VIBHUTI NARAYAN SINGH Vs. STATE OF U P

JUDGEMENT

(1.) PETITIONERS have approached this Court for following relief:

(2.) BRIEF background of the case is that U.P. Public Service Commission, Allahabad has advertised vacancies for filling the posts of Assistant Prosecuting Officer (in short APO), having advertisement no. A -2/E -1/2015 dated 29.04.2015. In the said advertisement age limit has been provided that one must not be born prior to 2nd July 1975 and after 1st July, 1994. Petitioners submit that on last occasion when advertisement was issued for making selection on the post of Assistant Prosecuting Officer the same has been in the year 2011, thereafter no selection was made on the post of Assistant Prosecuting Officer in general category. Petitioners claim that they are fully eligible and qualified to be appointed as APO and also willing to appear in the examination but because of reason as stated in the writ petition, they have been deprived to appear in the assistant Prosecuting Officer Examination -2015 on the ground of being over age. Petitioners at this juncture are before this Court and their submission is that they have moved application before Hon'ble the Governor by registered post on 11.05.2015 and this Court should ask the Governor to consider the request of the petitioner for according age relaxation as per the provision as contained under U.P. Public Services (Relaxation of Age Limits for Recruitment) Rules, 1992.

(3.) ON presentation of writ petition in question, this Court on 19.05.2015 asked the counsel representing U.P. Public Service Commission to take requisite instruction.