable is a troubling question.
47.The public policy of the country and the larger public
interests, in our opinion, would be more appropriate guides
than the considerations of equity to decide the questions in
the absence of any statutory prescription applicable to the
controversy on hand.
48.This court in Central Inland Water Transport Corporation
Limited & Another v. Brojo Nath Ganguly & Another , (1986) 3
SCC 156 explained the concept of public policy and its role in
23
They are the beneficiaries of a tampered examination process. The tampering
took place systematically and repeatedly for a number of years virtually destroying
the credibility of the examination process. It deprived a number of other more
deserving students from securing admissions to the medical colleges.
55
Page 56 the judicial decision making process in the following words:
“92. The Indian Contract Act does not define the
expression “public policy” or “opposed to public policy”.
From the very nature of things, the expressions “public
policy”, “opposed to public policy”, or “contrary to public
policy” are incapable of precise definition. Public policy,
however, is not the policy of a particular government. It
connotes some matter which concerns the public good and
the public interest. The concept of what is for the public
good or in the public interest or what would be injurious or
harmful to the public good or the public interest has varied
from time to time. As new concepts take the place of old,
transactions which were once considered against public
policy are now being upheld by the courts and similarly
where there has been a well recognized head of public
policy, the courts have not shirked from extending it to
new transactions and changed circumstances and have at
times not even flinched from inventing a new head of
public policy. There are two schools of thought— “the
narrow view” school and “the broad view” school.
According to the former, courts cannot create new heads of
public policy whereas the latter countenances judicial
law-making in this area. The adherents of “the narrow
view” school would not invalidate a contract on the ground
of public policy unless that particular ground had been
well-established by authorities. Hardly ever has the voice
of the timorous spoken more clearly and loudly than in
these words of Lord Davey in Janson v. Driefontein
Consolidated Gold Mines Ltd. [(1902) AC 484, 500] : “Public
policy is always an unsafe and treacherous ground for legal
decision”. That was in the year 1902. Seventy-eight years
earlier, Burrough, J., in Richardson v. Mellish [(1824) 2 Bing
229, 252 : 130 ER 294, 303 and (1824-34) All ER 258, 266]
described public policy as “a very unruly horse, and when
once you get astride it you never know where it will carry
you”. The Master of the Rolls, Lord Denning, however, was
not a man to shy away from unmanageable horses and in
words which conjure up before our eyes the picture of the
young Alexander the Great taming Bucephalus, he said
in Enderby Town Football Club Ltd. v. Football Assn.
Ltd. [(1971) Ch 591, 606] : “With a good man in the saddle,
the unruly horse can be kept in control. It can jump over
obstacles.” Had the timorous always held the field, not only
the doctrine of public policy but even the common law or
the principles of Equity would never have evolved. Sir
William Holdsworth in his History of English Law Vol. III, p.
55, has said:
“In fact, a body of law like the common law,
56
Page 57 which has grown up gradually with the growth
of the nation, necessarily acquires some fixed
principles, and if it is to maintain these
principles it must be able, on the ground of
public policy or some other like ground, to
suppress practices which, under ever new
disguises, seek to weaken or negative them.”
It is thus clear that the principles governing public policy
must be and are capable, on proper occasion, of expansion
or modification. Practices which were considered perfectly
normal at one time have today become obnoxious and
oppressive to public conscience. If there is no head of
public policy which covers a case, then the court must in
consonance with public conscience and in keeping with
public good and public interest declare such practice to be
opposed to public policy. Above all, in deciding any case
which may not be covered by authority our courts have
before them the beacon light of the Preamble to the
Constitution. Lacking precedent, the court can always be
guided by that light and the principles underlying the
Fundamental Rights and the Directive Principles enshrined
in our Constitution.”
49.One of the indicators of public policy on a given topic is
the legislation dealing with the topic. The questions on
which the public policy is required to be ascertained in the
context of the present case are:
1.Whether administrative action to nullify any
benefit acquired by a person through
fraudulent means could be taken without
reference to any limitation of time?
2.Whether a benefit obtained through the
perpetration of fraud could be permitted to
be retained?
The law of limitation is relevant and indicates to policy
in the context of the first question. Various periods of
57
Page 58 limitation are prescribed for initiation of legal proceedings
under the Limitation Act, 1963 and various other laws. This
Court in Situ Sahu & Others v. State of Jharkhand & Others ,
(2004) 8 SCC 340 held that the statutory power of suo moto
revision could be exercised to deprive a person of the
property acquired by him even in the cases where such
acquisition is through fraudulent means only within a
reasonable period. It was a case of the claim of a member of
a scheduled tribe that their ancestors were tenants of a
piece of land whose landlord obtained a deed of surrender by
fraud. The question before this Court was whether the Dy.
Commissioner could exercise the statutory authority under
Section 71-A of the Chota Nagpur Tenancy Act, 1908 at any
point of time without any limitation and restore the land to
the claimant. This Court held that such power must be
exercised within a reasonable time.
Criminal law also prescribes time limits for taking
cognizance of offences. But in cases of offences where the
prescribed punishment is more than 3 years, no period of
limitation is provided under the Code of Criminal Procedure,
58
Page 59 1973.
24
50.Public policy of this country regarding the retention of
the benefit obtained by perpetrator of crime is that normally
the benefit cannot be permitted to be retained by the
perpetrator of crime. But the principle is applied only on
adjudication that the benefit was obtained by perpetration
of crime.
51.A person adjudged to be guilty of an offence is not
permitted to retain the financial gains arising out of such
crime.
25
Transfer of property for the purpose of concealing
24
See Sections 468 of the Code of Criminal Procedure, 1973
468. Bar to taking cognizance after lapse of the period of limitation.-
(1) Except as otherwise provided elsewhere in this Code, no Court shall take
cognizance of an offence of the category specified in sub-section (2), after the expiry
of the period of limitation.
(2) The period of limitation shall be –
(a) six months, if the offence is punishable with fine only;
(b) one year, if the offence is punishable with imprisonment for a term
not exceeding one year;
(c) three years, if the offence is punishable with imprisonment for a
term exceeding one year but not exceeding three years.
(3) For the purposes of this section, the period of limitation, in relation to offences
which may be tried together, shall be determined with reference to the offence which is
punishable with the more severe punishment or, as the case may be, the most severe
punishment.
25
See Sections 452, 453 and 456 of the Code of Criminal Procedure, 1973
“Section 452. Order for disposal of property at conclusion of trial.-
(1) When an inquiry or trial in any Criminal Court is concluded, the Court may make
such order as it thinks fit for the disposal, by destruction, confiscation or delivery to
any person claiming to be entitled to possession thereof or otherwise, of any property
or document produced before it or in its custody, or regarding which any offence
appears to have been committed, or which has been used for the commission of any
offence.
(2) An order may be made under sub-section (1) for the delivery of any
property to any person claiming to be entitled to the possession thereof, without any
condition or on condition that he executes a bond, with or without sureties, to the
satisfaction of the Court, engaging to restore such property to the Court if the order
59
Page 60 the fact that it is the benefit arising out of or statutorily
presumed to be arising out of crime is not countenanced
26
.
Similarly, it is the law of this country that a person found
guilty of murder is not entitled to succeed (even if he is
otherwise eligible for succession in accordance with the
made under sub-section (1) is modified or set aside on appeal or revision.
(3) A Court of Session may, instead of itself making an order under
sub-section (1), direct the property to be delivered to the Chief Judicial Magistrate,
who shall thereupon deal with it in the manner provided in sections 457, 458 and
459.
(4) Except where the property is livestock or is subject to speedy and
natural decay, or where a bond has been executed in pursuance of sub-section (2),
an order made under sub-section (1) shall not be carried out for two months, or when
an appeal is presented, until such appeal has been disposed of.
(5) In this section, the term "property" includes, in the case of property
regarding which an offence appears to have been committed, not only such property
as has been originally in the possession or under the control of any party, but also
any property into or for which the same may have been converted or exchanged, and
anything acquired by such conversion or exchange, whether immediately or
otherwise.
Section 453. Payment to innocent purchaser of money found on
accused.- When any person is convicted of any offence which includes, or amounts
to, theft or receiving stolen property, and it is proved that any other person bought
the stolen property from him without knowing or having reason to believe that the
same was stolen, and that any money has on his arrest been taken out of the
possession of the convicted person, the Court may, on the application of such
purchaser and on the restitution of the stolen property to the person entitled to the
possession thereof, order that out of such money a sum not exceeding the price paid
by such purchaser be delivered to him.
Section 456. Power to restore possession of immovable property.- (1)
When a person is convicted of an offence attended by criminal force or show of force
or by criminal intimidation, and it appears to the Court that, by such force or show of
force or intimidation, any person has been dispossessed of any immovable property,
the Court may, if it thinks fit, order that possession of the same be restored to that
person after evicting by force, if necessary, any other person who may be in
possession of the property:
Provided that no such order shall be made by the Court more than one
month after the date of the conviction.
