MAHESH GOGOI Vs. STATE OF ASSAM

JUDGEMENT

(1.) BY this common judgment and order, I propose to dispose of both these writ petitions inasmuch as both these writ petitions are closely inter-linked and the decision, in any of the two writ petitions, may have a bearing on the outcome of the other writ petition, and, hence, both these writ petitions have been heard together.

(2.) THE material facts, which are not in dispute, and have given rise to the present writ petition, may, in brief, be set out as under:

(3.) THERE is no dispute that in terms of the Government's circular bearing Office Memorandum No. AAP. 115/72/pt. I/152a, dated 04. 01. 2006, the upper age limit for entry into the State Government services was increased from 36 to 37 years. Thus, the upper age limit for entry into the State Government services is 37 years. This upper age limit is, admittedly, relaxable up to the age of 45 years.