M.B.SHARMA, J. - (1.) THIS writ petition was filed as far back as in the year 1985 and related to the recruitment to the post of Teacher Gr.III, which posts were to be filled in by the Rajasthan Panchayat and Swayat Shasan Adhinastha Sewa Ayog, Jaipur (for short the Commission). The Commission issued an advertisement No. 59(1983) for the recruitment of Teachers Gr.III and the petitioner being eligible filed his application to the Commission but the candidature of the petitioner was rejected on the ground that he was over -age.
(2.) THE date of birth of the petitioner is 28th February 1950 and as per the case of the petitioner for recruitment to the post of Teachers Gr.III, the maximum age should be 30 years and, therefore, the petitioner had crossed the age of 30 years. But the petitioner claimed relaxation of age of 10 years because he was orthapadically handicapped. Under Rule 8 of the Rajasthan Employment of the Physically Handicapped Rules, 1976 (for short the rules) the maximum age limits prescribed for appointment to various posts in Subordinate, Ministerial and Class IV services indicated in Sub -rule (1) of Rule 4 may be released by 10 years for the physically handicapped persons and various relevant Services Rules shall stand amended to this effect. In special cases of hard -ship the Government may further relax this limit of age.
(3.) IF the petitioner, therefore, can be said to be handicapped persons under the rules, he was entitled for relaxation by 10 years and on that ground the candidature of the petitioner should not be rejected.;