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Abhilasha Saxena And Others ... vs State Of Uttarakhand And Others
2025 Latest Caselaw 3640 UK

Citation : 2025 Latest Caselaw 3640 UK
Judgement Date : 25 August, 2025

Uttarakhand High Court

Abhilasha Saxena And Others ... vs State Of Uttarakhand And Others on 25 August, 2025

Author: Ravindra Maithani
Bench: Ravindra Maithani
                                                     Reserved on 07.08.2025
                                                     Delivered on 25.08.2025

     HIGH COURT OF UTTARAKHAND AT NAINITAL
             Writ Petition No. 483 of 2024 (S/S)

Abhilasha Saxena and others                                   ......Petitioners

                                Versus


State of Uttarakhand and others                               ....Respondents

Present:
           Mr. Sanjeev Kumar, Advocate for the petitioners.
           Mr. Narain Dutt, Standing Counsel for the State.
           Mr. Ramji Srivastava, Advocate for the Uttarakhand Medical Service
           Selection Board.


             Writ Petition No. 425 of 2024 (S/S)

Deepak Bhandari and others                                    ......Petitioners

                                Versus


State of Uttarakhand and others                               ....Respondents

Present:
           Mr. Vinay Kumar, Advocate for the petitioners.
           Mr. Narain Dutt, Standing Counsel for the State.
           Mr. Ramji Srivastava, Advocate for the Uttarakhand Medical Service
           Selection Board.


             Writ Petition No. 454 of 2024 (S/S)

Heera Devi and another                                        ......Petitioners

                                Versus


State of Uttarakhand and others                               ....Respondents

Present:
           Mr. Sanjeev Kumar, Advocate for the petitioners.
           Mr. Narain Dutt, Standing Counsel for the State.
           Mr. Ramji Srivastava, Advocate for the Uttarakhand Medical Service
           Selection Board.
                                          2



                Writ Petition No. 504 of 2024 (S/S)

Geeta Takuli and another                                        ......Petitioners

                                   Versus


State of Uttarakhand and others                                 ....Respondents

Present:
             Mr. M.C. Pant, Advocate for the petitioners.
             Mr. Narain Dutt, Standing Counsel for the State.
             Mr. Ramji Srivastava, Advocate for the Uttarakhand Medical Service
             Selection Board.


                Writ Petition No. 505 of 2024 (S/S)

Laxmi Rana                                                      ......Petitioner

                                   Versus


State of Uttarakhand and others                                 ....Respondents

Present:
             Mr. Sanjeev Kumar, Advocate for the petitioner.
             Mr. Narain Dutt, Standing Counsel for the State.
             Mr. Ramji Srivastava, Advocate for the Uttarakhand Medical Service
             Selection Board.




                                 JUDGMENT

Hon'ble Ravindra Maithani, J.

Since common questions of law and fact are involved in

these writ petitions, they are heard together and being decided by this

common judgment. However, the facts of WP (S/S) No. 483 of 2024 are

being referred to, for the sake of convenience.

2. In all these petitions, the petitioners claim that they are

eligible for appointment to the post of Nursing Officer. They seek

directions of the Court that pursuant to the advertisement dated

11.03.2024, issued by the respondent no. 4/Uttarakhand Medical

Service Selection Board ("the Board"), the cut off date for determining the

age of the petitioners should be 01.07.2020 and not 01.07.20023.

3. The facts necessary to understand the controversy should

be briefly stated in a chronological manner as follows:-

                   (i)     On 12.12.2020, the Uttarakhand Board of

                           Technical       Education,   Dehradun   ("UBTE")

advertised public advertisement for recruitment

of 1238 vacant posts of Staff Nurse in the

Department of Medical Health, Uttarakhand.

The cut off date for age was 01.01.2020.

(ii) All the petitioners did apply to it. But, this

advertisement was cancelled.

(iii) On 02.02.2021, the UBTE again issued a fresh

advertisement for recruitment of 1238 posts of

Staff Nurse in the Department of Medical

Health, Dehradun. This advertisement

categorically mentioned that the candidates,

who had applied pursuant to the advertisement

dated 12.12.2021 and subject to their eligibility

are not required to re-apply.

