Madhya Pradesh High Court
Dr.Virendra Singh Sisodia vs Principal Secretary Of School Ed. on 30 June, 2014
Writ Petition No.1481/2006 30/06/2014 None for the petitioner.
On the previous dates also nobody has appeared on behalf of the petitioner. The facts were recorded by this Court that though the petition is formally admitted, but, since by filing the return a preliminary objection with respect to the maintainability of this writ petition is raised on the ground of delay and latches on the part of the petitioner for about 34 years, this Court directed listing of this matter for hearing on this objection today. The fact remains that the petitioner is seeking a direction for his absorption on the post of Principal after taking over of the school by the State Government, which fact was required to be agitated in the year 1972 when the absorption was done. However, till the date of retirement i.e. 31st August, 1993 nothing was done by the petitioner in this respect and this writ petition was filed in the year 2006 only.
Looking to the aforesaid as also in view of the fact that nobody is present on behalf of the petitioner to prosecute this writ petition, the same is dismissed.
(K.K. Trivedi) Judge shukla-