LAWS(CHH)-2019-11-173

HIMANCHAL PRASAD PATEL Vs. STATE OF C.G.

Decided On November 08, 2019
Himanchal Prasad Patel Appellant
V/S
STATE OF C.G. Respondents

JUDGEMENT

(1.) The relief sought for in the present writ petition is for a direction to the respondents to consider grant of appointment to the petitioner on the post of Shiksha Karmi Grade-III in OBC category under science subject at Janpad Panchayat, Pali, district Korba by granting two years age relaxation on the petitioner being a green card holder.

(2.) Brief facts of the case are that an advertisement was published by the respondent no.4 for appointment to the post of Shiksha Karmi Grade-III at Janpad Panchayat Pali. There were 16 posts reserved for OBC category in science subject. The petitioner having all requisite eligibility criteria had applied for the said post. The petitioner was called for written examination and he successfully passed written examination by obtaining 1st rank in OBC category in science subject. However, the petitioner subsequently was not called for counseling as on verification the petitioner was not considered holding him to be age barred.

(3.) As per the advertisement, the upper age limit was 35 years with the age relaxation that was applicable for reserved category candidates. The reserved category candidates were entitled for 5 years relaxation in upper age limit. In addition, the advertisement also envisages that the other age relaxation given by the State Govt. would also be applicable. The petitioner on the date of advertisement was 41 years 10 months and 7 days.