Supreme Court - Daily Orders
Pratap Biswas vs Union Of India on 31 October, 2022
Bench: M.R. Shah, M.M. Sundresh
ITEM NO.30 COURT NO.6 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No. 16330/2022
(Arising out of impugned final judgment and order dated 06-06-2022
in WPCT No. 25/2022 passed by the High Court at Calcutta)
PRATAP BISWAS Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 31-10-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Mr. Salman Khurshid, Sr. Adv.
Mrs. Naghma Imtiaz, Adv.
Mr. Ahmed Zargham, Adv.
Mr. Saif Naseem, Adv.
Ms. Arushi Jain, Adv.
M/S. Equity Lex Associates, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We have heard Shri Salman Khurshid, learned Senior Advocate appearing on behalf of the petitioner.
Now, so far as the submission on constitution of an independent Committee is concerned, both, the learned Tribunal as well as the High Court have taken care and have seen that the Committee who will decide on the accurate answers to the disputed question nos.1, 5, 6, 53 and 96 is concerned, the same shall be consisting of the subject experts, who were not part of the Expert Signature Not Verified Digitally signed by SONIA BHASIN Date: 2022.11.02 Committee that has prepared the answer key in the selection process 16:14:59 IST Reason:
in question.
Contd..
- 2 -
Insofar as the submission on behalf of the petitioner that in the speaking order dated 24.10.2018, the Railway Board has already opined that there is no provision for re-assessment/re-evaluation of the OMR sheet and, therefore, the observation made in the speaking order shall influence the Expert Committee is concerned, it is observed that the Expert Committee shall take an independent decision and if ultimately it is found that the answers in the answer key were not correct, it goes without saying that necessary consequences shall follow and appropriate decision shall have to be taken by the Railway Board on the basis of the Report of the Expert Committee. Considering the fact that the recruitment is of the year 2012, we direct the Expert Committee to submit the Report expeditiously and preferably within a period of six months from today.
With this, the Special Leave Petition stands dismissed/disposed of Pending application(s) shall stand disposed of.
(NEETU SACHDEVA) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR