UMAR RASOOL RESHI Vs. STATE OF J&K

JUDGEMENT

(1.) The instant appeal under Clause 12 of the Letters Patent Rules is di rected against judgment and order dated 08.04.2010, rendered by learned Single Judge, rejecting the claim made by the appellant-writ petitioner that he was eligible to be considered for appoint ment to the post of Rehbar-e-Taleem.

(2.) It has come on record that an ad vertisement notice was issued, invit ing applications for appointment to the post of Rehbar-e-Taleem on 23.07.2008. The applications were to be submitted within a period of 10 days. The date of birth of the appellant-petitioner is 16.01.1990.

(3.) The learned Single Judge has con sidered the question concerning the relevant date of birth for determining the eligibility of the appellant-peti tioner. On the basis of Article 37 of the Jammu and Kashmir Civil Service Regulations, 1956 (for brevity the Regu lations), the learned Single Judge has concluded that the age of the direct re cruits to the government service in the Subordinate Services has to be deter mined as 1st day of January of the year in which the competitive examination is held or the nomination is made in respect of the vacancy to which the di rect recruitment is made. The age is required to be not less than 18 years and shall not exceed 30 years. In that regard reliance has been placed on a Division Bench judgment of this Court in LPA No. 20/2009 titled Altaf Ahmad Sheikh v. State, decided on 06.03.2009.