Abdul Moin, J. - (1.) Heard learned counsel for the petitioners, learned Standing Counsel appearing for the State-respondents and Sri Saurabh Lavania, learned counsel representing respondent no.3.
(2.) By means of the present writ petition, the petitioners have prayed for the following main relief:- (a) To issue a writ, order or direction in the nature of mandamus commanding the opposite parties to permit the petitioner to appear/apply in the impugned advertisement against the post of Senior Treatment Supervisor on contractual basis by relaxing the age limit.
(3.) The case set forth by the petitioner is that on 01.12.2016 the office of the Chief Medical Officer, Bahraich, had published an advertisement to fill in 9 vacancies of Senior Treatment Supervisor on contractual basis and the maximum age limit was specified as 65 years. The petitioner had applied in pursuance to the said advertisement but no selection was conducted. It is the case of the petitioner that previously also vide advertisement dated 03.01.2016, the Chief Medical Officer, Barabanki, had issued an advertisement to fill in vacant posts fixing maximum age as 65 years for the post of Senior Treatment Supervisor but the examination to be conducted in pursuance thereof was not conducted. The petitioner had applied in pursuance to the said advertisement also.;