- (1.) Short counter affidavit filed today by Sri K.S. Kushwaha on behalf of respondent no.4 is taken on record.
(2.) Heard Sri Kartikeya Saran, learned counsel for the petitioners, Sri Mata Prasad, learned Additional Chief Standing Counsel appearing for the respondent nos.1, 2 and 3 and Sri K.S. Kushwaha, learned counsel for the respondent no.4.
(3.) Petitioners are seeking quashing of the order dated 17.06.2015 whereby their claim for grant of relaxation in the age limit to enable them to appear in the selection for the post of Instructor in the Industrial Training Institute has been rejected.;