SWARAN VIBHA PANDEY Vs. STATE OF M.P.

JUDGEMENT

(1.) The present intra-court appeal has been filed under Sec. 2(1) of the Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth ko Appeal) Adhiniyam, 2005 being aggrieved by the order dtd. 17/1/2020 passed by the learned Single Judge in WP- 7265-2018 [Swaran Vibha Pandey vs. State of M.P. and others], whereby the writ petition filed by the writ-petitioner/appellant [hereinafter referred to as "the appellant"] has been dismissed. The appellant has challenged the order dtd. 23/1/2018 passed by the Selection Committee and further sought for a direction to the respondents to appoint the appellant on the post of Forest Guard.

(2.) In pursuance to the advertisement issued by the respondents No.6, the appellant submitted her candidature for appointment on the post of Kshetrarakshak Seoni and Vanrakshak Hoshangabad in Jail Vibhag, Karyalaya Pradhan Mukhya Van Sanrakshak and Rajya Van Vikas Nigam Limited Bhopal Combined Recruitment Test, 2017. The petitioner passed the written examination and she was declared qualified for second phase. After declaration of the result of the written examination, the letter dtd. 9/1/2018 was issued by the respondent No.4, asking the appellant to appear for Biometric Examination, documents verification and physical measurement on 23/1/2018 and for walking test on 24/1/2018.

(3.) The appellant appeared on the said date as directed for appointment on the post of Kshetrarakshak, Seoni. During course of documents verification the Selection Committee declared the appellant disqualified on the ground that she had crossed the upper age limit of 30 years as fixed by the respondent No.6. The appellant submitted a representation to the respondent No.4 taking the plea that vide Circular dtd. 12/5/2017 issued by the respondent No.2, relaxation of age upto 45 years has been extended to the women candidates, but the said representation was rejected.