BRIJESH KUMAR SHUKLA Vs. STATE OF U P

JUDGEMENT

(1.) This writ petition has been filed for quashing the order dated 24.2.2004 (Annex 4 and 5), by which the application forms of the petitioners of U.P. Judicial Service Civil Judge (Junior Division) Preliminary Examination, 2003 have been rejected on the ground of being over age.

(2.) Facts and circumstances giving rise to this case are that an advertisement has been issued on 22/28.11.2003 for holding Preliminary [Examination 2003 for the posts of U.P. Judicial Service Civil Judge (Junior ! Division), and as per the advertisement, maximum age of the candidates on 1st July, 2004 should not be more than 35 years. It further provides that there has been an amendment in the Rules of U.P. Judicial Service Rules in 2003. Thus, those candidates who were eligible, i.e., less than 35 years of age on 1st July, 2001 and Ist July, 2002, they shall also be eligible to apply. Petitioners applied for the said post. However, their candidatures have been rejected being over age.

(3.) We have heard the learned counsel for the petitioners and Shri Pushpendra Singh, learned counsel appearing for respondent No. 2.