(iv) As per the condition of the advertisement, the

selection was to be made on the basis of a

written examination and the merit list was to be

prepared on the basis of the marks obtained by

the candidates in the written examination.

(v) On 09.02.2021, UBTE issued a corrigendum to

the earlier advertisement dated 02.02.2021 and

the number of vacancies were increased to

2621. It was pursuant to the fresh requisition

sent by the Director, Medical Education in

respect of 1383 vacancies of Staff Nurse in the

various Government Medical Colleges of the

State.

(vi) On 23.03.2021, the nomenclature of the post in

the nursing cadre was changed, and for the

Staff Nurse, it was re-designated as Nursing

Officer.

(vii) On 17.04.2021, UBTE issued a notification by

which it was notified that the cut off date for

determining the age would be 01.07.2020

instead of 01.01.2020 and thus those

candidates, who were eligible to apply then,

could apply.

(viii) The dates of written examination were notified

and then postponed and it was never

communicated. A decision was taken by the

State Government that the direct recruitment to

the post of Nursing Officer shall be conducted

by the Board, instead of UBTE.


(ix)    On    14.10.2022,         the      State    of    Uttarakhand

        issued     a        notification     that    in    case    any

        advertisement is issued by the Uttarakhand

        Subordinate           Service      Selection      Commission




       ("UKSSSC")and the recruitment could not be

concluded and the posts are further advertised

by the Uttarakhand Public Service Commission,

in such matters, the age of the candidates shall

be counted from the date as was mentioned in

the notification issued by the UKSSSC.

(x) On 25.08,2022, the service rules of the Nursing

Officers were amended and a proviso was added

to Rule 15 that as a one-time measure, the

selection on the post of Nursing Officer for the

selection year 2022-23 will be made on the

basis of the marks obtained by the candidates

in their courses.

(x)    The    recruitment    process   pursuant     to   the

       advertisement        dated      12.12.2020        and

       02.02.2021 was never taken to a logical end.

       They were aborted midway.

(xi)   On     03.01.2023,     the   Board     issued     an

advertisement inviting applications for holding

Nursing Officers Examination - 2023 against

1564 posts of Nursing Officer in the

Department of Medical Health and Family

Welfare, Uttarakhand and the cut off date for

its examination was 01.07.2022. This cut off

date was challenged by many candidates in

WPSS No. 134 of 2023, Deepak Bhandari and

others v. State of Uttarakhand and others, and

connected matters ("the first petition").

(xii) This Court on 30.10.2023 allowed the first

petition and held that "in the peculiar facts

and circumstances of the case, by relaxing

condition no. 7 of the impugned

advertisement dated 03.01.2023 qua the

writ petitioners, a writ of mandamus is

issued to the respondent-State as well as

respondent no. 4-Selecting Board directing

them to treat the petitioners within the

maximum age limit in the selection process

held vide advertisement dated 03.01.2023

and to hold them eligible to apply for the

said posts insofar as their upper age is

concerned."

(xiii) It was so observed by the Court noticing that

the delay caused by the respondent in

completion of the selection process has became

fatal to the interest of the petitioners, who have

become overage by aborting the earlier selection

process.

(xiv) On 27.09.2023, the State Government again

made change in the service rules for

recruitment of Nursing Officers and again

provided that as a one-time measure, selection

to the post of Nursing Officer for the selection

year 2022-23 will be made on the basis of

marks obtained by the candidates in their

Degree/Diploma courses.

(xv) On 11.03.2024, the Board issued an

advertisement for selection on the post of 1455

vacancies of Nursing Officer in the Government

Medical Colleges of the State, etc. and the cut

off date for age determination was 01.07.2023.

(xvi) The petitioners are aggrieved by this cut off

date.

4. Heard learned counsel for the parties and perused the

record.

