Supreme Court - Daily Orders
Tanvi Sarwal vs Central Board Of Secondary Education . on 21 May, 2015
Bench: A.K. Sikri, Uday Umesh Lalit
ITEM NO.6+10 COURT NO.2 SECTION PIL W
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 298/2015
TANVI SARWAL Petitioner(s)
VERSUS
CENTRAL BOARD OF SECONDARY EDUCATION AND ORS. Respondent(s)
WITH
W.P.(C) No. 299/2015
(With appln.(s) for stay and Office Report)
WITH
W.P. (C) NO.305/2015
(Office Report)
Date : 21/05/2015 These petitions were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE UDAY UMESH LALIT
[VACATION BENCH]
For Petitioner(s) Mr. Prashant Bhushan,Adv.
Mr. Harsh Vardhan, Adv.
Mr. Omanakuttan K.K., Adv.
Mr. Gopal Jain, Sr. Adv.
Mr. Bharat Sangal,Adv.
Mr. Vaibhav choudhary, Adv.
Ms. Chinmayee Chandra, Adv.
Mrs. Pusshp Gupta, Adv.
Ms. Puja Anand, Adv.
For Respondent(s) Mr. Maninder Singh, ASG
Mr. Tara Chandra Sharma,Adv.
Mr. Rupesh Kumar, Adv.
Mr. Ajay Sharma, Adv.
Mr. Rajeev Sharma, Adv.
Ms. Neelam Sharma, Adv.
Ms. Pankhuri Srivastava, Adv.
Signature Not Verified
Mr. Anil Grover, AAG
Digitally signed by
Neeta Sapra
Date: 2015.05.21
Mr. Satish Kapoor, Adv.
12:25:16 IST
Reason: Mr. Sanjay Kumar Vasin, Adv.
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Mr. Gaurav Sharma, Adv.
Mr. Amandeep Kumar, Adv.
Ms. Pinki Anand, ASG
Ms. Rekha Pandey, Adv.
Mr. Rohilash Nagar, Adv.
Mr. D.S. Mahra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
W.P. (C) No. 298 of 2015 and W.P.(C) No. 299 of 2015 The Superintendent of police, Rohtak, Haryana has filed the status report of the investigation which is being carried out by the police in Haryana. We are informed that a team of very senior officers is headed by Mr. Amit Bhatia, Dy. Superintendent of Police and the investigation is monitored by the Inspector General of Police.
In the status report, it is, inter alia, stated that on 3rd May, 2015, a secret information was received from one informer to the effect that some persons, who are named in the status report, are involved in leakage of answer key or question paper of AIPMT Exam and its circulation to candidates in lieu of monetary gain and who are moving around in Swift Car, number thereof is also disclosed in the report. After receiving this information, raids were conducted by the police near examination Centres and what transpired thereafter is also disclosed.
To put it in a nutshell, the police found that there was in fact the leakage of answer key or question paper and certain persons indulged in solving the question paper and forwarding the answers on various mobile numbers. Some of these mobile numbers 2 are also given. The police was able to trace some of the question papers of which the answer keys were transmitted. The police has also been able to identify many persons who are involved in this racket and have recovered some incriminating material. Some of the accused persons are even arrested and they are being interrogated.
During the investigation, it is revealed that one Roop Singh Dangi is the kingpin behind this racket. They have also been able to trace out another person with the name Subhash Shrivastav, who runs an electronic shop in the name of 'Spy Shop' who was requested to supply undergarments of gents and ladies in which devices like SIM card could be fixed.
It appears from the reading of the report that a substantial progress is made by the police in tracing the culprits and modus operandi which was used in transmitting the answers of the questions. What remains to be done is to find out the actual beneficiaries of those question papers.
We are informed that a team of Doctors who were engaged for solving these questions had provided the answers, those answers were thereafter forwarded from about 70 mobile phones which were used for transmitting. Once the police is able to trace the numbers of these mobile phones, there is every possibility to locate the recipient of the answer keys as well.
Having regard to the urgency involved in this matter, we direct the police to complete the investigation at the earliest. Let the next progress report be submitted to the court by 26.05.2015.
In the matter like this, it is necessary to have the 3 assistance and co-operation of the service providers, OTT providers, law enforcement agencies of the other States etc. where the beneficiaries are located. We direct them to render the assistance, whenever the police needs their co-operation and assistance in respect of this investigation.
Post the matters on 26.05.2015.
W.P. (C) No. 305 of 2015 Issue notice.
Mr. Tara Chandra Sharma, learned counsel for the respondent accepts notice.
Tag with W.P. (C) No. 298 of 2015.
(MEENAKSHI KOHLI) (SUMAN JAIN)
COURT MASTER COURT MASTER
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