VIKAS SHARMA Vs. RAJASTHAN HIGH COURT

JUDGEMENT

(1.) This writ petition is preferred by the petitioner seeking directions to the respondents to give him age relaxation and accept his application form for recruitment to the post of Stenographer Gr.III against the vacancies in the Subordinate Courts and the District Legal Services Authority of State of Rajasthan, advertised by the respondent- Rajasthan High Court vide advertisement dated 18.1.2020.

(2.) The respondent- Registrar (Examination), Rajasthan High Court, the recruiting authority, under the provisions of Rajasthan District Courts Ministerial Establishment Rules, 1986 ("Rules of 1986"), issued an advertisement inviting applications for recruitment to the post of Stenographer Gr.III for District Courts and District Legal Services Authority of the State of Rajasthan.

(3.) The petitioner attempted to submit application online for recruitment to the said post pursuant to the advertisement issued as aforesaid, however, his application was not accepted inasmuch as he was not fulfilling the age criteria. As per clause 8 of the advertisement, the candidates who have attained the age of 18 years and not attained the age of 40 years on 1st January following the last date fixed for the receipt of the application, were only entitled to apply for the post. The last date for submission of the application form was notified as 28.2.2020 and thus, the candidates who have attained the age of 18 years and have not attained the age of 40 years as on 1st January, 2021 were eligible to apply. The date of birth of the petitioner being 2.7.79, he having already attained the age of 40 years in the year 2019, his application form was not accepted.