DINESH MEHTA, J. - (1.) The present writ petition has been preferred for following reliefs: "(i) The impugned rejection slip Ann./8 dated 9.1.2020 issued by the Assistant Commandant, Member II, 114 Bn. BSF may very kindly be quashed and set aside; (ii) The respondents may very kindly be directed to grant the relaxation in upper age limt to the petitioner for the year the examinations for the posts of Constables (GD) were not conducted i.e. for the year 2016, 2017 and upto 21.7.2018; (iii) The respondents may very kindly be directed to allow the petitioner for the Detailed Medical Examination (DME); (iv) Any other appropriate order or relief which is deemed fit and proper may very kindly be granted in favour of the petitioner. (v) Costs be awarded in favour of the petitioner."
(2.) For claiming relaxation in upper age limit, petitioner has contended that prior to the subject Recruitment of 2018, respondent Staff Selection Board had undertaken recruitment exercise in the year 2015. According to petitioner as respondents have failed to conduct recruitment for Rifleman (GD) for three years, the petitioner is entitled for equal relaxation in the age.
(3.) Mr. Pareek, learned counsel for the petitioner argued that it was the fault of the respondents in not determining yearwise vacancies and initiating recruitment process for three long years in accordance with the scheme and as such, petitioner, who has become over age during the period interregnum cannot be deprived of his right to seek appointment.;