KAMAL SINGH BENGALI Vs. GUJARAT PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) Rule. Mr. R. J. Oza waives service. Heard the learned Counsels. The petitioner who is in Government service working as Gynaecologist-Class I on ad hoc basis has applied in pursuance of the advertisement No. 153 of Gujarat Public Service Commission for the post of Gynaeologist in Gujarat Medical Services (Specialists' services) Class I and the age limit is 35 years as on 15-12-1989 being the last for receipt of applications. The petitioner's birth date on 16-4-1956 and, therefore, he is six months beyond the prescribed age limit. However, this age limit is subject to relaxation and extension is case of Government employees.

(2.) The petitioner had in pursuance of an earlier advertisement dated 29-2- 1988, copy of which is now placed on record, applied for the post of Gynaecologist Class I. As per that advertisement, the age limit was 35 years and the applications were to be received on or before 18-3-1988. Therefore, he was eligible for appointment and he had applied and after the interview he was selected for appointment and appointed on 12-10-1988 as Gynaecologist Class I in the Government Hospital at Dhoraji.

(3.) Rule 8(5) of the Gujarat Civil Services Classification and Recruitment (General) Rules, 1967 reads as follows :