Central Administrative Tribunal - Delhi
Yamini Bohra vs Union Public Service Commission on 12 October, 2017
1
Central Administrative Tribunal
Principal Bench
OA No. 2972/2017
New Delhi, this the 12th day of October, 2017
Hon'ble Mr. Justice Permod Kohli, Chairman
Hon'ble Mr. K. N. Shrivastava, Member (A)
Dr. Yamini Bohra, Aged about 31 yrs.,
D/o Santosh Bohara,
Occupation - Student,
R/o 3997, Kundiagar Ke Bheruka Rasta,
Johary Bazar Ward No.43,
Jaipur (Rajasthan) - Applicant
(By Advocate: Mr. A.K. Dubey)
Vs.
Union Public Service Commission,
Through its Chairman,
Dhaulpur House, Shahjaha Road,
New Delhi-110007 - Respondent
(By Advocate: Mr. Ravinder Agarwal)
: O R D E R (ORAL) :
Justice Permod Kohli :
The applicant appeared in Civil Services (Preliminary) Examination 2017 in response to the advertisement dated 22.02.2017. The applicant has challenged the said examination in the present OA primarily on the ground that the 12 questions contained in the Preliminary Examination held on 18.06.2017 were ambiguous.2
2. Mr. Ravinder Agarwal, learned counsel appearing for the respondent, has placed on record a copy of Writ Petition (Civil) No. 564/2017 titled Ashita Chawla v. Union Public Service Commission. The said Writ Petition also pertained to the same examination and same grievance was projected before the Hon'ble Supreme Court of India. The details of the grievance, as mentioned in para 2(d) of the Writ Petition and para 4.9 of the OA, are common in nature. The Hon'ble Supreme Court, vide order dated 01.08.2017, has dismissed the said Writ Petition. This position is not disputed by the learned counsel appearing for the applicant.
3. In this view of the matter, no relief can be granted to the applicant. The OA is dismissed accordingly.
(K. N. Shrivastava) (Justice Permod Kohli)
Member (A) Chairman
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