PUBLIC SERVICE COMMISION Vs. ARVIND SINGH CHAUHAN

JUDGEMENT

(1.) Leave granted.

(2.) These appeals are directed against the judgment and order passed by the High Court of Judicature of M.P., Jabalpur Bench at Gwalior in W. A. No. 259 of 2007 dated 18.09.2007.

(3.) The facts in brief are: The appellant - Public Service Commission had issued two advertisements inviting applications from eligible and qualified persons for State Service Examination 2001. In the notification issued on 01.11.2001 it was clearly mentioned that the age limit for appearing in the Preliminary Examination shall be 30 years relaxable by three years as on 1.1.2002 and subsequently on 9.10.2003, another advertisement was issued where the age limit has been prescribed as 30 years relaxable by five years as on 1.1.2004.