MITHILESH SHARMA Vs. STATE OF M.P

JUDGEMENT

(1.) THIS case is delinked from the bunch of the connected cases, therefore, counsels were finally heard and order has been passed in the open Court.

(2.) THE grievance of the petitioner is that he was earlier appointed as Motivator on contract basis for a period of 6 months and he continued thereafter till the issuance of the impugned advertisement by Janpad Panchayat Niwadi under the scheme of literacy programme floated by the Central Government which is being implemented through the agencies of the State Government. There was an earlier round of litigation however that in our considered opinion, has no bearing on the controversy raised in this petition.

(3.) ONE of the eligibility criteria in the advertisement is that the age limit of the candidate as on 1.7.2012 should be between 22 years to 45 years. Admittedly, the petitioner has crossed the age of 45 years and thus apparently he is overage on the date of advertisement. It appears that in response to the advertisement, petitioner submitted an application however his application was rejected on the ground of overage, hence this petition challenging the prescription of the age limit on the ground of arbitrariness. During the course of argument, learned counsel for the petitioner submitted that by Annexure -P -7 the respondents have made 100% reservation for women and reserved category and no vacancy has been left out for a general category candidate.