ARUN TANDON,J. - (1.) Shri P.N. Saxena, Senior Advocate and Shri V.K. Singh, Advocate on behalf of appellant stated before us that the findings returned by the learned Single Judge in respect of the interpolation in the original records pertaining to awarding of marks by individual members of the Selection Committee is not disputed. It is their case that such interpolation has been done subsequent to the declaration of the result only to cause harm to the selected candidates.
(2.) Shri Ravi Kant, Senior Advocate, on behalf of other appellants contended that there is no challenge to the finding of the learned Single Judge that there has been interpolation in the tabulation sheets regarding to the marks awarded by the individual members of the Selection Committee and that such interpolation had taken place; even if the marks as disclosed prior to the interpolation are taken into consideration the client of Shri Ravi Kant, Senior Advocate, would be selected.
(3.) At this stage, when the hearing of appeal was fairly nearing completion, a supplementary affidavit was filed in the Special Appeal No. 196 of 2013 for bringing on record the documents which did not form part of the writ petition.;