LAJWANTI DEVI Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the respondent State.

(2.) It is submitted by the petitioner's counsel that as per the guidelines of 2011, specifically Clause 4.4 thereof, the eligibility with respect to age was to be considered with the age of the candidate as obtaining on the first day of January of the year of advertisement.

(3.) He submits that though the advertisement has been published on 03.01.2013 the age of respondent No. 6 has been determined with reference to her age as on 01.01.2012. He submits that such a determination was contrary to the guidelines of 2011.