Dilip Gupta, J. - (1.) THIS petition has been filed for a direction upon the State Government to relax the upper age limit of 30 years for selection of Shiksha Mitras for B.T.C. Training Course -2011.
(2.) THE Petitioner claims to have been appointed as a Shiksha Mitra on 1st September, 2007 when he was 32 years and 7 months old. An advertisement, on the basis of the Government Order dated 1st September, 2011, has been issued for selection of candidates for B.T.C. Training -2011. Clause 2 of the advertisement provides that 10% eligible Shiksha Mitras shall also be sent for training. Clause 4 provides that the age of the applicants as on 1st July, 2011 shall not be less than 18 years and not more than 30 years and that No. relaxation in age limit shall be given. It is the contention of the learned Counsel for the Petitioner that since 10% Shiksha Mitras under Clause 2 of the advertisement are to be sent for training, the age limit should not be applied to them and only the educational qualification should be seen.
(3.) IT is not possible to accept this contention of the learned Counsel for the Petitioner. Though 10% seats may be made available to the Shiksha Mitras for being sent for B.T.C. Training -2011 but such applicants should not only possess the educational qualifications but should also be within the age limit prescribed under Clause 4 of the advertisement. It is for the State Government, in its wisdom, to fix the age limit prescribed for such training and it cannot be said that the age limit fixed by the State Government is arbitrary, particularly in view of the fact that the ultimate object of the State Government is to make appointment on the posts of Assistant Teachers after providing such training.;