(2) Where the Court trying the offence has not made an order under
sub-section (1), the Court of appeal, confirmation or revision may, if it thinks fit, make
such order while disposing of the appeal, reference or revision, as the case may be.
(3) Where an order has been made under sub-section (1), the
provisions of section 454 shall apply in relation thereto as they apply in relation to an
order under section 453.
(4) No order made under this section shall prejudice any right or
interest to or in such immovable property which any person may be able to establish
in a civil suit.”
60
Page 61 relevant principles of succession) to the estate of the
victim
27
.
Situ Sahu’s case (supra) is also a case establishing the
principle that the law permits the retention of property
acquired pursuant to fraudulent means (allegedly) because
law does not permit an enquiry into the allegation beyond
the reasonable period.
However, when it comes to other civil rights, the public
policy, as can be discerned from various enactments, seems
to be not to deprive those who are found to have been guilty
of offences of all their civil rights. For example, the right to
contest an election for the various constitutional bodies is
denied to a person convicted of various offences
26
See Section 4 of the Smugglers and Foreign Exchange Manipulators
(Forfeiture of Property) Act, 1976
“Section 4. Prohibition of holding illegally acquired property .– (1) As
from the commencement of this Act, it shall not be lawful for any person to whom
this Act applies to hold any illegally acquired property either by himself or through
any other person on his behalf.
(2) Where any person holds any illegally acquired property in
contravention of the provision of sub- section (1), such property shall be liable to be
forfeited to the Central Government in accordance with the provisions of this Act.”
27
See Section 25 of the Hindu Succession Act, 1956
“Section 25. Murderer disqualified .—A person who commits murder or
abets the commission of murder shall be disqualified from inheriting the property of
the person murdered, or any other property in furtherance of the succession to which
he or she committed or abetted the commission of the murder.”
61
Page 62 enumerated under Section 8 of the Representation of
Peoples Act, 1951 but only for a certain specified period.
Similarly, the right to vote is denied to persons convicted of
offences specified under Section 11A of the Representation
of the People Act, 1951 for a period specified therein. It is
also worthwhile noticing that even such disqualifications
could be removed by the Election Commission for reasons to
be recorded.
28
It is required to be examined whether it would be
consistent with the public policy to deprive the appellants of
the benefits of their education on the ground that they
secured certain benefits by adopting fraudulent means.
52.We are informed that all the appellants are also being
investigated for the commission of various offences which if
proved would render them liable for imprisonment for
periods extending beyond three years, and therefore, there
is no period of limitation for taking cognizance of them.
28
See Section 11 of the Representation of the People Act, 1951
“Section 11. Removal or reduction of period of disqualification .—The
Election Commission may, for reasons to be recorded, remove any disqualification
under this Chapter (except under section 8A) or reduce the period of any such
disqualification.
62
Page 63 Therefore, it cannot be said that the impugned action
against the appellants would be inconsistent with the public
policy on the ground of the time gap.
53.While it is a salutary principle based on public policy not
to permit the retention of ‘property’ obtained by fraudulent
means, the application of the said principle becomes a
matter of doubtful utility to the society in the context of the
acquisition of knowledge by adopting fraudulent means
examined from the point of view of the public interest. In
the context of property (economic gains), the application of
the principle works to the benefit of the rightful owner. But
in the context of acquisition of knowledge, nobody would
benefit by the application of the rule and would therefore
serve only a limited public purpose.
54.Some 634 youngsters, who have already completed
their training in medicine (or about to complete) and whose
knowledge could have otherwise been utilized for the benefit
of the society, would be simply rendered useless for the
society in the sense their knowledge cannot be utilized for
the welfare of the society. The question is not whether these
63
Page 64 appellants deserve any sympathy. In my view, a larger
question- whether this society can afford to waste such
technically trained and qualified human resources which
require enormous amounts of energy, time and other
material resources to generate. Obviously, it takes another
five years of time and expenditure of considerable material
resources to produce another set of 634 qualified medical
graduates. It is in the background of this consideration, this
issue is required to be decided.
55.Another important consideration in the context is that
most of (if not all) the appellants, whatever be their
respective role, if any, in the tampering of the examination
process, must have been ‘juveniles’
29
as defined under the
Juvenile Justice Act. They cannot be subjected to any
‘punishment’ prescribed under the criminal law even if they
are not only the beneficiaries of the tampered examination
process but also the perpetrators of the various acts which
constitute offences contaminating the examination process.
29
Section 2(k) - “juvenile” or “child” means a person who has not completed
eighteenth year of age; 3[(l) “juvenile in conflict with law” means a juvenile who is
alleged to have committed an offence and has not completed eighteenth year of age
as on the date of commission of such offence
64
Page 65 56.For the abovementioned reasons, I would prefer to
permit the appellants to complete their study of medicine
and become trained doctors to serve the nation. But at the
same time there is a compelling national interest that
dishonest people cannot be made to believe that “time heals
everything’ and the society would condone every misdeed if
only they can manage to get away with their wrong doing for
a considerably long period.
Society must receive some compensation from the
wrongdoers. Compensation need not be monetary and in
the instant case it should not be. In my view, it would serve
the larger public interests, by making the appellants serve
the nation for a period of five years as and when they
become qualified doctors
30
, without any regular salary and
attendant benefits of service under the State, nor any claim
for absorption into the service of the State subject of course
to the payment of some allowance (either in cash or kind) for
30
Community service as an alternative to the traditional punishment of
imprisonment for those found guilty of crime is gaining currency in some countries.
It appears to me to be more useful to the society. I do not see any reason why such
a concept cannot be adopted in the context of situations like the one on hand.
65
Page 66 their survival. I would prefer them serving the Indian Armed
Forces subject to such conditions and disciplines to which
the armed forces normally subject their regular medical
corps. I would prefer that the appellants be handed over the
certificates of their medical degrees only after they complete
the abovementioned five years. The abovementioned
exercise would require the ascertainment of the views of
Ministry of Defence, Government of India, and passing of
further appropriate orders by this Court thereafter. In view of
the disagreement of views in this regard, I am not proposing
such an exercise.
Registry is directed to place the papers before Hon’ble
the Chief Justice of India for appropriate orders.
….………………………….J.
(J. Chelameswar)
New Delhi;
May 12, 2016
66
Page 67
Reportable
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No.1727 OF 2016
Nidhi Kaim ……Appellant(s)
VERSUS
State of M.P. & Ors.Etc. ……Respondent(s)
WITH
CIVIL APPEAL NOs. 1720-1724, 1726, 1728, 1729,
1733, 1734-1741, 1742-1749, 1750-1751, 1752,
1753-1758, 1847-1852, 1759-1764, 1765, 1766,
1767-1768, 1769-1774, 1776-1787, 1788, 1789-1791,
1792-1794, 1795-1798, 1799-1805, 1806-1808, 1809,
1810-1811, 1812, 1813-1814, 1815, 1816-1817,
1818-1819, 1820, 1821, 1822-1824, 1825, 1826,
1827, 1828, 1830, 1831-1832, 1833, 1834, 1835,
1836-1837, 1838, 1839, 1840, 1841, 1842, 1843,
1844, 1845 & 1846 OF 2016
J U D G M E N T
67
Page 68 Abhay Manohar Sapre, J.
1)I have had the advantage of going through the
elaborate and well considered draft judgment
proposed to be pronounced by my learned Brother.
2)Having gone through the draft judgment, I
agree with the reasoning given by my learned
Brother on all the issues except on one issue dealt
with in paragraphs 39 to 55 relating to issuance of
directions to the respondents.
3)In my view, keeping in view the nature of
controversy and the findings recorded by us on the
main controversy which has resulted in upholding
of the impugned judgment, no case is made out for
passing any directions under Article 142 of the
Constitution of India and hence these appeals
deserve to be dismissed.
4)However, having regard to the issues which
were ably argued by the learned counsel and in the
light of my disagreement on one issue, as
mentioned above, with my learned Brother, I
68
Page 69 propose to write few paragraphs of my own in
support of my reasoning and the conclusion.
5)I need not set out the facts in detail since my
learned Brother has succinctly mentioned them in
his draft judgment.
6)Suffice it to say, the controversy involved in
these appeals centers around broadly to the
following facts.
7)The appellants along with several other
candidates appeared in the PMT examinations held
in the years 2008 to 2012 and 2013. So far as these
appeals are concerned, they relate to examinations
held in the years 2008 to 2012. The State of M.P.
through Professional Examination Board hereinafter
called “Vyapam” had conducted these examinations
for getting admission in MBBS Degree Course in
various Government/Private Medical Colleges in
State of M.P.
