1

REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NOS. 11017­11018  OF  2018

(Arising out of SLP (C) Nos.30146­30147 of 2018)

(Diary No.30171 of 2018)

U.P. JAL NIGAM & ORS.   ….        APPELLANTS

:Versus:

AJIT SINGH PATEL & ORS.   ….     RESPONDENTS 

J U D G M E N T

A.M. Khanwilkar, J.

1.Delay condoned.  Leave granted.

2.These appeals take exception to the judgment and order

dated 28

th

 November, 2017 in Writ­A No.37143/2017 and 25

th

July, 2018 in Review Application No.2/2018 passed by the

High Court of Judicature at Allahabad. The said writ petition

2

was filed by the respondent Nos.1 to 11 herein to challenge the

order   dated   11

th

  August,   2017   passed   by   the   Chief

Engineer/Adhisthan­2­1, U.P. Jal Nigam (for short “Nigam”).

The said decision of the Chief Engineer was preceded by a

decision of the Board of Directors of Nigam taken in its 166

th

meeting   held   on   26

th

  July,   2017.   It   was   found   that   the

appointments made to 113 posts of Assistant Engineer (Civil),

5 posts of Assistant Engineer (Electrical/Mechanical) and 4

posts   of   Assistant   Engineer   (Computer   Science/Electronics

and Communication/Electrical and Electronics) pursuant to

notification dated 19

th

 November, 2016, were void ab initio. 

3.The High Court vide impugned common judgment and

order dated 28

th

 November, 2017 allowed the said writ petition

and connected matters, essentially, being of the view that the

order passed by the Chief Engineer dated 11

th

 August, 2017,

was in breach of principles of natural justice. The High Court

also opined that the said order of the Chief Engineer declaring

the appointments of 122 candidates as  void ab initio,  had

failed to record the foundational fact that it was not possible to

3

distinguish tainted and untainted case(s) and that there was

possibility of all of them getting the benefit of  the irregularities

committed   in   the   selection   process;   and   yet   hastened   to

terminate the appointments of all the 122 candidates by one

order,   that   too,   without   giving   notice   and   opportunity   of

hearing   to   the   concerned   appointees.   As   regards   the

irregularities committed in the subject selection process as

noted in the order dated 11

th

  August, 2017, the High Court

held that individual notice to the concerned appointee was

indispensable. 

4.Being   aggrieved,   the   appellants   filed   Special   Leave

Petition (Civil) Nos.5410­5419 of 2018 before this Court. The

same was disposed of vide order dated 16

th

 March, 2018, in

the following terms:  

“ O R D E R

Mr.   Rakesh   Dwivedi,   learned   senior   counsel

appearing   for   the   petitioners,   points   out   that   the

petitioners having found out that there were defective

questions   and   incorrect   answer   keys,   the   High   Court

should   have   permitted   the   petitioners   to   re­work   the

merit list. He submitted that the High Court has gone

wrong in insisting for an individual notice in the factual

matrix of this case. In this regard he has also placed

reliance   on   a   judgment  of   this   Court   in  Vikas   Pratap

4

Singh and Others  v.  State of Chhattisgarh and Others ,

reported in (2013) 14 SCC 494.

Mr. Mukul Rohatgi, learned senior counsel appearing

for the respondent(s), however, points out that whether the

questions were defective or key answers were incorrect are

disputed questions and, therefore, liberty should be granted

to the respondents to participate in the inquiry. He further

submits that the decision of this Court referred to by the

learned senior counsel for the petitioners may not apply to

the facts of this case. 

Be that as it may, having gone through the impugned

judgment, we do not find that the door is yet closed. It is for

the petitioners, if they are so advised, to approach the High

Court itself for a liberty to re­work the answer sheets on the

basis of the corrections, in case the High Court is also of the

view that the corrections need to be made. 

The special leave petitions are, accordingly, disposed of. 

Pending application(s), if any, shall stand disposed of.”

(emphasis supplied)

5.Pursuant   to   the   liberty   granted   to   the   appellants,   a

review application came to be filed before the High Court being

Civil Misc. Review Application No.2 of 2018. The appellants

raised the following grounds in the said review application:  

“GROUNDS

(I)Because this Hon’ble Court while deciding the matter

has not considered the fact that there is malpractice in the

selection, however, on the technical ground that opportunity

of hearing was done, therefore, order of selection was set

aside and they were directed to reinstate and be paid salary

5

subject to the liberty given to the Authority to pass a fresh

order.

