RAM RATAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) (ORAL)

(2.) THE petitioner is admittedly less than 18 years of age and for appointment to the post of Constable minimum and maximum age of 18 years and 25 years respectively as on 1.5.2006, has been prescribed by the advertisement, dated 3.5.2006 (P-4). For outstanding sportsman like the petitioner the age criteria is 18 to 21 years. THE advertisement is a publication to the whole world and persons fulfilling the aforementioned criteria alone would be eligible. THE ground of relaxation as projected in the petition to some candidates would not constitute a basis to issue direction to the respondents to do the same in the case of the petitioner because it would amount to going against the terms of the advertisement. If the age is to be relaxed then a fresh advertisement is required to be issued by the respondents telling all those in the field who are eligible with the age of 17 plus. It is well settled that the terms of an advertisement cannot be relaxed by relaxing the minimum age prescribed in the advertisement. THE provision made for relaxation of age is only with regard to the relaxation in upper age limit, which is up to two years, as is evident from para 3(c)(ii) of the advertisement. THE reliance of the petitioner on the note appended to Rule 12.15 of the Punjab Police Rules is not meritorious because the respondents have made it clear in the advertisement that minimum age for entry into service is 18 years. THEre is, thus, no ground to interfere. Dismissed.