- (1.) Heard Sri R.K. Singh, learned Counsel for the petitioner, Sri Rajnish Kumar on behalf of opposite party No. 1 and the learned Standing Counsel for opposite parties No. 2 to 4.
(2.) By means of present writ petition, the petitioner is seeking a writ in the nature of certiorari for quashing the decision dated 06.11.2009 of the opposite party No. 1, as contained in Annexure-1 to the writ petition. The petitioner is also seeking a writ in the nature of mandamus commanding the opposite party No. 1 to allow the petitioner forthwith to participate in the on going interview for the post of Junior Engineer (Civil) in Public Works Department. The petitioner, in addition, has also sought a writ of mandamus commanding the opposite parties to comply the order dated 20.10.1997, passed by this Court in Writ Petition No. 1680 (S/S) of 1996, Amrendra Kumar Singh and Ors. v. State of U.P. and Ors. and provide the benefit of the same to the petitioner.
(3.) The submission of learned Counsel for the petitioner is that the petitioner is challenging the impugned rejection memo dated 06.11.2009 on the ground that opposite party No. 1 has wrongly calculated the age of the petitioner and not considered the eligibility of the petitioner for relaxation in upper age limit as mentioned/ provided in the advertisement, as the petitioner has completed one year trainee apprenticeship in Public Works Department, hence, the petitioner is entitled for relaxation for one year in upper age limit.;