8)The appellants cleared the PMT examination
and got admissions in MBBS Degree Course in
various Government/Private Medical Colleges in the
69
Page 70 State of M.P. Some are prosecuting their studies in
MBBS Course and some claims to have completed
their studies.
9)The Vyapam, however, cancelled the
appellants’ PMT Examination results by order dated
09.10.2013 and various orders. The reason for
cancellation was that the detailed investigations
were made in conducting of the PMT examinations
held in the years 2008 to 2013. The outcome of the
investigations, however, revealed that the appellants
and several other candidates resorted to unfair
means in large scale by adopting planned strategy
in answering their question papers. It was revealed
that the appellants and other candidates in
connivance with Vyapam's officials and some
outsiders entered into a conspiracy and conceived a
plan as to how the appellants and their associates
should sit in the examination centre and
accordingly sitting arrangements in particular
examination centers with another candidate
(described in scam as "scorer") were made which
70
Page 71 facilitated the candidate (described in scam as
“beneficiary”) to copy from the candidate (scorer)
sitting in front of him from his answer sheet. It was
also revealed that the appellants and conspirators
were successful in their plan and the appellants
secured the requisite marks in the PMT examination
which enabled them to get admission in MBBS
course at the cost of deserving candidates who
despite clearing the examination could not secure
admissions in MBBS Course in the respective years.
10)In support of their decision, the State/Vyapam
filed material which was seized by the Special Task
Force (STF) sleuths in the ongoing investigation. The
material seized consisted of (1) relevant files relating
to conduct of these examinations from Vyapam’s
office (2) statement of persons recorded by STF
sleuths involved in the scam such as Vyapam's
officials, candidates, their parents, outsiders who
hatched the conspiracy on receiving money
consideration etc. (3) computers, hardware and
software used in programing the examinations
71
Page 72 (4) benefits (cash or otherwise) alleged to have
been received by the persons involved in the scam
(5) copies of FIR and Charge sheets filed against
several accused for commission of offences of fraud,
cheating, conspiracy etc. (6) Copies of bail orders
(granting or/and refusing bail) passed in several
cases by various courts including the orders of the
High Court passed from time to time in PIL dealing
with the scam (7) order of this Court directing the
CBI to take over the ongoing investigation of the
Scam from STF (8) Expert Committee's reports on
scam etc.
11)The appellants, felt aggrieved by the decision of
cancellation of their results, filed several writ
petitions before the High Court of M.P. out of which
these appeals arise. The challenge to the
cancellation of their result was on several factual
and legal grounds as detailed infra.
12)The State and Vyapam supported the decision
of cancellation of the results and inter alia
contended that it is based on Expert Committee's
72
Page 73 reports, which has taken into account the
aforementioned material for coming to a conclusion
that it was a case of "mass copying".
13)The High Court upheld the stand taken by the
State/Vyapam and dismissed the writ petitions. The
High Court by its reasoned judgment held inter alia
that Firstly, it was a case of "mass copying";
Secondly, the material seized was sufficient for the
Expert Committee for coming to a conclusion that it
was a case of "mass copying” found to have been
done at a large scale by the appellants and other
candidates by resorting to unfair means; Thirdly,
the decision to cancel the appellants’ result is based
on Expert Committee's report which has applied
their mind to all aspects of the case after taking into
account all material seized in investigation and,
therefore, no fault could be found in such decision
of the Expert Committee; Fourthly, the decision has
been taken in larger public interest; and lastly, this
being a case of " mass copying", it was not
necessary for the State/Vyapam to give any
73
Page 74 opportunity of hearing to any candidate individually
to show cause before cancellation of their results as
has been laid down by this Court consistently in
several decided cases referred to hereinbelow.
14)It is this issue, which is now carried by the
unsuccessful candidates (appellants) to this Court
in these appeals.
15)The controversy in these appeals mainly
centered around to the following legal issues.
16)In the first place, submission of learned
counsel for the appellants was that the perusal of
the materials relied on by the State/Vyapam against
the appellants (though disputed by the appellants)
would go to show that it does not make out a case
of “mass copying” but at best may make out a case
of unfair means resorted to by few individual
candidates in answering their questions papers. It
was, therefore, their submission that since these
candidates, who resorted to unfair means, were
later identified, the State/Vyapam should have
given show cause notices to these candidates
74
Page 75 individually setting out therein the nature of unfair
means committed by each such candidate by
following the rule of natural justice, i.e., rule of
audi alteram partem and after affording the erring
candidates (appellants) an opportunity of hearing by
supplying the alleged material, an appropriate order
should have been passed.
17)Second submission of learned counsel for the
appellants was that there was no material on the
basis of which the decision to cancel the appellants’
results could have been taken by the
State/Vyapam. It was urged that in any event such
material was neither sufficient and nor relevant for
cancellation of the results and, more so, since it was
not supplied to the appellants, the same was of no
consequence.
18)Third submission of learned counsel for the
appellants was that the decision to cancel the
results was not taken immediately after the
examinations were over but was taken after a
considerable delay and since in the meantime, the
75
Page 76 appellants on the basis of the results altered their
position and successfully completed their MBBS
degree course or are about to complete in near
future, the cancellation of the results done at such
belated stage is not justified being inequitable and
unreasonable and hence deserve to be set aside. In
the alternative, it was urged that the appellants be
allowed to prosecute their studies on suitable terms
as this Court may deem fit and proper to impose on
the appellants.
19)Fourth submission of learned counsel for the
appellants was that since the constitution of
Vyapam (Board) was not done in accordance with
the requirements of the M.P. Professional
Examination Board Act, 2007 (hereinafter referred
to as “the Act”) inasmuch as no notification under
Section 3 of the Act was issued till date, all actions
so far taken including cancellation of the results by
the Board are rendered illegal because these
actions/decisions were taken by the Board which
was not validly constituted.
76
Page 77 20)The aforementioned submissions were
elaborated by the learned counsel for the appellants
with reference to the record of the case and by
placing reliance on various decisions of this Court.
21)In reply, learned counsel for the respondents
(State/Vyapam) supported the reasoning and the
conclusion of the High Court and prayed for its
upholding calling no interference therein.
22)The questions, which arise for consideration in
these appeals, are, Firstly, whether it is a case of
“mass copying”; Secondly, whether the appellants
were entitled to a show cause notice before
cancellation of their results; Thirdly, whether the
appellants are entitled to claim any equity in their
favour on account of delay occurred on the part of
the State/Vyapam in cancelling their result and, if
so, what relief are they entitled to claim; and lastly,
whether the Vyapam Board was legally constituted
in accordance with the provisions of the Act and if
not then its effect on the controversy involved in
these cases.
77
Page 78 23)Before we examine the aforementioned
questions, it is necessary to take note of the law laid
down by this Court especially the law dealing with
the cases of “copying” and “mass copying”.
24)The first leading case of this Court (Five- Judge
Bench) on the question of “copying” is Board of
High School and Intermediate Education U.P.,
Allahabad Vs. Ghanshyam Das Gupta and Others,
AIR 1962 SC 1110 = 1962 Supp (3) SCR 36. The
facts of this case were that 3 students of G.S. Hindu
Intermediate College of Sikandrarao appeared in
Intermediate (Commerce) Examination in 1954.
These 3 students passed the examination. In
December 1954, their fathers/guardians received
information that the Examinations Committee had
cancelled their results and debarred them from
appearing in examination to be held in 1955.
25)These 3 students thereupon filed writ petition
in the High Court contending that the Examinations
Committee had never afforded any opportunity to
them to rebut the allegations made against them
78
Page 79 and that they were never informed about the nature
of unfair means used by them in the examination.
26)The majority of Judges of the High Court, who
heard the writ petition, accepted the writ
petitioners’ contention and allowed the writ petition.
The Board, therefore, filed an appeal to this Court.
This Court affirmed the view taken by the High
Court. Construing powers of the Examination
Committee, in Rule 1 (1) of the Regulations, this
Court held that the Examination Committee was
acting as quasi-judicially body while exercising
powers under Rule 1 (1) and, therefore, principles of
natural justice should have been observed. Justice
Wanchoo speaking for the Bench held as follows:
“11….. We are therefore of opinion that
the Committee when it exercises its powers
under Rule 1(1) is acting quasi-judicially and
the principles of natural justice which require
that the other party, (namely, the examinee
in this case) must be heard, will apply to the
proceedings before the Committee. This view
was taken by the Calcutta High Court in Dipa
Pal v. University of Calcutta, AIR 1952 Cal
594 and B.C. Das Gupta V. Bijoyranjan
Rakshit, AIR 1953 Cal 212 in similar
circumstances and is in our opinion correct.”
