ASHOK KUMAR GAUR,J. - (1.) The present petitioner has sought a mandamus against the respondents-State to accept the application form online or hard copy of the petitioners with regard to the post of Constable (General) and (Driver) for advertisement of the year 2017 by giving the age relaxation of upper age limit in view of the notification dated 23.9.2008. Learned counsel for the petitioners has further prayed that the petitioner may be permitted to the appear in the written examination and in case, he succeed, he may be given appointment with all the consequential benefits.
(2.) Learned counsel for the petitioners have further placed reliance on an order dated 10.11.2017 passed in S.B. Civil Writ Petition No. 13917/2017, (Kishore Singh Gehlot v. State of Rjasthan and Ors.). The Co-ordinate Bench at Principal Seat, Jodhpur, while considering the similar grievance of the candidates like petitioner, has disposed of the writ petition.
(3.) Dr. A.S. Khangarot, AGC, counsel for the respondent also submits that the Principal Seat at Jodhpur has passed the order directing the candidates to submit their representation for grant of relaxation in upper age, however, he submits that the direction so given may not be taken as a direction to decide the petitioner's representation for grant of relaxation in upper age limit in a particular manner.;