HIMANSHI DESHMUKH Vs. STATE OF M P

JUDGEMENT

(1.) They are heard.

(2.) By this writ petition, the petitioners are praying for the following relief : -

(3.) Petitioners, who are 23 years of age have filed this writ petition, challenging the validity of Rule 8(i) (a) and Column 3 of Scheduled III of Madhya Pradesh Public Prosecution (Gazetted) Services Recruitment Rules, 1991 wherein the minimum age limit for appearing in the examination to be conducted for the post of Assistant District Public Prosecution Officer has been fixed as 24 years as on first day of January of next following the date of commencement of selection.