Manipur High Court
Sadananda Angom vs Mpsc And Anr on 20 January, 2020
Item No.12
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
W.P. (C) No.1010 of 2019
Sadananda Angom
...Petitioner/s
- Versus -
MPSC and Anr.
...Respondent/s
B E F O R E
HON'BLE MR. JUSTICE K H. NOBIN SINGH
ORDER
11.12.2019 According to the petitioner, he is a qualified M.Tec./and pursuant to an advertisement dated 22.01.2019, he submitted his application for recruitment to the post of the Section Officer-I. The written test was held from 24.02.2019 to 18.03.2019 and in the result declared thereof, the petitioner was found to have been qualified for the Viva-Voce/Interview.
To his utter shock and surprise, the Registrar, MPSC wrote a letter to the petitioner contending that the expression "
Ten thousand one hundred and seventy seven" is found to have been written in the answer sheet and therefore, he was directed to show cause notice as to why his candidature should not be cancelled and in reply thereto, the petitioner gave his reply in the form of a letter dated 23.11.2019 that the said expression was written by him in the booklet on the advice and instruction given by the invigilator. On 27.07.2019, the Registrar, MPSC wrote an another letter informing the petitioner that his written explanation was placed before the Commission in its meeting held on 27.11.2019 but the Commission decided to disqualify him from being a candidate. In the said letter the expression "ten thousand five hundred and seventy one" was shown and on the next date i.e., 28.11.2019, a similar letter was written to the petitioner wherein the expression "ten thousand one hundred and seventy seven" was written.
The case of the petitioner is that on perusal of the letters dated 27.11.2019 and 28.11.2019, the exact expression allegedly written by the petitioner is not clear. It has been submitted that the petitioner has not violated the instruction namely " DONTS" in which the DONTS No.1 provides that the candidate should not write his name or roll number inside the answer sheets or on any loose sheet.
It is the further contention of the petitioner that the said expression "ten thousand one hundred and seventy seven" was written on the top of the sheet and not inside the answer sheet and that too, as per the instruction given by the invigilator.
In view of the above, let notice be issued to the respondent, returnable on 17.01.2020.
By way of interim measure, it is directed that the petitioner shall be allowed to participate in the interview to be held from 16.12.2019 to 20.12.2019 but his result shall not be declared without the leave of this Court.
List the matter on 17.01.2020.
A copy of this order may be furnished to Shri S. Biswajit, learned counsel appearing for the petitioner today itself provided he moves an application for it today.
JUDGE A.Surjit