HIGH COURT OF TRIPURA THROUGH THE REGISTRAR GENERAL Vs TIRTHA SARATHI MUKHERJEE
Bench: HON'BLE MR. JUSTICE ASHOK BHUSHAN, HON'BLE MR. JUSTICE K.M. JOSEPH
Judgment by: HON'BLE MR. JUSTICE ASHOK BHUSHAN
Case number: C.A. No.-001264-001264 / 2019
Diary number: 17659 / 2018
Advocates: NARESH K. SHARMA Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S).1264 OF 2019 (Arising out of SLP(C)No.12624 of 2018)
HIGH COURT OF TRIPURA THROUGH THE REGISTRAR GENERAL ...APPELLANT(S)
VERSUS
TIRTHA SARATHI MUKHERJEE & ORS. ...RESPONDENT(S)
JUDGMENT
K.M. JOSEPH, J.
1. The appeal by Special Leave is directed against
the order passed by the High Court of Gauhati dated
19.03.2018 in Review Petition No.21 of 2018. By the
impugned order, the Review Petition filed by the
respondent No.1 against the dismissal of his Writ
Petition, has been allowed and the Court has directed
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the re-evaluation of his answer papers in regard to the
selection to the post of Grade-I in Tripura Judicial
Service.
2. By advertisement dated 18.01.2011, applications
were invited from practicing Advocates for appointment
as Grade-I in Tripura Judicial Service. 3 vacancies
were notified. Pursuant to the advertisement,
Respondent No.1 appeared in preliminary examination
held on 12.06.2011. The results were declared on
24.06.2011. The petitioner along with 16 other
candidates were shown as qualified. The main
examination was held on 30.07.2011 and 31.07.2011. The
written examination comprised of 3 papers. The result
of the main examination was declared on 29.09.2011 in
which Respondent No. 1 was declared as not qualified.
He sought disclosure of marks under the Right to
Information Act, 2005. However, he was allowed to
inspect his answer scripts on 01.11.2011. It is the
case of the respondent No.1 that some correct answers
were found marked as incorrect. He secured 175 marks
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out of 300. Thus, he was 5 marks short to be
shortlisted for appearing for the interview as the
requirement was 60%. He filed Writ Petition No.1809 of
2012 seeking re-evaluation of his answer papers in
Papers I, II and III and declaring the decision holding
him as not qualified for the interview as null and
void. The said Writ Petition came to be dismissed on
12.12.2012. The respondent filed Special Leave Petition
before this Court which was dismissed on 23.07.2013. It
is, thereafter, he filed the Review Petition. In the
Review Petition, the High Court finds that under the
2003 Rules, which apparently governed the conduct of
the examination, there is no provision for re-
evaluation of answer scripts. It was, however, found
that there is no prohibition against re-evaluation
provided it finds any patent error. This may include
not awarding any marks for a correct answer or treating
a correct answer to be an incorrect answer. The Court,
no doubt notes it has to be bear in mind that it cannot
step into the shoes of the examiner and undertake the
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exercise of re-evaluation like a super examiner.
Thereafter, the following finding is rendered:-
“25. We have gone through the answer scripts of the petitioner both in Paper- I and Paper-II. To us, answers given in respect of Question Nos. 3 (xiii), 2(xviii) and 3(xv) of Paper II which were marked as incorrect answers and Question No.I(xiv) of Paper II for which no marks were awarded may require a relook. However, we hasten to add that we have not expressed any final opinion in this regard”.
3. Regarding the case set up by the petitioner
based on the dismissal of the Writ Petition, it was
found based on adjudication related to Paper-III and
that it did not adjudicate the grievance of respondent
No. 1 in respect of Papers I and II, as perhaps, it was
not highlighted by the respondent No.1. Noting that
long time has elapsed the Court allowed the Writ
Petition and modified the Judgment by which the Writ
Petition was dismissed and the Court directed the
Registrar General of the Tripura High Court to re-
evaluate the answer sheet scripts pertaining to Papers
II and III of the main examination re-evaluated. For
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this purpose, the answer papers in the custody of
Gauhati High Court was to be transmitted in sealed
cover to the Registrar General, Tripura High Court.
4. We have heard learned counsel for the appellant
and learned counsel appearing on behalf of respondent
No.1.
5. Learned counsel for the appellant would rely
upon the judgment of this Court in K. Rajamouli Vs.
