Sunit Raj Soni vs The State Of Madhya Pradesh
2022 Latest Caselaw 3743 MP

                           IN THE HIGH COURT OF MADHYA PRADESH AT
                                          JABALPUR
                                                   BEFORE
                                 HON'BLE SHRI JUSTICE VIVEK AGARWAL

                                         ON THE 16th OF MARCH, 2022




                                       WRIT PETITION No. 5395 of 2022
                           Between:-
                         SUNIT RAJ SONI S/O SHRI RAJESH SONI , AGED ABOUT 23
                         YEARS, OCCUPATION: STUDENT ROLL NO. 390461 R/O
                      1.
                         PUNJABI COLONY, AHIRWAD BHAWAN, RAGHURAJ
                         NAGAR, SATNA, DISTRICT SATNA (MADHYA PRADESH)
                         RAKESH VERMA S/O SHRI RAGHUNATH PRASAD VERMA ,
                         AGED ABOUT 34 YEARS, OCCUPATION: STUDENT R/O
                      2. 1409/2 KURAWAR MANDI TEHSIL NARSINGARH DISTRICT
                         RAJGARH AT PRESENT R/O KUSHWAHA COLONY RAMPUR
                         JABALPUR (MADHYA PRADESH)
                                                                      .....PETITIONER
                           (BY SHRI RAMESHWAR SINGH THAKUR, ADVOCATE)
                           AND
                         THE STATE OF MADHYA PRADESH THROUGH PRINCIPAL
                      1. SECRETARY GENERAL ADMINISTRATION DEPARTMENT
                         VALLABH BHAWAN BHOPAL M.P. (MADHYA PRADESH)
                         PUBLIC SERVICE COMMISSION, INDORE THROUGH ITS
                      2. EXAMINATION CONTROLLER RESIDENCY AREA INDORE
                         (MADHYA PRADESH)
                                                                    .....RESPONDENTS
                           (BY SHRI ADITYA PACHORI, ADVOCATE)


                      This petition come up for hearing on this day, the court passed

                      the following:

                                                   ORDER

1. Petitioner has filed this petition challenging the validity

of correctness of answer to Question No.67 in Set "C", which

reads as under:-

2. Chambal Canal Irrigation Project is related with ?

Signature
 SAN      Not
Verified

Digitally signed by
TARUN KUMAR
SALUNKE
Date: 2022.03.23
16:41:35 IST





(A)   Sindh Basin
(B)   Ganga Basin
(C)   Yamuna Basin
(D)   Tapti Basin.

4. Shri Thakur submits that as per book namely; Madhya

Pradesh Ek Bhougolok Adhayayan written by Kamal Sharma

correct answer will be both namely Ganga Basin and Yamuna

Basin. Reliance is also placed on the book namely: Bhugol

Ek Samagra Adhayan writer- Mahesh Kumar Barnwal-S.S.P

Pandicheri Police Sewa published by Cosmos Publication.

He submits that when there are two correct answers

namely Ganga Basin and Yamuna Basin, therefore, in terms

of the terms and conditions of the advertisement, where there

is possibility of two answers then marks should be awarded

for both options instead of treating answer given by the

petitioners to be incorrect.

Shri Aditya Pachori, learned counsel for the

respondent/MPPSC has produced report of the expert

committee wherein it is noted that correct answer for the

Question is Yamuna Basin.

In support reliance is placed on the book published by

Madhya Pradesh Hindi Granth Acadamy, Bhopal namely:-

Madhya Pradesh : Ek Bhougolik Adhyayan by Late Dr.

Pramila Kumar and Dr. Shrikamal Sharma, 19 th Edition

(Revised and updated) 2015 wherein on page 65 under the

title Jal Sanshadhan Avam Shichiye in table 6.1 is extracted

giving details of availability of surface water on the basis of

different basins. It is evident that in Ganga Basin only two

rivers have been shown namely Tones and Son. Wherein in

Yamuna Basin eight (8) rivers are there namely; Ken, Kawari

Chambal, Jamani, Pesuni, Betwa, Dhasan and Began

rkfydk 6-1 e/;izns'k % csfluokj lrgh ty dh miyC/krk ¼djksM+ ?ku ehVj½ csflu rFkk mi e-iz- esa izokg 75 izfr'kr vU; jkT;ksa dks e-iz-dk fgLlk csflu {ks= ¼oxZ fd-eh-½ fuHkZjrk ij vkoafVr laHkkO;rk xaxk csflu v- Vksal 11974 224-4 & 224-4

