Veerender Singh Siradhana, J. - (1.) THE petitioners, in the instant writ application, have prayed for a direction to the State -respondents to consider their candidature for appointment to the post of Pharmacist, extending relaxation in upper age limit. Claim has also been staked for award of bonus marks according to the length of experience of similar work acquired by the petitioners while working with the Private Establishments performing the work of Drugs Distribution.
(2.) ADMITTEDLY , the petitioners have not been engaged with any of the agency as described under Clause -8 of the advertisement, which entitles such candidates for grant of bonus marks. However, it is pleaded case of the petitioners that they are indulged in the Drugs Distribution Field for a long time while working with the Private Establishments and Private Medical Shops where the work is identical and similar in nature. Learned counsel fairly admitted that all the petitioners were also overage when the vacancies for appointment to the post of Pharmacist were advertised on 26th November, 2011, wherein the petitioners did not participate.
(3.) I have heard the learned counsel for the petitioners and have given my thoughtful consideration of the pleaded facts and grounds of the writ application.;