SANGEETA SINHA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsels for the respective parties. In the instant petition, petitioner has prayed for the following reliefs:

(2.) Petitioner is stated to be a candidate to the recruitment for the post of Anganbari Sahayika. Pursuant to the advertisement dated, 11/9/2018, petitioner submitted application on 13/9/2018 within the last date prescribed for the post. Due to administrative exigency, the respondents have renotified the post on 23/12/2019 with reference to corrigendum issued on 18/4/2019 while prescribing last date for submission of application as 6/1/2020.

(3.) In the light of these facts and circumstances, the respondents are considering the age criteria of the petitioner with reference to last date as 6/1/2020 with reference to second advertisement issued on 23/2/2019. For no fault of petitioner, the petitioner cannot be unsuited for the purpose of selection and appointment to the post of Anganbari Sahayika that she is over age as on 6/1/2020. The advertisement initially issued on 11/9/2018 which prescribing the last date as on 13/9/2018.