RAM PRASAD KALIA Vs. H.P.STATE PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) -The writ petitioner Ram Prasad Kalia is an employee of the Himachal Pradesh State Co -operative Bank. Respondent No. I issued an advertisement sailing for applications for the examination to be conducted for selection of candidates to the Himachal Pradesh Administrative Service Etcetera Com bind Competitive Examination, 1994. The petitioner submitted an application, but he was not given admit card to sit in the examination. Hence, the present petition.

(2.) In the reply filed on behalf of the Public Service Commission, it has been stated that the petitioner is over -age and, therefore, he is not eligible to sit in the examination. Admittedly, the petitioner has crossed the age limit of 31 years, as prescribed in the advertisement. However, in the case in hand, the petitioner has claimed the benefit of Clause 12 of the advertisement

(3.) Heard Mr. K. D. Shreedhar, learned Counsel for the petitioner, Mr. D. K. Khanna, learned Counsel for respondent No. 1 and Mr. Inder Singh, learned Advocate General, for respondent No. 2