Raj Jain vs The Institute Of Banking Personnel Selection

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* IN THE HIGH COURT OF DELHI AT NEW DELHI
# CNR No. DLHC010119742026
Date of Decision: 04.11.2026

+ W.P.(C) 3944/2026, CM APPL. 19251/2026
RAJ JAIN .....Petitioner
Through: Mr. Rahul Bajaj, Mr. Amritesh Mishra
and Ms. Sarah, Advocates.

versus

THE INSTITUTE OF BANKING PERSONNEL SELECTION
.....Respondent
Through: Mr. Ravindra Vikram Singh, SPC with
Mr. V.K. Singh and Mr. Ajay Rathore,
Advs.

HON ’ BLE MR. JUSTICE A. J. BHAMBHANI
J U D G M E N T

A. J. BHAMBHANI, J
CM APPL. 71418/2026
By way of the present application filed under section 151 of the
Code of Civil Procedure 1908, the respondent seeks condonation of
about 33 days’ delay in filing the counter-affidavit.
2. For the reasons stated in the application, which is duly supported by
affidavit, the application is allowed.
3. The delay in filing the counter-affidavit is condoned.
4. The counter-affidavit is taken on record.
5. The application stands disposed-of.


Signature Not Verified
Signed By:VIKAS
RAWAT
Signing
Date:06.11.2026 15:55
W.P.(C) 3944/2026 Page 1 of 6

W.P.(C) 3944/2026
6. By way of the present application filed under Article 226 of the
Constitution of India, the petitioner seeks quashing of debarment order-
cum-memorandum dated 24.02.2026 issued by the respondent.
7. Notice on the present petition was issued on 27.03.2026. Counter-
affidavit has been taken on record, as above.
8. The court has heard Mr. Rahul Bajaj, learned counsel appearing for the
petitioner, as well as Mr. Ravindra Vikram Singh, learned senior panel
counsel appearing for the respondent.
9. Mr. Bajaj argues that vidé impugned debarment order-cum
memorandum dated 24.02.2026, the petitioner s candidature for the
’
main examination for the post of Customer Service Associate has been
cancelled, premised on the allegation that the petitioner had indulged
in unfair means/malpractice/cheating while appearing in the said
examination. Resultantly, the petitioner has also been debarred from
appearing in the Common Recruitment Process for a period of 01 year
(12 months) from the date of the concerned examination i.e. ,
29.11.2025.
10. Learned counsel submits that the petitioner is a visually challenged
person, who was allowed the help of a ‘scribe’ for purposes of sitting
the examination, and vidé a show-cause-notice dated 06.02.2026 issued
to the petitioner, the respondent institute alleged that the petitioner ’ s:
“ …… candidature for the examination has been withheld
because it has been reported/detected that despite a clear warning
before the start of the examination and during the examination, your
Scribe was solving and answering the questions independently or
prompted answers to you ”.
Signature Not Verified
Signed By:VIKAS
RAWAT
Signing
Date:06.11.2026 15:55
W.P.(C) 3944/2026 Page 2 of 6

A copy of show-cause-notice dated 06.02.2026 has been
appended to the petition.
11. Mr. Bajaj argues that, in response to the said show-cause-notice, the
petitioner submitted a reply vidé e-mail dated 10.02.2026, denying the
allegations in the notice, and asserting that he had independently
attempted and solved all the questions in the examination, and that the
petitioner s scribe only performed the permitted role of reading out the
’
questions and marking the answers strictly as dictated by the petitioner.

12. Counsel submits that, at no stage did the scribe solve any questions
independently or provide any form of assistance beyond the scope
prescribed under the respondent’s examination guidelines for Person
with Benchmark Disability (‘PwBD candidates’) using the services of
a scribe.
13. Mr. Bajaj submits that, most significantly, show-cause-notice dated
06.02.2026 issued to the petitioner is purportedly based on a report
dated 29.11.2025 submitted by the invigilator, a copy of which has been
appended by the respondent as Annexure R-5 to the counter-affidavit,
which report sets-out the following as the acts that would comprise
unfair means or malpractice or cheating in the course of the
examination, which have been set out, in format, as a list in the report:

Methods of use of Unfair Means/Malpractice/Cheating
“
1. Scribe was openly/independently answering the
questions with no input from the candidate.
2. Scribe is only reading out the answer options of his/her
choice multiple times and the candidate is hence mentioning the
answer which scribe is mentioning multiple times.
Signature Not Verified
Signed By:VIKAS
RAWAT
Signing
Date:06.11.2026 15:55
W.P.(C) 3944/2026 Page 3 of 6

