MANOHAR LAL Vs. STATE

JUDGEMENT

(1.) The petitioner responded to Notification No. PSC/Ex-2001/64 dated 04.12.2001 issued by Jammu and Kashmir Public Service Commission-respondent No.3 herein for selection of Munsiffs. The application, however, was not entertained by respondent No. 2 as the petitioner on the cut off date i.e. 01.01.2001 had crossed the age of 35 years and was thus ineligible for the advertised post. The petitioner approached the respondent No. 1, for relaxation of upper age limit so as to enable the petitioner to participate in the selection process. The respondent No. 1 vide LD (A) 2001/191 dated 09.04.2003 rejected the petitioner's prayer for relaxation of upper age limit. The petitioner aggrieved of the aforementioned order has filed instant writ petition. The petitioner, on the strength of averments made in the petition prays for following relief: -

(2.) The writ petition rests on the following grounds:-

(3.) Respondent No. 2 in his reply has resisted the writ petition on the grounds that none of the fundamental, legal or Statutory rights of the petitioner have been violated and that the writ petition was not maintainable.