HIMANSHU KUMAR Vs. UNION PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) The instant petition has been preferred by 17 aspirants who appeared at the Union Public Service Commission - Civil Services (Preliminary) Examination 2023, (hereinafter referred to as "Preliminary Examination"), conducted by the Union Public Service Commission/ respondent no. 1 (hereinafter referred to as the "UPSC"), and did not qualify for the subsequent round i.e., Civil Services (Mains) Examination 2023. The petitioners are inter alia aggrieved by the respondents" act of neither releasing the individual marks scored, cut off marks and answer keys along with the Preliminary Examination's result nor assigning any reason for the non-disclosure.

(2.) By way of this judgment, this Court has considered and adjudicated upon the issue of maintainability of the instant petition preliminarily raised on behalf of the respondents.

(3.) The learned counsel appearing for the petitioners, during the course of arguments, submitted that he is not pressing prayers (a) and (b) as mentioned in the petition and clarified that the petitioners are only pressing prayer (c) to the extent of paragraph No. 3 of the impugned Press Note dtd. 12/6/2023 and not the entire Press Note. Therefore, the limited question for consideration, at this instance, is whether the instant petition is maintainable or, considering the statement made on behalf of the petitioners, whether this Court has the jurisdiction to entertain the reliefs which has been sought by the petitioners in prayer (c) and (d).