SURENDER SINGH THAKUR Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ application is directed against an order dated March 19, 2024, passed by the Central Administrative Tribunal Kolkata, dismissing the petitioner's Original Application being O.A. no. 351/1021/2023 for a direction on the respondent authorities to accord necessary age relaxation to the applicant in terms of the Government Circular dated September 19, 2011. Arguments on behalf of the writ petitioner:-

(2.) The petitioner completed his M.Ed degree in the year 2012. He belongs to unreserved category. On November 6, 2013, he was appointed on contractual basis under the "Directorate of Education", Andaman & Nicobar Administration. Since then, till date, he is working under the Directorate of Education, teaching social science from Class VI to X.

(3.) A vacancy notice dated May 10, 2023, was issued by the Directorate of Education, Andaman and Nicobar Administration, for RECRUITMENT TO THE POST OF POST GRADUATE TEACHER IN DIFFERENT SUBJECTS AND MEDIUMS IN GROUP "B" NON-GAZETTED, NON-MINISTERIAL POSTS UNDER DEPARTMENT OF EDUCATION, A & N ADMINISTRATION.