- (1.) We have heard learned counsel appearing for the appellant.
(2.) This Special Appeal arises out of the judgment of learned Single Judge dated 29.05.2014, by which he has dismissed the writ petition seeking relaxation in age for recruitment on the post of Junior Engineer in the Public Health & Engineering Department in the State of Rajasthan, vide advertisement dated 17.05.2008, issued by the Rajasthan Public Service Commission.
(3.) The petitioner was overage by 2 years & 16 days as on 01.01.2009, which was the last date given in the advertisement for making applications. He had exceeded the age of 37 years, whereas the age prescribed for eligibility was minimum 18 years and maximum 37 years as on 01.01.2009.;