As per case facts, Dr. Sangeeta Arya and others challenged a Single Judge's decision regarding the cancellation of the Sub-Inspector/Platoon Commander recruitment examination by RPSC due to systemic irregularities and ... paper leakage. The Single Judge had directed the State Government to consider age relaxation for candidates in the re-conducted exam. This appeal is part of a larger group of special appeals, challenging the quashing of the selection process. Objections were raised regarding the maintainability of the writ petition due to prior withdrawal, suppression of material facts, reliance on illegally obtained confidential documents, and whether the cancellation was premature. The question arose whether the writ petition was maintainable given its history, if evidence was admissible, and if the complete examination cancellation was justified due to widespread malpractices. Finally, the Court dismissed the appeals and upheld the Single Judge's decision to quash the examination. It found that prior writ petition withdrawal did not negate the core issue of systemic compromise from widespread paper leaks. Confidential SOG reports were deemed admissible due to their relevance in public interest. The Court emphasized its independent judicial scrutiny over expert opinions. Given multiple paper leaks via organized gangs, significant procedural lapses, and RPSC members' involvement, the entire recruitment process was irreparably vitiated. The Court affirmed age relaxation for affected candidates, but dismissed the PIL aspect, clarifying that service matters are not suitable for PILs.