SURAJ PRASAD GUPTA Vs. STATE OF C.G

JUDGEMENT

(1.) Heard learned counsel appearing for the parties. The batch of petitions viz. WP (S) Nos. 2969, 3065, 3068 & 4208 of 2010, involve common facts and common question of law and, as such, they are being considered and decided by this common order. For the purpose of disposal, the facts in W.P. (S) No. 3065 of 2010 are set out herein.

(2.) By these petitions, the petitioners seek a direction to the respondents to grant the benefit of age relaxation to the petitioners for appointment on the post of Shiksha Karmi on the basis of circular dated 30-11-1989, issued by the, then, State of Madhya Pradesh, Directorate of Public Health & Family Welfare.

(3.) The indisputable facts, in brief, as projected by the petitioners, for disposal of these petitions, are that the respondent authorities issued advertisement for appointment on the posts of Shiksha Karmi Grade-I, II & III. In response to the said advertisement, the petitioners applied for selection to the said post. According to the petitioners, in the earlier examination process, the age relaxation of two years was granted to the green card holders i.e. who have undergone family planning operation.