Supreme Court - Daily Orders
Mahesh Kumar vs Staff Selection Commission on 28 February, 2022
Bench: M.R. Shah, B.V. Nagarathna
ITEM NO.19 Court 12 (Video Conferencing) SECTION XIV
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. 1951/2022
(Arising out of impugned final judgment and order dated 05-03-2021
in WP(C) No. 2994/2021 passed by the High Court of Delhi at New
Delhi)
MAHESH KUMAR Petitioner(s)
VERSUS
STAFF SELECTION COMMISSION & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.17995/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 28-02-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. Gaurav Bhardwaj Adv
Mr. Deepak Goel , Adv
Mr. Chaman Rana Adv
Ms. Baby Devi Bonia Adv
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The grievance voiced by the petitioner before the High Court was that certain marks which were deducted ought not to have been deducted. Basically, the issue before the High Court was evaluation of the answer scripts of the petitioner. The High Court has rightly refused to entertain the writ petition by observing that when the conscious decision has been taken by the experts and the courts have no expertise in the matter and academic matters are best left to the academics, we see no reason to interfere with the same. Hence, the Special Leave Petition stands dismissed.
Signature Not Verified Digitally signed by R Natarajan Date: 2022.03.02Pending application(s), if any, shall stand disposed of.
16:48:04 IST Reason: (NEETU SACHDEVA) (NISHA TRIPATHI)
COURT MASTER (SH) BRANCH OFFICER