YASH PAL Vs. SECRETARY PUBLIC ENTERPRISES SELECTION BOARD

JUDGEMENT

(1.) The present writ petition has been filed under Article 226 of the Constitution of India challenging the constitutional validity of the Recruitment Rules of respondent No.1-Public Enterprises Selection Board (hereinafter referred to as "PESB") prescribing different upper age limits, namely, 57 years for external candidates and 58 years for internal candidates for Board level posts. The relevant facts of the present case are that on 25th January,

(2.) 2010, respondent No.1-PESB issued a circular/advertisement seeking candidates for the post of Member (Operations) in Airports Authority. The said circular/advertisement stated as under:-

(3.) In case the relevant details are not received within the stipulated time, it will be assumed that there are no eligible candidates to be sponsored for the post."