Ajay Rastogi, J. - (1.) THE Petitioners have jointly filed instant petition with the grievance that they applied for the post of Junior Ayurved Nurse/Compounder pursuant to short term advertisement dt. 15.09.07 (Annx. 1) issued under the National Rural Health Mission of the Rajasthan Health Society and indisputably the Petitioners being overage as such were not permitted to participate in the selection process pursuant to advertisement (supra). However, it appears from the order of this Court dt. 28.02.2008 (Annx. 3) placed on record that writ petitions were filed seeking permission from this Court to consider their applications for grant of relaxation in age and all such writ petitions were disposed of by common order with direction to the State Government to consider their cases for grant of relaxation in age limit and if relaxation is granted by the department the writ Petitioners may be permitted to participate in the selection process. What was the final fate of applications if any submitted pursuant to order of the Court (Annx. 3) is not made known to this Court but the fact which has come on record is that after the selection process was finalized pursuant to advertisement dt. 15.09.07 fresh advertisement dt. 06.09.2010 (Annx. 4) has now been issued.
(2.) THE main thrust of submissions of counsel is that pursuant to order of the Court dt. 28.02.08 (Annx. 3) few candidates were granted benefit of relaxation in age and others were denied and this action of the Respondents is in violation of Article 14 of the Constitution. The submission made is wholly without substance for the reason that no material has been placed on record by which this Court can infer that the Government granted benefit of relaxation in age to few of them as alleged and others were deprived of being vague and in vacuum needs no credence. Apart from it after the fresh process has been initiated pursuant to advertisement dt. 06.09.2010 (Annx. 4), the Petitioners cannot now claim to be considered for grant of relaxation pursuant to earlier advertisement dt. 15.09.07 (Annx. 1) and that apart, it is also not the case of the Petitioners that they too submitted application for grant of relaxation before the authority competent under law and it has not been decided so far.
(3.) CONSEQUENTLY , this Court does not find any substance in the petition and the same stands dismissed.;