RAMESH CHOUDHARY Vs. UNION PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) ISSUE notice. Mr. Naresh Kaushik, Advocate accepts notice. With consent of counsel, the matter was heard finally.

(2.) THE petitioner challenges an order of the Central Administrative Tribunal (hereafter referred to as 'CAT') dated 5.11.2014 in OA 4259/2013. The Original Application preferred by the present petitioner seeking a relief that the order debarring him from participating in Civil Services Examination for ten years issued by the UPSC, and cancelling his candidature for the Engineering Services Examination 2012, be set aside, was rejected.

(3.) THE petitioner contended before the CAT that the UPSC's actions were arbitrary and that he had not furnished any deliberate, misleading, incorrect or false information, nor had he suppressed any material information. It was also contended, importantly, that he did not claim or derive any benefit from such allegedly false statement. The UPSC defended its order, contending that in the first instance when the application form was filed on 20.3.2012, the petitioner was aware that he could not be treated as a disabled candidate since he was not disabled to the extent of 40% and, therefore, it should have appropriately reflected in his application.