(II)Because this Hon’ble Court has not considered the fact

that   against   113   posts   once   candidates   have   called   for

interview and they were not even eligible for interview and

finally out of 113 posts 26 candidates are not even qualifying

for interview, therefore, they have wrongly been called for

interview.

(III)Because this Hon’ble Court has also not considered

the   fact   that   out   of   5   posts   of   Assistant   Engineer

(Electrical/Mechanical), 6 new candidates are being found

eligible and 4 candidates who have earlier found eligible for

interview   are   not   found   eligible   for   interview   and   2

candidates out of 5 candidates who have finally selected are

not found eligible even for interview, therefore, they cannot

be even considered for interview.

(IV)Because this Hon’ble Court has further not considered

the   fact   that   for   appointment   on   the   post   of   Assistant

Engineer   (Computer)   8   candidates   who   were   being   found

eligible for interview are not found eligible for interview and 3

candidates out of 4 candidates who are selected even they

are   not   eligible   for   interview,   therefore,   whole   selection

process is bad.

(V)Because this Hon’ble Court while passing the order

has directed for reinstatement and consequently the persons

who are not eligible for interview they have been permitted to

allow for interview. 

(VI)Because the matter has gone before the Hon’ble Apex

Court and the Hon’ble Apex Court in Special Leave to Appeal

(C)   No.   (s)   5410­5419/2018   has   directed   the   present

Respondents   (Petitioner   in  SLP)   may   approach   before   the

High Court, Allahabad so that proper direction may be given

by the Court.

6

(VII)Because while this Hon’ble Court deciding the matter

has   held   that   reservation   is   not   applicable   against   the

temporary post, it is not sustainable in the eye of law, as

reservation is applicable for both on temporary appointment

or on permanent appointment. 

(VIII)Because   this   Hon’ble   Court   while   allowing   the   writ

petition has further directed to reinstate and make payment

of salary, which amount to allowing the persons who are not

even qualified for interview, therefore, passing the order for

reinstating   them   and   also   be   paid   salary   to  them   is   not

permissible under law.

(IX)Because   whole   appointments   are   temporary   against

the temporary Posts, therefore, the Authorities have right to

pass order, if they are not to continue with the Employees.

(X)Because the selection was cancelled on the ground of

malpractice,   as   whole   appointment   was   made   in   haste,

without proper calculation and checking of marks, without

publishing answer key as required and also there is some

other allegations for which STF is already making enquiry.”

6.The High Court disposed of the review application on 25

th

July, 2018 in the following terms: 

“The Managing Director, U.P. Jal Nigam, Lucknow and the

Chief Engineer, U.P. Jal Nigam, Lucknow have both filed an

application for the review of the judgment and order dated

28.11.2017 by which a bunch of these writ petitions were

finally decided.

The submission of learned Advocate General of State of

U.P. is that the applicants be granted liberty to segregate

tainted and untainted candidates in passing a fresh order

for which liberty has been given.

7

The order impugned in the writ petitions was of 11.08.2017

passed by the Chief Engineer, Jal Nigam which cancels the

entire selection.

In   allowing   the   petition,   we   have   held   that   the   order

impugned in the writ petition has been passed in violation of

principles of natural justice and that the selection as a whole

was   not   liable   to   be   cancelled   without   undertaking   any

exercise   to   separate   the   tainted   candidates   from   the

untainted one's. The court in the end while allowing the writ

petitions   had   permitted   the   applicants   to   pass   a   fresh

reasoned order after providing opportunity of hearing to the

petitioners and the other affected parties keeping in view the

observations made in the judgment.

The applicants till date have not passed any fresh order.

In passing the fresh order they may consider each and every

aspect of the matter and they do not require any permission

of the court for the manner in which they would pass the

fresh order.

In view of above, we do not consider that any liberty for the

above purpose is needed from the court.

We do not find any apparent error in the judgment and order

which is sought to be reviewed.

The Review Application stands disposed of.”

(emphasis supplied)

7.In the present appeals, the appellants have assailed the

aforementioned judgment and order passed by the High Court

in the review application as also the main judgment and order

passed in the writ petition, which was the subject matter of

8

challenge in Special Leave Petition (Civil) Nos.5410­5419 of

2018. These appeals have been filed by the appellants despite

the undertaking given by them before the High Court on 19

th

April, 2018 that the direction given in the order of the High

Court dated 28

th

 November, 2017 would be complied with on

or before 15

th

 May, 2018.  

8.The   respondents   have   raised   preliminary   objections

regarding the maintainability of these Special Leave Petitions.

