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Judgment
7 paragraphs · 183 wordsManoj Kumar Tiwari, J
By means of this writ petition, petitioner has sought following relief:-
"Issue a writ, order or direction in the nature of mandamus directing the respondents to grant age relaxation for a period of 01 year for selection year 2021-22 in Combined State (Civil) Upper Subordinate Service Examination-2021 due to COVID-19 pandemic."
According to the petitioner, he has crossed the upper age limit for appointment to Group 'B' posts under the State. His contention in the present writ petition is that since one year relaxation was given for appointment in Group 'C' posts, therefore, similar relaxation should have been given for Group 'B' posts as well.
Mr. N.S. Pundir, learned counsel for respondent no.2 was asked to get instructions.
Today, on instructions, he made a statement that the State Government has taken a decision vide G.O. dated 27.08.2021 to grant one year relaxation in upper age limit for appointment on Group 'B' posts.
Accordingly, the writ petition is disposed of by recording the statement made by Mr. N.S. Pundir, learned counsel appearing for respondent no.2.