5. According to the petitioners, they had applied pursuant to

the advertisement dated 12.12.2020 issued by UBTE; they were eligible

for appointment when second time advertisement was issued by UBTE

on 02.02.2021 followed by the corrigendum dated 09.02.2021; at that

time, the total vacancies were 2621; but, when the recruiting body was

changed and the Board took up the process for recruitment, initially by

virtue of advertisement dated advertisement dated 03.01.2023, only 1564

posts were advertised and all the posts, which were advertised in the past

were not re-advertised; the selection was not on the basis of written

examination; it was on the basis of passing years and the marks obtained

by the candidates in the Degree/Course; therefore, the rights of the

petitioners were defeated; the advertisement, which has been issued on

11.03.2024 is with regard to such posts of Nursing Officer in the

Department of Medical Education, which were earlier clubbed in the

notification dated 12.12.2020, 02.02.2021 and the corrigendum dated

09.02.2021 issued by UBTE, when the petitioners were eligible for

competing in terms of age also.

6. It is further the case of the petitioners that when by virtue

of advertisement dated 03.01.2023, the Board invited applications for

appointment against 1564 vacancies, in the first petition, the Court held

them eligible in terms of age. It is the case of the petitioners that the

same treatment is to be given to the petitioners now in respect of the

advertisement dated 11.03.2024 of the Board.

7. The Director, Medical Education has filed counter affidavit.

The factual narrations have been stated in the counter affidavit and it is

stated that the petition is devoid of merit.

8. The Board has also filed its counter affidavit and according

to it, the advertisement has been issued based on the requisition sent by

the employer and Clause 7 of the advertisement provides for maximum

age limit of 42 years as on 01.07.2023, which is as per relevant service

rules.

9. Learned counsel for the petitioners would submit that

initially when on 12.12.2020 advertisement was issued for appointment

of Nursing Officer by the UBTE, they were qualified; initially, there were

1238 posts pertaining to the Medical Health Department; subsequently,

the posts of Nursing Officer in Medical Education Department were also

added; the earlier advertisement dated 12.12.2020 was cancelled; the

second advertisement was issued on 02.02.2021; by then, the petitioners

had no grievance because they were deemed to have applied earlier; by

the corrigendum dated 09.02.2021 of UBTE, 1383 posts were added,

which made total vacancies as 2621, which were never recruited by the

UBTE. Learned counsel submits that thereafter the Board took up the

examination; meanwhile, the rules were relaxed and competitive

examination was ruled out and selection was proposed to be made on the

basis of passing year and the marks obtained in the course/degree; the

petitioners' chances for appointment were also ruled out by this change

in the rules.

10. Learned counsel for the petitioners further submits that on

03.01.2023, the Board advertised vacancies, but they were not all the

vacancies, which were earlier advertised by the UBTE by its notification

dated 0202.2021 and corrigendum dated 09.02.2021 (2621 in all); but

the Board advertised only 1564 vacancies pertaining to Medical Health

Department leaving many vacancies unadvertised to the detriment of the

petitioners. But, in the first petition, it is argued that the candidates were

held eligible in terms of age. It is argued that now by the advertisement

dated 11.03.2024, the vacancies, which were advertised by UBTE by its

advertisement dated 02.02.2021 and 09.02.2021 have also been

advertised, but the cut off date is 01.07.2023, which is bad; the

petitioners have become overage due to inaction on the part of

respondent Board or UTBE for conducting recruitment on time;

therefore, like the direction issued in the first petition, in this writ

petition also, the petitioners should be held to be eligible in terms of age

for participating in the recruitment process.

11. Learned State Counsel submits that by advertisement dated

11.03.2024, age has been fixed as given under the rules and the Court

cannot make any interference in it; Court cannot give any relaxation in

age; it is totally a policy matter. In support of it, the learned State

Counsel has placed reliance on the principles of law as laid down in the

cases of Dr. Thingujam Achouba Singh and others v. Dr. H. Nabachandra

Singh and others, (2020) 20 SCC 312, Rakesh Kumar Singh v. State of

Uttarakhand and others, Special Appeal No. 99 of 2007 and Dr. Ami Lal

Bhatt v. State of Rajasthan and others, (1997) 6 SCC 614.

