RAJDEO THAKUR Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned counsel for the respondents.

(2.) THE petitioner is aggrieved by the order dated 4th January, 2008 passed by the Central Administrative Tribunal, Patna Bench, Patna in O.A. No. 122 of 2006 as contained in Annexure-1. By that order the petitioner's application was dismissed after holding that the respondents are justified in refusing pension to the petitioner because he assumed charge in group 'D' post on 9.6.1995 and retired on 31.7.2004 and, therefore, had not completed ten years of qualifying service of a pensionable post.

(3.) CLEARLY, the age requirement of maximum of 50 years for recruitment/promotion to group 'D' post was relaxed because the authorities were at fault in holding D.P.C. belatedly and appointing in one transaction against the vacancies for the years 1994 as well as 1995.