BINDU PATEL Vs. STATE OF MP

JUDGEMENT

(1.) The petitioner has challenged the vires of Rule 8(1 )(a) and Column No. 3 of Schedule III of Madhya Pradesh Public Prosecution (Gazetted) Service Recruitment Rules, 1991 (hereinafter referred to as 'Rules of 1991') which prescribes the minimum age limit to be 24 years for appearance in the examination for the post of Assistant District Public Prosecution Officer (in short 'ADPO).

(2.) The petitioner has submitted that she had passed five years LLB course (P/l) on 16-7-2008 with 1st division. On 29-12-2008, advertisement (P/2) was published in Rozgar Nirman Employment newspaper for the post, of ADPOs. 200 posts of ADPOs wore advertised. Qualification for the afore-referred posts was the degree in law from any recognized University or equivalent and persons possessing 1st division or two years practice at Bar or higher qualification shall be preferred.

(3.) Rule 8(1 )(a) of the Rules of 1991 provides that the candidate must have attained the age as specified in Column (3) of Schedule III and below the age specified in Column (4) of the said Schedule. In Column (3) of Schedule III of the Rules of 1991, the minimum age limit prescribed is 24 years whereas maximum age limit prescribed is 30 years.