CAT - Chennai

Ex-serviceman status for re-employment ceases upon availing benefits for a government civil post.

N. Kathiravan v. Union of India and Others [OA/310/01420/2016]

CAT - Chennai3 MIN READSOURCE JUDGMENT
THE ORIGINAL LAWLENS SUMMARY
01

Facts

The applicant, N. Kathiravan, was enrolled in the Indian Army on February 18, 1987, and was discharged on July 1, 2009.

Source reference: p.3-4

He obtained an Ex-Servicemen certificate for re-employment under the Ex-Servicemen quota and was selected and appointed as a Temporary Store Keeper Grade-III on December 5, 2013.

Source reference: p.3-4

Subsequently, he applied for the post of Upper Division Clerk (UDC) under the Ex-Servicemen quota in response to a recruitment notification dated August 11, 2015.

Source reference: p.4

He was provisionally selected on November 5, 2015, but his selection was cancelled by an order dated March 4, 2016, citing Office Memoranda (OMs) dated May 2, 1985, and April 2, 1992, because he had already availed the Ex-Servicemen benefit.

Source reference: p.4

The applicant's post of Store Keeper Grade-III, though temporary at the time of his UDC application, was regularized and made permanent in 2015.

Source reference: p.7, 8
02

Issues

Whether the cancellation of the applicant's provisional selection for the UDC post under the Ex-Servicemen quota, based on his prior employment as Store Keeper Grade-III through the same quota, was arbitrary, unreasonable, improper, or illegal.

Source reference: p.3

Whether the applicant, having already availed the benefit of reservation under the Ex-Servicemen quota for an earlier appointment, is entitled to claim the same benefit again for a subsequent higher post.

Source reference: p.5-6, p.8-9
03

Law Applied

The court primarily applied the Department of Personnel & Training's OM No. 36034/27/84-Estt (SCT) dated May 2, 1985, which stipulates that an Ex-Serviceman's status for the purpose of re-employment in Government ceases once they join a government civil post after availing the benefits intended for Ex-Servicemen.

Source reference: p.5, p.7-8

It also relied on DOP&T OM No. 36034/6/90-Estt (SCT) dated October 10, 1994 (referencing OM dated April 2, 1992), which clarified that while Ex-Servicemen already in regular government employment may be permitted age relaxation for securing another higher post, they are not eligible for benefits of reservation under the Ex-Servicemen quota again.

Source reference: p.5, p.7-9
04

Reasoning

The court found that the applicant had already utilized his Ex-Servicemen status to secure the post of Store Keeper Grade-III in 2013.

Source reference: p.6

Crucially, the OMs dated May 2, 1985, and April 2, 1992, explicitly state that once an Ex-Serviceman has availed the benefits of reservation for government employment, their Ex-Serviceman status for further re-employment benefits ceases, although they may still be eligible for age relaxation for higher posts.

Source reference: p.5, p.7-9

The court rejected the applicant's contention that his participation in the UDC selection was solely to improve career prospects and should not bar him from claiming the benefit again.

Source reference: p.4-5

Since the applicant had already secured a government job under the Ex-Servicemen quota, he was correctly deemed ineligible for the reservation benefit a second time, even if seeking a higher position.

Source reference: p.6, p.9

The fact that the applicant's initial post was temporary and later regularized did not alter the applicability of the OMs.

Source reference: p.7, p.8
05

Holding

The court dismissed the Original Application, holding that the impugned order dated March 4, 2016, which cancelled the applicant’s provisional selection for the UDC post, was legally valid and required no interference.

The applicant, having already availed the benefit of reservation under the Ex-Servicemen quota for his appointment as Store Keeper Grade-III, was not entitled to claim the same benefit again for the UDC post in light of the OMs dated May 2, 1985, and April 2, 1992.

Source reference: p.9

The OA was dismissed as devoid of merits.

Source reference: p.10
CAT - Chennai

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N. Kathiravan v. Union of India and Others [OA/310/01420/2016]

CAT - Chennai

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