Punjab-Haryana High Court
Sinder Pal Kaur vs State Of Punjab And Ors on 6 October, 2015
Author: Jaswant Singh
Bench: Jaswant Singh
RA No.402 of 2015 # 1#
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH.
RA No.402 of 2015 in
CWP No.23987 2013
Date of Decision:-06.10.2015
Sinder Pal Kaur.
......Applicant/Petitioner.
Versus
State of Punjab etc.
......Respondents.
CORAM:- HON'BLE MR. JUSTICE JASWANT SINGH
Present:- Mr. Mohd. Yousaf, Advocate for Review Petitioner.
***
JASWANT SINGH, J (ORAL)
Review of the order dated 10.02.2014 has been sought based on a document issued on 18.06.2014 (Annexure A-1).
It is contended that the document Annexure A-1 is only clarifying the initial certificate dated 18.03.2008 Annexure P-2 with the main writ petition to be validly issued for the purpose of appointment to the post in Punjab Government.
It is further apparent that an advertisement was issued in September 2007 (P-1) for recruitment of "Teaching Fellows" for a period of 3-1/2 years on a consolidated pay of Rs.4550/- against JBT/ETT posts. The last date for submission of forms was 30.09.2007. Admittedly the counseling also had taken place for appointment during early 2008. It is further conceded that the writ petition making a grievance of unfair VINAY MAHAJAN 2015.10.07 14:44 I attest to the accuracy and authenticity of this document at Chandigarh RA No.402 of 2015 # 2# consideration of the claim of the petitioner was filed in the year 2013 after a delay of more than 5 years as also the expiry of the initial contractual period of 3-1/2 years. Even the legal notice making out such a grievance was issued on 27.05.2013, whereupon in the reply it was submitted that the BC certificate of the petitioner was not on prescribed proforma and, therefore, rejected.
In the light of the above, no case for interference is made out apart from the fact that the writ petition also suffers from the vice of delay and laches.
Dismissed.
( JASWANT SINGH ) JUDGE October 06, 2015 Vinay VINAY MAHAJAN 2015.10.07 14:44 I attest to the accuracy and authenticity of this document at Chandigarh