Rajasthan High Court - Jaipur
Lakhan Singh Saini vs J V V N Ltd Ors on 17 August, 2012
Author: M.N. Bhandari
Bench: M.N. Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR S.B. Civil Writ Petition No.13744/2011 Lakhan Singh Vs. Jaipur Vidhyut Vitran Nigam Ltd., Jaipur & Ors. Date of Order :: 17th August, 2012 HON'BLE MR. JUSTICE M.N. BHANDARI Mr.Yogesh Singhal, for the petitioner/s. By the Court:
In this writ petition, petitioner is aggrieved by rejection of application form for the post of Technical Assistant. It is on the ground of age.
It is stated that petitioner is overage only by two months, thus application form should not have been rejected on the aforesaid ground.
I have considered the submission aforesaid and find that when specific age minimum and maximum is provided, one can be held eligible only if, he is confirming to requirement of age limit given under the rules and advertisement. The petitioner is admittedly overage by two months, thus rightly held ineligible for selection. In the lightof the aforesaid, I do not find any illegality in the action of the respondents, as it is in conformity of rules, thereby debarring the petitioner being overage, cannot be said to be illegal. Accordingly, the writ petition so as the stay application are dismissed. (M.N. BHANDARI), J.
S/No.77 preety, Jr.P.A. All corrections made in the judgment/order have been incorporated in the judgment/order being emailed.
Preety Asopa Jr.P.A.