- (1.) Heard the learned counsel for the parties and with their consent, this writ application is disposed of at the stage of admission.
(2.) The petitioners, in this writ application, have prayed for issuance of a direction commanding upon the Respondents to consider the petitioners' case for their promotion to the post of the 'Panchayat Sevaks' after relaxing their upper age limit.
(3.) From the submissions, it appears that the petitioners were appointed on the post of 'Dalpatis' by the Executive committee of the different 'Panchayats' and their appointments were subsequently confirmed by the District Level Committees. The petitioners had also undergone the requisite Training for gaining eligibility for their promotions to the post of the 'Panchayat Sevaks'. Such Training were completed by them in between 1988 to 1996. Later, upon considering the cases of the petitioners for their promotions, the District Selection Committee by its decision dated-04.01.2003, had recommended for relaxation of the upper age limit of the petitioners and for their appointments to the post of the 'Panchayat Sevaks'. The recommendation was issued under the signature of the Deputy Commissioner, Chatra. It appears, however, that despite such recommendation made on 04.01.2003, yet by a subsequent order dated-08.01.2004, (Annexure-E), issued under the signature of the Deputy Commissioner, Chatra, it has been declared that there was no justification or reasonable ground for extending relaxation of the upper age limit of the petitioners.;