Citation : 2025 Latest Caselaw 4956 Ori
Judgement Date : 13 March, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.A. No. 2260 of 2024,
W.A. No. 2305 of 2024,
W.A. No. 2371 of 2024 &
W.A. No. 2386 of 2024
[Appeals under Article-4 of the Orissa High Court Rules, 1948
read with Clause-10 of the Letter Patent constituting the High
Court of Judicature at Patna and Rule-6 of Chapter-III of the
Rules of the High Court of Orissa, 1948.]
---------------
AFR W.A. No. 2260 of 2024
Odisha Public Service Commission,
Cuttack ...... Appellant
- Versus -
Satyabrata Samantasinghar &
another ....... Respondents
W.A. No. 2305 of 2024
Prasanta Sethy & others ...... Appellants
- Versus -
Satyabrata Samantasinghar
& others ....... Respondents
W.A. No. 2371 of 2024
Diptiranjan Mohapatra & others ...... Appellants
- Versus -
Satyabrata Samantasinghar
& others ....... Respondents
W.A. No. 2386 of 2024
Satish Kanhar & others ...... Appellants
- Versus -
Satyabrata Samantasinghar
& others ....... Respondents
Page 1 of 15
Advocate(s) appeared in these cases:-
______________________________________________________________
For Appellant(s) : Mr. Arnav Behera, Adyasha Kar &
Ritesh Patnaik, Advocates
[For OPSC]
Mr. Budhadev Routray, Sr. Advocate
with M/s. S. Routray, S.Sekhar,
A.K.Das, J.Biswal & M. Panda, Advocates
[In W.A. Nos. 2305 & 2386 of 2024]
Mr. P.K. Rath, Sr. Advocate
with M/s. Saibrata Rath,
A. Behera, S.K.Behera, S.Das,
P.K.Basantia, A. Rout, A.Mohanty
& T.N.Rout, Advocates
[In W.A. No. 2371 of 2024]
For Opp. Parties: M/s. Prasanta Kumar Mishra, K.L. Kar
& S. Mishra, Advocates.
____________________________________________________________
CORAM:
THE HON'BLE MR. JUSTICE ARINDAM SINHA,
ACTING CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE SASHIKANTA MISHRA
JUDGMENT
13th March, 2025
SASHIKANTA MISHRA, J. These appeals are directed against the
judgment dated 10.07.2024 passed by a learned Single Judge
of this Court in W.P.(C) No. 12065 of 2023.
FACTS
2. The Odisha Public Service Commission (OPSC)
issued an advertisement bearing No.8 of 2022-23 for
recruitment to the post of Drugs Inspector (Group-B) under
Health & Family Welfare Department. Total number of 47
posts were so notified. The present respondent No.1 applied
pursuant to such advertisement and also participated in the
written examination held on 19.03.2023 but was
unsuccessful. He therefore, approached this Court in W.P.(C)
No.12065 of 2023 contending that OPSC had violated Rule-
6(4)(c) of Odisha Drugs Control Service [Drugs Control
Administration] (Methods of Recruitment and Conditions of
Service) Rules, 2020 (in short, the '2020 Rules') and Clause-
6(c) of the advertisement. According to the writ petitioner, as
per the aforesaid Rules, the OPSC was required to prepare
Test Booklet of total 200 questions (200 marks) from 8
subjects comprising of 25 questions (25 marks) from each
subject. OPSC had however, prepared the question
papers/Test Booklet from 8 subjects without maintaining
parity of 25 marks in each subject. The writ petitioner
therefore, prayed for quashing the written examination held
on 19.03.2023 with further direction to the OPSC to conduct
written examination for the post of Drugs Inspector afresh by
preparing questions/Test Booklets in terms of Rule 6(4)(b)
and (c) of the 2020 Rules.
3. Pursuant to notice, the OPSC appeared and filed its
counter, inter alia, stating that the subjects given in the
syllabus are by and large interrelated and interdisciplinary in
nature, for which no subject-wise marking distribution was
given in the advertisement but as per the concerned
recruitment Rules, the questions setters were instructed to
provide 25 questions from each subject mentioned in the
syllabus. The question setters had supplied the required
questions accordingly. Further, after perusing the contents of
the writ application filed by the writ petitioner, OPSC
constituted a committee of experts to examine the matter,
which concluded that inter-subject overlapping is not
uncommon and strict subject-wise segregation will be
misleading and that it was a balanced question set covering
the entire syllabus and chapters with by and large equal
weightage to individual subjects. It was further stated in the
counter that OPSC invited objections vide Notice No.