A.V.K.N. Swamy reported in 2001 (5) SCC 37. As per the
said decision, it is contended that the Review Petition
in this case, was not maintainable. This is not a case,
where the Review Petition was filed before filing of
the Special Leave Petition. The Review Petition was
filed after the filing of the Special Leave Petition
and thereafter, on this ground alone, the Review
Petition should not have been entertained by the High
Court, runs the argument.
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6. Secondly, he would point out the inordinate
delay with which the Review Petition was filed. The
Special Leave Petition was dismissed as we have noted
in 2013. It is nearly 5 years thereafter, that the
present Review Petition was filed. Learned counsel
highlights the fact of subsequent developments in the
form of selections which have commenced after the date
of the final judgment in the Writ Petition.
7. Thirdly, learned counsel for the appellant
would point out that this Court has spoken about
circumstances which justify an order for revaluation.
The most important aspect is there is no right to seek
re-evaluation unless there is a provision which
entitles a candidate to seek revaluation. Admittedly,
in this case, there is no provision which entitles the
candidate to seek revaluation. In such circumstances,
the High court was not justified in allowing the Review
Petition and directing re-evaluation of papers. In this
regard, he drew our attention to the judgment of this
court in Pramod Kumar Srivastava Vs. Chairman, Bihar
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Public Service Commission, Patna & Ors. reported in
2004 (6) SCC 714.
8. Per contra, the first respondent would point
out that this is a case where the examiner has not
given marks to him for the correct answers which he has
given and the High Court having found the injustice
which has been done to him had to intervene. Learned
counsel for respondent No.1 drew our attention to the
judgment of this Court in Ran Vijay Singh & Ors. Vs.
State of Uttar Pradesh & Ors. reported in 2018 (2) SCC
357. The said judgment, no doubt, was rendered by two
learned Judges. It has been laid down inter alia as
follows:-
“30.2 If a statute, Rule or Regulation governing an examination does not permit re-evaluation or scrutiny of an answer sheet (as distinct from prohibiting it) then the court may permit re-evaluation or scrutiny only if it is demonstrated very clearly, without any “inferential process of reasoning or by a process of rationalization” and only in rare or exceptional cases that a material error has been committed.”
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9. In fact, we also permitted the respondent No.1
who was personally present to make submissions at his
request. He would also emphasize upon the facts and how
he has been at receiving end of grave injustice, as a
result of the clear mistake committed in not awarding
marks where he was entitled to.
10. The first question we must decide is whether we
should allow the appeal on the ground that this is a
case where the Review Petition was filed after the
dismissal of the Special Leave Petition. No doubt, in
K. Rajamouli Vs. A.V.K.N. Swamy reported in 2001 (5)
SCC 37, relied upon by the petitioner, it was held that
inter alia as follows:-
“4. Following the decision in the case of Kunhayammed & Ors. (supra) we are of the view that the dismissal of the special leave petition against the main judgment of the High Court would not constitute res judicata when a special leave petition is filed against the order passed in the review petition provided the review petition was filed prior to filing of special leave petition against the main judgment of the High Court. The position would be different where after dismissal of the
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special leave petition against the main judgment a party files a review petition after a long delay on the ground that the party was prosecuting remedy by way of special leave petition. In such a situation the filing of review would be an abuse of the process of the law.”……………
11. However, we notice that a different note was
struck by another Bench, in the decision Gangadhara
Palo Vs. Revenue Divisional Officer & Anr. reported in
2011 (4) SCC 602. In the said judgment, a Bench of two
learned Judges has held inter alia as follows:-
“10. We have carefully perused SCC para 4 of the aforesaid judgment. What has been observed therein is that if the review petition is filed in the High Court after the dismissal of the special leave petition, “it would be treated as an affront to the order of the Supreme Court”. In our opinion, the above observations cannot be treated as a precedent at all. We are not afraid of affronts. What has to be seen is whether a legal principle is laid down or not. It is totally irrelevant whether we have been affronted or not.”
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12. Noticing cleavage of judicial opinion, the
matter has been referred to a larger Bench. In the
light of these developments we do not think that the
appellant is entitled to relief on the basis that the
Review Petition was filed after the dismissal of the
Special Leave Petition.
