R PERIYASAMY Vs. DIRECTOR OF POSTAL SERVICES

JUDGEMENT

(1.) HEARD Mr. P. Rajendran, learned counsel appearing for the petitioner and Mr. C. Kalaiselvan, the learned Additional Central Government Standing Counsel appearing for the respondents 1,2 and 4.

(2.) THE petitioner was employed as a Gramin Dak Sevak/mail Deliverer. The petitioner is fully qualified for appointment to the post of Chowkidar (Non Test Category ). However, the case of the petitioner was not considered, as he had crossed the age limit of 50 for appointment to the post of Chowkidar (NTC ). The petitioner filed Original Application claiming that in respect of candidates belonged to OBC there was a Government of India Instructions for relaxation of age by three years. However, the department and the Tribunal had rejected the said contention on the ground that the post was for the open category.

(3.) IN the present writ petition the petitioner contends that similar question has already been decided by a Division Bench of this Court in W. P. No. 631 of 2006 dated 24. 01. 2008. In the aforesaid decision it was observed as follows: