SURESH MISHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard counsel for the petitioner and the counsel for the respondents.

(2.) As with regard to the following prayer made by the petitioner in this writ application:

(3.) Learned counsel for the petitioner in this context has firstly referred to the notification dated 18.8.2004 which was published In the official gazette on 4.9.2004 contemplating filling up of 10% of post of Lower Division Clerk by way of deputation/re-employment for Ex-service men. He had then referred to the communication dated 25th May, 2005 of the Engineer-in-Chief of the Army Headquarter wherein it was clearly mentioned that the Armed Force Personnel from Corps of Engineers due to retire or to be transferred to re-serve within a period of one year possessing the requisite qualification and experience could be given deputation from the date on which they were due for re-lease from the Armed Forces, whereafter they could also be re-employed as civilian employees, in fact the said policy issued by the Army Headquarter dated 25.5.2005 in the submission of learned counsel for the petitioner had itself contemplated the dates on which such application could be filed as would be evident from reading of paragraph 3 thereof under the caption "Time schedule for submission of application".