STATE OF UTTAR PRADESH Vs. SHANTI DEVI

JUDGEMENT

(1.) Leave granted.

(2.) The appeal arises from a judgment dtd. 13/12/2019 of a Division Bench of the High Court of Judicature at Allahabad (at Lucknow).

(3.) The issue which falls for determination is whether the Single Judge of the High Court was justified in directing the State to consider the claim of the respondent for the grant of an age relaxation in making appointments to the post of Mukhya Sevika. The Single Judge in a judgment dtd. 11/4/2018 directed the State to consider the claim of the respondent for age relaxation in terms of the provisions of the Uttar Pradesh Public Services (Relaxation of the Age limits for Recruitment) Rules 1992[1]. The judgment of the Single Judge was affirmed in a Special Appeal[2] preferred by the State of Uttar Pradesh.