DIRECTOR GENERAL DOORDARSHAN Vs. DHARAM SINGH

JUDGEMENT

(1.) Vide order dated 11.4.2000, the Central Administrative Tribunal has allowed OA No.91/1999 filed by Dharam Singh, respondent No.1, who claimed that being born on 3.3.1964 he had to be treated as below the maximum age limit of 25 years prescribed for regularization; for the reason the applicable policy envisaged 3 years age relaxation.

(2.) A perusal of the order dated 11.4.2000 shows that the Tribunal has considered 9.6.1992 as the cut off date for purposes of computing the requirement of number of days worked as envisaged under the policy for purposes of acquiring the eligibility for regularization.

(3.) The Tribunal has referred to its order dated 20.8.1993 allowing OA No.380/1993 ,,Lalit Vikram vs. Director General, Doordarshan, wherein, in para 20 of its order, the Tribunal held that having deleted para 6 of the Scheme dated 9.6.1992, as per para III of the Memorandum dated 10.6.1992, to determine the number of years by which the upper age limit has to be relaxed needed to be re-worked.