BHAVESHKUMAR SOORYAKANT SHAH Vs. GUJARAT PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) The first respondent -Gujarat Public Service Commission invited applications for different subjects for the different posts of Lecturer, Gujarat Education Service, Class II, by issuing advertisement and by calling for applications between 30th September, 2015 to 30th October, 2015. Petitioner applied for the post of Lecturer in Electrical Engineering, Class II.

(2.) The maximum age prescribed in the advertisement for the candidates was 35 years. Relaxation in the upper age limit was available to the candidates already in government service. It was provided that the upper age limit would not be applicable to those government employees who are already in Gujarat Government service, either in permanent or temporary capacity, continuously for six months, provided that such person had not crossed the age limit of 35 years for the post concerned at the time of his previous appointments.

(3.) The petitioner participated in the process, cleared written examination held on 21st November, 2014, appeared in the personal interview conducted on