5600/PSC dated 13.08.2021 from the candidates on
erroneous questions and answer options in objective type
examination within three days of completion of the
examination so that the same could be placed before the
subject experts for validation and preparation of answer keys
before evaluation. However, no allegation/objection from the
writ petitioner was received.
4. The writ petitioner filed a rejoinder reiterating the
averments of the writ application vis-à-vis the Rules and
added that OPSC had admitted in its counter that it had not
maintained parity in preparing question papers for each
subject. Further, the stand taken in the counter that the
subjects given in the syllabus are by and large interrelated
and interdisciplinary in nature, for which no subject-wise
marking distribution was given in the advertisement is
contrary to the statutory Rules. It was also stated that OPSC
being the recruiting agency has no authority to go beyond the
statutory rules. The question papers prepared through so-
called experts of Medical Science and not Pharmacy, were in
order to favour a group of candidates specialising in the
particular subject. The expert committee report is prepared
by experts other than experts of Pharmacy.
5. On such facts and pleadings, the learned Single
Judge heard the parties and by the judgment impugned,
allowed the writ application by granting the relief claimed by
the petitioner.
6. Being aggrieved, the OPSC and other successful
candidates of the examination have individually preferred
these intra-Court appeals. For the sake of brevity, the appeal
preferred by the OPSC is taken up as the lead matter,
wherein, the following substantial questions of law have been
pleaded.
"i. Whether the learned Single Judge was legally justified in quashing the written examination as held on 19.03.2023 for recruitment to the post of Drugs Inspector (Group-B) pursuant to the Advertisement No. 8 of 2022-37
ii. Whether the learned Single Judge was legally justified in ignoring the lawful pleas of the OPSC that the examination was conducted as per the Advertisement and the Respondent No. 1 never challenged the said Advertisement at any point of time and participated in the examination process?
iii. Whether the learned Single Judge was legally correct by invoking the procedural legitimate exception in the present case in hand?
iv. Whether the learned Single Judge was correct in not taking into consideration of the Expert opinion that in the examination in Drugs Inspector inter subject over lapping is not uncommon and subject- wise segregation would be misleading?"
7. Heard Mr. Arnab Behera, learned counsel
appearing for the OPSC and Mr. P.K. Mishra, learned counsel
appearing for the respondent-writ petitioner. Mr. B. Routray,
learned Senior Counsel led arguments for the other
appellants along with Mr. P.K. Rath, learned Senior Counsel.
Also heard Mr. S.K. Swain, learned Addl. Government
Advocate for the State.
8. Learned Senior Counsel, Mr. B. Routray would argue
that learned Single Judge overlooked the fact that the writ
petitioner had never challenged the advertisement in
question at any point of time and had wilfully participated in
the examination process. Moreover, the writ petitioner had
never submitted objection pursuant to the notice issued by
the OPSC specifically relating to the erroneous questions and
answers. Therefore, according to Mr. Routray, having taken a
calculated chance in the examination and being unsuccessful
therein as also not having submitted objection when called
for within the stipulated period, it was not open to the writ
petitioner to subsequently challenge the examination before
this Court.
9. Mr. P.K. Rath, learned Senior Counsel also makes
similar arguments as Mr. Routray and adds that as per the
settled position of law a person participating in a recruitment
examination and coming out unsuccessful is estopped to
challenge the same subsequently.
10. Mr. A. Behera, learned counsel appearing for OPSC
would argue that as per the opinion submitted by the
committee of experts inter-subject overlapping is not
uncommon and strict subject-wise segregation would be
misleading. This aspect was not considered by the learned
Single Judge in the proper perspective.
11. We have carefully considered the rival contentions
noted above and have also perused the materials on record
besides the impugned judgment. The question of locus standi
of the writ petitioner to question the process of examination
after participating therein was specifically raised on behalf of
OPSC by referring to judgments of the Supreme Court in the
case of Madan Lai and Others Vrs. State of J & K and
Others1, Dhananjay Malik Vrs. State of Uttaranchal2,
and Ramesh Chandra Shah Vrs. Anil Joshi3, ,
12. On such basis it was contended before the learned
Single Judge that the petitioner having taken a calculated
chance and realising that the result of the examination would
not be palatable to him, cannot turn around to question that
the questions set in the Test Booklet were not in conformity
with Rule 6(4) of the Rules. This preliminary objection was
considered by the learned Single Judge and answered in the
following manner.
