Kurian, J. - (1.) - Leave granted.
(2.) The appellant is aggrieved since he is not granted the promotion in respect of 25% quota, which according to the appellant, is solely based on seniority.
(3.) Sh. Ajit Kumar Sinha, learned senior counsel appearing for the Union of India, submits that even if it is seniority channel also for the 50% direct recruitment, the incumbent concerned should not have crossed the age as on the cut-off date. We find it difficult to appreciate the submission made by the learned senior counsel.;