N.P.MUHAMMED ABDUL NASSER Vs. ADMINISTRATOR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and also the learned standing counsel appearing for the Lakshadweep Administration. The petitioner had approached the Central Administrative Tribunal challenging Annexures A16 and A18 check lists for the years, 2006, 2007 and 2008. As a matter of fact, the check lists for the aforesaid three years had to be prepared in pursuance of the directions of this court in WP(C)No.497 of 2010 along with WP(C)No.7679 of 2010. As a matter of fact, the judgments in the writ petitions were challenged by filing Special Leave Petitions and they were also dismissed.

(2.) THE entire controversy revolves round whether this petitioner is entitled for considering his case for selection to the post of Oil Man/Mazdoor in Electricity Department of Lakshadweep Administration. As a matter of fact, on earlier occasion, in respect of select years of 2006, 2007 and 2008, a common selection came to be made by the Administration which came to be challenged before this Court as stated above. Ultimately, to implement the directions, separate selections had to be made in respect of the above three select years.

(3.) THEN , coming to 2008 select year, according to the petitioner, the rule which came into force as indicated at Ext.P7, that is Upper Age-limit under Direct Recruitment Rules, 1998 Rule 3 and also clarification given by the Administration as per Ext.P7 and Ext.P4 dated 18.3.1999 would clearly indicate that this petitioner would come in the zone of consideration as he was not a candidate through Limited Department Examination.