Virender Singh, J. - (1.) WP(S) No. 4907 of 2015 filed by one Aftab Adil and WP(S) No. 4908 of 2015, filed by one Varun Kumar Mahto, involving the same controversy vis   -vis. relaxation of age were taken together by the learned Writ Court and now dismissed vide impugned order dated 12.10.2015, aggrieved thereof, both the writ petitioners have now filed the instant two appeals viz. L.P.A. No. 661 of 2015 by Aftab Adil and L.P.A. No. 662 of 2015 by Varun Kumar Mahto, hence taken on Board for consideration. It may be noted here that pursuant to our order dated 3.11.2015 whereby certain clarification was sought from the State, a detailed counter has been filed to which both the appellants -writ petitioners have also responded in projecting that in other two cases age relaxation has been given, whereas arbitrarily withheld in the case of the veterinary doctors, who belong to a particular category of BC -I.
(2.) Both the appellants -petitioners (for short 'petitioners'), who belong to the aforesaid category sought age relaxation for appearing in the selection process for the post of veterinary doctors under Advertisement No. 9 of 2015, issued by the Jharkhand Public Service Commission (hereinafter to be, referred as 'JPSC'). As per clause -6, concerning age, minimum age prescribed in the advertisement was/is any category 22 years, whereas age limit prescribed in respect of BC -I and II was 37 years with 05 years relaxation. Both the petitioners had become overage by the time aforesaid advertisement was notified.
(3.) The plea taken by both the petitioners was that Advertisement No. 9 of 2015 relates to backlog vacancies of veterinary doctors which had fallen vacant right from 2006 up to 2013 as the examination of veterinary doctors was earlier held somewhere in 2005 and that after the gap of about 10 years, the aforesaid advertisement of the year 2015 was notified and in between they had crossed the age bar. In support of their contentions, the petitioners relied upon the judgment rendered by this Court in the case of Sanjeev Kumar Sahay vs. State of Jharkhand, reported in : 2008 (3) JCR 267 : [ : 2008 (2) JLJR 543] and in the case of Subodh Kumar Jha vs. State of Jharkhand, reported in, 2005 (3) JLJR 622 to seek relaxation of age. The case, as projected by the petitioners, did not find favour with the learned Writ Court and while distinguishing the aforesaid two judgments on facts, learned Writ Court dismissed both the petitions.;