JHARKHAND PUBLIC SERVICE COMMISSION vs. MANOJ KUMAR GUPTA

REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 9441 OF 2019 (@SPECIAL LEAVE PETITION (CIVIL) NO.14926 OF 2017) JHARKHAND PUBLIC SERVICE  COMMISSION   …PETITIONER(S) Versus MANOJ KUMAR GUPTA AND ANR.                …RESPONDENT(S) WITH CIVIL APPEAL NO. 9442 OF 2019     (@SPECIAL LEAVE PETITION (CIVIL) NO. 31106 OF 2017) J U D G M E N T Deepak Gupta, J. The Jharkhand Public Service Commission (JPSC) issued an advertisement   on   19.07.2006   inviting   applications   from candidates  desirous   of   competing   in the   Jharkhand   Eligibility Test (JET).  This test is not meant for selection to any post but is Signature Not Verified Digitally signed by SARITA PUROHIT Date: 2019.12.19 12:36:18 IST Reason: conducted   to   determine   the   eligibility   of   the   candidates   for appointment as lecturers in universities and colleges of the State 1 of Jharkhand.   This test called the State Level Eligibility Test (SLET)   is   conducted   as   per   the   guidelines   laid   down   by   the University Grants Commission (UGC).  2. The test consists of three papers – the first two papers are multiple choice questions to be answered on an Optical Mark Reader (OMR).  One test is of a general subject and one test is of the subject for which the candidate applies.  The third paper is a descriptive   type   question   paper   dealing   only   with   the   subject selected by the candidate.  Relevant portion of the advertisement reads as follows: “A candidate who does not appear in Paper­I will not   be   permitted   to   appear   in   Paper­II   and Paper­III.    Paper­III   will  be   evaluated  only   for those   candidates   who   are   able   to   secure   the minimum   qualifying   marks   in   Paper­I   and Paper­II as per the table given in the following:­

2 3. The writ petitioner obtained 50% marks in Papers I and II but he did not do as well in Paper III.  The JPSC fixed a cut off percentage of 60 for Paper III which the writ petitioner did not attain and as such he was declared not successful and, therefore, ineligible to be considered for appointment as lecturer. 4. Aggrieved by the said action, the writ petitioner filed a writ petition before the High Court which allowed the same.   The appeal filed by the JPSC before the writ court was also allowed mainly on the ground that the Public Service Commission could not have fixed qualifying marks of 60% and this amounted to changing the rules of the game after the advertisement had been issued and process of selection had started.  It held that once the candidate had obtained 50% marks, the candidate could not be disqualified and the JPSC was not bound by the instructions of the UGC in this regard.   The High Court also directed that the case of the writ petitioner would be considered on the basis of performance.   The High Court held that no cut off marks had been provided for Paper III. 3 5. We have heard Shri Sunil Kumar, learned senior counsel appearing for the JPSE who drew our attention to the scheme framed by the UGC for the SLET.  The scheme has a provision for constitution   of   a   moderation   committee   which   will   help   in deciding   the   cut   off   marks   in   each   subject   for   declaring   the result.  The relevant portion of the scheme reads as follows: “Moderation Committee: The committee will help in deciding   the   cut­off   marks   in   each   subject   for declaring the result.   The Committee will consist of the following: 1. Chairman of Steering/Advisory Committee. 2. State Government Representatives. 3. Two Professors of the different State Universities in rotation. 4. One Professor from outside the State. 5. Member Secretary (State agency) 6. One nominee of the U­CAT out of two nominated by UGC. 7. Member Secretary, (UGC Official) U­CAT, UGC.” Mr.   Sunil   Kumar   contends   that   the   moderation   committee, keeping in view the various factors, decides what should be the cut   off   marks   in   each   subject   and   this   does   not   have   to   be decided at the stage of issuance of advertisement.  On the other hand, Shri Abhishek Vikas, learned counsel appearing for the original writ petitioner, submits that the advertisement does not 4 envisage any minimum cut­off marks for Paper III.   He further submits that this is only an eligibility test and the field of choice becomes larger if more people are held eligible.  Both sides have challenged the judgment of the High Court and we are deciding both the appeals by this common judgment.   6. A perusal of Clause 4.1 of the scheme clearly indicates that the   moderation   committee   has   been   constituted   only   for   the purpose   of   deciding   the   cut­off   marks   in   each   subject   for declaring the result.   The advertisement clearly indicates that only those candidates who obtained 50% marks in Paper I and II would be eligible to take the test in Paper III.   The minimum qualifying marks in case of General/OBC candidates was 50%. At this stage, there was no need to fix the qualifying marks for Paper   III.     That   need   will   arise   only   when   the   moderation committee   meets   and   decides   what   should   be   the   level   of competence expected from the people who are to be considered for appointment as Lecturers.  It is for the moderation committee to decide what should be the cut­off marks.  There could be the subject where all the people who qualified Paper I and II get very low marks in Paper III and the moderation committee may be 5 justified   in   lowering   the   standards   and   prescribing   lower qualifying standards.  On the other hand, there may be a subject where   there   are   many   candidates   who   do   extremely   well   in Paper   III   and   the   moderation   committee   may   decide   to   fix   a higher minimum  standard.    The  constitution  of  a moderation committee is normally done only to do this sort of moderation.   7. As far as the finding of the High Court that the rules of the game were changed after the selection process had started, we are of the considered view that this is not the case as far as the present   case   is   concerned.     There   were   no   minimum   marks provided for Paper III in the advertisement.  This could be done by the moderation committee even at a later stage.  This is not a change brought about but an additional aspect brought in while determining the merit of the candidates who are found fit to be eligible for consideration for appointment of Lecturers.  8. In view of the above, we are of the considered opinion that the High Court erred in holding that the JPSC could not fix the minimum marks for Paper III.  Hence, we set aside the judgment of the High Court dated 09.11.2016.  The Civil Appeal No. 9441 6 of 2019 @ Special Leave Petition (Civil) No.14926 of 2017 filed by the Jharkhand Public Service Commission is allowed and C.A. No. 9442   of   2019   @Special  Leave   Petition   (Civil)  No.31106   of 2017 filed by the other side (writ petitioner) is dismissed. ……….………………J. (L. Nageswara Rao) ……………………….J. (Deepak Gupta) New Delhi, December 18, 2019 7