NIRANJAN MUKESH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The matter arises out of Advertisement No. 1/2019 issued by the Bihar Police Subordinate Service Commission (hereinafter referred to as the 'Commission') inviting applications for the post of Police Sub Inspector/Sergeant and other posts. Maximum age has been prescribed under the said advertisement for an aspirant to be eligible, depending on the category they belong to. The petitioner has filed the present writ application, seeking direction to the respondents to allow age relaxation, as the recruitment in question has been undertaken five years after the last recruitment process. Relying on a circular issued by the State of Bihar in the department of Personnel and Administrative Reforms dated 23.01.2006, it is the petitioner's case that, since he was having the age qualification immediately after the last recruitment process was undertaken and became overage subsequent there to, relaxation should be allowed to him and other similarly situated aspirants, in upper age limit.

(3.) Learned counsel appearing on behalf of the petitioner has drawn my attention to advertisement No. 02 of 2019 issued by the same Commission inviting applications for the post of Enforcement Sub Inspector and has submitted that age relaxation has been allowed, taking into account the said circular of the State dated 23.01.2006.