RAJAN ROY,J. - (1.) Heard learned counsel for the parties.
(2.) Considering the short point involved in the writ petition and also the fact that the facts of the case are not much in dispute the reasons for declining relaxation to the petitioner under the Rules know as Uttar Pradesh Public Service (Relaxation in Maximum age limit) Rules, 1992 are mentioned in the impugned order whose validity is be seen, therefore, there is no need to call for any counter affidavit specially as this is the second round of litigation.
(3.) An advertisement was issued by the concerned opposite party on 06.01.2016 inviting applications for being considered for selection and appointment as Lab Technicians in the Medical and Health Department of the State Government. The last date for submission of online forms was prescribed therein as 29.01.2016.;