RAJENDRA PRASAD SHARMA Vs. UNION PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) Both appeals impugn the order dated 9th October, 2020 in W.P.(C) No.3509/2020, deciding the question of maintainability of the writ petition and of this Court having territorial jurisdiction to entertain the writ petition.

(2.) The appeals were entertained and the hearing on merits of W.P.(C) No.3509/2020 before the Single Judge deferred till the decision of these appeals.

(3.) We have heard the counsel for the appellant Union Public Service Commission (UPSC), the senior counsel for the respondent State of Rajasthan, supporting the UPSC, the counsel for the interveners before the Single Judge and who have filed LPA No. 348/2020, the counsel for the Union of India (UOI), also supporting UPSC and the counsel for the original writ petitioners, opposing these appeals.