AMIT CHOUDHARY Vs. UNION PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) Aggrieved by the order dated 04.12.2014 passed by the Central Administrative Tribunal (CAT), the present Writ Petition has been filed.

(2.) After passing the aforesaid order, the petitioner was not communicated the result of the interview/personality test, where he had appeared provisionally. The petitioner again approached the Central Administrative Tribunal through OA No. 4295/2014, which was also dismissed on 14.12.2014. Relevant paragraph of the judgment dated 14.12.2014 is as under.

(3.) Mr. Krishan Kumar, learned counsel for the petitioner submits that admittedly the petitioner was declared successful in the written examination conducted on 30.06.2013. Thereafter, under the order of the Tribunal, he was permitted to appear in the interview/personality test provisionally, but thereafter there has been absolute silence on the part of the respondent with regard to the declaration of the result of the interview of the petitioner.