UNION PUBLIC SERVICE COMMISSION Vs. NEELAM YADAV

JUDGEMENT

(1.) THE petitioner, Union Public Service Commission has impugned the order dated 2nd April, 2009 passed by the Central Administrative Tribunal, Principal Bench, New Delhi in O.A.No.204 of 2009, titled as "Neelam Yadav v. Union Public Service Commission" whereby the Original Application of the respondent was allowed and directing the petitioner to interview the respondent and publish the result of the respondent and in case, the respondent qualifies in interview, she would be considered for appointment as Assistant Public Prosecutor.

(2.) BY order dated 2nd April, 2009, besides the O.A.No.204 of 2009, other Original Applications of the similar applicants as respondents were also disposed of being numbered O.A.No.20 of 2009; O.A.No.48 of 2009; O.A.No.49 of 2009; O.A.No.50 of 2009; O.A.No.51 of 2009 & O.A.No.59 of 2009 & O.A.No.60 of 2009.

(3.) WHILE allowing the writ petition, the Court had categorically dealt with the contentions of the respondent that since she was enrolled with the Bar Council, therefore, she must assumed to have LL.B. Degree certificate, though the same was not produced by the respondent. The observations of the Division Bench in W.P.(C) No.10058 of 2009 in para 18 are as under: -