K. ARIKRISHNAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This writ petition has been filed for a Mandamus seeking for a direction to the respondents to provide upper age limit relaxation to the petitioner as per the provisions of Sec. 20(8) of the Tamil Nadu Government Servants (Condition of Services) Act, 2016 for the recruitment of Village Assistants as called for by advertisement dtd. 10/10/2022 issued by the 2nd respondent and consequently direct the respondents to design the online portal for application to provide the said upper age limit relaxation.

(2.) The petitioner has applied for the post of Village Assistant as per the aforementioned notification. He belongs to Scheduled Caste category. He is aged 37 years. According to the petitioner, he has studied 10th standard and his qualification is higher than the basic qualification required under the notification namely, 5th standard. According to the petitioner, the upper age limit fixed under the Notification will not apply to his case since he applied under the Scheduled Caste category. Sec. 20(8) of the Tamil Nadu Government Servants (Condition of Services) Act, 2016 makes it clear that there is no upper age limit for Scheduled Caste category.

(3.) Sec. 20(8)(i) of the Tamil Nadu Government Servants (Condition of Services) Act, 2016 reads as follows: