H M VARECHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioners who are employees of the State Gujarat challenge in this petition the vires of the proviso to Rule 8 of the Gujarat Civil Service Classification and Recruitment (General) Rules 1967 here in after referred as the Rules.

(2.) The facts leading to the present proceedings may now be stated in brief :-

(3.) Under the scheme of recruitment to various posts under the 1st respondent State different agelimits are prescribed for different posts as per Rule 10 of the State Civil Service Recruitment (examination) Rules 1969 As per these rules all candidates who want to compete for recruitment to the concerned posts have to fall in the requisite age groups. If they are beyond the concerned age group they are excluded from the arena of competition for these posts.