UDAY UMESH LALIT, J - (1.) This appeal challenges the correctness of the judgment and order dated 08.03.2018 passed by the High Court of Judicature at Hyderabad for the State of Telangana and the State of Andhra Pradesh in Writ Appeal No. 94 of 2018.
(2.) The matter arises out of Writ Petition No. 382 of 2018 filed by the Respondents in the High Court submitting inter alia that they had been working with the Appellant-Corporation through an outsourcing agency since 2010; that they had passed ITI and completed National Apprenticeship Certificate in the Appellant-Corporation itself; that the Appellant had issued Notification No. 38 of 2017 for recruitment to the posts of Tradesman-B (WG-III) in different trades; that the upper age limit was prescribed as 28 years as on 30.11.2017; that there was relaxation in the age limit upto 40 years for those who had worked or were working with the Appellant-Corporation as Senior Artisan/Junior Artisan with ITI qualification plus NAC or ITI qualification plus experience of tenure based contract. It was the submission of the Respondents that they were seeking similar extension of benefit of age relaxation as they had worked through an outsourcing agency.
(3.) In the affidavit-in-reply by the Appellant-Corporation it was stated that 3064 applications were received pursuant to the Notification to fill up 40 posts and that the request of the Respondents could not be considered as it would have had a cascading effect as many similarly situated candidates, who had been working through outsourcing agencies, may claim similar relaxation.;