12. In the case of Dr. Thingujam Achouba Singh (supra), the

Hon'ble Supreme Court has held that the High Court may not relax the

age for any candidate. It is of only open for the employer. In para 16 of

the judgment, the Hon'ble Supreme Court observed as follows:-

"16. So far as relaxation of upper age-limit, as sought by the petitioners in one of the writ petitions is concerned, the High Court has directed the competent authority and Executive Council of the Society to consider for providing such relaxation clause. We fail to understand as to how such direction can be given by the High Court for providing a relaxation which is not notified in the advertisement. While it is open for the employer to notify such criteria for relaxation when sufficient candidates are not available, at the same time nobody can claim such relaxation as a matter of right. The eligibility criteria will be within the domain of the employer and no candidate can seed as a matter of right, to provide relaxation clause"

13. In the case of Rakesh Kumar Singh (supra), the Division

Bench of this Court has held that there is no statutory provision for age

relaxation. In para 10 of judgment, the Hon'ble Division Bench has held

as under:-

"10. Reverting to the case in hand, admittedly, there is no statutory provision providing for age relaxation. Merely because age relaxation was granted in the past, no right is created in favour of the petitioner to claim age relaxation. As the petitioner has no legally enforceable right to claim age relaxation, no writ of mandamus can be

issued to the respondents to grant age relaxation to the petitioner in view of the above quoted dictum of the Apex Court."

14. In the case of Dr. Ami Lal Bhatt, the Hon'ble Supreme Court

while dealing with the subject relating to relaxation in age, observed in

para 11 as under:-

"11. In our view this kind of an interpretation cannot be given to a rule for relaxation of age. The power of relaxation is required to be exercised in public interest in a given case; as for example, if other suitable candidates are not available for the post, and the only candidate who is suitable has crossed the maximum age-limit; or to mitigate hardship in a given case. Such a relaxation in special circumstances of a given case is to be exercised by the administration after referring that case to the Rajasthan Public Service Commission. There cannot be any wholesale relaxation because the advertisement is delayed or because the vacancy occurred earlier especially when there is no allegation of any mala fides in connection with any delay in issuing an advertisement. This kind of power of wholesale relaxation would make for total uncertainty in determining the maximum age of a candidate. It might be unfair to a large number of candidates who might be similarly situated, but who may not apply, thinking that they are age-barred. We fail to see how the power of relaxation can be exercised in the manner contended."

15. Learned counsel for the Board submits that in the

advertisement dated 11.03.2024, the cut off date has been fixed in

accordance with the rules; the Board is a recruitment agency; it has no

role except to advertise the vacancy as per the requisition.

16. Undoubtedly, the Court cannot give relaxation in age. It is a

policy matter to be decided by the employer, firstly, as to what should the

age for recruitment to a particular post and, secondly, whether any

relaxation is to be given and to which category of the candidates.

17. In the instant matter, this Court is not going to relax the

age per se. What is being argued is that the recruitment process, which

was initiated on 12.12.2020 has never been concluded in full, because it

was cancelled by the subsequent advertisement dated 02.02.2021 of

UBTE for recruitment on 1238 posts of Nursing Officer and by a

corrigendum dated 09.02.2021, 1383 more posts were added and total

vacancies against which the advertisement was issued were 2621. This

recruitment has never taken to its logical end. It was aborted.

18. It is not in dispute that the petitioners had applied

pursuant to the advertisement dated 12.12.2020 and 02.02.2021 issued

by the UBTE. It is also admitted position that as per the service rules, the

Nursing Officers are to be appointed on the basis of written examination.

After aborting the process of recruitment, the service rules were changed

and the selection, as the one time measure, was done on the basis of

passing year and the marks obtained by a candidate in the

diploma/degree course. The petitioners were left with no choice.

19. In the year 2021, they were eligible. They applied. They were

there to compete, but the competition never held and rules of game were

changed; process of recruitment aborted.

20. Thereafter, the recruiting agency was changed and on

03.01.2023, the Board advertised 1564 vacancies of the Nursing Officer

in the Medical Health Department. It may be noted that earlier the

vacancies in the Medial Health Department and Medical Education

Department, both were advertised by UBTE by its advertisement dated

02.02.2021 and 09.02.2021. They were 2621 in all, which included 1238

posts in Medical Health Department and 1383 in Medical Education

Department.

