Punjab-Haryana High Court
Pawan Kumar vs Union Territory Chandigarh And Others on 4 March, 2009
Bench: Ashutosh Mohunta, Nirmaljit Kaur
CWP No.3413 of 2009 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CASE NO.: CWP No.3413 of 2009
DATE OF DECISION: March 4, 2009
PAWAN KUMAR ...PETITIONER
VERSUS
UNION TERRITORY CHANDIGARH AND OTHERS ...RESPONDENTS
CORAM: HON'BLE MR. JUSTICE ASHUTOSH MOHUNTA.
HON'BLE MS. JUSTICE NIRMALJIT KAUR.
PRESENT: MR. JAGBIR MALIK, ADVOCATE FOR THE PETITIONER.
ASHUTOSH MOHUNTA, J.(ORAL)
The U.T. Chandigarh advertised 68 posts of Constable for Chandigarh Police vide advertisement (Annexure P-1) dated July, 1997. The petitioner applied for the post of Constable, however, was not selected. He filed Original Application before the Central Administrative Tribunal (for short 'the Tribunal') wherein, it was prayed that he was entitled to be given 5 marks for high jump and 5 marks instead of 3 marks for long jump and as the marking as has been done by the Selection Board for recruitment of Constables was faulty hence he be given appointment as Constable. The Tribunal considered the matter and dismissed the Original Application filed by the petitioner vide order dated 26.8.2004.
The aforementioned order has now been impugned after an inordinate delay of almost 5 years. After hearing the counsel for the petitioner and perusing the impugned order, we are of the considered opinion that the advertisement for recruitment of Constables was issued in CWP No.3413 of 2009 -2- July, 1997 and the impugned order was passed as far back as on 26.8.2004. Therefore, this petition has been filed highly belatedly and no relief can be given to the petitioner. Accordingly, we dismiss the writ petition.
(ASHUTOSH MOHUNTA)
JUDGE
March 4, 2009 (NIRMALJIT KAUR)
Gulati JUDGE