SUBHASH KUMAR JHA Vs. UNION OF INDIA

JUDGEMENT

(1.) BY means of the present Original Application filed under Section 19 of the Administrative Tribunals Act, 1985 applicant seeks quashing of the impugned memoranda dated 16.9.2004 and 15.2.2005 and further seeks a direction from this Tribunal to direct the respondents to issue appointment letter in favour of the applicant for the post of Inspector in the pay scale of Rs. 5,500 - 9,000/ - and any other order or direction which this Tribunal may deem fit and proper in the circumstances of the case. The moot question which arises for our determination in this Original Application is whether the benefit of age relaxation admissible to all Central Government employees is also available to the employees of the Armed Forces or Ex -service Men or not?

(2.) THE facts are to be noted first: -

(3.) THE applicant has also filed Rejoinder Affidavit in which he controverted the averments made by the respondents in the Counter Affidavit.