RAKESH KUMAR SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) SRI Atul Kumar Bansal, Advocate for Appellant. Sri J.P. Joshi, Chief Standing Counsel for the Respondents. They are heard on admission.

(2.) APPELLANT Rakesh Kumar Singh has filed this Special Appeal under Chapter VIII Rule 5 of the High Court Rules against the impugned judgment dated 05 -07 -2006 passed in Writ Petition No. 241 of 2007 (S/S).

(3.) THE Petitioner, thus in substance, was seeking a writ of mandamus to the Respondents to grant relaxation in the matter of upper limit of the age prescribed in the Advertisement dated 09 -07 -2006.