- (1.) THIS appeal has been preferred against the order passed by the learned Single Judge on 11.6.2008 in W.P.(S) No. 385 of 2007 by which the writ petition was dismissed holding therein that the petitioner, appellant herein, could not have been permitted to participate in selection if he had crossed the age of 35 years.
(2.) THE appellant/petitioner had filed a writ petition before the learned Single Judge challenging the advertisement No. 10 of 2006 dated 12th July, 2006 issued by the Jharkhand Public Service Commission by which the application for appointment to the post of Inspector Factories and Boiler Inspector was invited wherein minimum age limit fixed for the post as aforesaid was 21 years and maximum was 35 years. The appellant/petitioner assailed the advertisement before the learned Single Judge on the ground that the maximum age limit of 35 years could not have been prescribed by the respondent -State and age relaxation ought to have been granted to the applicant since the examination had not been held for the post of Inspector Factories and Boiler Inspector for the last several years and the examination had been deferred for one reason or the other and therefore, the applicants should' have been granted relaxation in the age. The learned Single Judge had been pleased to dismiss the writ petition against which the instant appeal has been preferred.
(3.) THE counsel for the appellant/petitioner has tried to impress upon' this Court that the advertisement fixing age limit up to 35 years was clearly illegal and unjustified as the age relaxation ought to have been granted to the applicants since the process of appointment for filling up the vacancies had not been advertised for the last several years.;