"10. Valiant attempt has been made by Sri Bibhu Prasad Tripathy, learned counsel by arguing in favour of sustenance of examination conducted by the OPSC, but lacked merit inasmuch as it is the petitioner examinee who after writing the examination only can and could know that the questions appearing in the Test Booklet were not containing twenty-five (25) marks in each subject. The learned counsel for the opposite party No.2 has pressed into service the following principle laid down in Madan Lal Vrs. State of J&K, (1995) 3 SCC 486, stated to have been reiterated in Dhananjay Malik Vrs. State of Uttaranchal, (2008) 4 SCC 171 and Ramesh Chandra Shah Vrs. Anil Joshi, (2013) 11 SCC 309:
"It is now well settled that if a candidate takes a calculated chance then only because the result of the interview is not palatable to him, he cannot turn around and subsequently contend that the process of interview was unfair or the Selection Committee was not properly constituted."
(1995) 3 SCC 486
(2008) 4 SCC 171
(2013) 11 SCC 309
10.1. Said principle has no application in the present fact-situation for the simple reason that on getting the questions as set in the Test Booklet and after writing the examination when the examinee assessed his performance could ascertain that the same were not in conformity with the conditions laid down in the Rules.
xx xx xx
12. This Court finds force in the submission of Sri Prasanta Kumar Mishra, learned counsel for the petitioner that it is upon the questions set in the Test Booklet is given for answering in the examination hall and after appearing and participating in the examination, while the candidate-participant self- assesses the performance, at that stage only it can be realised that the manner prescribed under the Rule has not been followed. At the stage of self-evaluation the petitioner could notice that each subject had not been set with twenty-five questions of one mark each as required under Rule 6(4) of the ODCS Rules, 2020. The petitioner having approached his Court within reasonable time, protection as interim measure has been granted and, thereby the results of the examination have not been published. Therefore, it is not a case where the petitioner having participating in the written examination, questioned the process of recruitment. Contrary contention made by the counsel for the OPSC is, hence, rejected."
13. We do not wish to comment on the above
observations of the learned Single Judge for the reason that
another specific stand was taken by the OPSC in its counter
affidavit that a notice was issued by it bearing No. 5600/PSC
dated 13.08.2021 inviting objections from candidates within
three days of completion of the examination. Said notice,
copy of which was enclosed as Annexure-A/2 to the counter
affidavit filed by the OPSC in the writ petition and forms part
of Annexure-3 of the writ appeal, is reproduced below:
"ODISHA PUBLIC SERVICE COMMISSION CUTTACK NOTICE No.5600/PSC, dt. 13.08.2021
It is for the information of all concerned that the Commission welcomes inviting objections from candidates on erroneous questions and answer options in objective type examinations within three days of completion of the said examination, so that the same can be placed before the subject experts/question setters for validation and preparation of answer keys before evaluation. The candidates may e-mail at [email protected] mentioning the name of examination, date of conduct of the examination with brief of information.
Secretary"
14. If the reasoning adopted by the learned Single Judge
in paragraph-10.1 of the judgment quoted above is accepted
to hold that without appearing in the examination a
candidate could not have known the mistakes in the
questions then also, fact remains that a specific opportunity
was provided by OPSC in the form of the aforementioned
notice inviting objections from the candidates for being
placed before the subject experts/question setters for
validation and preparation of the answer keys before
evaluation. It is not disputed that the petitioner never availed
this opportunity and instead thought it proper to approach
this Court by filing the writ application in question.
15. Reading of the impugned judgment reveals that this
particular aspect of the matter has not been dealt with by the
learned Single Judge. From perusal of the copy of the writ
application, enclosed to the writ appeal as Annexure-2, it is
seen that no explanation whatsoever is offered by the writ
petitioner as to why he did not avail of such opportunity.
