DHULESHWAR GHOGRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Since the controversy involved in the present writ petitions is similar, therefore, they are being decided by this common order. For brevity, the facts of S.B. Civil Writ Petition No.16998/2022 "Jagdish Chand Sharma Vs. State of Rajasthan & Ors." are being taken into consideration for deciding the controversy involved in these cases.

(3.) Briefly, the facts giving rise to the present writ petition are that the respondent- Rural Development and Panchayati Raj Department issued a Notification dtd. 20/9/2007 (Annex.1) for appointment on the post of Senior Technical and Gram Sahayak on contractual basis. The petitioner, being eligible, was appointed on the post of Gram Sahayak on the fixed remuneration of Rs.2,500.00 p.m. He performed the work of Gram Sahayak for more than five years. In the year 2013, the respondents invited online applications for appointment on the post of Lower Division Clerk (L.D.C.). The last date for filling up the application form was 22/3/2013. Considering himself falling within the age limit as prescribed in Condition No.8 of the Advertisement, the petitioner applied for the post of L.D.C. However, the respondents rejected the candidature of the petitioner being overage. Hence, the present writ petitions.