VARSHA MAIRAL Vs. STATE OF M P

JUDGEMENT

(1.) Heard on admission. Petitioner calls in question the upper age limit prescribed for appointment to the post of Assistant Professor in the Higher Education Department, Government of Madhya Pradesh. That, applications vide advertisement no.1/ijh{kk/2014/ 9.7.2014 have been invited by Madhya Pradesh Public Service Commission for appointment to the post of Assistant Professor in various disciplines under Higher Education Department. Clause (g) and (h) of the advertisement prescribes the minimum and maximum age as on 1.1.2015 being 21 years and 40 years respectively. Whereas, Appendix I prescribes relaxation in the age as under - <JUDIMG>1236790-2</JUDIMG>

(2.) IN Union of India vs Shivbachan Rai, 2001 9 SCC 356, it has been held -

(3.) IN Nair Service Society v. State of Kerala, 2007 4 SCC 1, it has been held -