NITISH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The respondent No.2, Indian Army, has notified an advertisement inviting online applications from male candidates for selection test for Soldier Technical, Nursing Assistant/ Nursing Assistant Veterinary and Sepoy Pharma intake for the recruitment year from 16/2/2023 till 15/3/2023 for the domicile of districts of Delhi State, Faridabad, Gurugram, Mewat (NUH) and Palwal District of Haryana State.

(2.) The petitioners before this Court are aspirants for recruitment to the post of Sepoy Pharma in different zones and claim to have the requisite qualification for the said post, however, are overaged to apply for this recruitment drive. The present petition has been preferred seeking a writ of mandamus directing the respondents to allow upper age relaxation of three years to the petitioners in all the categories to enable them to apply to the post of Sepoy Pharma in the advertisement in question for different zones.

(3.) According to petitioners, the last drive to fill up the post of Sepoy Pharma was undertaken by the respondents in the year 2019 and appointments were made. Thereafter, an advertisement was notified on 1/2/2021 for the year 2020-21 for recruitment to the said post for different zones and many of the petitioners had applied for the same. However, thereafter an Addendum for cancellation of the recruitment process under the said advertisement was issued by the respondents. Thereafter, another advertisement dtd. 14/7/2021 was notified by the respondents, however, vide their notifications dtd. 26/8/2021 and 7/9/2021, the said recruitment process was postponed and thereafter, nothing was notified in respect of the advertisement dtd. 14/7/2021.