KRISHAN DEV SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The Petitioner had applied for appointment to the post of Panchayat Siksha Mitra, pursuant to advertisement as contained in Annexure-6, being advertisement dated 11.8.2004. His date of birth was 5.2.1974. Appointment having been made. His appointment has been cancelled by letter dated 3.6.2008, which is under challenge. The only ground for termination of Petitioner is that on the date of appointment he was overage.

(2.) Learned Counsel for the State points out that though the advertisement was issued in the year 2004. Applications were made in the year 2004. As appointments were made pursuant to those advertisement and application in the year 2005, the cut-off date for determining the age would be 1.1.2005.

(3.) Petitioner submits to the contrary. He submits that the cut-off date for age would be 1.1.2004, the order when advertisement for recruitment was issued.