DINESH MEHTA,J. - (1.) The present writ petition has been preferred for the following reliefs: "(i) By an appropriate writ, order or direction, the Respondents may be directed to accept the candidature and application form of the members of the petitioner union in respect to the Advertisement no.3533 dated 11.11.2020 (Annex-4) and give preference to them for the appointment in comparison to any fresh candidate and without treating them age bar if they are found eligible otherwise and if they were within the age limit at their time of initial appointment on the post of Van Rakshak. (ii) Any other appropriate writ, order or direction in favour of Petitioner Union may kindly be passed."
(2.) Mr. Rajvanshy, learned counsel appearing for the petitionerMahasangh submits that some of the members of the petitionerMahasangh, who were appointed in the years 2010/2012 have been illegally retrenched.
(3.) Mr. Rajvanshy, learned counsel for the petitioner-Mahasangh submits that the respondents have notified vacancy for the post of Forest Guard vide advertisement No.4/2020 dated 11.11.2020. But the members of the petitioner-Mahasangh cannot apply as they have become over age.;