ASHISH MISHRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Petitioners before this Court had submitted their applications for the post of Apprentice Teachers in terms of the advertisement published by the State Government dated 30th November, 2011. This advertisement has since been cancelled under order of the State Government dated 31st August, 2012. A fresh advertisement has been published by the State Government for appointment as Trainee Teachers in Parishadiya Vidyalayas on 7th December, 2012 with reference to the Government Order dated 5th December, 2012.

(2.) Petitioners stand excluded from the zone of consideration because of having been rendered either underage or overage with reference to the conditions mentioned in advertisement dated 7th December, 2012. The Government Order dated 5th December, 2012 and the advertisement dated 7th December, 2012 provide for the minimum and maximum age in respect of a candidate for being eligible to make an application, as 21 years and 40 years, respectively to be counted on 1st July, 2012. Relaxation in respect of Scheduled Caste and Scheduled Tribe candidates and handicapped category candidates has been provided.

(3.) The petitioners seek quashing of the said fixation of age with a direction upon the State Government to consider their applications also.