URMILA RAJAK Vs. STATE OF M P

JUDGEMENT

(1.) Calling in question tenability of an order dated 18/04/2013 passed by the writ Court in W.P.No.7036/2013, this writ appeal has been filed under Section 2(1), of the MP Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005.

(2.) Appellant was initially appointed as Samvida Shala Shikshak Grade - I (a contract teacher). She worked in the said post for the period of 7 years. She was qualified for appointment on the post of Samvida Shala Shikshak Grade-I. When an advertisement was issued for conducting eligibility test for appointment to the post of Samvida Shala Shikshak Grade-I, in accordance to the Madhya Pradesh Samvida Shala Shikshak (Appointment and Conditions of Contract) Rules 2005, appellant applied for the same post. However, the appellant is 48 years of age and the maximum age limit as prescribed is only 35 years and as age relaxation could be granted to a woman candidate like the appellant, she claimed the same and when her application was rejected on the ground that she is overage, a writ petition was filed which was also dismissed on 18/04/2013. Therefore, this writ appeal.

(3.) Shri Ankit Agrawal, learned counsel for the appellant, invites our attention to the Madhya Pradesh Panchayat Samvida Shala Shikshak (Employment and Conditions of Contract) Rules of 2005, Schedule 2 of 2005 Rules; and, Notes (3) and (5), therefore, are reproduced as under :-