J. ASH OK KUMAR
A
v.
STATE OF ANDHRA PRADESH AND ORS.
FEBRUARY 23, 1996
[K. RAMASWAMY AND G.B. PATTANAIK, JJ.]
B
Se1vice Law :
A.P. Excise Se1vice Rules.
Selection to Group I Se1vice-Direct recmitment-Assistant Excise Su-
pelintendent-Weightage of 5% marks to N. C. C. candidates-A candidate
with NCC qualification not given the weightage-Tlibunal dismissing his C
petition-Held, the candidate eligible and should have been given the
weightage-However since the selection is already over and appointments
made, relief not given to the petitioner.
CIVIL APPELLATE JURISDICTION : Special Leave to Appeal
(C) No. 1492 of 1994.
D
From the judgment and Order dated 2.8.93 of the Andhra Pradesh
Administrative Tribunal, in O.A. No. 17698 of 1991.
L.N. Rao and R.P. Singh for the Petitioners.
The following Order of the Court was delivered :
E
Mr. L.N. Rao, learned counsel appearing for the petitioner contends
"that under G.O. Ms. No. 1136, dated September 13, 1986 rule 4 of the AP.
Excise Service Rules was amended given weightage of 5% of the marks for
selection to an NCC candidate and that the petitioner had appeared for p
the post of Assistant Excise Superintendent, Group I Service, by direct
recruitment. He should have been given weightage of 5% marks and the
Tribunal was unjustified in dismissing his petition. We find force in his
contention. Any candidate appeared for the selection even for direct
recruitment would be eligible to be considered for the weightage provided
to candidate having NCC qualification. But since the selection has already G
been over and candidates were selected and appointed, we cannot give the
benefit to the petitioner.
The Special Leave Petition is accordingly dismissed.
G.N.
Petition dismissed. H
1035
Lex