J&K PUBLIC SERVICE COMMISSION Vs. RAJEEV GUPTA

JUDGEMENT

(1.) Heard Mr. F.A. Natnoo, learned counsel, representing the petitioner J&K Public Service Commission, and also Mr. Abhinav Sharma, learned Sr. Advocate, for the respondent-caveator.

(2.) The present writ petition, at its very inception hearing, self-suggests a preliminary objection as to the locus standi of the petitioner J&K Public Service Commission (J&K PSC in short) to challenge the judgment of the Central Administrative Tribunal Jammu Bench, Jammu, in the facts and circumstances of the case in hand.

(3.) The background factual scenario leading to the filing of the present writ petition needs to be stated for the basis constraining the examination of the locus standi of the petitioner J&K PSC in the matter.