UNION PUBLIC SERVICE COMMISSION Vs. MADHU KHARE

JUDGEMENT

(1.) By this writ petition challenge is laid to the order dated 05.10.2012, passed by the Central Information Commission (in short the CIC). Mr Kaushik, learned counsel for the petitioner, on the previous date had informed that the necessary information has been supplied to the respondent.

(2.) Learned counsel for the respondent though, says, that the information with regard to assessment sheets has not been provided.

(3.) What has, however, come through at today's hearing, is that, grading chart qua select list of 2001 and 2002, in respect of DPC held on 01.01.2001 and 01.01.2002, has been supplied to the respondent.