First, because the impugned judgment and order was already

challenged by the appellants in Special Leave Petition (Civil)

Nos.5410­5419 of 2018. The said SLPs were disposed of on

16

th

  March, 2018 without any liberty to the appellants to

challenge the impugned judgment dated 28

th

 November, 2017

afresh. The appellants cannot be permitted to challenge the

self­same   judgment   by   filing   successive   petitions.   If   this

objection   is   upheld,   contends   learned   counsel   for   the

respondents,   the   present   appeals   can   be   pursued   by   the

appellants, at best, only in respect of the judgment and order

passed on the review application. In that case, however, the

9

Special Leave Petition solely against the judgment passed on

review application would not be maintainable, in view of the

dictum in Sandhya Educational Society and Another Vs.

Union of India and Others

1

.  The respondents would then

contend that the appellants cannot be permitted to resile from

the undertaking given to the High Court, especially when the

appellant(s) is a State within the meaning of Article 12 of the

Constitution of India. Relying upon the order passed by this

Court on 16

th

  March, 2018 in Special Leave Petition (Civil)

Nos.5410­5419 of 2018 and the impugned judgment passed in

review application including the order passed by this Court on

20

th

 August, 2018 in the present Special Leave Petitions, the

respondents would then contend that the appellants cannot be

permitted to raise any other ground except the contention that

the appellants ought to be permitted to revise the merit list by

segregating the tainted and untainted candidates with liberty

to pass a fresh order. In other words, the appellants cannot be

permitted to urge any other argument in support of the order

1 (2014) 7 SCC 701

10

dated 11

th

  August, 2017 passed by the Chief Engineer. For,

that order has already been quashed and set aside for the

reasons recorded in the judgment whilst allowing the writ

petition   filed   by   the   respondents   and   which   reasons

commended to this Court vide order dated 16

th

 March, 2018. 

9.The appellants, however, urge that the disposal of Special

Leave Petitions by this Court on 16

th

  March, 2018 will not

come in the way of the appellants to challenge the common

judgment and order of the High Court dated 28

th

  November,

2017 passed in Writ Petition­A No.37143 of 2017. Inasmuch

as there is clear indication in the order dated 16

th

 March, 2018

that this Court had not dismissed the special leave petitions;

but acceded to the argument of the appellants and gave liberty

to the appellants to approach the High Court to re­work the

answer sheets on the basis of corrections. It is urged that the

technicalities should not come in the way of the appellants to

persuade this Court to uphold and restore the order dated 11

th

August, 2017 passed by the Chief Engineer, as the entire

selection process was replete with irregularities and fraud, for

11

which even criminal action has been initiated against the then

Chairman and other officials including the persons who were

authorised representatives of the agency which had conducted

the   online   examination,   by   filing   an   F.I.R.   for   offences

punishable under Sections 409, 420, 120­B/201 of I.P.C. and

13(1)(d) of the Prevention of Corruption Act, 1988. The counsel

for the appellants stated that the appellants are in the process

of   terminating   the   appointments   of   all   other   candidates

appointed under the same selection process who are presently

working with the appellants. That has become necessary in

view of the informed opinion given by the experts of Indian

Institute   of   Information   Technology,   Allahabad,   that

identification   and   segregation   of   tainted   and   untainted

candidates is not possible. The said experts, on examination of

the files and CDs, have reached at the following conclusions,

as recorded in the communication addressed to the appellants

dated 11

th

 September, 2018:  

“Conclusions:

I. To   identify   “tainted”   candidates   essentially   implies

identifying those candidates, whose response data may have

been modified after the end of the computer­based exam. To

12

perform this assessment, the original response data of the

candidates   (captured   immediately   at   the   closure   of   the

examination   window)  along   with   relevant   checksum

information   is   required.  This   reference   (checksum)

information,   as   per   observation   1   above,   was   neither

recorded by the service provider nor communicated to UPJN.

Therefore, identification and segregation of tainted and non­

tainted candidates is not possible.

II.In the absence of information (as per observation 1)

and by noting observations 3­4, the authenticity of the data

as and in the form provided (observations 5­6) cannot be

accepted and/or verified. 

III.The veracity of the entire process is also doubtful in

view of observations 7­10.

IV.Considering observation 8 above, it stands to reason

that the candidate response files, as submitted by the service

provider were created, rather hurriedly and certainly not as

expected. In the absence of any validating information, there

is   every   possibility   that   these   candidate   response   files

(provided on the CDs) might have been doctored. 