3. Scribe is reading out all the options and nudging the
candidate either by hand, leg or sign language when he/she is
reading out the answer option of his/her choice.
4. Before submitting the exam, the scribe is checking all
the answers and correcting the answers without consultation of the
candidate.
5. For candidates where, dominant hand is an issue, the
scribe is moving the mouse at the answer of his/her choice to help
the candidate.
6. Candidate appears to be normal i.e., without any
disability for using the services of a Scribe.
7. Any other Malpractice (To be stated clearly).
”
14. Mr. Bajaj submits that, as would be seen, the invigilator/TCS

representative (venue in-charge)/VBO (center coordinator) have not
marked-out any of the aforementioned so-called acts while alleging that
the petitioner used unfair means at the examination, except for a
number having been mentioned in one of the columns at the top of the
report. Counsel submits that accordingly, in the invigilator's report
there is no specificity as to what exactly the petitioner is alleged to have
done during the examination.
15. Mr. Bajaj argues that the invigilator ’ s report is the basis of the show-
cause-notice and all subsequent actions taken by the respondent, but
that report is a mere template in which no specific allegation or
imputation is contained insofar as the petitioner or his scribe are
concerned.
16. It is further submitted that no material was ever furnished by the
respondent to the petitioner along with the show-cause-notice though
the impugned order narrates that the committee of experts have
Signature Not Verified
Signed By:VIKAS
RAWAT
Signing
Date:06.11.2026 15:55
W.P.(C) 3944/2026 Page 4 of 6

concluded that the petitioner indulged in malpractice in the course of
the examination:
…… after carefully go [sic] through the report submitted by
“
the invigilator at the venue on the date of examination and other
supporting materials on record …… ”.

17. Upon being queried as to the relevance of the present challenge,
considering that the one-year period of debarment is almost over, Mr.
Bajaj explains that though the petitioner is now employed as a
Probationary Officer at the Bank of Maharashtra, the stigma of
debarment still stands against his name.
18. On the other hand, learned counsel appearing for the respondent
submits that the invigilator ’ s report sets-out with sufficient clarity the
unfair means/malpractice adopted by the petitioner in the course of the
examination, which is the basis for canceling the petitioner ’ s
candidature and for debarring him for 01 year (12 months), as has been
done by way of the impugned order-cum-memorandum.

19. Upon a conspectus of the documents on record, and after hearing

learned counsel appearing for the parties, this court is of the view that
the genesis of the respondent’s action against the petitioner is report
dated 29.11.2025 submitted by the invigilator which is being read as
setting-out the unfair means/malpractice adopted by the petitioner
and/or his scribe in the course of examination.
20. Though, as pointed-out by the learned counsel appearing for the
petitioner himself, the invigilator ’ s report contains the serial number
‘1’ at the top of the report as the observation of the unfair means
Signature Not Verified
Signed By:VIKAS
RAWAT
Signing
Date:06.11.2026 15:55
W.P.(C) 3944/2026 Page 5 of 6

resorted-to, in the opinion of this court, the mere mentioning of a
number is not sufficient description of the unfair means/malpractice
alleged. Moreover, a perusal of the impugned order would show that
the basis on which that order has been passed is not restricted to the
unfair means/malpractice that is referred to under No. ‘1’ in the format
list in the invigilator's report.
21. On an overall consideration of the matter, this court is of the view that
the basis cited in the invigilator’s report and in the impugned order, for
holding that the petitioner had indulged in unfair means or malpractice
in the course of the examination, is insufficient.
22. It may also be observed that, in accordance with the rules of

examination, if at any stage during the course of examination, the
petitioner and/or his scribe were found to be indulging in any unfair
means or malpractice, the petitioner’s examination session could have
been cancelled then and there, which however, was not done.
23. All told, in the opinion of this court, the material on record is not
sufficient to cast upon the petitioner the stigma that he used unfair
means or indulged in malpractice at the examination conducted by the
respondent.
24. Accordingly, the prayers in the petition are allowed. The impugned
order-cum-memorandum dated 24.02.2026 is quashed and set-aside.
25. The petition is disposed-of in the above terms.
26. Pending applications, if any, also stand disposed-of.


A. J. BHAMBHANI, J
V.Rawat
NOVEMBER 4, 2026/
Signature Not Verified
Signed By:VIKAS
RAWAT
Signing
Date:06.11.2026 15:55
W.P.(C) 3944/2026 Page 6 of 6