PREETI SHARMA Vs. STATE OF U P

JUDGEMENT

(1.) We have heard Shri Santosh Kumar Singh, earned Counsel for the Petitioner. Learned Standing Counsel appears for the Respondents.

(2.) By this writ petition the Petitioners have prayed for direction to the Respondents to accept the Petitioner?s application form of Combined State/Upper Subordinate Service Examination, 2011 to be conducted by the U.P. Public Service Commission, Allahabad and to make their candidature subject to the decision of Public Interest Litigation No. 1980 of 2011, Swaraj Sewa Sansthan v. State of U.P. and Ors.

(3.) Rule 2 of the U.P. Recruitment in Service (Age Limit) Rules, 1972 provides for the upper age limit of 35 years for recruitment to all public services in the State of U.P. under the rule making powers of the Governor. Rule 6 provides that a candidate must have attained the minimum age and must not have attained the maximum age as prescribed from time to time on the first day of July of the calender year in which the vacancies for direct recruitment are advertised by the Public Service Commission. There is a relaxation provided for 5 years for the persons belonging to reserved category.