Bipul Kumar Biswas & Ors vs Union Of India & Ors

During the course of hearing, two questions have arisen: (i) how clause 16 of the advertisement can be construed to include “normalisation†as a

part of determination of merit; (ii) in what manner do the Railways contend the petitioners had notice of anything but their raw marks in the written

test being considered to constitute merit.

On the next occasion, when the Railways are required to reply, they will come prepared to answer the above questions.

Apart from these, the Court requires production of the records, being the original of the minutes or any other document which would show that a

finding had been recorded by the chairman that there was in fact variation in the difficulty levels of the question papers across different shifts. The

Railways shall also produce records to show how the chairman chose the mean and standard deviation for normalisation.

Information on these points are required since we have read the terms and conditions of the agreement that the Railways had entered into with the

evaluation agency, which had formed the basis for normalised marks being assigned to each of the candidates.

The Railways shall also produce and serve a copy of the agreement between the Railways and the evaluation agency taking care to mask the names

of the parties so that the identity of the agency escapes notice. Copies of the said documents shall be made available on usual terms to the learned

advocates for the respective petitioners.

List the writ petitions on Friday next (17.01.2020) under the same heading (at 2.00 P.M.).