Rajasthan High Court - Jodhpur
Vinita Joshi vs State & Ors on 10 November, 2008
Author: Govind Mathur
Bench: Govind Mathur
S.B.CIVIL WRIT PETITION NO.4715/2007
Vinita Joshi Vs. State of Raj. & Ors.
Date of Order :: 10.11.2008
HON'BLE MR. JUSTICE GOVIND MATHUR
Mr I.R. Choudhary, for the petitioner/s.
Mr. Shyam Toshniwal, for the respondents.
...
By this petition for writ the petitioner is claiming appointment to the post of Physical Teacher Gr.III in pursuant to the notification dated 28.7.2003 by the Director, Secondary Education, Government of Rajasthan, Bikaner. The process of selection initiated under the notification referred above came to an end much back in the year 2004 itself and as a consequent to that selections also took place in the year 2006.
It is well settled that no interference with the process of selection is required to be made at unexplained belated stage. In the instant matter too nothing is available to satisfy the delay caused in filing this petition for writ. Accordingly, the same is dismissed.
(GOVIND MATHUR), J.
Jgoyal'