LAWS(JHAR)-2015-9-14

DURGA THAKUR AND ORS Vs. STATE OF JHARKHAND

Decided On September 28, 2015
Durga Thakur And Ors Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) Four petitioners herein seek relaxation in upper age limit for all the categories and modification in the cut -off date for the purposes of reckoning the upper age limit under Advertisement No. 05/2015 issued by the Respondent - Jharkhand Staff Selection Commission published on 07.09.2015 (Annexure -1) inviting application for the post of Kitpalak (Sericulture). Petitioners have incidentally asked for extension of the last date for submission of the application and stay of the advertisement itself during the pendency of the writ application.

(3.) Counsel for the petitioners however seeks an interim relief to the extent that the petitioners should be allowed to submit application and appear in the examination, subject to the outcome of the writ petition.