DHEERENDER SINGH PALIWAL Vs. UPSC

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the judgment of the Division Bench of the High Court of Delhi dated 30th September, 2010 in WP (C) No. 2734 of 2010 by which the Division Bench set aside the order of the Central Administrative Tribunal (in short 'the CAT') which directed the respondent to accept the application of the appellant as complete since he had already come out meritorious in the selection process appointing him in the post of Senior Scientific Officer in the FSL. The brief facts which are required to be stated are that:

(3.) In the said Advertisement the qualifications prescribed were as under: