B B PUROHIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This writ petition has been preferred by an Assistant working in the establishment of this High Court for the following reliefs:-

(2.) The petitioner herein, working as an Assistant in the establishment of the High Court of Gujarat seeks relaxation in the upper age limit as a special case in order to permit him to appear in the examination for the post of Civil Judge, in the pay-scale of Rs. 27,700 - 44,850, pursuant to the on-line advertisement issued by the High Court of Gujarat on 4.7.2011 for filling up, by Competitive Examination, approximately 137 regular vacancies and 369 ad-hoc vacancies. The petitioner made this request by his letter dated 26.7.2011 addressed to the Registrar (Recruitment and Finance), High Court of Gujarat. The same was declined by the Registrar (Recruitment and Finance) vide written communication dated 9.8.2011.

(3.) We have heard learned Senior Counsel Mr. Percy Kavina appearing with learned Advocate Mr. Rushabh R. Shah for the petitioner, learned Counsel Mr. Shalin Mehta appearing for the High Court and Mr. P.K. Jani , learned Government Pleader appearing with Ms. Krina Calla, AGP for respondent No.1 State.