NARESH CHANDRA GARG Vs. UNION OF INDIA

JUDGEMENT

(1.) PETITIONER Naresh Chander Garg is aggrieved by the order dated 10th July, 1997 passed by the Central Administrative Tribunal, Principal Bench, new Delhi dismissing the O. A No. 1661/1992 filed by him. Petitioner in the O. A had challenged the order dated 6th June, 1991 by which the respondents had communicated their decision not to appoint him as Superintendent E/m Grade-II or on an equivalent post.

(2.) FACTS in brief are:-

(3.) PETITIONER was dismayed that despite having been selected in the interviews referred to above for the post of Supdt E/m Grade-II and Supdt b/r Grade-II/sa Grade-II, he was not appointed. It is the petitioner's case that despite assurances being given that appointment would follow on release of vacancies, the respondents vide their letter of 12th December, 1990 intimated the petitioner that his case for appointment had been referred to HQ CE WC chandimandir but had been turned down. The cause as given appears in the letter of the HQ. CE WC Chandimandir which is reproduced for facility of reference:-1]. Reference your letter No. 15001/br II/769/e1b (S) dt. 93 Sep'90. 2]. MES-366943 Shri N. C. Garg, Refg Mech of GE (S) AF Palam appeared for interview held on 19-23 Apr 83 for the post of Supdt B/r Gde II as a departmental candidate having being sponsored by your official. 3]. As per the then prevailing recruitment rules age relaxation in case of Govt servant at the time of calling for interview should not exceed 35 years for general category candidates. His date of birth being 15 Aug 45 he was over age at the time of interview. 4]. The application of the individual along with connected documents received vide your above quoted letter is returned herewith unactioned.