RAJ KUMAR GUPTA Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE Petitioner has preferred this application for direction on the Respondents to allow the Petitioner to appear in the examination for appointment to the post of Drug Inspector (Ayurvedic) in pursuance of Advertisement No. 29/97. Further prayer has been made to direct them to relex the age.

(2.) IT appears that Advertisement No. 29/97 has been issued on 19th October, 1997 by B.P.S.C. wherein 1st October, 1997 has been fixed to be the cut -off date.

(3.) ACCORDING to the Counsel for the Petitioner, the vacancies are of the year 1989, therefore, the cut -off date should have been of 1989. Because of laches, the Respondents cannot render the Petitioner ineligible by fixing a subsequent cut -off date of 1st October, 1997.