YOGESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner through instant petition under Article 226 of the Constitution of India is seeking directions to respondents to grant relaxation for applying against the advertised post of Constable.

(2.) The respondent vide Advertisement No.1 of 2026 dtd. 1/1/2026 invited applications for the post of Constable. The petitioner applied for the said post but his application was not accepted by the online portal on account of being overage. He had earlier applied for post under Advertisement No.14 of 2024 but said advertisement was withdrawn by the respondent on 2/7/2025. The withdrawal notice provided that the candidates eligible under the already issued advertisement would be considered eligible against re-advertised posts. Advertisement No.14 of 2024 which was withdrawn by the respondent provided for 3 years age relaxation which has not been provided in the current advertisement. The last date to apply for the posts under Advertisement No.1 of 2026 was

(3.) This is second round of litigation. On the earlier occasion, the petitioner along with other candidates preferred CWP NO.1944 OF 2026 before this Court which was disposed of vide order dtd. 23/1/2026 with a direction to respondent to pass a reasoned order with respect to his claim and communicate to him by 27/1/2026.