SUBHASH KUMAR DWIVEDI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Petitioner is working as a Assistant Professor. He is 36 years of age and feels aggrieved by non-grant of age relaxation in the forth-coming State Civil Service Examination to be conducted for the year 2010-11.

(2.) It is an admitted position that the Petitioner is over age and as per the criteria laid down in the advertisement Annexure-P3 dated 23.2.2008 and the rules framed for the examination, is not eligible to appear in the examination.

(3.) Grievance of the Petitioner is that the State Cabinet had taken a decision for granting age relaxation to the extent of three years vide circular Annexure-P3 dated 23.2.2008. The aforesaid age relaxation was granted for the examination to be held in the year 2008-09 and again in the year 2009-10 because the examinations to be conducted every year was not conducted and between the year 2001 to 2008, only two examinations were conducted i.e. in the year 2005 and 2007. Accordingly, the decision was taken by the State Cabinet but now in this examination i.e. for the year 2010-11, it is stated that this decision is not being followed and persons like the Petitioner are not being granted age relaxation.