The petitioner, who belongs to general category, responded to an advertisement issued by the U.P. Public Service Commission1 inviting applications for appointments of Civil Judges (Junior Division) in the Uttar Pradesh Judicial Service.
1
A.F.R.
Court No. - 39
Case :- WRIT - A No. - 57187 of 2015
Petitioner :- Rohit Nandan Shukla
Respondent :- U.P.P.S.C., Allahabad And Another
Counsel for Petitioner :- Anil Sharma
Counsel for Respondent :- Ajay Kumar, Mahendra Narain Singh
Ms. Meenakshi Singh
Hon'ble Dilip Gupta,J.
Hon'ble Amar Singh Chauhan,J.
The petitioner, who belongs to general category, responded to an
advertisement issued by the U.P. Public Service Commission
1
inviting
applications for appointments of Civil Judges (Junior Division) in the
Uttar Pradesh Judicial Service.
The selections are made after holding a preliminary examination
and then a main examination followed by interviews. The preliminary
examination was conducted by the Commission on 6 September 2015.
The preliminary examination consisted of General Knowledge and Law
Papers. The General Knowledge paper was of 150 questions carrying one
mark each, while the Law Paper also contained 150 questions but of two
marks each. Thus, the total marks of General Knowledge were 150 while
that of Law Paper were 300. The result of the preliminary examination
was declared on 29 September 2015.
The petitioner has challenged the key answers of the preliminary
examination of two questions namely, Question Nos. 52 and 73 in 'C'
1. the Commission
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2
Series of General Knowledge Paper. The Commission proposed four
options (a), (b), (c) and (d) for each of the 150 questions and the
candidates were required to select the correct option.
Initially, the key answers of the aforesaid two papers were
displayed on the website of the Commission from 12 September 2015 and
objections were invited from candidates. In order to examine the
objections, two separate subject expert Committees were constituted by
the Commission. The Expert Committee, after considering the objections
raised by the candidates, deleted certain questions and marks have been
awarded for these questions on the basis of a formula which is as follows:
total number of marks X No. of correct answer given by the candidate
Total marks obtained = _______________________________________________________
total number of questions – number of deleted questions
The petitioner, who belongs to the general category, obtained 81
marks in the General Knowledge Paper and 219 marks in Law Paper.
Thus, in total he obtained 300 marks, whereas the cut off mark for
general category was 301.
The main examination was conducted by the Commission on 29
October 2015 and the petitioner was permitted to appear at the main
examination in view of the interim order dated 15 October 2015 passed in
this petition. The Court has been informed that now interviews are being
conducted.
The answers to the two questions, on which doubts have been
raised by the petitioner, are as follows:
“52. Consider the statements:
3
Assertion (A) : The State Election Commission is
appointed by the State Government
Reason (R) : It has the responsibility of holding
elections to the Panchayati Raj institutions.
Select the correct answer using the codes given
below:
(a)Both (A) and (R) are true and (R) is the
correct explanation of (A).
(b) Both (A) and (R) are true, but (R) is not the
correct explanation of (A).
(c) (A) is true, but (R) is false.
(d) (A) is false, but (R) is true.
73. The largest Mica producing State in India is:
(a) Jharkhand
(b) Andhra Pradesh
(c) Madhya Pradesh
(d) Rajasthan”
In regard to Question No. 52, the Commission had initially
published the key answer declaring (d) as the correct answer, but on
certain objections having been filed by the candidates, the Commission
revised the correct answer to option (a). According to the petitioner, the
correct answer is option (d).
Likewise for Question No. 73, the Commission initially declared
option (a) as the correct answer, but on objections having been raised by
candidates who had appeared in the examination, the Commission revised
the answer to option (b). According to the petitioner, the correct answer is
option (a).
We have examined the matter on the basis of material submitted by
Shri Anil Sharma, learned counsel appearing for the petitioner, Shri M.N.
Singh, learned counsel for U.P. Public Service Commission and Ms.
4
Meenakshi Singh, learned counsel for the State, who has very ably
assisted the Court in the proceedings.
We shall first deal with Question No. 52. Assertion (A) is that the
State Election Commission is appointed by the State Government. Reason
(R) is that it has the responsibility of holding elections to the Panchayati
Raj institutions. Initially, the Commission declared option (d) as the
correct answer, but later on revised it to option (a).
