SANTOSHI WADYAKAR Vs. DISTRICT EDUCATION OFFICER DISTRICT BILASPUR

JUDGEMENT

(1.) Heard Ms. Rajni Soren, learned counsel for the appellant. Also heard Mr. Sangharsh Pandey, learned Government Advocate for respondent / State.

(2.) The appellant has filed this writ appeal against the order dtd. 15/1/2025 passed by the learned Single Judge in WPS No. 1824 of 2016, by which the learned Single Judge has dismissed the writ petition filed by the writ petitioner / appellant herein by observing as under:-

(3.) On a pointed query being made to the learned counsel for the appellant as to why he has not raised his grievance neither at the time of his appointment or immediately thereafter nor even after his regularization i.e. in the year 2018 / 2014, rather they are raising their grievance after a lapse of 18 to 20 years, he has not offered any plausible explanation for the said delay.