RAJVIR SINGH Vs. CHAIRMAN, RAILWAY RECRUITMENT BOARD

JUDGEMENT

(1.) CM Nos. 5252 -53/2011

(2.) THE Petitioner has challenged the order dated 1st September, 2008 passed by the Central Administrative Tribunal, Principal Bench, New Delhi in OA No. 2073/2007 and M.A. No. 2061/2007 titled as 'Sh. Rajbir Singh v. Chairman, Railway Recruitment Board' dismissing the original application of the Petitioner and declining the prayer of the Petitioner to quash the Order No. RRB/BPL/RTI/286 dated 12th April, 2007. The Tribunal declined the plea of the Petitioner that his candidature for the post of Assistant Loco Pilot in the scale of Rs. 3050 -4590/ - was wrongly denied and that the Petitioner was entitled to 5 years of age relaxation as per the prescribed conditions.

(3.) THE general instructions for filling up the vacancies for the post provided certain specific eligibility conditions such as SSE plus Act Apprenticeship from ITI in specific trades like Fitter, Electrician, Electronic Mechanic, Mechanic, etc. According to the general instructions, the age had to be reckoned as on 1st July, 2006 and the prescribed age limit was 30 years. The notification for filling up the vacancies also contemplated age relaxation in Para. 2.1.3.