JASVINDER KAUR Vs. UNOIN OF INDIA

JUDGEMENT

(1.) This is a writ petition under Article 226 of the Constitution of India, 1950, seeking inter alia the following reliefs:-

(2.) The petitioner has challenged the recruitment notification No. F.1(249)P&P-1/DSSSB/2024/Adv./4388) issued on 12/1/2024 for the post of Nursing Officer setting the maximum age limit of 30 years.

(3.) According to the petitioners, after having prepared for this post for over five years, found themselves ineligible as their age exceeded the specified limit and despite the previous recruitment rules allowing the candidates upto 32 years, this particular notification has been issued whereby the maximum age limit for the post of Nursing Officer has been limited to 30 years.