RAJ ALI Vs. STATE OF J&K

JUDGEMENT

(1.) THIS matter is taken up for disposal on its admission to hearing. Learned counsel for parties were heard on 13.5.97 when Mr. Pant, representing respondents was granted opportunity of producing any judgment in support.

(2.) PETITIONER was a candidate for the post of constable vide advertisement notice dt.29.9.95. This notice amongst other things prescribed the maximum and minimum age limit for the candidates and envisaged that candidates should not be more than 28 years and not less than 1 8 years as on 1 .1 .95.

(3.) PETITIONER submitted himself for selection and was selected. But later, his appointment order was with -held and it now appears on the plea that he did not possess requisite minimum age as on 1 .1 .95 and was short of six months.