MAHENDRA KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In all the above writ petitions the petitioners are claiming age relaxation of three years in the upper age limit for recruitment to the posts of Sub Inspector of Police and seeking direction to the respondents to grant age relaxation of three years in upper age limit for recruitment on the posts of Sub Inspector of Police under notification dated 05.11.2010. It is also prayed that the respondents may be directed to call the petitioners in interview for recruitment on the posts of Sub Inspector of Police while granting the same benefit of age relaxation in the Rajasthan Police Subordinate Service Rules 1989 as granted under notification dated 23.09.2008 in as many as 72 various service rules.

(2.) For the sake of convenience, the facts narrated in S.B. Civil Writ Petition No.7824/2012 are hereby taken into consideration.

(3.) Brief facts of the case are that an advertisement dated 25.11.2010 was issued by the Rajasthan Public Service Commission, Ajmer whereby applications were invited for recruitment on the posts of Sub Inspector of Police. In column No.6 of the notification, there is provision of age limit according to which a candidate should be 20 years of age and not more than 25 years of age as on 01.01.2011. Further, there is provision for relaxation in age for candidates belonging to SC, ST and OBC categories etc. as per the rules. The petitioner is otherwise eligible for participating in the competitive examination for the post of Sub Inspector, therefore, he applied in pursuance of the aforesaid advertisement and respondent No.3 RPSC issued admission card for appearing in the written examination in which the petitioner was declared successful. Thereafter, he appeared in the physical efficiency test also.