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Dr. Khedkar Puja Deeliprao vs Union Of India

Central Administrative Tribunal · Decided on 18 November 2020 · Citation: (2020) 11 CAT CK 0065

HON’BLE JUDGES
L. Narasimha Reddy, J · A.K. Bishnoi, Member (A)
RESULT
Disposed Of
CASE NUMBER
Original Application No. 1785 Of 2020
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Judgment

19 paragraphs · 341 words

L. Narasimha Reddy, J

1.

The applicant took part in the Civil Services Examination 2020, claiming the status of physically handicapped candidate. The preliminary

examination was also conducted therefor. He was not cleared for the main examination. He has prayed for a direction to the respondent to produce

the OMR sheet pertaining to the Civil Services Preliminary Examination, 2020 and the relevant record. He has also prayed for re-evaluation of the

OMR sheet and to compare the marks obtained by the other candidates.

2.

We heard Shri V.V.R. Rao, learned counsel for applicant and Shri R.V. Sinha, learned counsel for respondent, at the stage of admission.

3.

Basically, the OA itself is misconceived, in as much as the respondent is shown as Union of India through Chairman, UPSC. Firstly, the UPSC is an

independent constitutional body, and cannot be the part of the Union Government of India. Secondly, the UPSC is represented by the Secretary, and

not the Chairman.

4.

Be that as it may, the applicant has taken part only in the preliminary examination and was not cleared by the UPSC for participation in the mains

examination. Howsoever, the expectation of the applicant maybe, the question of verifying the OMR sheet at this stage, much less, re-evaluation

thereof, does not arise. According to the practice prevailing in UPSC, the marks of the candidates, if requested, would be intimated only after the

conclusion of the entire selection process. This is obviously because the revealing of marks half way through would result in serious repercussions and

the entire selection process may get adversely affected. It is brought to our notice that after the completion of the selection process, the marks would

be published on the website.

5.

We, therefore, dispose of the OA, directing that the respondent shall communicate the marks of the applicant secured in the preliminary

examination after the conclusion of the selection process. If the applicant has any grievance, at that stage, he can pursue the remedies, in accordance

with law.

There shall be no orders as to costs.