LEENA LUCAS Vs. STATE OF C G

JUDGEMENT

(1.) Claim of the petitioner to the present writ petition is for considering her case for promotion to the post of Staff Nurse with effect from the year 1996 i.e. the year when her colleagues were considered and promoted to the post of Staff Nurse.

(2.) Learned counsel for the Petitioner in her petition has admitted the fact that in year 2002 her case were also considered along with other similarly situated persons and promoted to the post of Staff Nurse.

(3.) A bare perusal of record would show that Petitioner never raised any grievance against the others being promoted in the year 1996. The Petitioner has also failed to show that at any point of time she claimed for her promotion w.e.f. 1996 when her case along with other similarly situated persons were considered and promoted in the year 2002, and therefore, the writ petition suffers from delay and latches which has not been properly explained by the Petitioner.