K MADIVANANE Vs. SPECIAL SECRETARY (REVENUE) AND OTHERS

JUDGEMENT

(1.) Challenge in this Writ Petition is to the order of the Central Administrative Tribunal, Madras Bench in O.A. No. 1488 of 2010 dated 05.09.2014, by which, the prayer to quash, serial No.6 of G.O.Ms. No.44/2002 Revenue Department dated 29.10.2002 stipulating the condition, service in the "same line or allied cadre" for considering the case of a Government servant for relaxation of age, has been negatived. Further prayer in the said O.A. No. 1488 of 2010, for a direction to the Union of India represented by the Special Secretary (Revenue), Department of Revenue and Disaster Management, Puducherry, Respondent No.1 therein, not to insist on such qualification contrary to the notification dated 29.03.2010 for recruitment to the post of Deputy Tahsildar, has also been rejected.

(2.) Facts leading to the present Writ Petition, are as follows :-

(3.) Be that as it may, the Government of Puducherry, Department of Revenue and Disaster Management, have issued a Notification dated 28.06.2010, for filling up the posts of Deputy Tahsildar under direct recruitment. As per the notification, the post of Deputy Tahsildar carried a pay band of Rs.9300-34800, with a grade pay of Rs.4200/-. Clauses 2 and 3 of the notification, deal with the educational/technical qualifications and age limit. They are extracted hereunder :