J.J.MUNIR,J. - (1.) Secrecy in the day of transparency is the theme of the controversy that has brought the State, in the exercise of its police power to investigate a crime in conflict with the petitioners, the Uttar Pradesh Public Service Commission (for short, the Commission), a Constitutional Body charged with the responsibility of holding examinations for recruitment to various public services under the State.
(2.) The Commission represented by its Secretary and the Secretary to the Commission are the two petitioners here who have brought the present petition under Article 226 of the Constitution seeking to quash a written order dated 31.05.2019, issued under Section 91 Cr.P.C. by the Circle Officer, Pindara/ Investigating Officer, Special Task Force, Varanasi in Case Crime no.172 of 2019, under Sections 406, 409, 420, 120-B IPC and Sections 7, 8, 13 of the Prevention of Corruption Act, 1988. By the said order, the Secretary to the Commission, has been directed to disclose certain information and produce certain documents, concerning the aforesaid crime. The aforesaid order is hereinafter referred to as the impugned order.
(3.) This Court proposes to examine the validity of the challenge laid to the impugned order on a brief reference to the background, in which it has come to be issued; unnecessary detail of all that has transpired in the matter of investigation in the crime so far, being eschewed. The Commission invited applications for recruitment to posts of Assistant Teachers (L.T. Grade) vide Advertisement dated 15.03.2018 bearing no. A-1/E-1/2018. The said post were to be filled up by the Commission through a Combined Written Examination scheduled to be convened by them on 29.07.2018. The total number of posts advertised was a figure of 10768. The Examination aforesaid being a combined examination was conducted to select Assistant Teachers, in varied subjects on the same day.;