- (1.) Leave granted. Heard counsel.
(2.) The Union Public Service Commission (for short 'UPSC') has filed these appeals against the judgment dated 26.4.2004 of a learned Single Judge of Delhi High Court in WP (C) Nos. 4787-4823/2004.
(3.) The Municipal Corporation of Delhi (respondent no.38 herein, for short 'the Corporation' or 'MCD') had sent a requisition to UPSC the appellant herein for recruiting 45 Ayurvedic Vaids (that is, Medical Officers - Ayurved). As the process of selection by UPSC was likely to take considerable time the Corporation issued an advertisement dated 18.10.2000 inviting applications for contract appointment (on the basis of a walk-in interview) on a fixed salary of Rs.10,000/- for a period of six months or till such time such posts are filled on regular basis through UPSC, whichever was earlier.;