J VANITHA Vs. CHIEF JUDICIAL MAGISTRATE

JUDGEMENT

(1.) This Writ Petition has been filed to call for records relating to the impugned order passed by the respondent, dated 26.07.2016, in D.No.1344/16.08.2016 and quash the same with the consequential direction to the respondent to permit the petitioner to participate in the Interview for the post of Office Assistant in Madurai District Court Recruitment 2016.

(2.) The petitioner is a Graduate in Bachelor of Science [Home Science] and registered her qualification in the District Employment Office at Madurai, vide Registration No.MDD1994F00003517, dated 22.06.1994. She belongs to Most Backward Community. The respondent invited online application in the month of June 2016 from the candidates for various posts, through Paper Publication and the Official Website. The petitioner applied for the post of Office Assistant through online on 15.06.2016 and her Application Number is 1030. As per the said advertisement, there is no age limit for the persons possessing Educational Qualification of +2 and Bachelor Degree.

(3.) The petitioner was not called for interview and her application was rejected, vide impugned order, dated 26.07.2016, in D.No.1344/16.08.2016, on the ground that she is over-aged on the date of her application. On receipt of the said impugned order dated 26.07.2016, the petitioner gave a representation dated 31.08.2016 to the respondent requesting him to consider her application, as she is a Graduate and as per the Advertisement, no upper age limit is fixed for Graduates. She did not get any reply from the respondent. Therefore, she filed the present writ petition for the relief stated supra.