- (1.) This Special Appeal has been filed against the order of the learned Single Judge passed in Writ Petition No. 58832 of 2008 (Km. Lalti Devi Vs. State of U.P. And others). The appellant/petitioner filed writ petition for the following reliefs: To issue a writ order or direction in the nature of certiorari quashing the clause 2 Kha of the impugned advertisement dated 7.10.2008 issued by the respondent no. 2 contained in annexure no. 1 to the writ petition; To issue a writ order or direction in the nature of mandamus commanding the respondents to modify the clause 2 Kha as minimum age 18 and maximum age 30 years for unmarried candidates and to accept the form of the petitioner.
(2.) An advertisement was published on 08.10.2008 for appointment of Health Worker Woman prescribing the conditions therein and one of the condition of age as mentioned was that for married, divorcee or widow, the minimum age is eighteen years and the maximum age is thirty five years and in the case of unmarried, the minimum age is mentioned as 30 years and no maximum age is prescribed. The petitioner belongs to OBC and possessed requisite qualification and is aged about 22 years. She applied for the said post but her candidature was not accepted. She filed the instant writ petition, which was dismissed by His Lordship by order dated 18.11.2008
(3.) Feeling aggrieved, the petitioner filed this Special Appeal.;