- (1.) We have heard learned counsel for the parties. SLP(C)No(s).33995-24057 of 2017: We do not find any ground to interfere with the directions in the impugned order.
(2.) It has been found that there are serious irregularities in the selection process of appointment of assistant teachers in government lower primary schools in the State of Meghalalya. Such incidents are being reported in several cases. We have recently dealt with such a matter in Avinash C. and Ors. v. The State of Karnataka & Ors., C.A. NO.3543-3555 of 2018, decided on 4.4.2018.
(3.) We are of the view that for the purity of selection to the public posts, it is desirable that 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. It is desirable that at examination centres as well as interview centres CCTV cameras are 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.;