- (1.) Leave granted.
(2.) The appellant-Union Public Service Commission (hereinafter referred to as the 'UPSC') calls in question legality of the judgment rendered by a Division Bench of the Delhi High Court dismissing the writ petition filed by the appellant- UPSC questioning correctness of the order passed by the Central Administrative Tribunal, Principal Bench, New Delhi (in short the 'Tribunal').
(3.) The controversy lies within a very narrow compass. It relates to the eligibility of respondent No.1 for the post of Deputy Advisor (Training) in Central Public Health and Environmental Organisation of Urban Development Ministry.;