Rajasthan High Court - Jaipur
Prahlad Bunker vs R.S.R.T.C on 18 September, 2012
Author: Mn Bhandari
Bench: Mn Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN JAIPUR BENCH, JAIPUR ORDER SB Civil Writ Petition No.6480/1991 Prahlad Bunkar versus RSRTC 18.9.2012 HON'BLE MR. JUSTICE MN BHANDARI Mr Ishwar Jain for petitioner Mr Vinod Goyal for respondents BY THE COURT:
The petitioner is aggrieved by denial of appointment on the post of Conductor though persons less meritorious have been given appointment.
I find that in the appointment order was issued on 23.1.1985 and name of the petitioner exist, however, controversy is that it was not conveyed to the petitioner. The aforesaid fact came to the knowledge of the petitioner in the month of February, 1985 as is coming out from Annexure-3 when representation was made by the petitioner praying for his appointment. The petitioner has approached this court after a lapse of six years without justifying delay other than referring to the representation in the year 1987 and notice for demand of justice after lapse of six years. The challenge to the panel of appointments has to be made within its life time. The challenge to the action of the respondents for non-grant of appointment or non-communication of the order of appointment cannot be made with a delay of six years, more so when fact regarding appointment of other candidates came in the knowledge of the petitioner in the month of February, 1985 itself. No explanation for delay exist.
In the aforesaid background, petitioner is not entitled to the relief prayed for. Accordingly, writ petition is dismissed.
(MN BHANDARI), J.
bnsharma All corrections made in the judgment/ order have been incorporated in the judgment/ order being emailed.
(BN Sharma) PS-cum-J