UMA SHANKAR SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The cause of action projected in all these cases is almost similar. So also are the prayers and grounds raised in support of the reliefs sought for. To have a clear idea, the specimen prayers as raised in WPS No.3566/19 are given below:

(2.) Heard Mr. Mateen Siddiqui, learned counsel for the petitioners, Mr. Ashish Shrivastava, learned Standing Counsel for Chhattisgarh Public Service Commission and Ms. Richa Shukla, learned Deputy Government Advocate representing the State, at length.

(3.) The crux of the case is that the petitioners were desirous of participating in the selection for appointment to the post of Assistant Professors (relevant disciplines). Annexure-P/1 is the Advertisement issued on 18/1/2019, where the maximum age stipulated was 35 years. Later, a corrigendum notification was issued on 30/1/2019, vide Annexure-P/3, whereby some relaxation was provided to the domiciles of Chhattisgarh State holding that there will be age relaxation in their case up to 40 years. It is pointed out that age relaxation was provided under some other heads as well i.e. in the case of ST/SC/OBC, providing 5 years of relaxation, besides stipulating that in the case of persons who were working as 'Shiksha Karmis', the entire tenure of their functioning as 'Shiksha Karmis' will be set-off or given credit to and age relaxation to the said extent will be provided. However, a rider was also added therein to the effect that the maximum age under all the different heads of relaxation shall never exceed 45 years.