P GOPALKRISHNAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has filed this writ petition for issuance of a writ of certiorari for setting aside the judgment dated 17.03.1999 passed by the Central Administrative Tribunal, Principal Bench, New Delhi ( hereinafter referred to as 'the Tribunal') in O.A. No. 211 of 1996.

(2.) The petitioner was appointed as 'Lower Division Clerk' in Armed Forces Headquarters in the Ministry of Defence. In the year 1991, he appeared for recruitment in the Examination held by the Staff Selection Commission ( in short, 'the SSC' ) for the post of Inspector of Central Excise and Income Tax as also Grade - II of Delhi Administration Subordinate Services. He upon selection was appointed in the said post on or about 13.08.1993.

(3.) He continued, however, to retain his lien in the post of LDC in the Armed Forces Headquarters till 12.08.1996. He applied again for the post of Inspector of Central Excise and Income Tax wherefor an Examination was conducted by the SSC in the year 1993. He sought for relaxation of his age in terms of Clause 4(e) of the advertisement issued by the SSC published in the Employment News of 10- 16/07/1993. Interpretation of the said provision falls for consideration in this writ petition.