Anil R. Dave, J. - (1.) Leave granted.
(2.) Being aggrieved by the judgment and Order dated 7.2.2001 passed in W.P. No. 33367 of 2010 by the High Court of Andhra Pradesh at Hyderabad, confirming the Order dated 1st September, 2010, passed by the Central Administrative Tribunal, Hyderabad Bench at Hyderabad, this appeal has been filed by the Appellants - the Secretary and the Joint Secretary of Union Public Service Commission (UPSC).
(3.) According to the case of the Respondent, being desirous of taking Civil Services Examination, 2010, he had filled up his application form and had sent the same to UPSC through DTDC Courier and Cargo Ltd. The Respondent had handed over his application form to the above named courier on 28th January, 2010, and the courier had intimated to the Respondent that the application form was delivered to UPSC on 29th January, 2010. Thus, according to the Respondent, his application form had been duly received by UPSC and, therefore, he was expecting his admission certificate but as he had not received it even in the month of April, 2010, he had made a representation to the Appellants on 20th April, 2010, making a grievance with regard to non-issuance of admission certificate to him. In pursuance of the aforestated representation made by the Respondent, a letter dated 23rd April, 2010, was addressed to the Respondent whereby he was informed that his application for Civil Services Examination (Preliminary), 2010 had not been received by the Appellants and the Respondent was also requested to furnish acknowledgment card duly stamped by UPSC to enable the Appellants to take further action in the matter.;