BRIJ KISHORE PATHAK Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE matter is posted for consideration of I.A. No. 5122/2010 filed by respondents; whereby, it is stated that by subsequent notification 26-06-2009 age for appearing in limited competitive examination for appointment to the post of Naib-Tehsildar has been enhanced from 40 to 45 years. In this context it is stated that since the petition is directed against non-consideration of the petitioner to participate in the selection process of Naib-Tehsildar to limited competitive examination because of overage (above 40 years), it is contended by the respondents that now no cause survives for adjudication as the age has already been enhanced from 40 to 45 years.

(2.) IN view whereof the petition is disposed of with a direction that in case the petitioner in pursuance to the interim direction dated 29-04-2008 participated in selection process and if found suitable but for the age, his candidature may be considered in view of the amended notification dated 26/29-06-2009. If any grievance is raised, the petitioner would be at liberty to seek redressal thereof in accordance with law.