Therefore, once it is held that the writ petitioner had not
availed the opportunity specifically provided to raise
objection, he would be estopped to do so at a subsequent
time and that too, by filing a writ application before this
Court. It must be kept in mind that while the writ petitioner
was himself unsuccessful, several candidates were successful
which gives them a legitimate expectation of being selected
for the post. Under such circumstances, the writ petitioner
must be held to have waived his right to raise objection at the
relevant time and not having done so, he must be deemed to
have acquiesced to the position. As such, he cannot be
permitted to raise the same at a belated stage as the same
would result in unsettling the settled position obtaining by
then. Reference in this regard may be had to the judgment of
the Supreme Court in the case of Bichitrananda Behera v.
State of Orissa,4, the relevant portion of which is reproduced
below:
"Acquiescence would mean a tacit or passive acceptance. It is implied and reluctant consent to an act. In other words, such an action would qualify a passive assent. Thus, when acquiescence takes place, it presupposes knowledge against a particular act. From the knowledge comes passive acceptance, therefore instead of taking any action against any alleged refusal to perform the original contract, despite adequate knowledge of its terms, and instead being allowed to continue by consciously ignoring it and thereafter proceeding further, acquiescence does take place. As a consequence, it reintroduces a new implied agreement between the parties. Once such a situation arises, it is not open to the party that acquiesced itself to insist upon the compliance of the original terms. Hence, what is essential, is the conduct of the parties. We only dealt with the distinction involving a mere acquiescence. When acquiescence is followed by delay, it may become laches. Here again, we are inclined to hold that the concept of acquiescence is to be seen on a case-to-case basis."
xx xx xx
Acquiescence in this sense does not mean standing by while the violation of a right is in progress, but assent after the violation has been completed and the claimant has become aware of it. It is unjust to give the claimant a remedy where, by his conduct, he has done that which might fairly be regarded as equivalent to a waiver of it; or where by his conduct and neglect, though not waiving the remedy, he has put the other party in a position in which it would not be reasonable to place him if the remedy were afterwards to be asserted. In such cases lapse of time and delay are most material. Upon these considerations rests the doctrine of laches."
[ Emphasis added]
2023 SCC OnLine SC 1307
16. The following observations in the case of State of
Jharkhand v. Ashok Kumar Dangi5 are also noteworthy:
"26. It is in the present appeals that the writ petitioners, for the first time, have attempted to contend that amendment to Rule 2(b)(iii) made on 6-3-2003, which inter alia provided that candidates having CPEd or DPEd shall be eligible for the posts of physical trained teachers only cannot be applied retrospectively and their cases shall be governed by the unamended Rules. It has been pointed out that the amendment has not been made with retrospective effect. We are not inclined to go into this question in the present appeal for the reason that in the light of the amendment in the Rules, the Commission issued a corrigendum and confined the candidature of persons holding qualification of CPEd or DPEd, like the writ petitioners, to the posts of physical trained teachers only. It conducted the examination on that basis and the writ petitioners without making any challenge to the same, participated in the selection process and appeared in the examination without any murmur. It is only after the result was published and their candidature not considered against the entire vacancy of the primary school teachers that they have chosen to file the writ petition with the relief aforesaid. Any direction to consider the candidature of the writ petitioners against the entire vacancy of primary school teachers would unsettle settled matter and shall result into chain reaction, affecting the appointment of a large number of persons."
[ Emphasis added]
17. Thus, we find that the petitioner lacked locus standi
to seek the relief claimed in the writ petition. It is too well-
settled a principle of law to reiterate that the question of
locus standi goes to the root of the matter and if the same is
(2011) 13 SCC 383
not satisfied it is not necessary to delve into the merits of the
case.
18. In view of the foregoing analysis, we find sufficient
force in the contentions raised by learned counsel appearing
for all the appellants to question the correctness of the
impugned judgment and thus hold that the same warrants
interference.
19. In the result, the appeals are allowed. The impugned
judgment passed by learned Single Judge is hereby set aside.
Consequently, the writ application filed by the respondent-
petitioner in W.P.(C) No. 12065 of 2023 is dismissed as not
maintainable. There shall be no order as to costs.
..............................
(Arindam Sinha) Acting Chief Justice
.................................
Sashikanta Mishra, Judge
Orissa High Court, Cuttack, The 13th March, 2025/A.K. Rana, P.A.
Designation: Personal Assistant
Date: 13-Mar-2025 16:14:51
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