D.K. MAHESHWARI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioner has approached this Court seeking the following reliefs:

(2.) The case of the petitioner, in short, is as follows: The petitioner is an Engineer. He has 35 years of service behind him. He came across an Advertisement dated 13.06.2013 on the internet on one of the job sites somewhere in the month of July, 2013. On the basis of the said advertisement providing a link to the original advertisement published on the site of UPCL, petitioner was re -directed to the Notification dated 13.06.2013. The upper age limit prescribed was 58 years as on the date of the Advertisement. Petitioner's date of birth is 01.07.1955 and he was below 58 years as on 13.06.2013 and, therefore, he applied for being considered for the post of Managing Director in the Uttarakhand Power Corporation Limited. He was waiting for a response and, finally, he learnt from Annexure No. 5 dated 22.05.2014 that he was over -age.

(3.) Petitioner is before us stating that he was the most qualified and suitable candidate and he was not over -aged and he was screened out only to accommodate the second respondent.