l- ;equk 142250 2762-7 23742 csflu dsu 24785 570-3 104-8 465-5 daqvkjh fla/k 26999 507-9 & 507-9 pEcy 59940 1059-2 197-9 861-3 tkeuh 1235 22 ¼&½1-3 23-3 iSlquh 1920 8-9 4-8 4-1 /klku 8291 172-3 & 172-3 csrok 19365 385-7 92-3 293-4 cxSu 1500 36-4 & 36-4

xksnkojh 23388 5083 4813 270 csflu ueZnk csflu 85149 3454-2 1203-1 2251-1 rkIrh csflu 9800 240-1 75-5 164-6 ekgh csflu 6700 195-2 161-4 33-8 egkunh csflu 154 ND ND ND dqy ;ksx 308245 8171-9 5680-1

Thus, the authenticate material from the Madhya

Pradesh Hindi Granth Acadamy, Bhopal namely:- Madhya

Pradesh, is taken into consideration and it is submitted that

correct answer to the question is 'Yamuna Basin' and not

'Ganga Basin'.

Learned counsel for respondent has placed reliance on

Full Bench judgment of this High Court in the case of Nitin

Pathak Vs. State of M.P. & others, ILR 2017 MP 2314 :

2017 SCC OnLine MP 1824. In this case Hon'ble Full

Bench has held that in case of recruitment examination, in

exercise of power of judicial review, Court should not refer

the matter to Court appointed expert as the Courts have a

very limited role particularly when no mala fides have been

alleged against the experts constituted to finalize answer key.

It would normally be prudent, wholesome and safe for the

Courts to leave the decisions to the academicians and experts.

Shri Thakur submits that as per book namely Madhya

Pradesh : Ek Bhougolik Adhyayan 20th Edition, 2020 in

Chapter 2 namely HkkSfrd Lo:i rFkk viokg it is mentioned as

under:- (Page 37)

1- xaxk viokg ra= jkT; ds foLr`r mRrjh Hkkx dk ty fofHkUu ufn;ksa ds ek/;e ls xaxk unh esa igqaprk gS tks bls caxky dh [kkM+h esa igaqpkrh gSA ;g viokg {ks= rhu mi&viokg {ks=ksa&¼1½ ;equk viokg {ks=] ¼2½ Vksal csflu] rFkk ¼3½ lksu csflu& esa foHkDr gSA bu izokg {ks=ksa dh eq[; ufn;k¡ fuEu gS%& ¼1½;equk viokg ra=& bl viokg ra= dh eq[; ufn;k¡ pEcy] dsu] /klku csrok] dqekjh] fla/k] i;Louh] tkeuh vkfn gSA 1¼1½ v pEcy unh& mRrjh vkSj if'peh e/;izns'k dh ;g lcls cM+h unh gSA ;g unh bUnkSj ftys ds egw ds ikl foU/;kpy Js.kh ij fLFkr flaxkj pkSjh pksVh ¼843½ ehVj ls fudyrh gS vkSj mRrj rFkk mRrj&iwoZ dh vksj cgrh gqbZ jktLFkku esa izos'k djrh gSA ;gk¡ ls ;g ,d ckj fQj mRrjh e/;izns'k ds ';ksiqjdyka] eqjSuk] fHk.M ftyksa dh lhek cukrh gqbZ bVkok ¼m-iz-½ eas ;equk unh ls fey tkrh gSA tgk¡ ;g ;equk ls feyrh gS ogk¡ vU; pkj ufn;k¡ Hkh feyrh gS] blhfy;s iapun dgk tkrk gSA bl rjg ;g dkQh nwjh rd e/;izns'k vkSj jktLFkku rFkk e/;izns'k vkSj mRrj izns'k ds chp lhek cukrh gSA ;g if'peh e/;izns'k ds vf/kdka'k Hkkx dk ikuh cgk dj ;equk esa igqpkrh gSA blds izokg ekxZ dh dqy yEckbZ 995 fdeh gSA bldk dqy viokg {ks= 1]30]671 oxZ fdeh gS ftlesa 57]054 oxZ fdeh e/;izns'k esa fLFkr gSA eqjSuk vkSj fHk.M ftyksa ds ,yqfo;e pV~Vkuksa dks dkVdj pEcy unh xgjs [kMMksa dk fuekZ.k djrh gS ftUgsa jchUl ¼ravines½ dgrs gSaA

