HARNARAYAN YADAV Vs. CHHATTISGARH PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) The Appellant has appeared in person to assail the order dated 19.04.2017 passed by a learned Single Judge wherein his writ application has been dismissed refusing to grant him benefit of age relaxation for appointment on the post of Civil Judge (Entry Level) Examination 2014.

(2.) The Appellant was appointed as a Shiksha Karmi Grade-III (now re-designated as Assistant Teacher Panchayat). The appointment was made on the basis of the order dated 10.07.2008 issued by the Chief Executive Officer, Janpad Panchayat, Bhatapara. The appointment is supposed to be governed by what is known as Chhattisgarh Panchayat Shiksha Karmi (Recruitment and Conditions of Services) Rules, 2007 (for short 'the 2007 Rules') notified under the power exercised under Section 70(1) of the Chhattisgarh Panchayat Raj Adhiniyam, 1993 (for short 'the Act of 1993').

(3.) While working as a Panchayat Teacher, the Appellant responded to the advertisement dated 26.02.2014 issued by the Chhattisgarh Public Service Commission for the post of Civil Judge (Entry Level). He claimed benefit of age relaxation in terms of Clause (iv)(c) of the terms and conditions of the advertisement dated 26.02.2014, which reads as under: