UNION PUBLIC SERVICE COMMISSION Vs. AKSHAY BAHADUR

JUDGEMENT

(1.) RESPONDENTS No.1 to 6 were the applicants before the Central Administrative Tribunal and have obtained an order dated May 28, 2013 favourable to them in Original Application No.3653/2012 and Union Public Service Commission is aggrieved by the order because a standard for evaluation by the Selection Committee constituted by the Commission has been found to be faulty.

(2.) LEARNED counsel for the petitioner urges that the reasoning of the Tribunal would have wide spread ramification in the selection processes undertaken by the Commission and hence the Commission being the writ petitioner notwithstanding its role being that of a recommendatory body.

(3.) THE appointment was governed by Rules and in the year 2009, with the consultation of the Union Public Service Commission, the Government of NCT of Delhi promulgated the Delhi Health Service (Allopathy) Rules, 2009, and as per Rule 6 thereof, the initial constitution of the service included even officers appointed on contract/ad -hoc basis before December 18, 2006. As per sub -Rule 2 of Rule 6 the deemed appointment at the initial constitution of the service had to be on the basis of their suitability assessed by the Union Public Service Commission.