UNION PUBLIC SERVICE COMMISSION Vs. A CLETUS

JUDGEMENT

(1.) The rules that came up for consideration before the tribunal are:

(2.) Having read these rules and considering the various contentions raised before the tribunal, the tribunal held as follows:

(3.) The interpretation placed before the tribunal appears to us to be perfectly in order inasmuch as the screening test done through a preliminary examination is applicable to all the candidates irrespective of the group to which they belong. There is no need to categorise the candidates as to whether they belong to different reserved categories or not and thereafter, find out the group to which they belong before they qualify in the preliminary examination.