13. The next question to be considered is regarding
the merits of the order. In Pramod Kumar Srivastava
case (Supra), a Bench of three learned Judges after, in
fact, adverting to the judgment of a Bench of two
learned Judges in 1984 (4) SCC 27 proceeded to lay down
as follows:-
………..“7. There is no dispute that under the relevant rule of the Commission there is no provision entitling a candidate to have his answer-books re- evaluated. In such a situation, the prayer made by the appellant in the writ petition was wholly untenable and the learned Single Judge had clearly erred in having the answer-book of the appellant re-evaluated.
8. Adopting such a course as was done by the learned Single Judge will give rise to practical problems. Many candidates may like to take a chance and
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pray for re-evaluation of their answer- books. Naturally, the Court will pass orders on different dates as and when writ petitions are filed. The Commission will have to then send the copies of individual candidates to examiners for re-evaluation which is bound to take time. The examination conducted by the Commission being a competitive examination, the declaration of final result will thus be unduly delayed and the vacancies will remain unfilled for a long time. What will happen if a candidate secures lesser marks in re- evaluation? He may come forward with a plea that the marks as originally awarded to him may be taken into consideration. The absence of clear rules on the subject may throw many problems and in the larger interest, they must be avoided.”
14. In Himachal Pradesh Public Service Commission
Vs. Mukesh Thakur & Anr. 2010 (6) SCC 759, a Bench of
two learned Judges held as follows:-
“20. In view of the above, it was not permissible for the High Court to examine the question papers and answer sheets itself, particularly, when the Commission had assessed the inter se merit of the candidates. If there was a discrepancy in framing the question or evaluation of the answer, it could be for all the candidates appearing for the
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examination and not for Respondent 1 only. It is a matter of chance that the High Court was examining the answer sheets relating to Law. Had it been other subjects like Physics, Chemistry and Mathematics, we are unable to understand as to whether such a course could have been adopted by the High Court. Therefore, we are of the considered opinion that such a course was not permissible to the High Court.”
(Emphasis supplied)
It was further held more importantly as follows:
“24. The issue of revaluation of answer book is no more res integra. This issue was considered at length by this Court in Maharashtra State Board of Secondary and Higher Secondary Education V. Paritosh Bhupeshkumar Sheth; (1984) 4 SCC 27, wherein this Court rejected the contention that in the absence of the provision for revaluation, a direction to this effect can be issued by the Court. The Court further held that even the policy decision incorporated in the Rules/ Regulations not providing for rechecking/ verification/ revaluation cannot be challenged unless there are grounds to show that the policy itself is in violation of some statutory provision.”
15. After referring to the Pramod Kumar Srivastava
decision (supra), it was laid down as follows:-
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“26. Thus, the law on the subject emerges to the effect that in the absence of any provision under the statute or statutory rules/ regulations, the Court should not generally direct revaluation.”
16. In Central Board of Secondary Education
Through Secretary, All India Pre-Medical/Pre-Dental
Entrance Examination & Ors. Vs. Khushboo Shrivastava &
Ors. reported in 2014 (14) SCC 523, again a bench of
two learned Judges after undertaking a Review of
earlier decisions, held as follows:-
“9. We find that a three-Judge Bench of this Court in Pramod Kumar Srivastava v. Bihar Public Service Commission; (2004) 6 SCC 714, has clearly held relying on Maharashtra State Board of Secondary and Higher Secondary Education v. Paritosh Bhupeshkumar Sheth; (1984) 4 SCC 27, that in the absence of any provision for the re-evaluation of answer books in the relevant rules, no candidate in an examination has any right to claim or ask for re-evaluation of his marks. The decision in Pramod Kumar Srivastava v. Bihar Public Service Commission; (2004) 6 SCC 714, was followed by another three-Judge Bench of this Court in Board of Secondary Education v. Pravas Ranjan Panda; (2004) 13 SCC 383, in which the direction of the High Court for re-
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evaluation of answer books of all the examinees securing 90% or above marks was held to be unsustainable in law because the regulations of the Board of Secondary Education, Orissa, which conducted the examination, did not make any provision for re-evaluation of answer books in the rules.”
17. It is, finally, in Ran Vijay Singh & Ors. Vs.
State of Uttar Pradesh & Ors. reported in 2018 (2) SCC
357, that the Court proceeded to cull out the
conclusions which include para 30.2. We may also notice
conclusion in para 30.5 which reads as follows:-
“30.5 In the event of a doubt, the benefit should go to the examination authority rather than to the candidate.”
18. We have noticed the decisions of this Court.
Undoubtedly, a three Judge Bench has laid down that
there is no legal right to claim or ask for revaluation
in the absence of any provision for revaluation.
