REWATI SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Application to condone the delay of 17 days in preferring this Special Appeal is not opposed and the delay is, therefore, condoned. Delay Condonation Application stands disposed of.

(2.) This Special Appeal is preferred against the order passed by the learned Single Judge in Writ Petition (S/S) No. 560 of 2017 dated 25.09.2019.

(3.) The appellant-writ petitioner was appointed, on a part-time basis, with the second respondent in the year 2008. An advertisement was issued by the second respondent on 26.05.2016 for appointment to the post of Junior Technical Superintendent (Physiotherapist) wherein the maximum age, for the said post, was prescribed as 32 years. Though the appellant-writ petitioner applied for the said post, her candidature was rejected on the ground that she exceeded the maximum age limit of 32 years.