MOHAN SINGH Vs. CHAIRMAN, ZILA PANCHAYAT, ALMORA

JUDGEMENT

(1.) THIS writ petition under Article 226 of the Constitution of India has been filed by the petitioner for the following reliefs :

(2.) THE brief facts of the case are that the petitioner has been appointed as Driver on daily wage basis in the year 1997 in the office of the respondents. The respondent no. 2 published an advertisement dated 15.7.2009 inviting the applications for the posts of Driver and Class -IV. Pursuant to the said advertisement, the petitioner submitted his application for the post of Driver as well as for Class -IV employee, but the application of the petitioner was rejected on the ground that the petition has crossed the age limit prescribed in the said advertisement.

(3.) FEELING aggrieved by this, the present petition has been filed by the petitioner.