DINESH PRATAP SINGH Vs. STATE OF U P

JUDGEMENT

(1.) All the above writ petitions involve common questions and are therefore being decided by this common judgment. The genesis :

(2.) The U.P. Public Service Commission (hereinafter referred to as the Commission) held the U.P. P.C.S. (J) Examination - 2003 (hereinafter referred as the 2003 recruitment) for recruitment to 347 posts of Civil Judges (Junior Division) to the U.P. Judicial Service. The petitioners have challenged the order of the Commission cancelling their candidature for the 2003 recruitment. The candidature was cancelled on the ground that these candidates were overage and therefore not eligible to appear at the said examination.

(3.) For appreciating the controversy, it is necessary to give facts and the history of the Rules involved.