UNION OF PUBLIC SERVICE COMMISSION Vs. GAURAV DWIVEDI

JUDGEMENT

(1.) Leave granted. We have heard learned Counsel for the parties at length.

(2.) The question involved is as to how many candidates should be called for interview/viva voce by the Union of Public Service Commission (for short the U.P.S.C.) for recruitment to the Central Services.

(3.) An advertisement was published by the U.P.S.C. which was to the effect that for the Central Services Examination to be conducted in 1998 the approximate number of vacancies would be 740. It was clearly stipulated therein that this figure of 740 was subject to alteration.