THAKER JAGRUTIBEN VISHNUPRASAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS Intra-Court Letters Patent Appeal has been filed challenging the judgment and order dated 25.10.2010 passed by the Learned Single Judge in Special Civil Application No.10853 of 2010 whereby the Learned Single Judge has dismissed the writ petition filed by the appellant.

(2.) HEARD learned counsel Mr. V. K. Joshi appearing for the appellant.

(3.) THE respondents, in the affidavit-in-reply filed in the writ petition, has clearly stated that as per Mukhya Sevika Class ? 3 (Panchayat Service) Recruitment Rules, 2004, the upper age limit in case of nomination for the post of Mukhya Sevika is fixed as 45 years. It is further stated that by Government Resolution dated 19.07.2007, upper age limit was relaxed by three years only for the first time nomination. It is further stated that on 28.08.2010, when the meeting of the Panchayat Service Selection Committee of Banaskantha District Panchayat took place, the appellant who was born on 13.05.1961 was 49 years old and since she was over-aged, her case was not considered.