Suneet Kumar,J. - (1.) Heard learned counsel for the parties.
(2.) Petitioner, an Advocate, duly registered with the Bar Council of Uttar Pradesh, applied pursuant to the vacancies notified by the Public Service Commission, Uttar Pradesh (for short 'Commission') for the post of Assistant Prosecution Officer (for short 'A.P.O.') Examination 2018.
(3.) The service conditions for A.P.O. is governed by U.P. Prosecuting Officers Service Rules, 1991, (for short 'Service Rules, 1991'). Rule 10 prescribes the age, which reads thus: "Age 10. A candidate for direct recruitment must have attained the age of twenty one years and must not have attained the age of more than thirty-one years on the first day of recruitment in which vacancies for direct recruitment are advertised by the Commission. Provided that the upper age limit in the case of candidates belonging to the Scheduled Tribes and such other categories as may be notified by the Government from time to time shall be greater by such number of years as may be specified." ;