UNION PUBLIC SERVICE COMMISSION Vs. GRISHMA GOYAL

JUDGEMENT

(1.) W.P. (C) 1231/2021

(2.) This petition has been filed by the Union Public Service Commission (for short, "UPSC") being aggrieved by the judgment and order dated 8th October, 2020 passed by the Central Administrative Tribunal, Principal Bench, New Delhi (hereinafter referred to as "the Tribunal") allowing the O.A. No.1308/2020 filed by the respondent No.1 entitled as Grishma Goyal v. Union Public Service Commission and Anr.

(3.) The undisputed facts are that the petitioner/UPSC had conducted the examination known as the "Indian Economic Service Examination 2019" for filling up of 32 vacancies (14-General; 3-EWS; 8-OBC; 5-SC and 2-ST) in the Junior Time Scale. The last candidate in the unreserved category recommended for appointment by the petitioner/UPSC had secured 547 marks, which were the same marks obtained by the respondent No.1 herein. By applying the rule of tie-breaking as evolved by the UPSC itself, apparently since inception of the examinations held by the UPSC, the respondent No.1 lost out to Ms.Saumya Gautam.