AJIT KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) PETITIONERS have confined their relief to the following prayer: (iv) That in the alternative the Respondents be directed to interview the Petitioners ignoring the fact of sealing upper age limit of forty five years and complete the selection process after considering the merit of the Petitioners ' alongwith other selected candidates.

(2.) IN this petition, essentially the challenge is to the condition with regard to the upper age limit fixed by the Government of Himachal Pradesh while notifying the scheme for appointment of Block Engineers (on contract basis) to be appointed by the Zila Parishads in Himachal Pradesh.

(3.) IN terms of the scheme notified on 21.8.2010 (Annexure P -1) the Government fixed the following eligibility criteria with regard to the age limit: Candidate should fall in the age group of 18 to 45 years at the time of applying for the post. Once selected candidate may continue upto the age of 58 years subject to extension of contract.