Calcutta High Court (Appellete Side)
Md. Sirajul Islam vs Union Of India And Others on 18 February, 2021
Author: Rajasekhar Mantha
Bench: Rajasekhar Mantha
18-02-2021 ct no. 13 Sl.71 pk WPA 3668 of 2021 (Through Video Conference) Md. Sirajul Islam Versus Union of India and others Syed Shamsul Arefin ... for the petitioner. Mr. Dayashankar Mishra, Mr. Sourav Mandal ... for the Union of India. The writ petitioner claims to have appeared for selection to the post of Constable (GD) conducted by the Staff Selection Commission in the year 2012. Admittedly, the writ petitioner came to know of his non-selection in the year 2012 itself.
The petitioner has not chosen to represent before the authority under the Rules in terms of paragraph 16 of the communication dated 17th October, 2012.
The writ petition has been affirmed on 2nd February, 2021.
This Court is of the view that cause of action of the petitioner, if at all and if any, are hopelessly barred by delay and laches.
The writ petition cannot be entertained. Accordingly, the instant writ petition is hereby dismissed.
2No order as to costs.
Photostat certified copy of this order, if applied for, be given to the parties upon compliance of all formalities.
(Rajasekhar Mantha, J.)