ASHWINBHAI MATHURBHAI VASAVA Vs. SPECIAL CHIEF EXECUTIVE

JUDGEMENT

(1.) RULE . Ms. Maya Desai for Mr. MD Pandya, learned advocate waives service of notice of rule on behalf of the respondents in SCA Nos. 1154 of 2012, 11555 of 2012, 13223 of 2012, 15244 of 2012 and 2861 of 2012. Mr. Naidu, learned advocate waives service of notice of rule on behalf of the respondents in SCA No. 11557 of 2012 and 13220 of 2012.

(2.) IN these petitions a common issue is involved and therefore all these petitions are heard and disposed by way of this common judgment. All these petitioners had prayed for a direction for issuance of order of appointment by holding and declaring that the period after preparation of the select list till the completion of the age of 40 years should be ignored for all purposes and the petitioners should not be denied appointment on the ground that they are over age.

(3.) LEARNED Advocate appearing for the petitioners contended that they were made to write an application showing that they have become over age and thereafter their case was rejected on that ground.