Madhya Pradesh High Court
Hari Om Gautam vs Shri Arun Pandey on 18 January, 2018
HIGH COURT OF MADHYA PRADESH
1
Con.C.No.187/2017
Gwalior dated 18.01.2018
Shri D.P.S. Bhadoria, Advocate for the petitioners.
Shri C.R. Roman and Shri B.K. Sharma counsel for the
respondents along with Shri Pannalal Solanki, Collector, Dist.
Sheopur present in person.
After availing more than sufficient opportunities, the respondents have ultimately filed compliance report supported by an affidavit of Shri Arun Kumar Pandey, Principal Secretary, Department of Revenue, Bhopal (M.P.) which inter-alia discloses that vide Annexure C-3, State has taken a decision on 15/12/2017 to the following extent :-
"tkapdrkZ vf/kdkjh }kjk ;g Li"V fd;k x;k fd vafre :i ls p;fur fd, x, 77 vH;fFkZ;ksa dh mRrjiqfLrdkvksa dk voyksdu@ijh{k.k fd;k x;kA buds ijh{k.k ls Li"V gksrk gS fd 46 mRrjiqfLrkdkvksa esa iwoZ esa fn, x, izkIrkadksa dks vksoj jkbZfVax dj fcuk fdlh vkSSfpR; ds ifjofrZr fd;k x;k gSA bu mRrjiqfLrdkvksa dh iz'uokj izkIrkadksa dh] dh xbZ dkaVNkaV gsjQsj dh lwph Hkh miyC/k djkbZ xbZ ftlesa izR;sd mRrjiqfLrdkvksa esa mijh i`"B ds lkFk&lkFk vkarfjd i`"Bksa ij Hkh euethZ ls izkIrkadksa esa dkaVNkaV dh xbZ gSA vkSj fu"d"kZ fn;k x;k fd iz'uk/khu p;u ijh{kk esa iw.kZ :i ls izfdz;k nwf"kr gksus ds dkj.k p;u ekU; djus ;ksX; ugha gSA ekuuh; mPp U;k;ky; [k.MihB Xokfy;j ds vkns'k fnukad 23@07@2009 ds vuqdze esa dh xbZ mudh xgu tkap esa fu"d"kZ ds :Ik esa mRrjiqfLrdkvksa esa dh xbZ vksojjkbfVax ,oa nwf"kr p;u ijh{kk ds fy;s iw.kZr% mRrjnk;h vf/kdkjh rRdkyhu dysDVj izrhr gksrs gS lkFk gh bl izdj.k esa vU;kU; O;fDr Hkh fyIr gks ldrs gSA mRrjiqfLrdkvksa esa vksojjbZfVax ftl fdlh Hkh O;fDr ds }kjk dh xbZ gS mlds gLrk{kj uke ,oa in fdlh Hkh mRrjiqfLrdkvksa esa ugha gSA bl dfFkr iqueZwY;kadu dk dksbZ 'kkldh; vkns'k Hkh miyC/k ugh gS] lkFk gh vH;fFkZ;ksa dks dfFkr iqueZwY;kadu ds }kjk ifjofrZr izkIrkadksa esa o`f) dj p;u djk;k x;kA blesa vH;fFkZ;ksa ds Hkh lafyIr gksus dh izcy laHkkouk ls badkj ugh fd;k tk ldrkA fu;qDr fd;s x;s tkapdrkZ vf/kdkjh vk;qDr pacy laHkkx eqjSuk ds }kjk izLrqr tkap izfrosnu fnukad HIGH COURT OF MADHYA PRADESH 2 Con.C.No.187/2017 15@04@2017 esa izfrosnu fLFkfr esa lger gksrs gq;s jkT; 'kklu }kjk fu.kZ; fy;k tkdj mDr ftyk ';ksiqj fnukad 24@12@2006 lEiUu vk;ksftr iVokjh p;u ijh{kk o"kZ 2005 fjV vihy dzekad 716@07] 719@07 ,oa vU; fjV vihy esa ekuuh; mPp U;k;ky; Xokfy;j [kaMihB }kjk ikfjr funsZ'ku fnukad 23 tqykbZ 2009 ds ifjizs{; esa iVokjh p;u ijh{kk 2005&06 dks ,rn}kjk fujLr fd;k tkrk gSA"
From bare perusal of above order, it seems that on mere suspicion expressed about involvement of candidates / petitioners after holding the then Collector to be wholly responsible for the illegality committed in the recruitment process, the State has not recorded any cogent finding as to whether the candidates are responsible for over writing found in the answer copies or not?
It may be stated at the cost of reiteration that the order dated 23/07/2009 left a very narrow window to enable the functionaries of the State to take action against the candidates only when finding is recorded that the candidates are responsible for over writing. The order of the State passed on 15/12/2017 holds that candidates "may be" responsible whereas this Court while leaving window for respondents to proceed against candidates, implied that action can be taken against the candidates only when it is found that candidates "must be"
involved in the illegalities.
Therefore, this Court is of the considered prima facie opinion that the Principal Secretary, Department of Revenue, Bhopal has committed contempt of this Court's order. The said officer is directed to remain present in person before this Court on the next date of hearing to explain as to why he be not punished.
As prayed, list this matter on 05/02/2018.
(Sheel Nagu) (S.A. Dharmadhikari)
Judge Judge
Durgekar*
SANJAY N. DURGEKAR
2018.01.22 10:50:35 +05'30'