Article 243K (1) of the Constitution deals with the elections to the
Panchayats and is as follows:
“Art. 243K (1) The Superintendence, direction and
control of the preparation of electoral rolls for, and the
conduct of, all elections to the Panchayats shall be
vested in a State Election Commission consisting of a
State Election Commissioner to be appointed by the
Governor.”
Learned counsel for the Commission has not been able to place
before the Court any material to substantiate that the State Election
Commission is appointed by the State Government. The State Election
Commission is constituted under Article 243K of the Constitution and it
is not appointed by the State Government. The State Election
Commissioner is appointed by the Governor of the State. We also called
upon Sri Tarun Agarwal, learned counsel for the State Election
Commission to verify the correct facts from the State Election
Commission. Learned counsel, on instructions, has categorically stated
that the State Election Commission has not been appointed by the State
Government and that it has been constituted under Article 243K of the
5
Constitution. The Commission had initially declared option (d) as the
correct answer, but later on declared option (a) as the correct answer. The
reason which has weighed with the Committee constituted by the
Commission to hold that option (a) is the correct answer is that 'State
Election Commission holds the responsibility of conducting election of
municipalities also'. The Expert Committee completely failed to examine
as to whether Assertion (A) is correct or not. Obviously if Assertion (A)
is incorrect, then option (a) cannot be the correct answer because it says
that both (A) and (R) are true. We, therefore, have no hesitation in
concluding that option (a) cannot be the correct answer because Assertion
(A) is evidently not correct. Option (d) of Question No. 52 states '(A)' is
false.
We shall now proceed to examine whether Reason (R) is true or
not. As Article 243K, which constitutes the State Election Commission,
provides that the superintendence, direction and control of the preparation
of electoral rolls for, and the conduct of, all elections to the Panchayats
shall be vested in a State Election Commission, 'Reason (R)' that the State
Election Commission has the responsibility of holding elections to the
Panchayati Raj institutions is, therefore, correct. Option (d) states '(R)' is
true.
The Expert Committee constituted by the Commission to examine
the objections filed by the candidates failed to examine the issue in its
correct perspective. It did not consider whether Assertion (A) is correct
and it mainly relied upon the answer to Reason (R).
6
We, therefore, have no hesitation in concluding that option (d)
which was the correct answer initially published by the Commission is
the correct answer and the revision to option (d) as the correct answer on
the basis of certain objections, is not justified.
The next answer that has been assailed by the petitioner is the
answer to Question No. 73. According to the Commission, the largest
Mica producing State in India is Andhra Pradesh, while according to the
petitioner, it is Jharkhand. In this connection, it again needs to be noted
that initially the Commission declared Jharkhand as the correct answer,
but subsequently revised it to Andhra Pradesh.
In view of the conflicting versions placed before the Court by the
learned counsel for the petitioner and learned counsel for the
Commission, we called upon Shri Krishna Agarwal, learned counsel
appearing for the Central Government to seek information from the
Ministry of Indian Bureau of Mines, Government of India. Learned
counsel has placed before the Court the communication dated 25 April
2016 sent by the Director (S) in the Ministry of Mines, Indian Bureau of
Mines, Government of India, which is as follows:
“1) This office receives returns of minerals covered under
MCDR, 1988 in specified format. Based on the information
received in the returns, the state-wise production details of
crude Mica and Waste & Scrap Mica during 2010-11 to
2014-15 (P) is given below:
State-wise Production of Mica
(Quantity in tonnes)
Mineral State 2010-112011-122012-132013-142014-15
(P)(@)
Mica (Crude)India 1333189912561660 636
Mica (Crude)Andhra 1317178411771660 636
7
Pradesh*
Mica (Crude)Bihar 0 0 0 0 0
Mica (Crude)Jharkhand0 1 0 0 0
Mica (Crude)Rajasthan16 114 79 0 0
Mica(waste
& Scrap)
India 731114186162551975211852
Mica (waste
& Scrap)
Andhra
Pradesh*
46487313741576267644
Mica (waste
& Scrap)
Bihar 14594632293933811378
Mica (waste
& Scrap)
Jharkhand0 0 782 2110 0
Mica (waste
& Scrap)
Rajasthan12042241511966352830
(P): Provisional: Source MCDR Returns: *: refers to the erstwhile
Andhra Pradesh for 2010-11 to 2013-14 and refers to the newly formed
Andhra Pradesh for 2014-15 @: upto January 2015.
