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ITEM NO.301+303             COURT NO.3               SECTION XII                S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS

I.A. 15-18 in Civil Appeal  No(s).  5877-5878/2014 SECRETARY TAMILNADU PUBLIC SERVICE  COMM           Appellant(s)                                 VERSUS A.B.NATARAJAN & ORS.ETC.                           Respondent(s) (for modification/clarification and office report) WITH I.A.No. 3 in C.A. No. 5879/2014 (With appln.(s) for modification/clarification and Office Report) I.A.Nos. 23—24 in C.A. No. 5880-5881/2014 (With appln.(s) for modification/clarification and Office Report) R.P. (C) 210-211 of 2015 in C.A.No. 5880-5881/2014 (for c/delay in filing Review Petition and for oral hearing) I.A.Nos. 41-42 in C.A. No. 5882-5883/2014 (With appln.(s) for modification/clarification and appln.(s) for  permission to file additional documents and Office Report) I.A.No. 3 in C.A. No. 5884/2014 (With appln.(s) for modification and Office Report) R.P.(C) No. 2025-2026/2014 In C.A. No. 5877-5878/2014 (With appln.(s) for oral hearing) CONMT.PET.(C)  D 31357/2014 IN I.A.Nos. 15-16/2014 in C.A. No.  5882-5883/2014 CONMT.PET.(C)  D 31358/2014 In I.A.No. 24/2014 in C.A. No. 5880- 5881/2014 with R.P. (C) 2628-2629 of 2014 in C.A.No. 5882-5883/2014 (with application for hearing in open court and c/delay in filing  Review Petition) R.P. (C) 201-202/2015 in C. A. No. 5882-5883 of 2014 (with  application  for  c/delay  in  filing  Review  Petition  and  directions)

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Date : 21/01/2015 These applications and petitions were called on  for hearing today. CORAM : HON'BLE MR. JUSTICE ANIL R. DAVE         HON'BLE MR. JUSTICE DIPAK MISRA For Appellant(s)  Mr. Mukul Rohtagi, Attorney General

Mr. Subramonium Prasad, AAG  Mr. B. Balaji, Adv.   Mr. Rakesh Sharma, Adv.   Ms. Meha Agarwal, Adv   Ms. Shase, Adv.   Mr. Paramveer, Adv.   Mr. K. Parasaran, Sr. Adv.   Mr. V. Balachandran, Adv.  Mr. A. Lakshminarayanan, Adv.   Mr. A. K. Ganguly, Sr. Adv.   Mr. Shekhar Naphade, Sr. Adv.   Mr. R. Thirmulani, Adv.   For Mr. Ashok K. Mahajan, Adv.   Mr. Gopal Subramaniam, Sr. Adv.   Mr. M. Yogesh Kanna, Adv.  Mr. Niraimati, Adv.   Mr. P. S. Patwalia, Sr. Adv.   Mr. S. J. Aristotle, Adv.   Mr. Prabhu Ramasubramanian, Adv.   Mr. H. P. Raval, Sr. Adv.   Mr. Anand Verma, Adv.   Mr. V. G. Pragasam, Adv.   Mr. Jayanth Muth Raj, Adv.   Mrs. Malavika J., Adv.  For Mr. Sureshan P., Adv.                    

              I.A.No. 19-20  Mr. Subhashish Bhowmick, Adv.  

Mr. Kunal Malik, Adv.   Mr. A. K. Mishra, Adv.  

For Respondent(s)  Dr. Rajeev Dhavan, Sr. Adv.   Mr. Prashant Bhushan, Adv.   Mr. N. Subramaniyan, Adv.   Mr. B. V. Chandan, Adv.   Mr. M. Y. K. Moorthy, Adv.   Mr. Pranava Sachadeva, Adv.   For Mrs. T. Anamika, Adv.  

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Mr. G. Ananda Selvam, Adv.   Mr. Ram Sankar, Adv.                            

UPON hearing counsel the Court made the following                          O R D E R  

In pursuance of notice issued on 19.11.2014 to the Union  Public Service Commission (in short, “UPSC”), Ms. Binu Tamta,  learned counsel, has appeared for the UPSC.   

Heard the learned counsel appearing for all the parties  at length.   

Upon hearing the learned counsel for the parties, we find  that in all 91 candidates' answer sheets were in dispute.  Out  of  the  said  91  candidates,  whose  answer  sheets  were  questioned,   it  has  been  submitted  at  the  Bar  that  15  candidates have already resigned, while 3 candidates did not  join  service  and   eight  candidates  have  been  declared  successful by the High Court.  Thus, in all, the dispute is  with regard to 65 answer sheets.   

It  is  directed  that  the  said  answer  sheets  shall  be  forwarded  by  the  Tamil  Nadu  Public  Service  Commission  (in  short, “TNPSC”) to the UPSC for the following purpose :-

The  UPSC  shall  forward  the  said  answer  sheets  to  an  expert, who shall not re-examine those answer sheets but shall  examine  whether  the  candidates  answering  the  questions  had  given any indication in the answer sheets to reveal their  identity.  The expert shall also note the fact that the High  Court had examined the answer sheets and had cleared 8 answer  sheets, wherein the candidates had not given any indication

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with regard to their identity.  The expert shall forward his  report to the UPSC and the said report shall be forwarded by  the UPSC along with its comments in a sealed cover to this  Court.     

The expert shall look into the said 8 answer sheets for  the purpose of ascertaining the basis upon which, the said  eight answer sheets were found flawless and follow the same  criteria.    

The TNPSC shall forward the 8 answer sheets which have  been cleared by the High Court of Madras to the UPSC.  Thus,  two sets of answer sheets, namely, 65 & 8 shall be put in two  separate sealed covers and be forwarded to the UPSC along with  all the instructions which had been given to the candidates  who  had  undertaken  the  examination  within  two  weeks  from  today.

The UPSC shall complete the aforesaid exercise within two  months from the date of receipt of the aforesaid material by  it.   

List on 06.05.2015 at 02.00 PM.   Interim order, granted on 27.08.2014, shall continue.  

(Jayant Kumar Arora) Sr. P.A.  

(Sneh Bala Mehra) Assistant Registrar