Punjab & Haryana High Court: In the Haryana Judicial Services Preliminary exam paper leak controversy, the 3-judge bench of Rajesh Bindal, Tajan Gupta and GS Sandhawalia, JJ, has suspended Dr. Balwinder Sharma, Registrar (Recruitment) after the Recruitment/Promotion/ Court Creation Committee (Subordinate Judicial Services) of the Punjab and Haryana High Court, submitted in it’s report that there was, prima facie, material suggesting that he was involved in the paper leak.
On 13.09.2017, it was submitted before the Court that there were total 760 calls and SMSs exchanged between Dr. Balwinder Sharma and Sunita, one of the canditates who has allegedly leaked the paper, during last one year. The Committee had recommended the Court that since atleast two candidates namely Sunita and Sushila had the question papers, the possibility that other candidates may have also had access to the question paper cannot be ruled out and hence, an FIR should be lodged against Sunita, Sushila and Dr. Balwinder Sharma.
The Court, after considering the fact that the exam was held in Chandigarh and the alleged conversations and Transaction also took place in Chndigarh, directed that the FIR be registered in Chandigarh. The Court also made it clear that the investigation in the matter will be done by Chandigarh Police only.
Accepting the contention of the counsel appearing for the High Court that if the investigation is to be done by a Special Investigating Team then it should be done by senior officers only, the Court asked Randeep Singh Rai, Public Prosecutor, UT Chandigarh to submit a list of senior officers who can be a part of the SIT. The Court now hear the matter on 18.09.2017.
On 14.09.2017, the Punjab and Haryana High Court issued a public notice stating that it has scrapped the Haryana Judicial Services Preliminary Exam held on 16.07.2017 in the light of the paper leak allegations. The date of re-exam will be notified soon. [Suman v. State of Haryana, 2017 SCC OnLine P&H 2340, order dated 15.09.2017]
