Jaishree Thakur, J. - (1.) THE present writ petition has been filed under Article 226 of the Constitution of India seeking appointment to the post of Junior Engineer I(Electrical) after relaxation of the minimum age prescribed in the Regulation which provides for a minimum age of 21 years.
(2.) THE petitioner passed the Secondary School Examination in the year 2007 as conducted by the Board of Secondary Education, Rajasthan, Ajmer. The petitioner passed Diploma in Electronic Engineering in the year 2010 and thereafter, passed the degree course in Bachelor of Technology in Electrical and Electronics in the year 2013. The respondent, namely, Rajasthan Rajya Vidyut Prasaran Nigam Limited, issued an advertisement to the recruitment to the post of Junior Engineer -I. Applications were invited through online process and applications were to be submitted by 14.11.2013. The written competitive examination was fixed on 21.12.2013. In the said advertisement, it was mentioned that the candidate applying must have attained the age of 21 years and should not have attained age of 35 years on the date of submitting the online application. Since the petitioner had not attained the minimum age of 21 years as prescribed she preferred to file the present writ petition seeking relaxation in the minimum age requirement.
(3.) IT is contended that the minimum age of 18 years has been prescribed for the post of Junior Engineer I (Electrical) in various other departments of the State of Rajasthan and the same minimum age requirement should be fixed for the present selection. That, by not keeping the minimum age at 21 years, the petitioner is put at disadvantage and thus, the same is violative of Article 14 and 16 of the Constitution of India.;