- (1.) At the time of hearing of this application, on request made by counsel for the petitioner, date in CWP No.15690 of 2007 is preponed from 21.4.2008 to today and is taken up on board for hearing.
(2.) The petitioners are prospective candidates for Haryana Superior Judicial Service. By filing this writ petition, they have laid challenge to the provisions of Rule 11(c) of the Haryana Superior Judicial Service Rules, 2007 (Annexure P/1). The above said rule reads thus: "11(c) must have attained the age of thirty five years and have not attained the age of forty years on the 1st day of the year in which the applications for recruitment are invited."
(3.) It is contention of the petitioners that fixing of the date is arbitrary and it is to the detriment of maximum number of candidates.;