ASHOK KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard counsel for the parties and perused the record.

(2.) This Civil Misc. Writ Petition has been filed by Ashok Kumar S/o Chottey Lal, R/o 101, R.A. Bazar, Post Office- GPO, Allahabad, for quashing the order dated 19th December 2002 (Annexure 1 to the writ petition), by which the representation of the petitioner for appointment on the post of Oil Engine Driver, was rejected. It was moved vide order of Central Administrative Tribunal, Allahabad dated 20th September, 2002, in O.A. No. 792 of 1996 filed by the petitioners Ashok Kumar and others vs. Union of India and others.

(3.) Brief facts of the case are that the petitioner had worked for a period of 264 days under the respondent No. 3, Commander Works Engineer, Military Engineering Services, Allahabad as Oil Engine Driver on casual basis. He received letter dated 21st November, 1987 to appear in trade test for appointment on the post of Oil Engine Driver, pursuant to which he appeared in the trade test and was selected, but his appointment was postponed for want of age relaxation on the ground that he was slightly over aged at the time of trade test and selection.