27)The second leading case where this Court
(Three-Judge Bench) examined the case of
79
Page 80 "copying" and how it should be dealt with by the
concerned authorities and the Court is Board of
High School and Intermediate Education, U.P.,
Allahabad and Anr. vs Bagleshwar Prasad and
Anr., AIR 1966 SC 875=(1963) 3 SCR 767.
28)The facts of this case were that two candidates
were found copying in the examination. The charge
of copying was based on the fact that one candidate
had given wrong answer to one question precisely in
the same form in which the said answers had been
given by another candidate. Both the candidates
were accordingly given show cause notice to explain
the charge. Both denied the charge. The enquiry
committee was then constituted to probe the issue
and the committee came to a conclusion, after
examining the whole issue, that it was a case of
copying and accordingly cancelled their results.
29)Both the candidates filed writ petition in
Allahabad High Court. The High Court allowed the
writ petition and set aside the cancellation order. It
was held that the decision to cancel the result is not
80
Page 81 supported by any evidence. The Board appealed to
this Court. This Court allowed the appeal, set aside
the order of the High Court and while upholding the
cancellation of the result dismissed the writ petition
filed by the two candidates.
30)Justice Gajendragadkar (as His Lordship then
was) speaking for the Three-Judge Bench in his
distinctive style of writing held in Paras 11 and 12
as under:-
“11. Before the High Court, a statement was
filed showing the seating arrangement in
Room No. 10 where the respondent was
sitting for writing his answers. It appears
that he was No. 3 in the 3rd row, whereas the
other candidate with Roll No. 94733 was No.
4 in the second row. The High Court was very
much impressed by the fact that the
respondent could not have looked back and
copied from the answer-book of the other
candidate, and the High Court did not think
that there was any evidence to show that the
other candidate could have copied from the
respondent's paper with his connivance. We
have looked at the incorrect answers
ourselves and we are not prepared to hold
that the identical incorrect answers were
given by the two candidates either by
accident or by coincidence. Some of the
incorrect answers, and, particularly, the
manner in which they have been given,
clearly suggest that they were the result of
either one candidate copying from the other,
or both candidates copying from a common
source. The significance of this fact has been
completely missed by the High Court. The
question before the Enquiry Committee had
to be decided by it in the light of the nature
81
Page 82 of the incorrect answers themselves, and that
is what the Enquiry Committee has done. It
would, we think, be inappropriate in such a
case to require direct evidence to show that
the respondent could have looked back and
copied from the answer written by the other
candidate who was sitting behind him. There
was still the alternative possibility that the
candidate sitting behind may have copied
from the respondent with his connivance. It
is also not unlikely that the two candidates
may have talked to each other. The
atmosphere prevailing in the Examination
Hall does not rule out this possibility. These
are all matters which the Enquiry Committee
had to consider, and the fact that the
Enquiry Committee did not write an
elaborate report, does not mean that it did
not consider all the relevant facts before it
came to the conclusion that the respondent
had used unfair means.
12. In dealing with petitions of this type, it is
necessary to bear in mind that educational
institutions like the Universities or Appellant
1 set up Enquiry Committees to deal with the
problem posed by the adoption of unfair
means by candidates, and normally it is
within the jurisdiction of such domestic
Tribunals to decide all relevant questions in
the light of the evidence adduced before
them. In the matter of the adoption of unfair
means, direct evidence may sometimes be
available, but cases may arise where direct
evidence is not available and the question
will have to be considered in the light of
probabilities and circumstantial evidence.
This problem which educational institutions
have to face from time to time is a serious
problem and unless there is justification to
do so, courts should be slow to interfere with
the decisions of domestic Tribunals
appointed by educational bodies like the
Universities. In dealing with the validity of
the impugned orders passed by Universities
under Article 226, the High Court is not
sitting in appeal over the decision in
question; its jurisdiction is limited and
though it is true that if the impugned order
is not supported by any evidence at all, the
82
Page 83 High Court would be justified to quash that
order. But the conclusion that the impugned
order is not supported by any evidence must
be reached after considering the question as
to whether probabilities and circumstantial
evidence do not justify the said conclusion.
Enquiries held by domestic Tribunals in such
cases must, no doubt, be fair and students
against whom charges are framed must be
given adequate opportunities to defend
themselves, and in holding such enquiries,
the Tribunals must scrupulously follow rules
of natural justice; but it would, we think, not
be reasonable to import into these enquiries
all considerations which govern criminal
trials in ordinary courts of law. In the present
case, no animus is suggested and no mala
fides have been pleaded. The enquiry has
been fair and the respondent has had an
opportunity of making his defence. That
being so, we think the High Court was not
justified interfering with the order passed
against the respondent.”
31)In the third leading case of Bihar School
Examination Board vs Subhas Chandra Sinha
& Ors. (1970) (1) SCC 648, this Court (Three-Judge
Bench) examined the question of "mass copying"
or I may say “unfair means practiced on a large
scale in examination” and how the concerned
authorities and the courts qua the candidates
should deal with such case.
32)The facts of this case were that the Bihar
School Examination Board (for short "Board”)
conducted annual Secondary School Examination in
83
Page 84 the State of Bihar. Several candidates appeared at
various centres all over the State. 36 students of
two schools namely, S.S.H.E School Jagdishpur and
H.E. School Malaur of District Shahbad (Bihar)
appeared in the examination at Hanswadih Centre.
The results of all the candidates were declared in
papers except the results of the 36 candidates of the
two schools who had appeared in the examination
from Hanswadih Centre. After sometime, news was
published in the paper that the examinations of all
subjects held at Hanswadih Centre were cancelled
and the reason given for cancellation was that the
candidates at this Centre practiced unfair means on
a large scale. However, the candidates of this Centre
were allowed to appear in the supplementary
Secondary School Examination.
33)The candidates challenged the order of
cancellation of their results in writ petition in the
High Court of Patna on the ground that before
cancelling the result, the rules of natural justice
and fair-play were not observed because the
84
Page 85 candidates were not afforded any opportunity of
hearing before cancellation of their results.
34)The High Court accepted the submission and
allowed the writ petition by quashing the order of
cancellation of their results. Against the decision of
the High Court of Patna, the Board appealed to this
Court. This Court ordered production of answer
books for their inspection and compared them. The
comparison showed remarkable agreement in the
answers that students had assistance from an
outside source. This Court allowed the Board's
appeal, set aside the order of the High Court and
dismissed the writ petition filed by the candidates
and upheld the cancellation of the results.
35)Justice Hidayatulla-the learned Chief Justice
speaking for the Three-Judge Bench in his
inimitable style of writing distinguished the case of
Ghanshyamdas Gupta (supra) and held in paras 13
and 14 as under:-
“13. This is not a case of any particular
individual who is being charged with
adoption of unfair means but of the conduct
of all the examinees or at least a vast
85
Page 86 majority of them at a particular centre. If it
is not a question of charging any one
individually with unfair means but to
condemn the examination as ineffective for
the purpose it was held. Must the Board give
an opportunity to all the candidates to
represent their cases? We think not. It was
not necessary for the Board to give an
opportunity to the candidates if the
examinations as a whole were being
cancelled. The Board had not charged any
one with unfair means so that he could claim
to defend himself. The examination was
vitiated by adoption of unfair means on a
mass scale. In these circumstances it would
be wrong to insist that the Board must hold a
detailed inquiry into the matter and examine
each individual case to satisfy itself which of
the candidates had not adopted unfair
means. The examination as a whole had to
go.
14. Reliance was placed upon Ghanshyam
Das Gupta case to which we referred earlier.
There the examination results of three
candidates were cancelled, and this Court
held that they should have received an
opportunity of explaining their conduct. It
was said that even if the inquiry involved a
large number of persons, the Committee
should frame proper regulations for the
conduct of such inquiries but not deny the
opportunity. We do not think that that case
has any application. Surely it was not
intended that where the examination as a
whole was vitiated, say by leakage of papers
or by destruction of some of the answer
books or by discovery of unfair means
practised on a vast scale that an inquiry
would be made giving a chance to every one
appearing at that examination to have his
say? What the Court intended to lay down
was that if any particular person was to be
proceeded against, he must have a proper
chance to defend himself and this did not
obviate the necessity of giving an
opportunity even though the number of
persons proceeded against was large. The
Court was then not considering the right of
86
Page 87 an examining body to cancel its own
examination when it was satisfied that the
examination was not properly conducted or
that in the conduct of the examination the
majority of the examinees had not conducted
themselves as they should have. To make
such decisions depend upon a full-fledged
judicial inquiry would hold up the
functioning of such autonomous bodies as
Universities and School Board. While we do
not wish to whittle down the requirements of
natural justice and fair-play in cases where
such requirement may be said to arise, we do
not want that this Court should be
understood as having stated that an inquiry
with a right to representation must always
precede in every case, however different. The
universities are responsible for their
standards and the conduct of examinations.
