UNION PUBLIC SERVICE COMMISSION Vs. GAURAV SINGH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is against a judgment and order dtd. 12/11/2020 passed by a Division Bench of the High Court of Delhi allowing the Writ Petition being W.P.(C) No.8938 of 2020 filed by the Respondents-Writ Petitioners. The said Writ Petition was filed seeking the following reliefs:

(3.) On 8/1/2019, the Constitution (124th) Amendment Bill was introduced in Parliament to provide for reservation for Economically Weaker Ss. (EWS).