SHEILESH KUMAR ASOPA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of these writ petitions, the petitioners are seeking directions to the respondents to amend the Rule 17 of Rajasthan Judicial Service Rules, 2010 (for short "the Rules") to enhance the upper age limit for the persons serving in connection with the affairs of the State, Panchayat Samities, Zila Parishads and Public Sector Undertakings/Corporations in substantive capacity from 40 years to 45 years.

(2.) The petitioner in Writ Petition No. 639/19 has also questioned the legality of the notification dtd. 27/12/18, deleting the proviso (ii) to Rule 17 of the Rules, where under the upper age limit for in service candidates was provided as 40 years.

(3.) The facts relevant are that the respondent Rajasthan High Court issued an advertisement dtd. 15/11/18 notifying 197 vacancies in the cadre of Civil Judge to be filled in by way of Direct Recruitment. As per Rule 17 of the Rules, it is provided therein that a candidate for recruitment to the post must have attained the age of 23 years and must not have attained the age of 35 years on the 1/1/2020. However, as per proviso (ii) to Rule 17, the upper age limit for in service candidate was prescribed as 40 years.