The essence of the examinations is that the
worth of every person is appraised without
any assistance from an outside source. If at a
centre the whole body of students receive
assistance and are managed to secure success
in the neighbourhood of 100% when others at
other centres are successful only at an
average of 50%, it is obvious that the
University or the Board must do something in
the matter. It cannot hold a detailed
quasi-judicial inquiry with a right to its
alumni to plead and lead evidence etc., before
the results are withheld or the examinations
cancelled. If there is sufficient material on
which it can be demonstrated that the
university was right in its conclusion that
the examinations ought to be cancelled then
academic standards require that the
university’s appreciation of the problem must
be respected. It would not do for the Court to
say that you should have examined all the
candidates or even their representatives with
a view to ascertaining whether they had
received assistance or not. To do this would
encourage indiscipline if not also perjury.”
36)In the fourth leading case of Prem Parkash
Kaluniya Vs. Punjab University and Ors., (1973) 3
87
Page 88 SCC 424, which involved identical facts alike the
facts of the case of Bagleshwar Prasad (supra)
involving two students whose results were cancelled
on the ground of using unfair means of copying in
the examination, this Court (Three-Judge Bench)
relied on facts and law laid down in Bagleshwar
Prasad (supra) and upheld the cancellation of the
results.
37)Justice Grover speaking for the Bench held in
paras 11 and 12 as under:-
“11. A good deal of emphasis had been laid
on the answers which were given by the two
candidates and our attention had been
invited to the discrepancies between the
details of the answers contained in the two
answer books. It was further pointed out that
the appellant had made rough calculations at
the back of the answer book which showed
that he had worked out the answer on his
own without the aid of any other source
which could be regarded as common from
which the other candidate was alleged to
have copied. These, however, are matters on
which the court cannot entertain a petition
under Article 226. It was for the Standing
Committee to arrive at its own conclusion on
the evidence before it and the same cannot
be re-examined except on very limited
grounds which have not been established. We
are also unable to see how the finding of the
Standing Committee could be regarded as
vague or as having been based on no
evidence.
12. In Board of High School and
88
Page 89 Intermediate Education, U.P. v. Bagleshwar
Prasad in which the facts were very similar,
it was held that the identity of the wrong
answers given by the respondent in that case
with that of the other candidate bearing the
consecutive Roll Number rendered the charge
of the respondent having employed unfair
means highly probable and that the findings
of the enquiry committee based upon such
probabilities and circumstantial evidence
could not be said to be based on no evidence
as in such matters direct evidence quite
often cannot be available. It was further
pointed out that in dealing with these cases
the problem faced by such institutions
should be appreciated by the High Court and
so long as the enquiry held was fair and
afforded the candidate an opportunity to
defend himself, the matter should not be
examined with the same strictness as
applicable to criminal charges in the ordinary
courts of law. There is hardly any
justification for saying in the present case
that the finding of the Standing Committee
was based on no evidence.”
38)In the fifth case of B. Ramanjini & Ors. vs.
State of A.P. & Ors. (2002) 5 SCC 533, the facts of
the case were that the State authorities had
cancelled the examination held for selecting
secondary school teachers after noticing certain
complaints of "mass copying" found to have been
done by the candidates in the examination in
respect of Anantapur District.
39)Justice Rajendra Babu (as His Lordship then
89
Page 90 was) speaking for the Bench took note of the law
laid down in the case of Bihar School
Examination (supra) and while upholding the
decision of cancellation of the result of the
candidates held as under:
“8. Further, even if it was not a case of mass
copying or leakage of question papers or such
other circumstance, it is clear that in the
conduct of the examination, a fair procedure
has to be adopted. Fair procedure would
mean that the candidates taking part in the
examination must be capable of competing
with each other by fair means. One cannot
have an advantage either by copying or by
having a foreknowledge of the question paper
or otherwise. In such matters wide latitude
should be shown to the Government and the
courts should not unduly interfere with the
action taken by the Government which is in
possession of the necessary information and
takes action upon the same. The courts
ought not to take the action lightly and
interfere with the same particularly when
there was some material for the Government
to act one way or the other. Further, in this
case, the first examinations were held on
19-4-1998. The same stood cancelled by the
order made on 15-5-1998. Fresh
examinations were held on 11-7-1998 and
results have been published on 29-7-1998.
Interviews were however held on 29-7-1998
(sic 27-8-1998) in such cases. The events
have taken place in quick succession. The
parties have approached the court after
further examinations were held and after
having participated in the second
examination. It is clear that such persons
would not be entitled to get relief at the
hands of the court. Even if they had not
participated in the second examination, they
need not have waited till the results had been
90
Page 91 announced and then approached the Tribunal
or the High Court. In such cases, it would
lead to very serious anomalous results
involving great public inconvenience in
holding fresh examinations for a large
number of candidates and in Anantapur
district alone nearly 1800 candidates were
selected as a result of the examinations held
for the second time. Therefore, we think, the
High Court ought not to have interfered with
the order made by the Government on
15-5-1998 in cancelling the examinations
and holding fresh examination.”
40)In the sixth case of Union Public Service
Commission vs. Jagannath Mishra , (2003) 9 SCC
237, the facts were identical to the facts of the cases
of Bagleshwar Prasad and Prem Prakash Kalunia
(supra). In this case also two candidates sitting in
close proximity in examination centre copied from
each other. The committee examined their answer
papers and found that answers were matching with
each other. Their results were accordingly cancelled
which led to filing of petition first before the
Tribunal and then to the High Court successfully.
However, when the matter came to this Court at the
instance of UPSC, this Court placed reliance on the
law laid down in Bagleshwar Prasad and Prem
Prakash Kalunia (supra) and while allowing the
91
Page 92 UPSC's appeal, set aside the orders of the Tribunal
and the High Court and upheld the decision of
cancellation of the result. It is apposite to reproduce
what is held by this Court in para 4 as under:
“4. Before we answer the questions posed, to
have our conscience clear, we had called
upon UPSC to produce the answer papers of
both the candidates. We have carefully
scrutinised the answer papers of both the
candidates and on a thorough scrutiny of the
same, we have no doubt in our mind that but
for assistance and/or connivance of the
respondent it would not have been possible
for the other candidate to answer in the
manner in which he has answered. As has
been stated by this Court in the case of Prem
Parkash Kaluniya v. Punjab University in a
matter like this it would be difficult to get
direct evidence and so long as an inquiry is
held to be fair and it affords the candidate
adequate opportunity to defend himself, the
matter should not ordinarily be examined by
courts with the same strictness as applicable
to criminal charges. The Court had further
held that where findings are based on
probabilities and circumstantial evidence,
such findings cannot be said to have been
based on no evidence. From the facts alleged,
it is crystal clear that the respondent was a
brilliant student. But, if a brilliant student is
found to have adopted any unfair means in a
competitive examination, he will have to bear
the consequences of the same. Since we
ourselves have examined the two answer
papers in question and have come to the
conclusion that but for the assistance or
connivance of the respondent in some way or
the other, it would not have been possible for
the other candidate to answer his question
paper in the manner in which he has
answered, who was sitting just behind the
respondent, we see no justification for the
Tribunal to interfere with the conclusion of
UPSC. The judgment of this Court on which
92
Page 93 the Tribunal as well as the High Court has
placed reliance will have no application to
the case in hand. In that view of the matter,
we are of the considered opinion that the
Tribunal committed serious error in
interfering with the conclusion of UPSC and
in interfering with the punishment awarded
by it. The High Court also committed error in
affirming the said decision of the Tribunal. It
is true that there has been no report from the
invigilator indicating any malpractice by the
respondent or the person who was sitting
behind him. But, mere absence of such report
would not be sufficient to exonerate the
delinquency, if otherwise a conclusion could
be arrived at that but for the assistance of
the respondent the candidate sitting behind
him could not have copied in the manner he
has done. The Tribunal as well as the High
Court committed serious error by giving
extra weightage for the absence of any report
from the invigilator. It cannot be held as a
principle that wherever there is no report
from the invigilator indicating adoption of
malpractice in any examination the
appropriate authority cannot come to the
conclusion about the adoption of
malpractice. It would always be a case
depending upon the materials produced and
there would be no bar for an expert body to
come to a definite conclusion about adoption
of malpractice in an examination even in the
absence of a report of the invigilator to that
effect. It would always be a question of fact
to be decided on the basis of materials
produced before the expert body.”
