Lok Sabha Debates
Need To Review The Notification Dated 19 March, 1983 Relating To Service ... on 23 December, 2004
Title: Need to review the Notification dated 19 March, 1983 relating to service regulations of the Indian Administrative Service, which makes the officers of State Civil Services ineligible for promotion on attaining the age of 54 years.
PROF. M. RAMADASS (PONDICHERRY): The Indian Administrative Service (Appointment by Promotion) Regulations 1955 with its Rule 5 incorporated by a Notification dated 19th march, 1983 stipulates that the Selection Committee shall not consider for promotion the cases of the members of the State Civil Services who have attained the age of 54 years on the promotion, the officers of the State Civil Services when they cross 54 years. This is discriminatory in nature because in other services including defence, judiciary, the officers get promotion even three to six months before their retirement. Further, the officers belonging to SC/ST with their toil and moil enter into service at the age of 34 years and before they could complete 20 or 21 years, they are made ineligible for promotion. One has to wait even after completing 24 years of service in their respective Union Territory Civil Services, although they have passed the Combined Civil Services Examination (IAS/IPS) and other Allied Services conducted by the UPSC.
It is requested that this discriminatory Notification may be removed and the officers of the Union Territory State Civil Services Cadre are given the opportunity of promotion even before their retirement.