Punjab-Haryana High Court
Parmod Kumar vs Central Administrative Tribunal And ... on 11 July, 2014
Author: Hemant Gupta
Bench: Hemant Gupta, Fateh Deep Singh
CWP No.13174 of 2014 1
IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
CWP No.13174 of 2014
Date of Decision: 11.07.2014
Parmod Kumar
..... PETITIONER
VERSUS
Central Administrative Tribunal and others
..... RESPONDENTS
PRESENT: - Mr.I.P.Goyat, Advocate
for the petitioner.
CORAM: HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE FATEH DEEP SINGH
HEMANT GUPTA, J
The challenge in the present writ petition is an order passed by the Central Administrative Tribunal, Chandigarh Bench, Chandigarh on 22.03.2014 whereby selection to the post of Excise and Taxation Inspector in the Chandigarh Administration in the year 2009 remained un-successful.
The sole grievance of the petitioner before the Administrative Tribunal in an application under Section 19 of the Administrative Tribunal Act, 1985 is that the objective type questions had wrong answer key which vitiate the entire selection process.
The learned Tribunal has reproduced the stand of the respondents in the written statement to the effect that the answers are recorded by two different teams in two different computers and the data Jyoti 2014.07.17 10:35 I attest to the accuracy and integrity of this document High Court Chandigarh CWP No.13174 of 2014 2 thus generated is cross-checked by comparing the two sets entered into the system. Therefore, the key is played in the presence of a four member Committee approved/appointed by the Vice Chancellor in order to obviate the remotest possibility of any interpolations or outside interference.
In the matter on finalization of answer key, the Tribunal or this Court is not possessed sufficient expertise to return the finding that answer key is incorrect. In fact, while exercising the powers of judicial review in the academic matters, the wisdom of the professionals alone is required to be respected. Even if there is a mistake in the answer key, the same is applicable universally to all the candidates. Therefore, we do not find that the petitioner has made out any case for review of the answer key by judicial intervention.
Dismissed.
(HEMANT GUPTA) JUDGE (FATEH DEEP SINGH) JUDGE July 11, 2014 jt Jyoti 2014.07.17 10:35 I attest to the accuracy and integrity of this document High Court Chandigarh