Sangeet Lodha, J. - (1.) This intra court appeal is directed against order dated 11.7.06 of the learned Single Judge of this court, whereby the writ petition preferred by the appellant, an existing employee of the Government of Rajasthan, aspirant for appearing in Rajasthan State & Subordinate Services Combined Competitive Examination, 2003 pursuant to notification dated 6.4.03 issued by the Rajasthan Public Service Commission ('RPSC'), claiming relaxation in age for five years, being member of Scheduled Caste, over and above the upper age limit prescribed for in -service candidates, stands dismissed.
(2.) The relevant facts are that RPSC issued an advertisement dated 6.4.03 inviting applications from the candidates aspirant to appear in Rajasthan State & Subordinate Services Combined Competitive Examination, 2003, to be conducted under the provisions of Rajasthan State & Subordinate Services (Direct Recruitment by Competitive Examination) Rules, 1999 (for short "the Rules").
(3.) The appellant, a member of Scheduled Caste, serving in connection with the affairs of the State in substantive capacity, made an application to appear in the said examination. The appellant appeared in the preliminary examination as also in the main examination, however, later, on scrutiny of the appellant's application, it was revealed that he is over age and therefore, his candidature was rejected by the RPSC vide communication dated 29.3.05. In these circumstances, aggrieved by the action of the RPSC, in rejecting his candidature, the appellant preferred a writ petition before this court, which stands dismissed by the learned Single Judge by the order impugned. Hence, this appeal.;