RAJA RAM SHARMA Vs. SARVHITKARI JUNIOR HIGH SCHOOL

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel for the appellants and Respondent 1, who appears on caveat.

(3.) By the impugned order, the High Court dismissed the writ appeal and refused the prayer made on behalf of the appellants for directing Respondent 1 to relax the age bar in the matter of future appointments on the ground that the appointment was made without following the procedure prescribed under the law, especially there being no advertisement before making the same. It appears that the appellants have worked for about two decades. In the facts and circumstances of the case, we are of the view that the impugned order of the High Court refusing relaxation in the matter of age bar is required to be modified.