CHANDRA NARAIN VERMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) PETITION comes -up for hearing in the following circumstances:

(2.) FATHER of the petitioner was working on the post of Sub. Inspector, Police when he died on 20.1.91. After his death, an application was moved by the petitioner for seeking appointment on the post of Sub. Inspector, Police under the provisions of the Rajasthan Recruitment of the Dependents of Govt. Servants Dying While in Service Rules, 1975, hereinafter referred to as 'the Rules of 1975'. It is averred by the petitioner that before the death of his father, he had already appeared in the examination, held by the Rajasthan Public Service Commission for the post of Sub. Inspector, Police in the year 1987 under the relevant rules and he had cleared the examination. However, appointment as a result of clearing the examination had not been offered to him because his number was low in the merit list. Petitioner's application under the rules of 1975 was rejected on the ground that he has become over -age for the appointment on the post of Sub. Inspector, Police under the relevant recruitment rules. It is this order which is under challenge before me in this petition.

(3.) THE respondents have supported the order that as per the provisions of the Rajasthan Police Subordinate Service Rules, 1989, the upper age limit prescribed for appointment on the post of Sub Inspector, Police is twenty three years on the first January next following the last date fixed for receipt of application and since petitioner's date of birth is admittedly 15.9.64, petitioner has already crossed twenty seven years and is not eligible to hold the post. It is not disputed that according to educational qualification, petitioner is eligible and also that he had appeared at Rajasthan Public Service Commission examination and has not been offered appointment because his number was low in merit. This has happened before death of petitioner's father took place.