P. PARAMASIVAN Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel on either side.

(2.) The Personal Assistant to District Collector (Panchayat Development), Dindigul District has issued notification dtd. 9/9/2022 calling for applications for filling up vacancies for the post of Jeep Driver and Office Assistant in the Department of District Rural Development and Panchayat Unit, Dindigul. The petitioner has applied in response thereto. However, he apprehends that his application may be rejected as age barred. My attention is drawn to the stipulation set out in the recruitment notification dtd. 9/9/2022 that the maximum age limit for candidates belonging to Most Backward Class (MBC) should be 34 as on 1/7/2022. The writ petitioner was born on 28/5/1988. He was 34 years 1 month 3 days old as on 1/7/2022. Hence this writ petition has been filed for directing the respondents to permit him to apply for appointment to the post of Jeep Driver by relaxing age requirement.

(3.) The learned counsel appearing for the petitioner raised the following contentions: