RICHA MISHRA Vs. STATE OF C.G

JUDGEMENT

(1.) SINCE W.P.(S) No. 3809 of 2007 and W.P.(S) Nos. 3202, 3203, 3204, 3841 & 4294 of 2008 involve the same question of law and, as such, they are being disposed of by this common order.

(2.) BY these writ petitions, the Petitioners seek to quash the select/merit list dated 17th May, 2007 issued by the Chhattisgarh Public Service Commission (for short "the PSC") on the ground that it is violative of the Chhattisgarh Police Executive (Gazetted) Services Recruitment and Promotion Rules, 2005 (for short "the Rules, 2005") and further a direction to the Respondent authorities to issue a fresh select/merit list in accordance with the Rules, 2005 for the post of Deputy Superintendent of Police (for short "Dy. SP ") with all consequential benefits.

(3.) UNDER the Rules, 2000 for appointment on the post of Dy.SP, HQ, Training, JNPA, PTC, PTS, Security, Lines etc.), Area Superintendent and Assistant Commandant, the minimum age limit was 20 years and the maximum age limit was 25 years whereas under the existing Rules, 2005, the minimum age limit is 21 years and the maximum age limit is 28 years. For the age purpose, in the advertisement dated 27th August, 2005 the cut off date was fixed as 1st January. 2006.