It can be seen that Andhra Pradesh is the leading producer of
Mica (Crude) and Waste & Scrap Mica during the last few
years. Though Telangana was formed in June 2014, the
production was reported only from the mines located in the
newly formed Andhra Pradesh.
2) Subsequent to the release of IMYB 2013, this office has
released the Indian Mineral Year Book 2014 which contains
the production details of 2011-12, 2012-13 and 2013-14 (P).
Monthly Statistics of Mineral Production for March 2015
which contains the revised date for 2013-14 and provisional
date for 2014-15 was also released thereafter.
3) Vide notification GSR 423 (E) dated 10.02.2015, Mica
has been declared as minor mineral and hence the production
details for Mica is available till January 2015 for the year
2014-15.”
Learned counsel has also placed before the Production of Mineral
in March 2015 (excluding Atomic Minerals and Minor Minerals). Page
11 thereof deals with Mica. Both with regard to Mica (crude) and Mica
(waste and scrap), it states that Andhra Pradesh is the leading State in the
Country in the production of Mica.
Thus, from both the documents, it is more than apparent that it is
Andhra Pradesh, even after bifurcation into Telangana and Andhra
8
Pradesh, that is the largest Mica producing State in the country. Thus, the
answer declared by the Commission is correct.
The issue before the Court is whether it would be appropriate for
the Court to interfere with the answers given by an Expert Body. Learned
counsel for the Commission has placed reliance upon the judgment of the
Supreme Court in H.P. Public Service Commission Vs. Mukesh
Thakur and another
2
and a Division Bench of this Court in Gulab
Chand Bharati Vs. U.P. Public Service Commission, Allahabad and
another
3
, to support his contention that the Court should restrain itself
from entertaining pleas regarding correctness of answers as it is for the
expert body like the Public Service Commission to determine them.
Learned counsel for the petitioner has, however, placed reliance
upon the decisions of the Supreme Court in Kanpur University, through
Vice-Chancellor and others Vs. Samir Gupta and others,
4
and Rajesh
Kumar and others Vs. State of Bihar and others
5
, to support his
contention that the key answers given by the expert body can be
examined by Courts on the basis of information contained in the text
books and other documents and that it would be unfair to penalize
students because of wrong key answers.
In the instant case, it needs to be emphasised that the preliminary
examination was an objective test in which one of the four options were
required to be marked by the candidates as the correct answer. Thus, the
answer would either be correct or wrong. It was not a subjective test
2(2010) 6 SCC 759
3 2016 (2) ADJ 701 (DB)
4(1983) 4 SCC 309
5(2013) 4 SCC 690
9
where different examiners may award different marks for the same
answer.
In Kanpur University (supra), the Supreme Court examined the
key answer to questions which were doubted by the candidates and
observed:
“16. Shri Kacker, who appears on behalf of the
University, contended that no challenge should be
allowed to be made to the correctness of a key
answer unless, on the face of it, it is wrong. We
agree that the key-answer should be assumed to be
correct unless it is proved to be wrong and that it
should not be held to be wrong by an inferential
process of reasoning or by a process of
rationalisation. It must be clearly demonstrated to
be wrong, that is to say, it must be such as no
reasonable body of men well-versed in the
particular subject would regard as correct. The
contention of the University is falsified in this case
by a large number of acknowledged text-books,
which are commonly read by students in U.P.
Those text-books leave no room for doubt that the
answer given by the students is correct and the key
answer is incorrect .
17.Students who have passed their Intermediate
Board Examination are eligible to appear for the
entrance Test for admission to the medical colleges in
U.P. Certain books are prescribed for the Intermediate
Board Examination and such knowledge of the
subjects as the students have is derived from what is
contained in those text-books. Those text-books
support the case of the students fully. If this were a
case of doubt, we would have unquestionably
preferred the key answer. But if the matter is
beyond the realm of doubt, it would be unfair to
penalise the students for not giving an answer
which accords with the key answer, that is to say,
with an answer which is demonstrated to be
wrong.”
(emphasis supplied)
10
In the instant case, we have seen that the key answer supplied by
the Commission to Question No.52 has been proved to be wrong not by
an inferential process of reasoning but it has clearly been demonstrated to
be wrong as no reasonable person well versed in that subject would
regard the answer given by the Commission to Question No.52 as correct.
Thus, when the matter is beyond any doubt, it would be very unfair
to penalise students, if they had opted for an answer, which is
demonstrated to be correct, but has not been found to be correct by the
Commission.
