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Judgment
L. Narasimha Reddy, J
This batch of RAs is filed with the prayer to review the common order dated 18.02.2020 passed in OA No. 246/2020 and batch.
We heard Ms. Esha Mazumdar, learned counsel for the review applicants and Ms. Amita Singh Kalkal, learned counsel for the review respondents, at length.
It is not a case in which a batch of OAs was disposed of on merits or through a very detailed order. The issue was about the relaxation of age limit. During the pendency of the OAs, the respondents in the OA, i.e., the applicants in the RA issued a corrigendum dated 13.02.2020 extending the benefit of relaxation of age limit in respect of Group B posts also. Except that, it referred to the said corrigendum and closed the OAs as infructuous, the Tribunal did not make any observation on merits or any other related issues.
The basis for filing this batch of RAs is that the DoP&T as well as the Home Department of the Union of India are said to have taken exception to the corrigendum issued by the respondents, i.e. the Delhi Administration, extending the benefit of relaxation of age limit to Group B posts also. The emphasis was that the relaxation of age limit can be only in respect of Group D posts and in certain cases, to Group C, but not to Group B posts. That is purely in the realm of the administration and the Tribunal did not issue any directions in the OA. Further, the orders in the OAs were upheld by the Hon'ble High Court of Delhi.
Therefore, we do not find any merit in the RAs and the same are accordingly rejected.