SATHYANARAYANA Vs. MYSORE PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) The petitioner, who was already serving the State Government as an Instructor in the Regional Family Planning Training Centre, Basavangudi, Bangalore, applied for selection to the post of technical Officer, Student Health Education Unit, advertised by the 1st respondent, the Mysore Public Service Commission, in its notification dated 27th June 1968. He was at that time 31 years of age. His application was not considered by the 1st respondent for the reason that his age was more than the maximum prescribed for the post under the relevant rules, viz., The Mysore Public Health Service (Recruitment) Rules, 1960. Under the said Rules, the prescription regarding age is-

(2.) In the first instance, he had impleaded only the 1st respondent. Subsequently, one H.S.Susheela, who was selected for the same post by the 1st respondent and later appointed thereto, and the State of Mysore were impleaded as respondents 2 and 3 respectively.

(3.) The only question is one of proper interpretation of the 6th Rule of the General Recruitment Rules, 1957. The said rule as amended reads as follows: