Supreme Court: In the light of serious irregularities in the selection process of appointment of assistant teachers in government lower primary schools, the Bench of AK Goel and RF Nariman, JJ directed that for the purity of selection to the public posts, as far as possible the selection process conducted by the selection bodies, especially the State Public Service Commissions and the State Selection Boards, is videographed.
Directing the Registry to send a copy of the order to Department of Personnel and Training (DoPT), Ministry of Personnel, Public Grievances and Pensions, for being forwarded to the concerned authorities for compliance, the Bench further directed:
“at examination centres as well as interview centres CCTV cameras should be installed to the extent viable. Footage thereof may be seen by an independent committee of three members and report of such committee may be placed on the website concerned.”
The Court gave the said order when the irregularities in the State of Meghalaya was brought to it’s notice. The Court noticed that such incidents were being reported in several cases as it had recently dealt with such a matter in Avinash C. v. State of Karnataka, 2018 SCC OnLine SC 330, decided on 4.4.2018. [State of Meghalaya v. Phikirba Khariah, 2018 SCC OnLine SC 336, order dated 06.04.2018]