ABDUL SAMEER Vs. BINU NAIR

JUDGEMENT

(1.) These two writ Petitioners were given provisional appointment as drivers in the fire services department following a selection process conducted under the draft recruitment rules that have been prepared by the Administration.

(2.) The draft recruitment rules apparently override the standing order governing the recruitment process and provide for general category candidates in the age group of 18-32 years to be eligible and OBC candidates in the age group of 18-35 years to be entitled to apply. Only these two categories are involved in the present proceedings. The standing order of 2007 provided the age group in the general category to be 18-25 years and that in the - OBC category to be 18-32 years.

(3.) The first Respondent herein, who applied as a general category candidate, was born in May of 1983. The advertisement published for recruitment to the relevant posts provided the cut-off date to be some time in October or November, 2008. It appears that as on the cut-off date the first Respondent herein, who was the applicant before the Central Administrative Tribunal, may have been more than 25 years old.