RAJVIR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned Counsel for the petitioner, the Standing Counsel for the respondents and perused the record.

(2.) AN advertisement was published in "vividh Rozgar Darshan' on 30. 7. 2007 for filling up the vacancies with regard to the post of Telegraphic Peon/mate. The age of the candidates provided in the aforesaid advertisement was between 18 to 32 years.

(3.) THE contention of the Counsel for the petitioner is that the petitioner has already worked in the department for about 8 months and further that by Government Order dated 21st January, 2000 the Governor of Uttar Pradesh in exercise of his power under Article 309 of the Constitution of India has been pleased to enhance the maximum age limit for recruitment on the post of Class IV from 32. to 35 years.