Chhitar Singh Son Of Shri Ghan ... vs State Of Rajasthan
2021 Latest Caselaw 1401 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               D.B. Special Appeal Writ No. 105/2021

                                        IN

               S.B. Civil Writ Petition No.14323/2020

Chhitar Singh Son Of Shri Ghan Shyam, Aged About 49 Years,
Resident of Nagal Odi, Khanwa, District Bharatpur (Raj.)
                                                                      ----Appellant
                                    Versus
1.       State of Rajasthan, through its Chief Secretary, Govt.
         Secretariat, Jaipur (Raj.)
2.       President, Rajasthan Subordinate and Ministerial Service
         Selection Board, Jaipur, Rajya Krishi Prabandh Sansthan
         Parisar, Durgapura Jaipur (Raj.)
3.       Dy. Secretary, Rajasthan Subordinate and Ministerial
         Service Selection Board, Jaipur, Rajya Krishi Prabandh
         Sansthan Parisar, Durgapura Jaipur (Raj.)
                                                                   ----Respondents

For Appellant(s) : Mr. Arvind Kumar Arora Ms. Komal Kumari Giri For Respondent(s) :

HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SATISH KUMAR SHARMA

Judgment

09/02/2021

1. This Special Appeal Writ has been filed against the order

dated 08.12.2020 passed in S.B. Civil Writ Petition

No.14323/2020; Chhitar Singh vs. State of Rajasthan & Ors., vide

which the petition of the appellant has been dismissed.

2. Heard learned counsel for the appellant and perused the

material made available on record.

                                                                                 (2 of 2)                    [SAW-105/2021]



                                   3.    Learned        counsel     for     the     appellant          submit   that   the

examination for selection to the post of PTI Grade-III was

conducted after a gap of more than five years, therefore, the

appellant is entitled for age relaxation of more than three years

but learned Single Judge has erred in dismissing his petition. The

Appeal deserves to be allowed.

4. Learned Single Judge has rightly observed that the amended

Rule gives maximum age relaxation of only three years and not

further even if selection process has been started after five years.

The appellant is undisputedly over aged by three years and

nineteen days, therefore, we find no reason to interfere in the

impugned order.

5. Accordingly, the appeal is dismissed.

(SATISH KUMAR SHARMA),J (INDRAJIT MAHANTY),CJ

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