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Judgment
22 paragraphs · 367 wordsWe 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 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. 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.