DHARAM CHAND VASHISHT Vs. DELHI ELECTRIC SUPPLY UNDERTAKING

JUDGEMENT

(1.) Rule.

(2.) The petition has been filed by the petitioner being aggrieved on account of his professional experience for direct recruitment as laid in the R & P Regulations for the post of Asstt. Engineer/Asstt. Executive Engineer not taken into consideration by the Union Public Service Commission/UPSC by not calling him for interview, for the aforesaid post.

(3.) On 19.10.95 this Court directed the UPSC that the petitioner be interviewed and result be kept in a sealed cover and would be subject to further order of this Court. Pursuant to that order petitioner appeared before the UPSC.