Rajasthan High Court - Jaipur
Vimal Soni And Ors vs State (Law Department)And Anr on 9 July, 2013
Author: Amitava Roy
Bench: Amitava Roy
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR :: ORDER :: D.B. CIVIL WRIT PETITION No.11820/2013 Vimal Soni & Ors. Vs. State of Rajasthan & Anr. Date of Order : 09.07.2013 HON'BLE THE CHIEF JUSTICE MR. AMITAVA ROY HON'BLE MR.JUSTICE VEERENDR SINGH SIRADHANA Mr.Kapil Gupta for the petitioners. ***** BY THE COURT (PER HON'BLE THE CHIEF JUSTICE) :
Heard Mr.Kapil Gupta, learned counsel for the petitioners.
For the order proposed to be passed, it is not considered necessary to issue formal notice to the respondents.
The pleaded version of the petitioners, in short, is that in response to the advertisement for recruitment to the Rajasthan Judicial Service, the petitioners being eligible in terms thereof, offered their candidature whereafter, the Rajasthan Public Service Commission (for short, hereinafter referred to as 'the Commission') allowed them to participate in the related written examination conducted from 21.3.2013 to 24.3.2013. The results were declared on 14.6.2013, which disclosed that they were unsuccessful, having not scored the qualifying marks.
They were declared to have failed in the examination for not having been able to secure minimum qualifying marks as prescribed by the relevant Rules. However, according to the petitioners, they had performed very well in the examination.
Thus, being aggrieved, they submitted an application with the Commission for providing them the certified copy of their answer booklets in all the four papers so as to enable them to make correct assessment of their performance and evaluation thereof. Their grievance is that their request has not been acceded to, and instead, interview of the successful candidates has been scheduled to be held on 10.7.2013. The petitioners thus seek judicial intervention for direction to the respondents to permit them to inspect their answer-sheets and also provide them the certified copy of their answer booklets in all the subjects.
We have duly considered the pleaded averments and the submissions in endorsement thereof.
In terms of the Rajasthan Judicial Service Rules, 2010 (as amended upto 2012) (for short, hereinafter referred to as 'the Rules'), the process of recruitment to the Rajasthan Judicial Service, as involved herein, has two broad segments, namely, written examination followed by interview of the successful candidates. Both these processes of evaluation of the candidates constitute the selection process as a whole and cannot be segregated. The process of selection thus, gets completed only after the interview is conducted and the candidates are selected on the basis of their overall performance for recruitment.
The Hon'ble Apex Court in Central Board of Secondary Education & Anr.Vs. Aditya Bandopadhyay & Ors. (supra), had observed, in the context of the Right to Information Act, 2005, that revelation of information thereunder should not be in conflict with other public interests, which include efficient operation of the Government, optimum use of limited fiscal resources and preservation of confidential and sensitive information.
In Institute of Chartered Accountants of India Vs. Shaunak H.Satya & Ors., (2011) 8 SCC 781, the Hon'ble Apex Court also, with reference to the said enactment, had held that informations relating to intellectual property, question papers, solutions/model answers and instructions, in regard to any particular examination cannot be disclosed before the examination is held as it would harm competitive position of innumerable third parties taking the same. It was clearly underlined as well that the examining body is not liable to give any citizen any such information relating to any particular examination before the date thereof.
In view of the emphatic enunciation and the legal proposition as above, albeit in the context of the scheme of Right to Information Act, 2005, we are of the unhesitant opinion that considering the nature of the ongoing selection process as stipulated by the Rules and the bearing of the results of the written examination on the eventual selection of the candidates, the request of the petitioners, as made in the instant petition, ought not to be entertained at this stage. This request, we construe, if allowed, would undermine the confidentiality of the exercise underway, apart from affecting the third party rights. Besides, the very basis of the relief sought for by the petitioners is speculative i.e. their perception that their performance has not been correctly evaluated for which there is no tangible basis for this Court to act upon.
The petition therefore, lacks in merit and is rejected. The stay application is also dismissed.
(VEERENDR SINGH SIRADHANA),J. (AMITAVA ROY),C.J. Skant/-
All the corrections made in the judgment/order have been incorporated in the judgment/order being emailed.
Shashi Kant Gaur, PA