Systemic malpractice and procedural irregularities in examinations justify cancellation of selection process despite absence of direct evidence.

The appellants, serving Patwaris with over five years of experience, participated in a departmental examination (2023–2024) for promotion to Revenue Inspector.

Out of 2600 candidates, 216 were declared successful, but training was stalled following allegations of malpractice.

A High-Level Investigation Committee report dated 29.11.2024 found procedural irregularities but no direct evidence of a paper leak.

However, the matter was referred to the ACB/EOW for a preliminary enquiry.

The appellants filed a writ petition seeking to join training, which was dismissed by a Single Judge on 02.01.2026.

The Single Judge not only denied the relief but declared the entire process vitiated due to signs of favoritism and directed a fresh examination.

The appellants challenged this order on the grounds that it travelled beyond the pleadings and lacked definitive proof of deeply rooted malpractice.

The Court primarily applied the principle of Preponderance of Probabilities to assess the integrity of public examinations.

It relied on the judicial precedents of *Vanshika Yadav v. Union of India* and *State of West Bengal v. Baishakhi Bhattacharyya (Chatterjee) & Others*, which establish that the sanctity and integrity of examinations must be preserved and that a systemic compromise—even without direct proof of individual wrongdoing—may justify the cancellation of the entire process.

The Court further applied the standard of review for Intra-Court Appeals, which dictates that interference is only warranted if there are "palpable infirmities" or "perversities" in the Single Judge’s order.

The Division Bench examined the Single Judge's reasoning, which identified several "suspicious" circumstances: the requirement of mobile numbers on OMR sheets (enabling candidate identification), the doubling of questions from 50 to 100 within the same time limit, and the allotment of consecutive roll numbers to twenty-two close relatives.

The Court found that while direct evidence of a "leak" might be absent, these procedural lapses collectively created a reasonable doubt regarding the fairness of the exam.

The Bench rejected the appellants' argument regarding "legitimate expectation," noting that the integrity of the selection process is paramount.

It concluded that the Single Judge provided cogent and justifiable reasons to hold the process as "tainted with signs of favoritism and nepotism," and since no "palpable infirmity" was found in that judicial logic, the appellate court declined to substitute its view.

The Writ Appeal was dismissed.

The Court upheld the liberty granted to the State to conduct a fresh, transparent examination for the post of Revenue Inspector and clarified that these observations would not prejudice any pending criminal proceedings.

No costs were awarded.