WPSS/713/2026
2026 Latest Caselaw 2339 UK

Uttarakhand High Court

WPSS/713/2026 on 24 March, 2026

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                   2026:UHC:2060
              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions              COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               WPSS/713/2026
                               Hon'ble Manoj Kumar Tiwari, J
                               1.  Mr.    Reituparna      Joshi,       learned
                               counsel for the petitioner.

                               2.   Mr.  S.S.  Chaudhary, learned
                               Standing Counsel for the State of
                               Uttarakhand.

                               3.   Petitioner applied for the post of
                               Assistant Teacher in Government Primary
                               School. She was permitted to participate
                               in the selection process. Upon conclusion
                               of the selection process, petitioner was
                               informed that she does not meet the age
                               requirement, inasmuch as, the minimum
                               age prescribed for appointment is 21
                               years, while petitioner's age as on
                               01.07.2025 was 20 years, 2 months & 17
                               days.

                               4.    By means of this writ petition,
                               petitioner has sought a direction to the
                               respondent to relax the minimum age

criteria of 21 years for Scheduled Caste category.

5. The relief, as prayed, cannot be granted. For reserved category candidates relaxation is available in upper age limit to ensure that no one is denied his/her right to be considered for appointment merely on the ground that the candidate concerned has crossed the upper age limit.

6. Petitioner is yet to complete the minimum age prescribed for appointment, therefore, the benefit 2026:UHC:2060

available to Scheduled Caste category candidates is not available to her.

7. Learned counsel for the petitioner submits that petitioner has made a representation to the Competent Authority.

8. If that is so, then the concerned Authority shall take decision on the representation made by petitioner, as per law, within two months from the date of presentation of certified copy of this order.

9. With the aforesaid direction, writ petition stands disposed of.

(Manoj Kumar Tiwari, J) 24.03.2026 Aswal NITI RAJ SINGH

DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF

2.5.4.20=eacc6757ee7881e933ff8934f07477005aa85f9802a3a08b08d1

ASWAL 369512ea30f3, postalCode=263001, st=UTTARAKHAND, serialNumber=44EB54CBF00B7698CB6F10C2CE3D26F5C22DACF4F461 0C1FE58A58531726FBB0, cn=NITI RAJ SINGH ASWAL Date: 2026.03.24 06:02:21 -07'00'