Final notes:

All   the   above   observations   are   based   on   the   implicit

condition that all the documents and data shared with the

undersigned   have   a   verified   provenance,   and   responses

provided by the personnel made available for interaction with

the   undersigned   on   9

th

  and   10

th

  September,   2018   at   the

UPJN head office in Lucknow, are true. 

Additionally – This report uses two technical terms which are

being explained below for your convenience. 

Checksum:   A   small   block   of   digital   data   generated   by   a

checksum algorithm such as MD5 (Message Digest 5), SHA­1

(Secure Hash 1), SHA­2, etc. when it operates on a given source

data (file). This small block of digital data generated is like a

13

digital fingerprint and is unique to the file it was generated for.

In the event that the source file changes or is modified in any

form, its checksum will change. 

HTML:  Hyper  Text  Markup  Language  is the basic  computer

language, used to create web pages. 

I hope that this report, answers the two queries raised in

your letter 104/CE (E­2­1) Camp/18 dated 31.8.2018 to

your satisfaction.”

Reliance is also placed on the opinion given by the Associate

Professor, Computer Science and Engineering, Indian Institute

of  Technology, Kanpur dated 15

th

  September, 2018, which

reads thus:  

“After going through the pertinent agreements between the

Uttar   Pradesh   Jal   Nigam   and   M/s   Aptech   Limited   and

relevant   documents,   I   have   the   following   observations   to

humbly present. 

A brief chronology of the events is as follows:

(i)The  examination  was  conducted  on  December

16, 2016.

(ii)After short listing candidates based on the exam

conducted on December 16, 2016, the interviews

of the short listed candidates were held between

30

th

 Dec. and 31

st

 Dec. 2016. 

(iii)The   final   result   was   declared   on   January   3,

2017.

(iv)On   February   27,   2017,   M/s   Aptech   Limited

delivered the result files on several CDs to U.P.

Jal Nigam Limited. 

Upon examining the contents of the files presented by

M/s Aptech Limited, it appears that the earliest modification

date of any file on the CDs is much after December 16, 2016.

In a computer­based test, the response of the candidates is

uploaded in the main server (in the present case the cloud

14

server)   immediately   after   the   completion   of   the   exam.

Immediately after the examination is over, each candidate’s

response is secured so that interpolation or manipulation is

not possible after wards. In the present case, the submitted

file was modified after 16

th

  December, 2016 which raises a

strong doubt and it cannot be ruled out that response sheets

of   candidates   were   not   manipulated   during   this   period.

Under   the   present   circumstance,   it   is   not   possible   to

independently confirm that response sheets of candidates in

the CDs made available are the same as responses made by

the candidates on the date of examination. There is no file in

the   CDs   provided   by   M/s   Aptech   Limited   with   the   last

modification date equal to the day of the examination. Since

I have been informed that the primary data on the cloud

server   is   no   longer   available,   it   is   difficult   for   me   to

corroborate that the data provided on the CDs is an exact

copy of the data available immediately upon the completion

of the exam. 

No audit trail containing the individual mouse clicks

and timestamps of the choices made by the students has

been provided in the CDs. Such an audit trail will make it

easier to corroborate that the answers given by the students

in the examination is the same as the answer sheet that they

were graded on later. Such an audit trail is helpful to settle

any discrepancies and challenges that the exam candidates

may later raise. Since M/s Aptech Limited has not provided

such an audit trail, it is not possible for me to corroborate

and confirm that  there are no discrepancies between the

student’s actual responses and those, which were used for

grading. 

Moreover, I am informed that the standard procedures

followed   in   public   examinations   like   JEE   (Mains).   JEE

(Advanced) and GATE, were not followed. It is a customary

practice in these exams to publish the answer key to the

exam, invite any objections or rebuttals from the candidates,

consolidate these responses, and subsequently, freeze the

answer key. Grading of the answer sheets is done only after

such an opportunity has been provided to the candidates.

This common practice has not been followed in the present

case, which raises doubt as well as apprehension that the

response sheets of individual candidates might have been

compromised. The errors in answer keys of this particular

15

examination   may   have   been   reduced   or   eliminated   all

together,   had   such   an  opportunity   been   given   before   the

publication of the results of the computer­based test. 

Considering the lack of primary data with M/s Aptech

Limited,   it   is   not   possible   to   independently   confirm   the

authenticity of the provided data on the CD, and hence the

segregation   of   tainted   &   untainted   candidates   is   not

possible. 

