SUBHASH CHAUHAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petitioners have approached this Court with certain grievances regarding reduction of maximum age for appearing in HPAS examination. As per amendment introduced in the Rules, the maximum age for direct candidates has been reduced from 35 to 30 years and for in-service candidates from 40 to 37. THE amendment has been made effective from 1.1.2012. From the Principal Secretary (Personnel) to the Government of Himachal Pradesh, a communication dated 11th May, 2012 has been received to the effect that the amendment is to be made effective only from 1.1.2014. THErefore, all these writ petitions are disposed of directing the Public Service Commission to process the applications of the petitioners and take appropriate action in the light of the communication dated 11th May, 2012, which is taken on record.

(2.) ALL these writ petitions stand disposed of, so also the pending application(s), if any. Authenticated copy.