OM PRAKASH Vs. NETAJI SUBHASH INSTITUTE OF TECHNOLOGY

JUDGEMENT

(1.) VIDE the instant petition, the petitioner is seeking directions to consider the age limit from the date of filing of the W.P.(C) No.6794/2001, when the petitioner was only at the age of 27 years 2 months and 14 days.

(2.) THE petitioner was appointed as Mali on daily wages on 13.07.1995. He continued with the respondents till September, 2001, when the respondents did not permit him to join the duties.

(3.) THEREAFTER, the respondents took the decision in pursuance to the order dated 19.05.2006 in W.P.(C) No.6794/2001, by rejecting the case of the petitioner for the reasons stated therein that:-