UNION OF INDIA Vs. K. RAJASHEKHARA REDDY

JUDGEMENT

(1.) Leave granted.

(2.) The instant appeal is directed against the judgment and order dtd. 6/4/2021 passed by the High Court of Judicature at Hyderabad for the State of Telangana and the State of Andhra Pradesh while setting aside the order of the Central Administrative Tribunal dtd. 5/9/2017 directing the present appellant to conduct re-medical examination of the respondent-applicant and take consequential steps thereafter within a period of four weeks.

(3.) Briefly stated, facts relevant for the purpose are that the Civil Services Examination, 2014 (hereinafter being referred to as the 'CSE 2014') was notified by the Union Public Service Commission (hereinafter being referred to as the 'UPSC') on 31/5/2014 holding recruitment to 24 participating services including IAS, IFS, IPS, Central Civil Services Group 'A' and Group 'B' posts.