In Rajesh Kumar (supra), the Supreme Court examined an
examination, where 45 model answers out of 100 were found to be
incorrect but the list of selected candidates had already been sent to the
State Government for issuing appointment orders. The writ petitioners
had specifically averred that model key answer which formed the basis
for evaluation was erroneous. The High Court examined as to whether the
model answer was correct or not and the Supreme Court in this
connection observed that the High Court aptly examined the matter and,
on the basis of opinion of experts, found fault with the key answer. It,
therefore, upheld the view taken by the High Court that the result of the
examination was vitiated. The Supreme Court also observed that if the
result of the examination was vitiated by application of a wrong key
answer, any appointment made on the basis of such a key answer would
be unsustainable. However, as appointments had already been made and
such persons had worked for seven years, the Supreme Court protected
11
the appointments of such persons who had given wrong answers but
which was declared to be correct by the Examining Body and placed
them at the bottom of the select list. Persons whose answers were found
to be correct by the Court were given the benefit.
In H.P. Public Service Commission (supra), the dispute was with
regard to revaluation of answer sheets. It is as a result of revaluation that
the candidate secured 119 marks and, therefore, was found eligible to be
called for interview. This decision would, therefore, not help the
Commission. The High Court had found that there had been some
inconsistency in framing Question Nos.5 and 8 and in evaluation of the
answer to the said questions. The questions were not objective but subject
in nature. It is in this context that the Supreme Court observed that it was
not permissible for the High Court to re-examine question paper and the
answer sheet itself.
In Gulab Chandra Bharati (supra), the Expert Committee had
proceeded to delete four questions and marks were awarded on the basis
of a formula that had been determined by the Commission. The deletion
of these four questions was called in question. Since no material could be
placed by the petitioner to assail the finding of the Expert Committee, the
opinion of the Expert Committee was relied on by the Court.
In the present case, what needs to be noticed is that appointments
have not been made as yet and, as stated by the learned counsel, only
interviews are being held. It is on the basis of the marks declared by the
Commission in the preliminary examination that candidates were called
12
to appear at the main examination and they have been called for interview
on the basis of the marks awarded in the main examination.
We have concluded that the answer to Question No. 52 of General
Knowledge 'C' Series has wrongly been determined by the Commission.
This error has resulted in the preparation of an incorrect list prepared for
calling candidates to appear at the main examination. The petitioner has
appeared at the main examination on the basis of the interim order passed
in this petition but his result has not been declared.
The issue before the Court is whether relief should be granted to
the petitioner alone or to all the candidates who had appeared at the
preliminary examination but had not been permitted to appear at the main
examination even though they may have secured sufficient marks if the
Commission had determined the correct key answer to Question No.52 of
General Knowledge 'C'-Series.
It is contended by the learned counsel appearing for the
Commission that only the petitioner should be granted the relief as other
candidates have not approached the Court.
In our considered opinion, it is the duty of the Commission to
award marks on the basis of a correct key answer. When large number of
candidates appear at an examination for seeking appointments and the
selection is very competitive, even one wrong answer to a question can
alter the fate of many candidates. The petitioner may be entitled to appear
at the main examination if he gets 301 marks because the answer to one
question is correct but the Commission has marked it wrong. There may
13
be number of candidates who could have appeared in the main
examination because of the correct answer given by them to Question
No.52 but which has been found to be incorrect by the Commission. We
are conscious that the main examination has already been held and
interviews are going on but it is also a fact that the final result has not
been prepared. It would be wholly unjust to deprive such candidates who
could not appear at the main examination for this reason. The purity in
the selection process has to be maintained. The mistake committed by the
Commission has to be rectified and the candidates who appeared at the
preliminary examination cannot be made to suffer because of the mistake
of the Commission. Such a course is being adopted as at present
appointment orders have not been issued and only interviews are being
conducted on the basis of the marks of candidates who had appeared at
the main examination and the criteria determined by the Commission. In
such circumstances, it is considered appropriate to direct that relief
should not be confined to the petitioner alone but to all the candidates
who had appeared at the preliminary examination.
