- (1.) Counsel for the State has prayed for and is allowed three weeks' time to reply to certain queries made by the Court regarding enhancement of age in the Circular dated 6th of January, 2010 issued by the Secretary, Panchayati Raj Department, State of Jharkhand. The State has tried to take shelter behind the State Government's Order No. III/RI2010/ 55A11505 dated 28th November, 1956 for relaxation of Rules, but when a specific question was asked that this power of relaxation cannot be construed to give unfettered powers, giving goodbye to the provisions of Article 14 of the Constitution. Learned counsel sought time to reply to this specific query made by the Court and, therefore, the matter is adjourned.
(2.) List this case on 15th of January, 2011 as a first case. It is made clear that though an interim order is already continuing in this writ application, but in the event, the petitioners, who have approached this Court by means of writ application, cross the age of eligibility provided under the Rules on account of the pendency of the writ application since a longtime, then the period already undergone during the continuation of the writ application shall not be taken into account while computing the age of that particular petitioner. Let a copy of this order be given to the respective parties on payment of usual charges.;