KUNDAN SINGH CHARAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of these writ petitions the petitioners have challenged the action of the respondents, particularly the corrigendum notification dated 8.7.2014, whereby the age relaxation of 3 years given in the advertisement No.1/2013-14 dated 2.5.2013 has been revoked.

(2.) Both the petitions involve almost identical facts, however, for the purpose of deciding the controversy, the facts of SBCWP No.7428/2019 (Kundan Singh Charan Vs. State of Rajasthan & Ors.) are being taken into account.

(3.) The respondent-commission issued an advertisement dated 2.5.2013 for filling up 42 posts of Assistant Jailor. Clause no.12 thereof stipulated that a relaxation of 3 years in upper age limit, would be granted. For the sake of convenience clause no.12 is reproduced hereunder: