RUPAK KUMAR MAHAJAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Seeking appointment on a Class-IV post, the petitioner has approached this Court.

(2.) Heard.

(3.) Mr. Shresth Gautam, the learned counsel for the petitioner submits that the petitioner was denied appointment on the ground that he has crossed the maximum age limit and persons senior to him in the merit-list only were appointed, now has approached this Court with a specific case that persons below in the merit-list and even senior in age to him have been appointed and the stand taken by the petitioner in paragraph nos. 22 and 27 of the writ petition has not been denied by the respondent-State.