BHASKAR SHARMA Vs. STATE OF M P

JUDGEMENT

(1.) The present petition filed by the petitioner under Article 226 of the Constitution of India prays for the following reliefs.

(2.) The principal challenge of the petitioner to the advertisement (P/1) dated 19.02.2016 published in respect of large number of vacancies including that of Assistant Professor is challenged on the ground that the upper age limit of 45 years as per the advertisement fixed for filing up the vacancies of Assistant Professor is unreasonable, arbitrary and thus deserves to be strucked down.

(3.) It is submitted by the learned counsel for the petitioners that, the petitioners have passed the State Level Eligibility Test on different dates and are fully eligible to be appointed as an Assistant Professor under the impugned advertisement but have been debarred on account of being above the maximum age of 45 years.