The Court may have taken a different view in restricting the relief
to the petitioner alone if appointments had been offered after the
interviews and such persons had worked for some period of time. If any
mistake can be corrected before the appointment is made, it should be
corrected because candidates should not be made to suffer on account of
such discrepancy. In Rajesh Kumar (supra), the Supreme Court pointed
out that the High Court was justified in moulding the relief prayed for and
14
issuing directions considered necessary not only to maintain the purity of
the selection process but to also ensure that no candidate earned an
undeserved advantage over others by applicable of an erroneous key. The
observations of the Supreme Court are as follows:
“15. …...............The writ petitioners, it is evident, on a
plain reading of the writ petition questioned not only
the process of evaluation of the answer scripts by the
Commission but specifically averred that the “Model
Answer Key” which formed the basis for such
evaluation was erroneous. One of the questions that,
therefore, fell for consideration by the High Court
directly was whether the “Model Answer Key” was
correct. The High Court had aptly referred that
question to experts in the field who, as already
noticed above, found the “Model Answer Key” to
be erroneous in regard to as many as 45 questions
out of a total of 100 questions contained in ‘A’
series question paper. Other errors were also found
to which we have referred earlier. If the key which
was used for evaluating the answer sheets was itself
defective the result prepared on the basis of the
same could be no different. The Division Bench of
the High Court was, therefore, perfectly justified in
holding that the result of the examination insofar
as the same pertained to ‘A’ series question paper
was vitiated. This was bound to affect the result of
the entire examination qua every candidate
whether or not he was a party to the proceedings.
It also goes without saying that if the result was
vitiated by the application of a wrong key, any
appointment made on the basis thereof would also
be rendered unsustainable. The High Court was, in
that view, entitled to mould the relief prayed for in
the writ petition and issue directions considered
necessary not only to maintain the purity of the
selection process but also to ensure that no
candidate earned an undeserved advantage over
others by application of an erroneous key.”
(emphasis supplied)
It is in this context that the Supreme Court also observed that the
most natural and logical way for correcting the evaluation of the scripts
15
was to correct the key and get the answer scripts re-evaluated on the basis
thereof and there was no necessity of holding a fresh examination. Such a
process would also not give any unfair advantage to any candidate.
However, the Supreme Court protected the interest of the candidates who
had already been appointed and had worked for seven years and the
observations are :
“21. ............. It goes without saying that the appellants
were innocent parties who have not, in any manner,
contributed to the preparation of the erroneous key or
the distorted result. There is no mention of any
fraud or malpractice against the appellants who
have served the State for nearly seven years now.
In the circumstances, while inter-se merit position
may be relevant for the appellants, the ouster of
the latter need not be an inevitable and inexorable
consequence of such a re-evaluation. The re-
evaluation process may additionally benefit those
who have lost the hope of an appointment on the
basis of a wrong key applied for evaluating the
answer scripts. Such of those candidates as may be
ultimately found to be entitled to issue of
appointment letters on the basis of their merit shall
benefit by such re- evaluation and shall pick up
their appointments on that basis according to their
inter se position on the merit list.”
(emphasis supplied)
It also needs to be noted that only a very limited number of
candidates will be disturbed. Each question of General Knowledge paper
is of one mark only and only answers to two questions, one in this
petition and other in the connected petition bearing Writ Petition
No.58554 of 2015 (Anurag Tripathi Vs. U.P.P.S.C. And 2 Others), which
has also been decided by order of date, have been found to be incorrect.
It would, therefore, be just and proper for the Court to direct the
Commission to determine the marks of all the candidates, who had
16
appeared at the preliminary examination, on the basis of the correct
answer to Question No.52 of the General Knowledge paper. In case,
candidates who have not been able to appear at the main examination but
are found to be entitled to on the basis of a fresh revaluation done by the
Commission, the Commission would have to take appropriate steps for
conducting the main examination for such candidates and consequently
hold interviews, if they are entitled to be called, in accordance with the
marks awarded to them at the main examination and the procedure and
guidelines set out for this purpose. The Commission need not hold the
main examination or interviews for the candidates who have already
appeared at the said examination and are found to be eligible to appear
even after the declaration of the revised result of the preliminary
examination but if any candidate has appeared and is not found to be
eligible as he has not secured the requisite marks after the revised result,
his candidature can always be cancelled. The main examination, it is
reiterated, should be held only for such candidates who now become
eligible to appear at the main examination after revision of marks in the
preliminary examination but could not appear earlier. This process should
be undertaken at the earliest.
The writ petition, accordingly, succeeds and is allowed to the
extent indicated above.
Order Date :- 26.4.2016
Ishrat/SK
(Amar Singh Chauhan, J.) (Dilip Gupta, J.)
Legal Notes
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