- (1.) By means of the instant writ petition the petitioners have sought the issuance of a writ in the nature of certiorari for quashing the notice/advertisement (Annexure-1) issued by Respondent No. 3-the examination conducting university, in so far as it seeks to prescribe the maximum age limit of 20 years as an essential criterion for appearing in the Common Law Admission Test-2015 (in short "CLAT-2015"). This Court after hearing the learned counsel for the petitioners had issued notice by its order dated 4.2.2015 to Respondent Nos. 1 to 3 directing them to file counter-affidavit within two weeks, while the petitioner was directed to take steps through speed post within three days.
(2.) The office has submitted its report dated 23.2.2015, indicating that notices were issued to the Respondent Nos. 1 to 3 through speed post, fixing 24.2.2015 as the date of hearing but neither acknowledgement nor the undelivered cover has returned after service of notice as yet and as per computer enquiry, no counter-affidavit has been filed on behalf of the Respondent Nos. 1 to 3.
(3.) Since the notice sent to the respondents has not returned after service, the service upon them would be deemed to be sufficient as per the rules of the Court.;