(1.) BY this petition, the petitioner questions the tenability of the order dated 29.08.2014 passed by the learned Central Administrative Tribunal, Principal Bench, New Delhi, thereby dismissing the O.A. preferred by the petitioner being devoid of any merit.
(2.) ASSAILING the said order of the learned Tribunal Mr. Sudhanshu Tomar, learned counsel appearing for the petitioner submits that vide notification dated 21.12.1998, general age relaxation of two years was granted for any recruitment by method of direct open competitive examination to the Central Civil Services and Civil Posts specified in the relevant service/Recruitment Rules on the date of commencement of the Central Civil Services and Civil Posts. But this age relaxation of two years was not given by the respondents in the advertisement No.1/13 through which applications were invited for the post of librarian vide post Code 2/13. Counsel thus submits that the said advertisement in question, not giving the age relaxation of two years period is in clear contravention of the said notification dated 21.12.1998 issued by the Government of India giving general age relaxation with regard to all Central Civil Posts under the Central Government where the appointment to the respective posts was also through direct open competitive examination. Counsel further submits that the post of librarian is equivalent to TGT post and with regard to TGT post, respondents have given the age relaxation of two years, despite the fact that Recruitment Rules specify the upper age limit of 30 years. Counsel also submits that in the earlier advertisement of 2010 for the same post of librarian the upper age limit laid down was 32 years and later in the 2013 advertisement, the upper age limit laid down was 30 years but the respondents were holding combined examination for the post of librarian for the said years but with different criteria which is not permissible.
(3.) IN support of his arguments, learned counsel for the petitioner relies on the judgment of this Court in the case of Asha vs. Govt. of NCT of Dehi and Ors. dated 22.08.2014.