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Judgment
5 paragraphs · 124 words
Justice L. Narasimha Reddy, Chairman :
The issue involved in this OA is similar to the one in OA No. 691/2021. The said OA was disposed of through a detailed order dated 31.03.2021.
2.
Following the same, we dispose of this OA also, leaving it open to the applicants to make a representation, claiming the benefit of relaxation in age limit. The representation, if made, shall be disposed of within a period of two weeks from the date of presentation thereof. If it is decided to relax the age limit, the applicants and other similar situated persons shall be permitted to upload the applications even after the due date.
3.
Pending MA also stands disposed of.
There shall be no order as to costs.