Similarly reliance is placed on book namely Bhugol Ek

Samagra Adhyayan by Mahesh Kumar Barnwal published by

Cosmos publication in October, 2019 wherein on page 20 of

Part F, Bharat Ka Bhogol, Bhogol Ek Samagra Adhyayan, it

is mentioned as under:-

xaxk unh&ra= okLro esa] xaxk unh HkkxhjFkh vkSj vyduUnk ufn;ksa dk lfEefyr :i gS] tks nsoiz;kx ds fudV feydj xaxk dgykrh gSA xaxk unh dk eq[; L=ksr mRrjk[kaM esa fLFkr xaxks=h fgeun gSaA ;g gfj}kj ds fudV eSnkuh Hkkx esa izos'k djrh gS blesa nkfguh vksj ls ;equk unh iz;kx ¼bykgkckn½ ds fudV feyrh gSA nf{k.kh iBkj ls vkdkj xaxk esa feyus okyh unh lksu gSA vkxs nkeksnj unh NksVkukxiqj iBkj ls ty xzg.k djds blesa vkdkj feyrh gSaA iquiqu rFkk Vksal tSlh NksVh ufn;k¡ Hkh nkfguh vksj ls bleas feyrh gSA xaxk ds ck,¡ rV dh eq[; lgk;d ufn;k¡ if'pe ls iwoZ bl izdkj gSa&jkexaxk] xkserh] ?kk?kjk] xaMd] dkslh] cw<h xaMd] ckxerh rFkk egkuankA xaxk unh dh lcls vf/kd yEckbZ mRrj izns'k esa gSA QjDdk ds ckn xaxk unh nf{k.k&iwoZ dh vksj cgrs gq;s ckaXykns'k esa izos'k djrh gS vkSj in~ek dgykrh gSA ;gk¡ ls xaxk dbZ /kkjkvksa esa c¡Vdj MsYVkbZ eSnku esa nf{k.k dh vksj cgrh gqbZ leqnz esa feyrh gSA bl fgLls esa ;g HkkxhjFkh&gqxyh uke ls tkuh tkrh gSA ikouk ls iwoZ] xksyaqMksa ds ikl czgkiq= ¼tks ;gk¡ tequk ds uke ls igpkuh tkrh gS½ in~ek ls feyrh gS rFkk mudh la;qDr /kkjk in~ek ds uke ls vkxs c<+rh gSA pk¡niqjk ds ikl es?kuk blls vkdj feyrh gS vkSj rRi'pkr~ ;g es?kuk uke ls gh vusd ty&forfjdkvksa esa c¡Vdj caxky dh [kkM+h esa fey tkrh gSA xaxk&czgkiq= dk MsYVk fo'o dk lcls cM+k MsYVk ekuk tkrk gS ftldk foLrkj gqxyh vkSj es?kuk ufn;ksa ds chp gSA MsYVk dk leqnzh Hkkx ?kus ouksa ls <dk gSA lqUnjh o`{k dh vf/kdrk ds dkj.k ;g lqUnj ou dgykrk gSA gqxyh dks fo'o dh lcls vf/kd fo'okl?kkrh unh dgrs gSaA blh ds rV ij dksydkrk canjxkg fLFkr gS] ftls iwoZ dk yanu dgrs gSaA

Reliance is also placed on book by National Council of

Educational Research &Training (N.C.E.R.T) for class 11 th

title Bharat Bhoutik Prayawaran in which under Chapter 3

Drainage System, it is mentioned as under:-

izk;}hih; viokg ra= izk;}hih; viokg ra= fgeky;h viokg ra= ls iqjkuk gSA ;g rF; ufn;ksa dh izkS<+koLFkk vkSj unh ?kkfV;ksa ds pkSM+k o mFkyk gksus ls izekf.kr gksrk gSA if'peh rFkk ds lehi fLFkr if'peh ?kkV caxky dh [kkM+h esa fxjus okyh izk;}hih; ufn;ksa vkSj vjc lkxj esa fxjus okyh NksVh ufn;ksa ds chp ty&foHkktd dk dk;Z djrk gSA ueZnk vkSj rkih dks NksMdj vf/kdrj izk;nhi;h; ufn;k¡ if'pe ls iwoZ dh vksj cgrh gSA izk;}hi ds mRrjh Hkkx esa fudyus okyh pacy] fla/k] csrok] dsu o lksuk ufn;k¡ xaxk unh dk vax gSA

