KANWALJIT SINGH AHLUWALIA,J. - (1.) The present writ petition has been filed under Article 226 of the Constitution of India praying that the respondent Rajasthan Public Service Commission (hereinafter called 'RPSC') be directed to entertain application of the petitioner to the post of Sub Inspector in pursuance of the advertisement issued in the year 2016, even though the petitioner is not eligible to apply being overage.
(2.) The learned counsel for the petitioner has submitted that in the advertisement issued by the RPSC a following note has been appended:- "However the upper age limit mentioned above may be relaxed by five years in exceptional cases by appointing authority, after previous approval of the Government."
(3.) The learned counsel for the petitioner submit that the petitioner is a member of Scheduled Tribes and is sanguine that his case shall be considered by the respondents as exceptional case and relaxation of five years shall be granted to him. The learned counsel for the petitioner has submitted that before the petitioner's prayer could be considered by the State Government, he has been deprived to appear in the competition as his form has not been accepted by the RPSC online on the ground that the petitioner is overage.;