- (1.) The petitioner has filed this writ petition with the following prayer:- It is, therefore, most respectfully and humbly prayed, that your Lordships may most graciously be pleased to accept and allow this writ petition and pleased to call for the entire record relating to the case and after perusing the same: I. By, an appropriate writ order or direction, the impugned advertisement dated 31/07/2018, as well as the impugned action of the respondents of not giving age relaxation to the petitioner, for recruitment on the post of Teacher Grade- IIIrd, Level-II (English), may kindly be quashed and set aside and further respondents may kindly be directed for giving three years age relaxation to the petitioner, for recruitment on the post of Teacher Grade-IIIrd, Level-II (English), with all consequential benefits. II. Any other order(s) which this Hon'ble Court deems just and proper in the facts and circumstances of the case may also be passed in favor of the petitioner. III. Cost of the writ petition may also be awarded in favor of the petitioner.
(2.) Admittedly, by this writ petition the petitioner has claimed age relaxation for recruitment on the post of Teacher Grade-III Level- 2 English, in pursuance to advertisement dated 31.07.2018.
(3.) Advertisement in question relates to the year 2018 and by efflux of time, in my considered view, the writ petition has become infructuous.;