Undoubtedly, there is no provision. In fact, the High
Court in the impugned judgment has also proceeded on
the said basis. The first question which we would have
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to answer is whether despite the absence of any
provision, are the courts completely denuded of power
in the exercise of the jurisdiction under Article 226
of the Constitution to direct revaluation? It is true
that the right to seek a writ of mandamus is based on
the existence of a legal right and the corresponding
duty with the answering respondent to carry out the
public duty. Thus, as of right, it is clear that the
first respondent could not maintain either writ
petition or the review petition demanding holding of
revaluation.
19. The question however arises whether even if
there is no legal right to demand revaluation as of
right could there arise circumstances which leaves the
Court in any doubt at all. A grave injustice may be
occasioned to a writ applicant in certain
circumstances. The case may arise where even though
there is no provision for revaluation it turns out that
despite giving the correct answer no marks are awarded.
No doubt this must be confined to a case where there is
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no dispute about the correctness of the answer.
Further, if there is any doubt, the doubt should be
resolved in favour of the examining body rather than in
favour of the candidate. The wide power under Article
226 may continue to be available even though there is
no provision for revaluation in a situation where a
candidate despite having giving correct answer and
about which there cannot be even slightest manner of
doubt, he is treated as having given the wrong answer
and consequently the candidate is found disentitled to
any marks.
20. Should the second circumstance be demonstrated
to be present before the writ court, can the writ court
become helpless despite the vast reservoir of power
which it possesses? It is one thing to say that the
absence of provision for revaluation will not enable
the candidate to claim the right of evaluation as a
matter of right and another to say that in no
circumstances whatsoever where there is no provision
for revaluation will the writ court exercise its
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undoubted constitutional powers? We reiterate that the
situation can only be rare and exceptional.
21. We would understand therefore the conclusion in
paragraph 30.2 which we have extracted from the
judgment in Ran Vijay Singh & Ors. Vs. State of Uttar
Pradesh & Ors. 2018 (2) SCC 357 only in the aforesaid
light. We have already noticed that in V.S.Achuthan vs
Mukesh Thakur’s case reported in 2010 (6) SCC 759, a
two Judge Bench in paragraph 26 after survey of the
entire case law has also understood the law to be that
in the absence of any provision the Court should not
generally direct revaluation.
22. In this case we have already noted that the
writ petition was filed challenging the results and
seeking revaluation. The writ petition came to be
dismissed in the year 2012 by the High Court. The
Special Leave Petition was dismissed in the year 2013.
The review petition is filed after nearly 5 years. In
the interregnum, there were supervening development in
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the form of fresh selection. While it may be true that
the delay in filing the review petition may have been
condoned, it does not mean that the Court where it
exercises its discretionary jurisdiction under Article
226 is to become oblivious to the subsequent
development and the impact of passage of time. Even in
the judgment of this Court in U.P.P.S.C. through its
Chairman & Anr. Vs. Rahul Singh & Anr. reported in
2018 (2) SCC 357 which according to the first
respondent forms the basis of the High Court’s
interference though does not expressly stated so, what
the Court has laid down is that the Court may permit
revaluation inter alia only if it is demonstrated very
clearly without any inferential process of reasoning or
by a process of rationalization and only in rare or
exceptional cases on the commission of material error.
It may not be correct to characterize the case as a
rare or exceptional case when the first respondent
approaches the Court with a delay of nearly 5 years
allowing subsequent events to overtake him and the
Court. We feel that this aspect was not fully
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appreciated by the High Court. The review, it must be
noted is not a re-hearing of the main matter. A review
would lie only on detection without much debate of an
error apparent. Was this such a case? It is here that
we must notice the argument of the appellant relating
to question in Part III of the examination alone,
engaging the attention of the Court for the reason that
the first respondent pressed this aspect alone before
the High court. The judgment of the High Court in the
writ petition appears to bear out this submission of
the appellant. The issue relating to the anomaly in
the evaluation of the Paper III has been discussed
thread bare in the judgment. The view of the High
Court has not been disturbed by this Court. Despite
this the High Court in the impugned judgment has
proceeded to take up the plea relating to questions in
Part-I and Part-II and proceeded to consider the review
petition and granted relief that too after the passage
of nearly 5 years. This suffices to allow the present
appeal.
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Despite all this we would also make a few
observations on the merits of the matter.
