Rajasthan High Court - Jaipur
Prabhu Dayal Jatav vs State (Panchyati Raj Dep )Ors on 18 April, 2013
Author: Mn Bhandari
Bench: Mn Bhandari
THE HIGH COURT OF JUDICATURE FOR RAJASTHAN JAIPUR BENCH, JAIPUR ORDER SB Civil Writ Petition No. 6113/2013 Prabhu Dayal Jatav versus State of Rajasthan & ors 18.4.2013 HON'BLE MR. JUSTICE MN BHANDARI Mr Aatish Jain for petitioner(s) BY THE COURT:
By this writ petition, a challenge is made to the advertisement issued by the respondents for appointment to the post of Jr Engineer/ Assistant Programme Officer/ Computer Operator(PR)/ Accounts Assistant/Co-ordinator Training/ Co-ordinator IEC/ Co-ordinator Supervision so far as it relates to maximum age. Learned counsel prays that writ petition may be disposed of with liberty to the petitioner(s) to make a representation for relaxation of age and respondents may be directed to consider and decide the same sympathetically. In view of aforesaid, writ petition is disposed of with liberty sought for. In case of representation, respondents are directed to consider and decide the same sympathetically within a period of one month from the date of its receipt. (MN BHANDARI), J.
bnsharma All corrections made in the judgment/ order have been incorporated in the judgment/ order being emailed. (BN Sharma) PS-cum-J