STATE OF ORRISA Vs. SUDHIR KUMAR BISWAL

JUDGEMENT

(1.) A challenge was made before the Orissa Administrative Tribunal to some portion of the proviso to rule 5 (1) of Orissa District Revenue Service (Method of Recruitment and Conditions of Service Rules) 1983, hereinafter the Rules; so also to certain part of rule 6 (1) of the Rules. The Tribunal has accepted the challenge. Hence these appeals. Rule 5 (1) deals with the eligibility conditions of direct recruitment and has, inter alia, provided that candidate must be below 28 years. This find place in clause (b) which has the following proviso