UNION PUBLIC SERVICES COMMISSION Vs. SANJEEV KUMAR

JUDGEMENT

(1.) RULE DB. With the consent of the learned Counsel for the parties, the writ petition is taken up for final hearing.

(2.) THIS writ petition filed by the UPSC challenges the judgment of the Central Administrative Tribunal (in short 'CAT'), Principal Bench, New Delhi dated 8th August, 2003 in OA No. 3347/2002. The said OA arose on account of the respondents No. 1 to 3 herein filing the said OA praying for the following relief:

(3.) FROM 1997 to 1999 no vacancies reserved for SC category for LDCE could be filled and this had created backlog of 7 vacancies for SC category which were forwarded to the year 2000.