SUBHAS CH MAZUMDAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. A.K. Bhowmik, learned senior Counsel appearing on behalf of the appellant.

(2.) This writ appeal is directed against the judgment and order dated 13.8.02 passed by the learned Single Judge in W.P. (C) No. 295 of 2002.

(3.) The petitioner-appellant's grievance is that he being a Govt. employee, he is entitled to be allowed 10 (ten) years age relaxation in any Govt. employment as he belongs to Schedule Caste community. He applied for the post of TCS Grade II. Since he crossed the maximum age limit of 42 years, he was not allowed to sit for examination holding him to be ineligible. According to the related Regulations called as Tripura Civil Service and Tripura Police Service (Appointment combined Competitive Examination 9th Amendment) Regulations 2000, maximum age limit is prescribed under Regulation 5(b). For convenience sake, the related portion of the Regulation 5(b) is reproduced below: