Jainendra Kumar Ranka, J. - (1.) BY this writ petition, the petitioner has prayed for a direction to the respondents to accept the on line application form by ensuring the participation of the petitioner in the further selection process on the post of Education Assistant by granting him age relaxation in upper age limit. It is submitted by learned counsel for the petitioner that similar controversy was decided by this Court in SBCW P. No. 1839/2009 (Smt. Shailesh Verma & Anr. vs. State of Rajasthan & Ors. and other connected petitions) which has been reiterated by this Court in another Writ Petition No. 5818/2013 (Rajesh Pareek vs. The Addl. Chief Secretary & Anr.), decided on 27.4.2013 and thereafter again by this Court in the case of Ramthirath Sharma & Ors. vs. State of Rajasthan & Ors., SB CW P.No. 9633/2013, decided on 13.6.2013.
(2.) IT is further pleaded that the petitioner would be satisfied if a direction is issued to the respondents/State to consider his case in the light of the verdict of this Court in the case of Smt. Shailesh Verma (supra) which has been reiterated by this Court in the cases of Rajesh Pareek and Ramthirath Sharma (supra). Consequently, in the light of the directions of this Court in the judgments, referred to supra, petitioner is directed to make a detailed representation to the respondents who shall examine the case of the petitioner for the purpose of treating him within the age limit in the light of the Judgment of Smt. Shailesh Verma (supra). It is expected from the respondents to decide the matter as expeditiously as possible but in no case later than ten days from the date of submission of the representation. In the meantime, the application of the petitioners may be accepted on hard copy subject to final order that may be passed on the representation of the petitioners. With the above directions/observations, the writ petition stands disposed of. The stay application also stands disposed of.;