ARUN BHANSALI,J. - (1.) These writ petitions have been filed by the petitioners seeking benefit of age relaxation of a year while considering their candidature for appointment on the post of Teacher Grade-III (Level-2) pursuant to the Advertisement dated 31.07.2018, allow them to file offline/online application form, restraining the respondents from rejecting their candidature for the said post, accord appointment and to comply with the provisions of Rule 265(x) of the Rajasthan Panchayati Raj Rules, 1996 ('the Rules').
(2.) It is, inter alia, submitted in the writ petition that the respondents issued Advertisement dated 31.07.2018 calling for online application forms for the post of Teacher Grade- III (Level-2). The petitioners possessing the requisite qualifications, were attracted towards the Advertisement. It is then indicated that the maximum age prescribed in the Advertisement is 40 years for General category candidates and the cut-off date has been indicated as 01.01.2019. It is also indicated that as on the cut-off date i.e. 01.01.2019, the petitioners would be overage, but as on the date of Advertisement they are within the age limit.
(3.) It is, inter alia, submitted that the Advertisement dated 06.07.2016 was issued by the respondent-State for Rajasthan Primary and Upper Primary School Teachers Direct Recruitment, 2016 and for Level-2, the vacancies advertised were 6045, which is evident from Annex.-6, however, on account of judgment in Sher Singh and Ors. v. State of Raj. and Ors. v. State and Ors.: D.B. Special Appeal Writ No.1464/2016, decided on 27.04.2017 at Jaipur Bench, the Advertisement dated 06.07.2016 was cancelled and an amendment notification for recruitment 2016 was issued on 11.09.2017, wherein also, the posts advertised were 6045 and the cut-off date for the purpose of age was indicated as 01.01.2018, wherein the maximum age at the relevant time was 35 years and in terms of Rule 265(x) of the Rules, 3 years relaxation was granted.;