This is with response to your letter No. 110/C.E. E­2­1

(camp)/2018, dated 04/09/2018” 

The appellants have placed reliance on the decision in  P.R.

Deshpande Vs. Maruti Balaram Haibatti

2

  to contend that

despite the undertaking given to the High Court, it is open to

pursue the legal remedy available to the appellants under

Article 136 of the Constitution of India. 

10.We   have   heard   the   learned   counsel   for   the   parties,

including   the   counsel   for   the   applicants   in   intervention

applications. We deem it apposite to first turn to the efficacy of

the order of this Court dated 16

th

  March, 2017. On a fair

reading of the said order passed by a two­Judge Bench (to

which one of us, Mr. Justice Kurian Joseph was a party), this

Court noted the limited grievance of the appellants that in the

2 (1998) 6 SCC 507 (paras 16 & 17)

16

wake of defective questions and incorrect answers given, the

High Court should have permitted the appellants to revise the

merit list. After noting that position, the Court granted liberty

to the appellants to approach the High Court for that limited

purpose.   While   doing   so,   no   liberty   was   granted   to   the

appellants to challenge the impugned judgment dated 28

th

November, 2017 afresh before this Court. No such liberty was

sought at that time. This position is restated in the order

dated 20

th

 August, 2018 passed in the present Special Leave

Petitions, which reads thus:  

“O R D E R

The only liberty granted to the petitioners and as

rightly   understood   by   the   learned   Advocate   General

appearing for the State was to segregate the tainted from

the untainted as per Order dated 16.03.2018. 

We direct the petitioners to file a report, in a sealed

cover, within one month from today, as to what steps have

been   taken   pursuant   to   the   Judgment   dated   28.11.2017

passed by the High Court and the order dated 16.03.2018 by

this Court in the Special Leave Petition. 

List on 20.09.2018. 

The petitioners may approach the High Court and seek

for extension of time.”

(emphasis supplied)

17

One of us (Mr. Justice Kurian Joseph) was a party even to this

order. Upon reading the order dated 16

th

 March, 2018 and/or

along with the order dated 20

th

 August, 2018, it is amply clear

that the liberty granted to the appellants was very limited. It

posits that no other contention was kept open or could be

raised   in   the   review   application   or   in   any   subsequent

proceedings before this Court. As no liberty had been granted

to the appellants to challenge the judgment of the High Court

dated 28

th

  November, 2017 afresh, it would mean that the

appellants can pursue the Special Leave petition only against

the decision of the High Court in review application, which the

High Court had rejected for the reasons recorded in its order

dated 25

th

 July, 2018 (reproduced in paragraph No.6 above).

In absence of such liberty to the appellants, filing of fresh

special leave petition against the self­same judgment is not

permissible.   [See  Vinod   Kapoor   Vs.   State   of   Goa   and

Others

3

,  Kumaran Silks Trade (P) Ltd.. (2) Vs. Devendra

and Others

4

 and Sandhya Educational Society  (supra).]

3 (2012) 12 SCC 378 (paras 9 to 12)

4 (2006) 8 SCC 555 (paras 6, 8 & 9) 

18

11.The   respondents   have   relied   upon   the   dictum   in

Sandhya Educational Society  (supra), that a Special Leave

Petition only against the judgment in a review application is

not maintainable. Be that as it may, the judgment of the High

Court in review application is a benign one and is certainly not

more   adverse   to   the   appellants.   For,   the   High   Court   has

restated the  dictum  in its  judgment  dated 28

th

  November,

2017 ­ that it would be open to the appellants to separate the

tainted candidates from the untainted ones and to pass a

fresh,   reasoned   order   after   providing   opportunity   to   the

affected candidates. The High Court has also clarified that the

order passed by the Chief Engineer dated 11

th

 August, 2017

has   been quashed  on the  sole  ground  that  it  was  hit  by

principles   of   natural   justice,   having   been   passed   without

issuing  notice  and  affording  opportunity  of  hearing  to the

concerned candidates and also because the said order does

not refer to the fact that an exercise was already undertaken

by   the   appellants   to   distinguish   the   case   of   tainted   and

untainted candidates and arrived at the conclusion that it was

19

not possible to do so, before issuing the impugned order dated

11

th

 August, 2017.

12.The appellants have now relied upon the opinions given

by the experts (Indian Institute of Information Technology,

Allahabad   and   Indian   Institute   of   Technology,   Kanpur)   as

noted in the report submitted to this Court dated 20

th

 August,

2018. The same were certainly not available to the appropriate

authority before the order was passed on 11

th

 August, 2017.

