Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2]

Delhi High Court - Orders

Union Public Service Commission vs Mukesh Kumar Suman & Ors on 27 February, 2019

Author: Vipin Sanghi

Bench: Vipin Sanghi, A. K. Chawla

$~139.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+     W.P.(C) 13150/2018
      UNION PUBLIC SERVICE COMMISSION        ..... Petitioner
                    Through: Mr. Naresh Kaushik and Mr. Omung
                             Gupta, Advs.

                        versus

      MUKESH KUMAR SUMAN & ORS                   ..... Respondents
                   Through: Respondent No.1 in person.
                             Ms.      Aishwarya         Bhati    and
                             Mr.Damodar Solanki, Advs. for R-3,
                             4, 7 to 10, 17, 18, 22, 24, 25, 29, 31,
                             32, 40, 48 to 52.
                             Ms. Bharathi Raju, Adv. for R-
                             59/UOI.
      CORAM:
      HON'BLE MR. JUSTICE VIPIN SANGHI
      HON'BLE MR. JUSTICE A. K. CHAWLA

                                 ORDER

% 27.02.2019 C.M. No. 9563/2019 (filed by respondent No.1 for direction) Issue notice. Notice is accepted by Mr. Kaushik on behalf of the petitioner and by Ms. Bharati Raju, Advocate on behalf of respondent No.59.

The applicant has moved this application to seek a direction to the petitioner-UPSC to produce before this Court the following information in respect of the recruitments made for the post of Assistant Labour Commissioner (Central) and equivalent posts vide recruitment advertisement No.51/2013:

"(a) written marks of each interviewed candidate
(b) interview marks of each interviewed candidate
(c) essential qualification of each interviewed candidate on closing date
(d) desirable qualification of each interviewed candidate on closing date."

The applicant also seeks a direction to respondent No.59-Ministry of Labour and Employment to place on record the following information to the said recruitment advertisement:

"(a) essential qualification of 57 recommended candidates by petitioner UPSC on closing date.
(b) desirable qualification of recommended 57 successful candidates as on closing date."

This Court is dealing with writ of certiorari. The record wherein the said information is contained is bound to be produced before this Court. We, therefore, allow this application and direct the petitioner and respondent No.59 to place the information, as sought by the respondent No.1 in this application, on their respective affidavits. The affidavits be filed within six weeks with advance copies to the applicant.

VIPIN SANGHI, J A. K. CHAWLA, J FEBRUARY 27, 2019 nn