D.N.PATEL,J. - (1.) This Letters Patent Appeal has been preferred by the original petitioners whose W.P. (S) No. 4721 of 2017 was dismissed by the learned Single Judge vide order dated 20th November, 2017. The appellants had challenged the conditions attached with public advertisement no. 05 of 2017 for the post of Sub-Inspector.
(2.) These appellants are the original petitioners. They have applied for the competitive examination in the year 2017 in pursuance of a public advertisement. As they are age barred, they have preferred the writ petition, challenging the cut-off date which is 1st August, 2017, so that they may become eligible to apply for the public post. The date of birth of appellant no.1 is 14th February, 1990 whereas the date of birth of appellant no.2 is 28th June, 1986. The age limit, as per the public advertisement no. 05 of 2017, was 26 years for the post of Sub-Inspector, as on 1st August, 2017.
(3.) This type of prayer for changing the cut-off date is not permissible by this Court. Fixing the cut-off date is a policy decision taken by the Government. Whenever, any cut-off date is prescribed, there are bound to be few candidates who will fall on a wrong side of the said cut-off date. Even if this Court is changing the cut-off date, so as to accommodate these two appellants, still there can be few applicants who will be age barred. Again, they will come before this Court for changing the cut-off date so that they become eligible. This situation will continue infinite. The cut-off date, therefore, cannot be altered by this Court.;