SHAHABUDDIN ANSARI Vs. STATE OF JHARKHAND THROUGH SECRETARY

JUDGEMENT

(1.) In the instant writ application, the petitioner has inter alia prayed for direction upon the respondents to consider the case of the petitioner as Panchayat Sevak, as he has been working as Dalpati with effect from 01.08.1989. Further, prayer has been made by the petitioner for appointment to the said post, as the junior to the petitioner, whose name figures at Sl. No.22 has been appointed as Panchayat Sevak, whereas petitioner whose name figures at Sl. No.19 has not been appointed and also to consider the appointment of the petitioner by giving him age relaxation as per circular dated 07.05.2002 (Annexure-4).

(2.) Repudiating the contention made in the writ application, a counter affidavit has been filed by respondent no.4 and 5. As per the statement made in the counter affidavit, it has been submitted that as per the rule, the age limit of Panchayat Sewak for General Category is 18 to 35 years and five years age relaxation was given to all the aspirants of Panchayat Sewak for appointment, that means after giving five years relaxation, the age was fixed up to 40 years in respect of any aspirants for the post of Panchayat Sewak.

(3.) Having heard learned counsel for the petitioner and learned counsel for the respondents and looking to the averments made in the counter affidavit, since the petitioner has crossed the maximum age limit to be appointed to the post of Panchayat Sevak, the claim of the petitioner for appointment to the said post does not merit consideration.