23. The first respondent has fallen short of 5
marks. In the impugned judgment in paragraph 25, the
Division Bench picks up four questions. The Court has
premised its interference on the basis of the aforesaid
answers given to the 4 questions by the first
respondent. If we take Question 3(xiii), the question
was as follows:
“Question no.-3(xiii) of paper-II
Adjournment under order xvii Rule 1 C.P.C. cannot be granted under any circumstances for more than 3 times to a party during trial of the suit (Mark -1)”.
24. The first respondent’s answer is that it is
incorrect but he has been given no marks as apparently
cross sign is given as he has given wrong answer.
Order XVII Rule 1 reads as follows:
“1. Court may grant time and adjourn hearing – (1) The Court may, if
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sufficient cause is shown, at any stage of the suit, grant time to the parties or to any of them, and may from time to time adjourn the hearing of the suit for reasons to be recorded in writing:
Provided that no such adjournment shall be granted more than three times to a party during hearing of the suits.”
25. The case of the first respondent is based on
the judgment of this Court in Salem Advocates Bar
Association Case 2005 (6) SCC 344. According to him
even though under Order XVII Rule 1 under no
circumstances can adjournment be granted to a party
during trial for more than three times, this Court in
the aforesaid judgment has taken the view that beyond 3
times adjournment can be granted. It is clear that
going by the provisions of Order XVII Rule 1, the
answer given by the first respondent is wrong. It is
on the basis of interpretation placed by the Court that
adjournment can be in excess of 3 times. If the
examining body has proceeded to evaluate the answers on
the basis of actual provision of Order XVII Rule 1, it
is not a matter where particularly there is no right to
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revaluation, we are persuaded to interfere. We would
defer to the view which the examining body would have
taken.
26. The next question is Question No.2 (xviii)
which reads as follows:
“ Q.No. – 2(xviii) in paper no. – (II) The Plaintiff can file an application under section 5 of Limitation Act seeking extension of the period of limitation prescribed (Mark – 1)”.
The choices given are as follows:
(a) for filing a suit, (b) for filing an appeal, (c) for filing an application under Order XXI CPC (d) for all the above.
27. The complaint of the first respondent is that
he ticked Answer No.B but he is given cross sign which
means his answer is wrong whereas he would contend that
all the other answers namely A,C and D were incorrect
and it is only B which could possibly be correct.
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28. We will proceed on the basis that there is
merit in the contention of first respondent. The next
question is Question No.3 (xv) in Paper No.2. The
question was “Appellate Court cannot allow a party to
produce additional evidence.” But for the answer given
`incorrect’. Respondent was given the cross sign and
no marks given. Here also we proceed on the basis that
first respondent may have legitimate grievance.
Finally, there is Question No.1 (xiv) in Paper No.2
which reads as follows:
“Q.No. – 1(xiv) in paper no. – (II) Plaintiff sues the defendants for recovery of Rs. 1,00,000/- in order to prove the case, the plaintiff proved the entries in his books of account showing the defendant to be indebted to him to the said amount (Mark – 3)”.
29. The answer of the petitioner appears to be as
follows:
“In civil case, the case is proved by
preponderance of probabilities.
But in the above case, neither written
of nor money receipt was proved.
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So, entries in the Books of account is
not sufficient.”
30. It is to be noted that it is not an objective
type question, the maximum marks are 3. This is not a
case even if we proceed on the basis that the answer is
correct, marks is to be awarded as such. We noticed
that for 5 questions, the respondent No. 1 has been
given 1 mark, even though, the maximum is 3 marks. It
would appear that awarding full marks is based, not
merely, on the correctness of the answer.
31. However, we would like to rest our conclusion
on the basis that not being armed with a right given by
a provision providing revaluation and in the facts
which we have already set out and the reasons we have
alluded we would think that the High Court ought not to
have allowed the review petition. We may incidentally
also notice that the High Court has, on the one hand
reasoned that what was covered by the judgment in the
writ petition was a complaint related to Paper III.
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Despite this, the direction is given for evaluation of
Paper II and Paper III. It may be true that direction
to evaluate Paper III may be a mistake but even if this
is treated as Paper No.I & II, the High Court has
premised its interference on the premise of answer to
Paper No.II. In such circumstances, we allow the appeal
and set aside the impugned judgment. The review
petition filed before the High Court shall stand
dismissed. There shall but no order as to costs.
…………………………….J. (Ashok Bhushan)
…………………………J. (K.M. Joseph)
New Delhi; February 6, 2019