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Paper Leak Case: Supreme Court refuses to scrap 2017 CGL Exams


Supreme-Court.jpg
05 Mar 2020
Categories: Latest News

On Thursday, the Top Court refused to scrap the Combined Graduate Level (CGL) examinations conducted by the Staff Selection Commission (SSC) in 2017 whose question papers had allegedly been leaked.

A 3-Judge bench headed by CJI SA Bobde refused to scrap the exams.

Senior Lawyer Prashant Bhushan, appearing for the petitioner, sought directions to scrap the 2017 CGL examinations alleging that there were large scale malpractices & alleged favouritism given to candidates appearing in the examination.

It was alleged that pictures of some of the questions of the CGL Tier-II Exam, 2017, were leaked on social media & had gone viral. It had led to major protests.

The Apex Court had in June 2019 asked the Staff Selection Commission (SSC) to declare the 2017 results for recruitment in Central Govt jobs, undoing its earlier order staying the results of the exams.

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