SANTRAM PATEL Vs. CENTRAL RESERVE POLICE FORCE

JUDGEMENT

(1.) Allowed subject to all just exceptions.

(2.) Application is disposed of.

(3.) These petitions have has been preferred by the petitioners seeking a writ of mandamus by way of direction to the respondents to relax the upper age limit in case of petitioners for appearing in the examination for recruitment to the post of Constable (Technical and Tradesmen) (Male/Female) including Constable (Driver) in CRPF-2023, in Central Reserve Police Force (CRPF) issued vide advertisement dtd. 15/3/2023.