ARUN MONGA, J.

1. Petitioners herein, inter alia, seek issuance of a writ in the nature of mandamus directing the respondents to allow them to participate in the selection process by considering their old application forms against the advertisement No.02/2013 and 01/2015.

2. Learned counsel for the petitioners submits that respondents advertised the post of Radiographers in the years 2013 and 2015. Petitioners applied for the same and deposit the requisite fee. In the year 2019, respondents cancelled the aforesaid advertisements and re-advertised the above said posts. He submits that it was mentioned in the new advertisement/Readvertisement that all those candidates, who had applied against the previous advertisement shall be considered eligible and they are not required to deposit the fee again but they are required to submit the fresh application form. At that time, petitioners missed it and could not apply. Thereafter, petitioners submitted a representation to consider their old application forms for participation in the selection process. But to no avail. Hence, the instant petition.

3. Learned counsel for the petitioners further submits that selection process is at very initial stage. No prejudice would be caused if the petitioners be allowed to participate in the selection process.

4. I have heard learned counsel for the petitioner and gone through the case file.

5. Admittedly, not only the petitioners missed the deadline to apply for the post in question as per the advertisement/Notification published in the year 2019 but even otherwise, it is a conceded case pleaded by them that between the last advertisement for the said post in 2015 and 2019, the petitioners have become over age. They are seeking mandamus from this Court that since they are still unemployed, therefore, on sympathetic grounds they be granted age relaxation from the upper age prescribed in advertisement of 2019.

6. To say the least, while this Court has sympathy for the petitioners, who continue to be unemployed, no indulgence can be given for relaxation in age as same would open Pandora of box. Many other candidates who are not before this court, but by virtue of their over age, did not apply would also be entitled to similar indulgence on parity. Same is not permissible in law.

7. No grounds are made out to interfere.

8. Dismissed.