Indeed,   the   appropriate   authority   took   into   account   two

inquiry reports but the same did not evince that an exercise

had already been undertaken to distinguish the tainted and

untainted candidates or that it was not possible to do so, so as

to uphold the decision of declaring the entire selection process

as void. Had the appropriate authority done that exercise and

recorded its satisfaction in that behalf, to be reflected in the

order passed by the Chief Engineer on 11

th

 August, 2017, the

High Court could have then followed the settled legal position

expounded   in  Union   of   India   and   Others   Vs.   O.

20

Chakradhar

5

 ­ that the nature and extent of illegalities and

irregularities committed in conducting a selection will have to

be scrutinized in each case so as to come to a conclusion

about the future course of action to be adopted in the matter.

Further,   if   the   mischief   played   is   so   widespread   and   all­

pervasive, affecting the result so as to make it difficult to pick

out   the   persons   who   have   been   unlawfully   benefited   or

wrongfully deprived of their selection, in such cases, it will

neither be possible nor necessary to issue individual show­

cause notices to each selectee. In that case, the only option

would   be   to   cancel   the   whole   selection   process   and   not

limiting   to   one   section   of   appointees.   This   view   has   been

restated in the recent decision in Veerendra Kumar Gautam

and Others Vs. Karuna Nidhan Upadhyay and Others

6

,

(also see Joginder Pal and Others Vs. State of Punjab and

Others

7

). The dictum in the two judgments relied upon by the

appellants   of  O.   Chakradhar  (supra)   and  Vikas   Pratap

5 (2002) 3 SCC 146 ( paras 7, 8 & 12)

6 (2016) 14 SCC 18 (paras 57 to 59 & 61)

7 (2014) 6 SCC 644 (paras 32 to 36 & 38 to 40)

21

Singh and Others Vs. State of Chhattisgarh and Others

8

will be of no avail to the appellants in the fact situation of the

present case.

13.Suffice it to observe that while disposing of the Special

Leave Petition filed by the appellants on the earlier occasion

vide order dated 16

th

  March, 2018, this Court has neither

disturbed the conclusion reached by the High Court in its

order dated 28

th

  November, 2017 nor granted liberty to the

appellants   to   challenge   the   said   conclusion   in   the   review

application or for that matter, by way of a fresh Special Leave

Petition. The relevant conclusion of the High Court in its order

dated 28

th

 November, 2017, reads thus: 

“In view of the above, we are of the considered opinion that

the impugned order  dated 11.8.2017 has been passed in

violation   of   principles   of   natural   justice   without   issuing

notice and without affording opportunity of hearing to the

petitioners, no exercise was undertaken to distinguish the

case of tainted and non­tainted candidates to arrive at the

conclusion while passing the impugned order as such the

impugned order dated 11.8.2017 is not sustainable and is

liable to be set aside.”

14.The limited plea taken before this Court as noted in the

first paragraph of order dated 16

th

 March, 2018 was to allow

8 (2013) 14 SCC 494

22

the appellants to re­work the question and answer sheets and

revise the merit list and  issue fresh, reasoned order after

providing opportunity of hearing to the affected candidates.

That option has been kept open. It is for the appellants to

pursue the same. In other words, the appellants must, in the

first place, act upon the decision of the High Court dated 28

th

November,   2017   whereby   the   order   passed   by   the   Chief

Engineer dated 11

th

 August, 2017 has been quashed and set

aside.   The   appellants   may   then   proceed   in   the   matter   in

accordance   with   law   by   passing   a   fresh,   reasoned   order.

Indeed,   while   doing   so,   the   appellants   may   take   into

consideration the previous inquiry reports as also all other

relevant material/documents which have become available to

them. We make it clear that we have not dilated on the efficacy

of the opinion given by the experts of “IIIT Allahabad and IIT

Kanpur”. 

15.In  view   of  the   above,  the   challenge   to the  impugned

judgment   dated 28

th

  November,  2017  and  25

th

  July,  2018

must fail but with a clarification that the competent authority

23

of Nigam is free to pass a fresh, reasoned order in accordance

with law. 

16.We may not be understood to have expressed any opinion

either way on the merits of the course of action open to the

appellants against the respondents including against the other

appointees under the same selection process. All questions in

that behalf are left open. 

17.The appeals along with all the interlocutory applications

are disposed of in the above terms. No order as to costs.

  .....……………………………...J.

          (Kurian Joseph)

…..…………………………..….J.

     (A.M. Khanwilkar) 

New Delhi;

November15, 2018.