Madhya Pradesh High Court
Dr.Alpna Singh vs The State Of Madhya Pradesh on 18 September, 2014
W.P.No. 5280/2014 (s)
(Dr. Alpna Singh Vs. State of M.P. & Ors.)
18/09/2014
Shri B.B.Shukla, Advocate for the petitioner.
Shri N.S.Tomar, GA for the respondents/State.
Heard.
By this petition under Article 226 of the Constitution of India, petitioner has made a grievance as regards the advertisement dated 9/7/2014 (Annexure P/3), wherein the age limit prescribed is minimum 21 years and maximum 40 years as on 1/1/2015 for applicant to the post of Assistant Professor.
According to petitioner this cut-off-date is arbitrary for the reason that as on the said cut-off-date petitioner shall be overage and therefore, it is prayed that this condition may be directed to be relaxed in the case of petitioner.
I am afraid, such prayer based on personal ground and convenience cannot be acceded to question the legality and validity of an advertisement wherein cut-off-date has been provided for eligibility of applicant seeking appointment to the post of Assistant Professor as regard minimum ad maximum age as indicated in the impugned advertisement. It is a settled law that in matters of appointment to a post, the matters as regard conditions of eligibility and educational qualification should be left to the experts and not open for W.P.No. 5280/2014 (s) judicial review,unless the same is arbitrary or/and unreasonable in it's colours and application. Even otherwise, merely because, petitioner is becoming overage as on the cut- off-date, this by itself cannot be a ground to challenge the aforesaid advertisement on the ground of violation of Article 14 and 16 of the Constitution of India. Petition is throughly misconceived and accordingly dismissed.
(Rohit Arya) Judge jps/-