UNION OF INDIA Vs T.UDHISTIRO
Bench: K.G. BALAKRISHNAN,P. SATHASIVAM,J.M. PANCHAL, ,
Case number: C.A. No.-004262-004262 / 2008
Diary number: 19753 / 2005
Advocates: Vs
D. MAHESH BABU
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.4262 OF 2008 (@ SLP(C) NO.21012 OF 2005)
UNION OF INDIA AND ANR. Appellant(s)
VERSUS
T.UDHISTIRO Respondent(s)
O R D E R
Leave granted.
The respondent herein was an employee of the Customs
House/Department. He joined service as a Lower Division Clerk on
22.4.1992 and was promoted as Upper Division Clerk on 24.6.1998. He
sought for promotion to the cadre of Customs Inspector. The respondent's
case was not considered by the Department, as according to the Department
rules, he had crossed the age of 55 years and he was not eligible to be
considered for promotion for appointment to Customs Inspector/PO
Examiner. The respondent filed an application for relaxation of his age but
the same was rejected by the Department. Thereafter, the respondent
moved an O.A. before the Central Administrative Tribunal at Hyderabad
Bench and the same was rejected by the Tribunal and thereafter the
respondent filed a writ petition before the High Court challenging the order
passed by the Tribunal. The respondent pointed out before the High Court
that the department had, under similar circumstances, in the case of
A.P.Loganathan, another employee, had relaxed the age for promotion and
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the respondent's case also should have been considered in terms of the
relaxation order passed in A.P.Loganathan's case. This contention was
accepted by the High Court and by the impugned judgment of the High
Court it was directed that the relaxation of the age of the respondent's case
may be considered in terms of the order passed in favour of A.P.Loganathan
vide F.No.A.32011/44/04-AdIIIA dated 16.12.2004. Aggrieved by this
order, the Union of India has come up in this appeal.
Heard learned Addl.Solicitor General and learned counsel for the
respondent.
It is pointed out by learned Addl.Solicitor General that the date
of birth of the respondent was 5.6.1945 and the maximum age for
promotion to the cadre of Customs Inspector/PO Examiner was 50 years and
in the case of ex-servicemen for considering for promotion to the cadre of
Customs Inspector, the age limit could be relaxable for a period of another 5
years. In the case of the respondent, he had completed the age of 55 years
in May, 2003 and as regards the maximum age, even on the basis of
relaxation, the respondent was not entitled to be considered for promotion
and it was also pointed out that Loganathan's case was not applicable to the
case relating to respondent and it was argued that the direction of the High
Court cannot be complied with as Loganathan's case was not applicable to
the present case.
On the other hand, learned counsel for the respondent
contended that the respondent had served in the Army for a period of 20
years and therefore, he is entitled to the age relaxation even if he had
completed 55 years. Of course, who have served the military, such person
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was entitled to get age relaxation as per the various orders passed by the
Union of India but in this case the maximum age relaxation is only 5 years.
In the present case this was not applicable to the respondent as he had
already crossed the age of 55 years in May, 2003 itself. The Union of India
was right in refusing to relax further the age of the respondent and the
direction of the High Court to consider the question of relaxation on the
basis of A.P.Loganathan's case was not warranted in the facts and
circumstances of the present case. Accordingly, we clarify the decision and
the direction issued by the High Court is set aside to the extent indicated
above. Appeal is disposed of on the above terms. No costs.
...............CJI. (K.G. BALAKRISHNAN)
.................J. (P. SATHASIVAM)
.................J. (J.M. PANCHAL)
NEW DELHI; 7TH JULY, 2008.