D K AGRAWAL Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THIS writ petition has been filed against the Impugned order of the U. P. Public Service Commission, dated 24.5.2001 (Annexure -15 to the writ petition) and for a mandamus directing the respondents to consider the candidature of the petitioner for appointment on the post of Associate Professor and not to reject him on the ground of age bar.

(3.) RULE 9 of the U. P. State Medical Colleges Teachers Services Rule, 1990, states : 'A candidate for direct recruitment to the post of the Principal must have attained the age of 45 years and must not have attained the age of more than 50 years and for various other categories of posts in the service, must not have attained more than the maximum age on the first day of July of the year of recruitment as given below : (i) Assistant Professor..............35 years(ii) Associate Professor..............45 years(iii) Professor........................45 yearsProvided that the upper age limit in the case of the candidates belonging to the Scheduled Castes, Scheduled Tribes and such other categories as may be notified by the Government from time to time shall be greater by such number of years as may be specified.'