OMA PUROHIT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) IN the present writ petition, the petitioner questions communication/order dated 16.5.1995 Annx. 1 to the writ petition, issued by the Rajasthan Public Service Commission, Ajmer communicating to her that she is not eligible to be appointed on the post of Lecturer (School Education) as she is found to be over -age even after giving relaxation upto age of 40 years as permanent Government employee.

(2.) INDISPUTABLY , the petitioner possessed requisite qualification for direct recruitment on the post of Lecturer (School Education) except age on the relevant date, under the Rules application to her, which is condition precedent for her appointment.

(3.) AT the stage of admission, respondent No. 2 was directed by the learned Single Judge of this Court to allow the petitioner to participate provisionally in the interview. In pursuant to Court's order, she was allowed to participate in the interview provisionally but her result has not been declared as yet.