Supreme Court - Daily Orders
The State Of Meghalaya vs Phikirbha Khariah on 6 April, 2018
Bench: Adarsh Kumar Goel, Rohinton Fali Nariman
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ITEM NO.3 COURT NO.11 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(s) for Special Leave to Appeal (C) No(s).33995-34027/2017
(Arising out of impugned final judgment and order dated 02-11-2017
in WPC No. 132/2017 02-11-2017 in WPC No. 131/2017 02-11-2017 in
WPC No. 111/2017 02-11-2017 in WPC No. 87/2017 02-11-2017 in WA No.
12/2017 02-11-2017 in WA No. 11/2017 02-11-2017 in WA No. 10/2017
02-11-2017 in WA No. 9/2017 02-11-2017 in WA No. 8/2017 02-11-2017
in WPC No. 121/2014 02-11-2017 in WPC No. 166/2014 02-11-2017 in
WPC No. 116/2014 02-11-2017 in WPC No. 113/2014 02-11-2017 in WPC
No. 112/2014 02-11-2017 in WPC No. 88/2014 02-11-2017 in WPC No.
83/2014 02-11-2017 in WPC No. 73/2014 02-11-2017 in WPC No. 72/2014
02-11-2017 in WPC No. 70/2014 02-11-2017 in WPC No. 66/2014
02-11-2017 in WPC No. 65/2014 02-11-2017 in WA No. 65/2011
02-11-2017 in WA No. 63/2011 02-11-2017 in WA No. 62/2011
02-11-2017 in WA No. 61/2011 02-11-2017 in WA No. 60/2011
02-11-2017 in WA No. 59/2011 02-11-2017 in WA No. 58/2011
02-11-2017 in WA No. 57/2011 02-11-2017 in WA No. 56/2011
02-11-2017 in WA No. 55/2011 02-11-2017 in WA No. 53/2011
02-11-2017 in WA No. 52/2011 passed by the High Court Of Meghalya
At Shilong)
THE STATE OF MEGHALAYA & ANR. ETC. Petitioner(s)
VERSUS
PHIKIRBHA KHARIAH & ORS.ETC. Respondent(s)
(IA No.12984/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS)
WITH Diary No(s). 40348/2017 (XIV)
(FOR ADMISSION and I.R. and IA No.5674/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.5670/2018-PERMISSION TO FILE
SLP)
Diary No(s). 42552/2017 (XIV)
(IA No.18297/2018-PERMISSION TO FILE SLP/TP )
Date : 06-04-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
Signature Not Verified
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
Digitally signed by
MAHABIR SINGH
Date: 2018.04.06
For Petitioner(s)
16:18:55 IST
Reason: Ms. Rachana Srivastava, AOR
(SLP 33995-34027/2017) Ms. Sudipta Sarkar,Adv.
Ms. Monika,Adv.
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(D.No.40348/2017) Mr. Amit Sibal,Sr.Adv.
Ms. Koshy John,Adv.
Mr. Daniel Stone Lyngdoh,Adv.
Mrs. Pragya Baghel, AOR
Mr. Ambar Bhushan,Adv.
Mr. Vinay P. Tripathi,Adv.
Mr. Kynpham V. Kharlyngdoh,aDv.
Mr. Michael Lukhiang,Adv.
Mr. Lzaffeer Ahmed,Adv.
Ms. Rupali Samauel,Adv.
(D.No.42552/2017) Mr. Dhruv Mehta,Sr.Adv.
Mr. Md. Shajahan Islam,Adv.
Mr. P. A. Noor Muhamed, AOR
Ms. Sunita Basu,Adv.
Mr. Ratneswar Das,Adv.
For Respondent(s)
Mr. Rishi Matoliya, AOR
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel for the parties. SLP(C)No(s).33995-24057 of 2017:
We do not find any ground to interfere with the directions in the impugned order.
It has been found that there are serious irregularities in the selection process of appointment of assistant teachers in government lower primary schools in the State of Meghalalya. Such incidents are being reported in several cases. We have recently dealt with such a matter in Avinash C. and Ors. v. The State of Karnataka & Ors., C.A. NO.3543-3555 of 2018, decided on 4.4.2018. We are of the view that for the purity of selection to the public posts, it is desirable that as far as possible the selection process conducted by the selection bodies, especially the State 3 Public Service Commissions and the State Selection Boards, is videographed. It is desirable that at examination centres as well as interview centres CCTV cameras are installed to the extent viable. Footage thereof may be seen by an independent committee of three members and report of such committee may be placed on the website concerned.
The Registry is directed to send a copy of this order to Department of Personnel and Training (DoPT), Ministry of Personnel, Public Grievances and Pensions, for being forwarded to the concerned authorities for compliance.
The Special leave petitions are accordingly disposed of. Pending applications, if any, shall also stand disposed of. SLP(C)NO.........Diary NO.40348 of 2017 Permission to file the special leave petition is granted. Grievance of the petitioners is that they were not heard by the High Court. If it is so, they are at liberty to move the High Court within two weeks from today so that the High Court may hear their grievance, if they were not heard earlier. After hearing the parties, it will be open to the High Court to pass any further order in accordance with law.
The special leave petition(s) is accordingly disposed of. Pending applications, if any, shall also stand disposed of. SLP(C)No(s)........Diary NO.42552 of 2017:
Permission to file the special leave petition is granted.4
We do not find any ground to interfere with the impugned order.
The special leave petition(s) is accordingly dismissed. Pending applications, if any, shall also stand disposed of.
(MAHABIR SINGH) (PARVEEN KUMARI PASRICHA) COURT MASTER BRANCH OFFICER