MILLS DOUGLAS MICHAEL Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave granted.

(2.) These appeals raise a common question with regard to interpretation of the advertisement issued for recruitment to the post of Inspectors of Central Excise, Income-tax etc. in relation to the cut off date by which an ex-service man who is not a graduate can be deemed to be graduate on completion of 15 years of service in the Armed Forces.

(3.) In the first case which arose out of the judgment of the Central Administrative Tribunal, Madras Bench (Original Application No. 658 of 1994) the Tribunal came to the conclusion that since the appellant had not completed the requisite 15 years of service in the Armed Forces as on 1-8-92 he was ineligible to apply for the post pursuant to the advertisement in question, and therefore, rightly the respondents were entitled to cancel the selection made.