DINESH SINGH Vs. STATE OF M. P

JUDGEMENT

(1.) IN this petition under Article 226 of the Constitution, the petitioners have prayed for a direction to provide age relaxation to them.

(2.) LEARNED counsel for the petitioners submits that the respondents have erred in fixing the age as 36 years whereas as per circular dated 3rd November, 2012 (Annexure P2) it should have been 45 years.

(3.) I have heard learned counsel for the parties and perused the record.