41)In the seventh leading case decided by
(Three-Judge Bench) in Chief General Manager,
Calcutta Telephones District, Bharat Sanchar
Nigam Ltd. & Ors. Vs. Surendra Nath Pandey &
Ors., 2011 (15) SCC 81, the facts of the case were
93
Page 94 that B.S.N.L. a Government Company conducted
departmental examination for granting promotion to
the post of Junior Accounts Officers to their
employees. The results were displayed containing
the names of successful and unsuccessful
candidates. Some unsuccessful candidates then
made a representation as required under Rule 13 of
Telegraph Manual requesting for disclosure of their
marks obtained by them in the examination. This
request was not acceded to and hence these
candidates filed O.A. before CAT. The CAT directed
BSNL to publish the results, allow the candidates to
appear in the examination next year and pass
appropriate orders on their representation. The
authorities concerned disposed of the
representation stating that some irregular practices
were noticed in the examination attributable to the
candidates who resorted to unfair means and hence
their results were cancelled.
42)The candidates filed writ petitions against this
order in Calcutta High Court. The learned single
94
Page 95 Judge allowed the writ petition and held that
B.S.N.L could not prove that it was a case of “mass
copying” attributable to candidates. The appeal
filed by B.S.N.L having been dismissed by the
Division Bench, the matter came to this Court at
the instance of B.S.N.L. This Court allowed the
appeal, set aside the orders of High Court and
dismissed the candidates’ writ petition.
43)Referring to and placing reliance on all the
aforementioned cases referred to above, Justice
Nijjar speaking for the Bench held in paras 28 and
33 as under:-
“28. We are of the considered opinion that
the procedure adopted by the appellants
cannot be said to be unfair or arbitrary. It
was a reasonable and fair procedure adopted
in the peculiar circumstances of the case. It
cannot be said to be in breach of rules of
natural justice. It must be remembered that
rules of natural justice are not embodied
rules. They cannot be put in a straitjacket.
The purpose of rules of natural justice is to
ensure that the order causing civil
consequences is not passed arbitrarily. It is
not that in every case there must be an
opportunity of oral hearing.
33. As noticed earlier, in the present case,
the appellants had adopted a very reasonable
and a fair approach. A bona fide enquiry into
the fact situation was conducted by a
committee of high-ranking officers of the
95
Page 96 Department. In our opinion, the High Court
was wholly unjustified in interfering with the
decision taken by the appellants in the
peculiar circumstances of the case. It is
settled beyond cavil that the decisions taken
by the competent authority could be
corrected provided it is established that the
decision is so perverse that no sensible
person, who had applied his mind to the
question to be decided could have arrived at
it. The aforesaid principle is based on the
ground of irrationality and is known as the
Wednesbury principle. The court can
interfere with a decision, if it is so absurd
that no reasonable authority could have
taken such a decision. In our opinion, the
procedure adopted by the appellants cannot
be said to be suffering from any such
irrationality or unreasonableness, which
would have enabled the High Court to
interfere with the decision.”
44)After examining the facts and the law laid
down in abovementioned seven cases, in my
opinion, the ratio laid down in these cases can be
summarized thus : First, in a case where several
candidates are found involved in “mass copying”
or in other words, where vast majority of candidates
were found to have resorted to use of unfair means
in any examination then it is not necessary for the
concerned Institute to give any show cause notice to
any individual candidate before cancellation of his
result; Second, when it is difficult to prove by direct
evidence that the “copying” was done by the
96
Page 97 candidates then the same can be proved by drawing
inference based on probabilities and circumstantial
evidence; Third, there are several ways in which
unfair means can be resorted to by the candidates
for doing copying individually or in the large scale
by vast majority of candidates; Fourth, where few
candidates are found involved in doing copying then
it is necessary to give to individual candidate a
show cause notice by following rules of natural
justice before taking any action against him; Fifth,
there must be some material (whether direct or
based on probabilities and circumstances) to prove
that a candidate resorted to unfair means for doing
copying in answering his question paper; Sixth, if
there is adequate material to prove that the copying
was done by individual candidate or by the
candidates on a large scale then even if no report
was submitted by any invigilator of any such
incident yet it would be of no significance; Seventh,
the Court should not act as an appellate Court over
the decision of Expert Committee to examine the
97
Page 98 issue of “copying” or/and “mass copying”, i.e.,
copying done on a large scale by vast majority of
candidates and more so when the Expert Committee
has found the candidate guilty of resorting to unfair
means; Eighth, the Court should be slow to
interfere in the decision taken by the Expert
Committee in such cases; Ninth, if wrong answers
of two candidates sitting in close proximity tallies
with each other then it would be a strong
circumstance of copying done by these two
candidates; Tenth, this Court has consistently
maintained a distinction between a case of
“copying” and “mass copying”, i.e. copying done
on a large scale by vast majority of candidates for
applying the rules of natural justice to the case. In
the case of former, rules of natural justice would be
applicable and hence show cause notice to
individual candidate who is accused of doing
copying will have to be given to such candidate
whereas in the case of later, the rules of natural
justice are not applicable and hence it is not
98
Page 99 necessary to give any show cause notice to any
candidate involved in mass copying; and Eleventh,
the use of unfair means by any candidate is a
serious matter because it affects the credibility of
the examination and, therefore, once such charge is
held proved against any such candidate, the matter
needs to be dealt with sternly in relation to erring
candidates.
45)When I examine the facts of the case at hand
in the light of ratio laid down in the aforementioned
cases, then I find that the facts of the case at hand
are identical partly to the facts of the case of Bihar
School Examination Board (supra) and partly to
the facts of Bagleshwar Prasad and Prem
Prakash (supra). This I say for the following
reasons.
46)First, this is a case where large number of
candidates (more than two hundred) in the
examinations held from 2008 to 2012 were found
involved in copying like what was noticed in the
case of Bihar School Examination (supra) where
99
Page 100 36 candidates were found involved in copying.
Second, there was uniform pattern adopted by the
candidates for doing copy in the examinations. This
circumstance lends support to the fact that “mass
copying” was done by the candidates in a planned
manner; Third, candidates who managed to sit in
pair in close proximity (described as "scorer" and
"beneficiary"), their wrong answers consistently
matched with each other. This circumstance was
relied on in the cases of Bagleshwar Prasad and
Prem Prakash Kalunia (supra) for forming an
opinion that both the candidates copied from each
other; Fourth, the material seized in investigation
prima facie established that “mass copying” was
done in a planned manner by the several candidates
(appellants herein) to enable them to answer the
questions; Fifth, interpolations were found in
sitting plan originally made by Vyapam for some
years to accommodate the candidates (appellants)
and others like the appellants to sit in a particular
examination center in close proximity with each
100
Page 101 other so that they are able to copy from each other;
Sixth, many candidates despite clearing the
examination did not take admission in any medical
college. There was no satisfactory answer given by
them barring very few; Seventh, material seized in
investigation was found sufficient by the Expert
Committee to form an opinion that it was a case of
“mass copying”. In addition it was also established
on probabilities and circumstantial evidence that
the candidates in large scale which included the
appellants did mass copying; Eighth, the Expert
Committee examined the issues from all angles and
analyzed the material seized for coming to a
conclusion that it was a case of “mass copying”
done by the candidates in large scale as a part of a
planned strategy and that they used unfair means;
Ninth, allegations of mala fides were not alleged in
the writ petitions by any candidate against any
member of Expert Committee or/and officials of the
State/Vyapam; Tenth, the writ court rightly did not
act as an appellate court to reverse the decision of
101
Page 102 Expert Committee; Eleventh, the formula evolved by
the Expert Committee was usually applied in such
type of cases by various institutions and no
perversity or/and arbitrariness was shown by the
appellants in the formula except to contend that it
was not a proper formula; and lastly, the expression
"mass copying" not being defined in any
Act/Regulation/Rules, its meaning in ordinary
parlance can be summed up as " sizable or large
number of candidates found copying or discovered to
have copied while answering their question paper by
using unfair means in examination". In my view,
this fully applies to the facts of the case at hand.
47) I am not impressed by the submissions of
learned counsel for the appellants when they made
attempt to find fault in the material relied on by the
State/Vypaym against the appellants and
contended that it is not a material at all, and in any
event, it is irrelevant and hence can not be looked
into for any purpose. It was also urged that since it
was not supplied to the appellants and hence it is of
102
Page 103 no use.
48)As held above, Firstly, neither the writ court
and nor this Court could sit as an appellate Court
over the decision of the Expert Committee and find
fault in the material relied on by the Committee;
Secondly, the method evolved by the experts was
usually applied to find out as to whether two
candidates had copied from each other and hence
no fault could be noticed in it; Thirdly, the decision
to cancel the results was based on other
contemporaneous material seized during the
investigation by STF; Fourthly, the decision to
cancel the results was not taken in post-haste but
was taken with full application of mind by the
Expert Committee which consists of experts in
subjects and lastly, this being a case of “mass
copying”, it was neither necessary to give any
show cause notice to the appellants and nor
necessary to supply the material to the appellants.
It is for these reasons, I find no merit in this
submission.
103
Page 104 49)Though an attempt was made by learned
counsel for the appellants to distinguish the cases
cited above but I am unable to notice any significant
distinction. This Court, therefore, has to apply the
law laid down in these cases for deciding the case at
hand. It is all the more because the learned counsel
for the appellants did not challenge and in my view
rightly, the correctness of the view taken in any of
these decisions.
50)In the light of detailed discussion and the
reasoning given supra, I am of the considered
opinion that it is a clear case of what is called in
ordinary parlance a “mass copying” and I have no
hesitation in holding so. I am also of the opinion
that the procedure adopted by the State/Vyapam
cannot be said to be unfair or arbitrary. I am also
of the view that the action impugned is not in
breach of rules of natural justice which has no
application to the facts of this case as held in the
cases of Bihar School Examination and BSNL
(supra). It is a settled principle that rules of natural
104
Page 105 justice are not embodied rules and hence such rules
cannot be put in a strait-jacket. The object of the
rules of natural justice, is only to ensure that order
causing civil consequences should not be passed
arbitrarily. It is not that in every case, there must
be an opportunity of oral hearing to person
concerned. This principle, in my view, applies to the
case at hand.
51)This takes me to the next submission of
learned counsel for the appellants, namely, that
since there was inordinate delay in taking the
decision to cancel the examination and in the
meantime the appellants have altered their position
by completing their degree course, or are about to
complete the Course in near future and hence this
Court should protect the appellants’ interest on
equitable considerations. I do not agree.
52)The issue of somewhat similar nature was
examined by this Court in the case of Ram Preeti
Yadav vs. U.P. Board of High School and
Intermediate Education and Ors., (2003) 8 SCC
105
Page 106 311. In this case, the facts were that in the year
1984, Mr. Mahendra Pratap Yadav (respondent No.3
therein) appeared as private candidate in
intermediate examination conducted by U.P.Board
of High School and Intermediate Education. Mr.
Yadav's result was withheld as a suspected case of
using unfair means in the examination. He was,
however, issued two provisional mark sheets. In one
mark sheet, it was mentioned that his result is
withheld (WB) whereas in other it was not. Mr.
Yadav on the basis of provisional marks-sheet
which did not mention withholding of his result
took admission in B.A. and cleared the examination.
He also thereafter cleared M.A. examination. He was
then selected as a teacher. In the year 1993, an
inquiry was made pursuant to which he was
informed in 1996 that his intermediate examination
result, which was held in the year 1984, is
cancelled.
53)Challenging the cancellation of his result, Mr.
Yadav filed writ petition in the High Court at
106
Page 107 Allahabad on three grounds: Firstly, he was not
afforded any opportunity of hearing before his result
was cancelled; Secondly, the cancellation of the
result was done after almost 10 years and hence it
is wholly arbitrary; and Thirdly, since in the
meantime, he cleared BA and MA Examinations
with good percentage and secured employment as a
teacher, the cancellation of his intermediate
examination result is bad in law.
54)A learned Single Judge of the High Court was
of the view that since Mr. Yadav has successfully
cleared BA and MA Examinations and has also
secured employment due to his brilliant
performance in BA and MA Examinations, why
should his career be ruined. It was on these
grounds, his writ petition was allowed and
cancellation of his result was set aside. The appeal
filed by the Board and the institute against the
order of Single Judge was dismissed and hence the
Board carried the matter in appeal to this Court.
55)This Court allowed the appeal and while
107
Page 108 rejecting the aforementioned three grounds of
challenge, set aside the order of the High Court and
dismissed the writ petition. This Court while
rejecting the submissions placed reliance on earlier
decision of this Court rendered in Madhyamic
Shiksha Mandal M.P. vs. Abhilash Shiksha Prasar
Samiti & Ors., (1998) 9 SCC 236 and quoted para 2
of Madhyamic Shiksha Mondal’s case (supra) in
support of their reasoning which reads as under:-
“2. We feel a little distressed that in matter
like this the High Court should have interfered
with the decision taken by the
Board…........................ In the face of this
material, we do not see any justification in the
High Court having interfered with the decision
taken by the Board to treat the examination as
cancelled. It is unfortunate that the student
community resorts to such methods to
succeed in examinations and then some of
them come forward to contend that innocent
students become victims of such misbehaviour
of their companions. That cannot be helped. In
such a situation the Board is left with no
alternative but to cancel the examination. It is
extremely difficult for the Board to identify
the innocent students from those indulging in
malpractices. One may feel sorry for the
innocent students but one has to appreciate
the situation in which the Board was placed
and the alternatives that were available to it so
far as this examination was concerned. It had
no alternative but to cancel the results and we
think, in the circumstances, they were
justified in doing so. This should serve as a
lesson to the students that such malpractices
will not help them succeed in the examination
and they may have to go through the drill once
108
Page 109 again. We also think that those in charge of
the examinations should also take action
against their Supervisors/Invigilators, etc.,
who either permit such activity or become
silent spectators thereto. If they feel insecure
because of the strong-arm tactics of those who
indulge in malpractices, the remedy is to
secure the services of the Uniformed
Personnel, if need be, and ensure that students
do not indulge in such malpractices.”
56)This Court then equated the incident of this
nature with fraud played by the candidate and held
in Paras 13,14 and 26 of Ram Preeti Yadav’s case
which read as under:
“13. Fraud is a conduct either by letter or
words, which induces the other person or
authority to take a definite determinative
stand as a response to the conduct of the
former either by words or letter. Although
negligence is not fraud but it can be evidence
on fraud. (See Derry v. Peek, (1889) 14 AC
337)
14. In Lazarus Estates Ltd. v. Beasley,
(1956) 1 All ER 341, the Court of Appeal
stated the law thus: (All ER p. 345 C-D)
“I cannot accede to this argument
for a moment. No court in this
land will allow a person to keep
an advantage which he has
obtained by fraud. No judgment of
a court, no order of a minister,
can be allowed to stand if it has
been obtained by fraud. Fraud
unravels everything. The court is
careful not to find fraud unless it
is distinctly pleaded and proved;
but once it is proved it vitiates
judgments, contracts and all
transactions whatsoever;”
26. Further, we find that there is no equity in
favour of Respondent 3, inasmuch as he knew
109
Page 110 that his result had been withheld because of
the allegation of having used unfair means in
the examination. Suppressing this fact, he
took admission in BA and studied further.”
57) Applying the aforesaid law to the facts of the
case at hand, I find that the appellants are not
entitled to claim any equitable relief on the ground
that they have almost completed their course during
the interregnum period and hence no action on the
basis of their PMT Examination results is called for.
58)In my view, when in the case of Ram Preeti
Yadav (supra), the decision to cancel the result was
taken after 10 years of the examination in which he
had appeared and in the meantime, he had also
completed his higher studies and secured an
employment yet this Court was not impressed by
such submission and rejected it in express terms.
So is the case here where delay in cancellation of
the result is less as compared to the case of Mr.
Yadav. That apart, the case at hand prima facie
established a case of “mass copying” attributable
to the appellants who resorted to unfair means in a
planned way in the PMT examination and lastly,
110
Page 111 when any action is done discretely, it takes times to
discover.
59)Learned counsel for the appellants placed
reliance upon the decision in Priya Gupta Vs. State
of Chhattisgarh and ors., (2012) 7 SCC 433 and
contended that this Court should invoke its extra-
ordinary jurisdiction under Article 142 of the
Constitution as was exercised in the case of Priya
Gupta for granting relief to the appellants on
equitable terms and conditions and allow the
appellants to continue their study in MBBS Degree
course. I cannot accept this submission for more
than one reason.
60)First, the facts of the case at hand and the
facts of the case of Priya Gupta (supra) are not
similar because in the case of Priya Gupta, the
right of only one candidate was involved whereas in
the case at hand large number of candidates are
involved. Second, when this Court invokes its
extra-ordinary jurisdiction under Article 142 of the
Constitution which is indeed rare and should
111
Page 112 indeed be rare for its invocation, it is always
confined to the particular facts of that case and
cannot be cited as a law laid down by this Court.
Third, when in similar type of cases, this Court did
not grant any equitable relief to the erring
candidates except permitted the candidates to
appear in the supplementary examination (see Para
2 of Bihar School Examination case (supra) at
page 649 of the report where this Court upheld such
direction while allowing the appeal filed by Board),
then in my view, the same principle should apply to
this case also. Fourth, once the cancellation of the
Examination results is upheld as being just, legal
and proper, then its natural consequence must
ensue. In other words, once the examination is
cancelled irrespective of ground on which it is
cancelled then candidates whose results are
cancelled have to repeat the examination whenever
it is held. They can not take any benefit of such
examination like those candidates who successfully
passed the examination with their merit. Fifth,
112
Page 113 having regard to the nature of the controversy
involved in the case coupled with the complicity of
several persons in the Scam and the manner in
which the appellants cleared the examination which
gave rise to initiation of criminal proceedings
(though pending) against the appellants and several
others, the exercise of extraordinary equitable
jurisdiction under Article 226 for grant of equitable
relief of any nature to the appellants is not called
for and if granted, it will be against the settled legal
position laid down by this Court. Since no equitable
relief under Article 226 is called for, as a corollary,
the question of invoking our extraordinary powers
under Article 142 does not appear to be proper. In
any case, in the light of the finding recorded by this
Court against the appellants which has resulted in
upholding of the impugned order of the High Court,
this is not a fit case for invocation of extraordinary
equitable jurisdiction available under Article 142.
Sixth, grant of any equitable relief may be construed
as awarding premium to the appellants of what they
113
Page 114 did. It would demoralize the meritorious students
who could not secure the admission on their merit
due to the appellants’ entry in the Colleges by illegal
means. Seventh, this is not a case where the
appellants’ results were cancelled on some technical
ground and that too attributable to the State. In
other words, if the cancellation had been done on a
cause not attributable to the appellants then
perhaps this Court would have considered grant of
appropriate prayer to the appellants. However, such
is not the case here. Eighth, grant of any equitable
relief, as prayed by the appellants, once they are
held responsible for cancellation of their results
would affect the creditability in conducting the
examination and cause more harm to the
candidates as a whole and especially those who
prepare for their examination sincerely and on their
merit. In my view it will not be, therefore, in larger
public good in long run to entertain any such
prayer. Ninth, since the appellants, are in their
youth, they can still appear in the examination and
114
Page 115 clear it with distinction by proving their merit. And
lastly, grant of any such relief to the appellants may
amount to some extent travelling beyond the real
controversy and may be considered inconsistent
with the main findings rendered by this Court.
61)In these circumstances, the State may consider
permitting the appellants and other candidates alike
the appellants to appear in the competitive
examination whenever it is held and consider
granting age relaxation to those candidates who
crossed the age limit, if prescribed. Such liberty, if
granted, would not cause any prejudice to any one
and at the same time would do substantial justice
to all such candidates as was done in the case of
Bihar School Examination (supra). Beyond this, in
my view, the appellants are not entitled to claim any
indulgence.
62)Learned counsel for the appellants cited
several cases, such as Union of India & Anr. Vs.
Tulsiram Patel, (1985) 3 SCC 398, Dr. Dinesh
Kumar & Ors. vs. Motilal Nehru Medical College,
115
Page 116 Allahabad & Ors., (1985) 3 SCC 542, State of
Maharashtra & Ors. vs. Jalgaon Municipal
Council & Ors., (2003) 9 SCC 731 and Situ Sahu &
Ors. vs. State of Jharkhand & Ors., (2004) 8 SCC
340 etc. in support of their submissions. Perusal of
these decisions would show that this Court in these
decisions has explained the general principle of
rules of natural justice and how this principle is
applicable to a particular case.
63)This Court has laid down in these cases that
the applicability of rules of natural justice is not
static but it has different facets and, therefore, its
applicability vary from case to case. I find that none
of these cases has dealt with the cases of “copying”
or “mass copying”. In my view, when the question
as regard the applicability of rules of natural justice
has already been decided by this Court in several
cases relating to “copying” and “mass copying”
then the law laid down in such cases must be
applied to the cases at hand and not the one which
lays down the law which explains the principle in
116
Page 117 general. Similarly, the last case cited has no
application to the facts of this case because it deals
with the applicability of rule to the case relating to
the land. It is for these reasons, the submission
based on the case law cited has no merit. It is
accordingly rejected.
64)This takes me to the issue regarding
constitution of Vyapam under the Act and its effect
on the controversy in question. Since this issue has
been elaborately dealt with by my esteemed Brother,
I respectfully agree with His Lordship's reasoning
and the conclusion and hence do not wish to add
anything.
65)It is pertinent to mention that this Court by
order dated 08.08.2014 has dismissed one S.L.P. (c)
No. 16257 of 2014 in limine arising out of the order
of the High Court dated 11.04.2014 in W.P. No.
20342 of 2013 entitled Km. Pratibha Singh & Ors.
vs. State & Ors. and other connected matters.
This writ petition was filed by the candidates who
had appeared in the PMT examination held in the
117
Page 118 year 2013. The results of these candidates were
also cancelled on the same grounds on which it was
cancelled in the cases at hand. i.e., in relation to
candidates of the years 2008 to 2012. The High
Court by order dated 11.04.2014 dismissed the writ
petitions and upheld the cancellation of the results.
In fact, the impugned judgment in this case has
followed in extenso the main decision rendered in
Pratibha Singh’s case (supra). Since it was a
dismissal of SLP in limine and as rightly argued by
the learned counsel for the appellants that there
was no merger of the decision of the High Court and
nor it could be considered that this Court affirmed
the view taken by the High Court in Pratibha
Singh’s case (supra), we considered in the interest
of justice to hear these matters in detail and record
our reasons.
66)It was then brought to our notice by the
learned counsel appearing for the State/Vyapam
that pursuant to FIR registered in these cases, the
investigation is still going on by the CBI as directed
118
Page 119 by this Court vide an order passed in pending
special leave petition. It is stated that in several
cases, charge sheets have been filed against several
accused in Courts.
67)It is accordingly made clear that any
observation made by this Court in this judgment
would not, in any way, influence the ongoing
investigation and any pending criminal case. It is
also made clear that this Court has examined the
issue relating to cancellation of results in the light
of grounds raised by the appellants in the writ
petitions and the special leave petitions. In this
view of the matter, ongoing investigation and
pending criminal cases will be dealt with and
decided strictly in accordance with law
uninfluenced by any observation made hereinabove.
68)Before parting, it is considered apposite to
observe that it is well known that the Examination
is always considered as one of the major means to
assess and evaluate candidate’s skills and
knowledge be it a school test, university
119
Page 120 examination, professional entrance examination or
any other examination. Candidate’s fitness for his
further assignment whether in studies or
employment is, therefore, judged on the basis of his
performance in the examination. It is for this
reason, the examination is considered as a common
tool around which the entire education system
revolves.
69)Examination malpractices, academic fraud or
cheating in the examination is as old as the
examination itself. Study made by the educationist
has revealed that these malpractices are gradually
on the rise across the world and has caused a
threat to public trust in reliability and credibility to
the system as a whole. These malpractices occur
within and outside the examination halls and are
perpetrated by the candidates, staff and other
external agencies before, during and after the
examination. Various kinds of strategies are
innovated and then applied to enable the candidate
to clear the examination any how. It has, therefore,
120
Page 121 destroyed the piousness of the examination. With a
view to prohibit such activities, State of A.P. had
enacted a legislation but it was found inadequate to
control such activities.
70)It is, therefore, the collective responsibility of
the Government (Central/States), educational
bodies/Institutions to ponder over and evolve a
uniform policy in a comprehensive manner to firmly
deal with such activities in the larger public good. It
is hoped that effective remedial steps would be
taken in that regard.
71)In view of foregoing discussion, I find no merit
in these appeals. All the appeals thus fail and are
accordingly dismissed. No Costs.
………..................................J.
[ABHAY MANOHAR SAPRE]
New Delhi,
May 12, 2016.
121
Page 122 IN THE SUPREME COURT OF INDIA
CIVIL APPELALTE JURISDICTION
CIVIL APPEAL NO(S).1727 OF 2016
NIDHI KAIM APPELLANT(S)
VERSUS
STATE OF M P AND ORS ETC RESPONDENT(S)
WITH
CIVIL APPEAL NOs.1720-1724, 1726, 1728, 1729,
1733, 1734-1741, 1742-1749, 1750-1751, 1752,
1753-1758, 1847-1852, 1759-1764, 1765, 1766,
1767-1768, 1769-1774, 1776-1787, 1788, 1789-1791,
1792-1794, 1795-1798, 1799-1805, 1806-1808, 1809,
1810-1811, 1812, 1813-1814, 1815, 1816-1817,
1818-1819, 1820, 1821, 1822-1824, 1825, 1826,
1827, 1828, 1830, 1831-1832, 1833, 1834, 1835,
1836-1837, 1838, 1839, 1840, 1841, 1842, 1843,
1844, 1845 & 1846 OF 2016.
O R D E R
In view of the divergence of opinion in terms of
separate judgments pronounced by us in these appeals today,
the Registry is directed to place the papers before Hon'ble
the Chief Justice of India for appropriate further orders.
…....................J.
(J. CHELAMESWAR)
…....................J.
(ABHAY MANOHAR SAPRE)
NEW DELHI
MAY 12, 2016
122
Page 123 123
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