SATISH KUMAR SINGH Vs. DEEPAK GUPTA AND OTHERS

JUDGEMENT

(1.) This writ petition has been preferred contending that the appointment of respondent no.1 as the Chairman of the Union Public Service Commission ('UPSC' hereafter) vide notification dated 2nd December, 2014, issued by the Union of India through Secretary of Department of Personnel and Training (DoPT), was illegal and that respondent no.1 was ineligible to be appointed to such office inter alia for the reason that he was not a member of the UPSC.

(2.) The writ petition, filed in public interest, seeks the following prayers :

(3.) The respondents have contested the writ and counter affidavits stand filed on record.