AMIT BATHLA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioners in all these writ petitions aspire to become Civil Servants and according to them, they have been preparing since long for the competitive examination held by Uttarakhand Public Service Commission, namely Combined State Civil Service/Upper Subordinate Service Examination.

(2.) According to the petitioners, applications were last invited for the said examination in the year 2016 and during the next five years, no selection was held and due to this delay on the part of respondents in holding selection, they have crossed the upper age limit of 42 years, as prescribed in the applicable Service Rules.

(3.) It is submitted on behalf of petitioners that all of them were within prescribed age limit in the year 2016, when vacancies were last notified and they had participated in the said selection but were unsuccessful. According to them, due to the inordinate delay in holding next selection, valuable right of the petitioners to be considered for public employment has been denied to them.