GOPEE LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These writ petitions involve challenge to age relaxation granted by the respondents.

(2.) According to the petitioners, the State has erred in granting only two years' relaxation whereas the relaxation ought to have been granted for four years, as the last recruitment took place in the year 2017.

(3.) Relying upon the fact that the Jaipur Bench of this Court has granted interim relief in some of the matters, this Court has also granted interim relief in some of these matters and the respondents were directed to accept petitioners' application forms.