M.N. Bhandari, J. - (1.) This bunch of writ petitions are decided by this common order as it involves common question of law. Rajasthan Public Service Commission (for short 'the Commission') issued an advertisement dated 5.7.2008 calling for applications for the post of Agriculture Officer and Assistant Agriculture Officer. Petitioners applied for the posts. The candidature of petitioners is liable to be rejected as they have crossed maximum age limit provided under the advertisement. As per relevant clause, one should not have attained the age more than 35 years as on 1.1.2009 and, at the same time, should not be less than 20 years of age.
(2.) The grievance of the petitioners is that last advertisement for the posts in reference was advertised in the year 1996 thus fort the last 11 years no vacancy was advertised though it was existing.
(3.) Some of the petitioners accordingly submitted representation for grant of age relaxation but no heed was paid by the respondents on the aforesaid.;