DINESH KUMAR YADAV Vs. STATE OF M.P.

JUDGEMENT

(1.) THE instant writ petition filed under Article 226 of the Constitution of India seeks the following reliefs: -

(2.) THAT , alternatively respondent authority may kindly be directed to issue corrigendum or carry out an amendment in the advertisement with respect to maximum age limit in consonance with Rules -2012, so that the benefit be extended to deserving candidates like petitioners.

(3.) COST of the petition may kindly be awarded.