SURESH KUMAR Vs. DIRECTOR OF EDUCATION AND ORS.

JUDGEMENT

(1.) ON 22nd November, 2003, Petitioner had joined the Respondent - School on the post of Waterman, which was unreserved. The Appointment Letter (Annexure -A) clearly states that the post of Waterman, on which the Petitioner was appointed, was unreserved one.

(2.) ON 31st March, 2004, Petitioner was relieved of his duty as Waterman by the Respondent - School vide letter (Annexure -F), which is impugned in this petition. The reason given in the letter (Annexure -F) is that Petitioner has not been granted age relaxation by the Director of Education.

(3.) PETITIONER relies upon an extract from 'Swamy's Compilation ', dealing with reservation and concessions in appointment for the Schedule Caste/Schedule Tribe, (Annexure -E) to press for age relaxation. Petitioner has also placed on record an extract from 'Dixit's School Manual ' to highlight the Recruitment Rules for the post of Class IV employees, which gives the age limit as 28 years and it is said to be relaxable in case of SC/ST.