In view of the fact that book published by M.P Hindi

Granth Academy Bhopal on which petitioner has placed

reliance, in table 2.1 itself it is categorically mentioned as

under:-

rkfydk 2-1 e/;izns'k % eq[; ufn;ksa dk jkT; esa izokg&{ks=

csflu rFkk mi csflu e-iz- esa izokg {ks= ¼oxZ fd-eh-½ xaxk csflu v- Vksal 11974 c- lksu 28880 l-;equk csflu 142250 dsu 24785 dqavkjh fla/k 26999 pEcy 59940 Tkkeuh 1235

iSlquh&c/kbu 1920 /klku 8291 csrok 19365 cxSu 1500 xksnkojh csflu 23388 ueZnk csflu 85149 rkIrh csflu 9800 egkunh csflu 154 ekgh csflu 6700 dqy 308245

In book "Bhugol Ek Samagra Adhayan" by Cosmos

Publication, it is mentioned that Yamuna meets Ganga from

right hand side in Ganga at Prayag (Allahabad). It is further

mentioned that Chambal, Sind, Betwa, Ken and Tones meet

Yamuna (Page 22).

In the book Madhya Pradesh, Bharat Evam Vishwa Ka

Bhogoul Tatha Prayavaran-Paristithiki" by Drishit

Publication, it is mentioned under the Chapter 'Drainage

System' that on the right bank of Yamuna, Chambal, Sind,

Betwa and Ken meets it.

In the book "Bharat ka Bhugol' by Majid Hussain

published by McGraw Hill Education, 9 th Edition, in Chapter

'Drainage' page 3.16 it is mentioned that ";equk dh vf/kdrj

eq[; lgk;d ufn;ka nkfguh fn'kk ls vkdj feyrh gSaA lgk;d vf/kdrj

ufn;k¡ foa/;u ioZr ls fudydj ;equk unh esa feyrh gSaA pEcy] fla/k] csrok]

dksu rFkk Vksal ufn;k¡ fo/;u Js.kh ls fudydj ;equk unh esa vkdj feyrh

gSaA".

Even N.C.E.R.T book for class 11 th title "Bharat

Bhoutik Prayawaran" makes a mention that " izk;}hi ds mRrjh

Hkkx esa fudyus okyh pacy] fla/k] csrok] dsu o lksu ufn;k¡ xaxk unh ra=

dk vax gSaA". Meaning that Chambal is part of 'Ganga River

System'. It does not say that Chambal is part of "Ganga Basin

Drainage System'. Thus reliance on N.C.E.R.T book is also

misplaced.

Further taking into consideration the law laid down in

case of Nitin Pathak Vs. State of M.P. & others (supra) and

Hon'ble Full Bench of this Court having reference to the

judgment of Hon'ble Supreme Court in the case of H.P.

Public Service Commission Vs. Mukesh Thakur, (2010) 6

SCC 759 so also judgment of Karnataka High Court in the

case of Dr. Praveen Kumar I. Kusubi Vs. Rajiv Gandhi

University of Health Sciences), (2004) 3 Kant LJ 218, it is

evident that Hon'ble Supreme Court in the case of Mukesh

Thakur(supra) has held that Court cannot take upon itself

task of examiner or selection board and examine

discrepancies and inconsistencies in question papers and

evaluation thereof.

And even in the narration it is clearly mentioned that

Chambal is the part of the Drainage System of Jamuna. I have

no hesitation to hold that report of the expert committee

cannot be faulted with on the basis of certain flawed or

incorrect publications and report of the Expert Committee is

to be accepted in the light of law laid down above, no

indulgence is required. Petitioner will be free to sue them for

damages in appropriate proceedings. Petition fails and is

dismissed.

(VIVEK AGARWAL) JUDGE

tarun