Union Public Service Commission ... vs Nitish Kumar
2022 Latest Caselaw 2310 Del

                                      $~9
                                      *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                      %
                                                              Judgment delivered on:       22nd September, 2022

                                      +                W.P.(C) 11897/2022 & CM APPL. 35516/2022


                                      UNION PUBLIC SERVICE COMMISSION REPRESENTED BY ITS
                                      SECRETARY                                    ..... Petitioner
                                                                  Versus

                                      NITISH KUMAR                                               ..... Respondent


                                      Advocates who appeared in this case:


                                      For the petitioner:   Mr. Naresh Kaushik, Advocate with Mr. M.K.
                                                            Das, Section Officer.

                                      For the Respondent: Ms. Ridam Arora, Advocate.


                                      CORAM:-
                                      HON'BLE MR JUSTICESANJEEV SACHDEVA
                                      HON'BLE MR. JUSTICE TUSHAR RAO GEDELA

                                                                     JUDGMENT

SANJEEV SACHDEVA, J (Oral)

1. Respondent had filed the subject Original Application seeking quashing of a decision dated 28.02.2022 of the petitioner whereby the candidature of the respondent was cancelled.

Signature Not Verified Digital Signed By:KUNAL

MAGGU Signing Date:27.09.2022 18:10:42 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

2. The Original Application was allowed by the Tribunal and the petitioner, UPSC was directed to consider the candidature of the respondent for selection in Civil Services Examination, 2021, ignoring the inadvertent errors of trivial nature i.e., mentioning of wrong date of birth and incorrect name. It was further directed that in case respondent was successful in the Civil Services (Main) Examination, then he would be permitted to appear in the interview/personality test to be held for CSE, 2021.

3. Learned counsel for petitioner submits that in deference to the order passed by the Tribunal, since the petitioner had been successful in the Civil Services (Main) Examination, he was permitted to appear in the interview/personality test for CSE, 2021.

4. Learned counsel for petitioner submits that respondent has not been recommended as he has scored less marks than the last recommended candidate in the EWS category.

5. The result has been produced in a sealed cover and perused by the Court.

6. In view of the above, it is noticed that the order of the Tribunal has been duly complied with by the petitioner and since respondent has not been successful, no further orders are called for in the petition.

7. Petition is accordingly disposed of. The result is once again placed in a cover, sealed under the signature of the Court Master and

Signature Not Verified Digital Signed By:KUNAL

MAGGU Signing Date:27.09.2022 18:10:42 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

returned to Mr. M.K. Das, Section Officer

SANJEEV SACHDEVA, J.

TUSHAR RAO GEDELA, J.

SEPTEMBER 22, 2022 NA

Signature Not Verified Digital Signed By:KUNAL

MAGGU Signing Date:27.09.2022 18:10:42 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.