SURESH KUMAR SHARMA Vs. STATE

JUDGEMENT

(1.) Petitioner applied for the posts of Librarian which were notified vide Advertisement Notification No.18-PSC (DR-P) of 2016 dated 13.12.2016 by respondent No.2. While notifying these posts, the age limit prescribed in various categories was notified in terms of Cabinet Decision No.98/07/2014 dated 03.06.2014 and Government Order No.586-GAD of 2014 dated 03.06.2014. The age of the candidate for the said post as on 01.01.2016 was prescribed as under:- <FRM>JUDGEMENT_18_LAWS(J&K)6_2019_1.html</FRM>

(2.) Since in terms of the said notification, the age of the in-service candidates was prescribed as 40 years as the petitioner was over the minimum eligible prescribed age for the said post by two years four months and eight days, as such, his candidature was rejected vide notice dated 05.02.2018 issued by respondent No.2.

(3.) Aggrieved of his rejection, petitioner approached this Court by way of writ petition bearing SWP No.69/2017 and this Court vide its order dated 18.01.2017 directed the respondent-Public Service Commission to entertain the application form of the petitioner and allow him to participate in the selection process. This order was however subject to further orders from this Court. Respondents-Public Service Commission, thus, in compliance to the orders of this Court, entertained the application form of the petitioner and allowed him to participate in the interview on 08.03.2018.