MAHESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking a direction that Clause - 6 of the advertisement dtd. 17/6/2021 for recruitment on the post of Compounder/Nurse Junior Grade to the extent of not granting age relaxation to the specially abled persons be declared illegal, to grant age relaxation upto 10 years to the candidates belonging to General PH category and not to reject the candidature of the petitioner for the post of Compounder/Nurse Junior Grade on account of his being overage and include his name in the provisional merit list in General PH category and be accorded appointment.

(2.) The respondents issued advertisement dtd. 17/6/2021 for the post of Compounder/Nurse Junior Grade which inter alia provided reservation for persons with disability to the extent of 40%.

(3.) Clause - 6 of the advertisement dealing with the 'age' provides the cut off date as 1/1/2022 when the candidate must have attained minimum age of 18 years and must not have completed 40 years of age, however, in terms of the Government notification as the recruitment in the Ayurved Department was not held since the year 2018, further age relaxation to the extent of 02 years was provided. The Clause - 6 thereafter provided age relaxation to the candidates belonging to SC, ST, OBC, MBC, EWS, women, persons in service, departmental employees and those entitled to grant of bonus marks. The Clause did not provide for any further age relaxation for specially abled candidates.