RAKESH KUMAR SINGH Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and learned Standing Counsel State of Uttarakhand for the respondents.

(2.) ALL these writ petitions relate to the admission in Special B.T.C. Training Course in the State of Uttarakhand.

(3.) IN all the petitions, the petitioners have prayed to extend the benefit of Government Order dated 19th March, 2005 by extending the age limit for selection in Special B.T.C.