21. It is clear that the total vacancies, which were advertised in

the year 2021 were not re-advertised on 03.01.2023 and in the

advertisement dated 03.01.2023 issued by the Board, the cut off date for

age determination was 01.07.2023 and fact remains that challenge to it

was accepted in the first writ petition, when the Court held that due to

inaction of the recruiting body, the candidate should not suffer. The

petitioners in the first petition were held eligible to compete pursuant to

the notification dated 03.01.2023, in case they were otherwise eligible.

On the ground of age, they were not held to be disqualified.

22. Similar is the situation now. At the copy of repetition, it is

reiterated that initially 2621 posts were advertised in the year 2021, but

they were never recruited. The recruitment process was aborted. The rule

of game was changed. Instead of a competitive examination, selection

was done based on the passing year and the marks obtained in the

Diploma/Degree course. In the year 2023, the Board did not advertise all

the vacancies, which were earlier advertised in the year 2021. Only 1564

vacancies were advertised. Now, on 11.03.2024, 1564 vacancies of

Nursing Officer have been advertised. The Court reiterates that relaxation

of age per se in rules cannot be granted by the Court. The vacancies in

advertisement dated 11.03.2024 includes 1383 vacancies of Nursing

Officer of Medical Education Department, which were included in the

advertisement dated 02.02.2021 of UBTE by its corrigendum dated

09.02.2021.

23. If one recruiting agency has issued advertisement and the

process is not completed and the recruiting agency is changed and the

subsequent agency further advertised the posts, in such a situation to

overcome the situation of overage, the Government of Uttarakhand has

issued a notification dated 14.10.2022, which is Annexure 8 to the writ

petition and it categorically records that in case earlier vacancies were

advertised by the Uttarakhand Subordinate Service Selection

Commission, but the process is not completed and subsequently the

vacancies were advertised by the Uttarakhand Public Service

Commission, relaxation shall be granted to the candidates, who had

earlier responded to the advertisement issued by the Uttarakhand

Subordinate Service Selection Commission.

24. Similar is the case here. The earlier advertisement dated

02.02.2021 with regard to 1383 posts of Nursing Officer in the Medical

Education Department were never filled up. They were not advertised on

03.01.2023 by the Board. They have been advertised now on 11.03.2024.

The number of vacancies admittedly is 1455. The petitioners were

eligible in the year 2021 in terms of age. More importantly, the service

rules were twice changed since then. Once it was changed on 05.08.2022

when it was held that selection shall be made on the passing year and

marks obtained in Diploma/Degree course and again on 27.09.2003, the

rules were changed as one time measure for recruitment in the similar

manner. The petitioners were deprived of their prospects in two manners,

as follows:-

(i) In the year 2021, all the vacancies were not filled.

Whatever vacancies were filled up pursuant to

advertisement dated 03.01.2023, that were on the

basis of change of rules. The petitioners had no

competition then.

(ii) All the posts were not advertised.

25. Therefore, this Court is of the view that in terms of age, the

petitioners need protection of the Court. Admittedly, all the petitioners

did apply pursuant to advertisement dated 12.12.2020, which

continued with the advertisement dated 02.02.2021 and the

corrigendum dated 09.02.2021 of UBTE. Then, the cut off date for age

determination was 01.07.2020. All the vacancies advertised then have

never been filled up till date. For this, the petitioners cannot be faulted.

The rules were changed in between. Therefore, this Court is of the view

that in so far as the petitioners are concerned, even pursuant to the

advertisement dated 11.03.2024, the cut off date for determination of

age should be 01.07.2020. Accordingly, the petitions deserve to be

allowed.

26. All the writ petitions are allowed. Pursuant to the

advertisement dated 11.03.2024 of the Board, the cut off date for

determining the age of the petitioners shall be 01.07.2020. By the

interim orders of this Court, all the petitioners were permitted to

participate in the recruitment process, but it was directed to the Board

that their result shall not be declared. Now, in view of this judgment, the

Board shall declare the result of the petitioners.

(Ravindra Maithani, J.) 25.08.2025 Avneet/

 
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