DURJAN RAM SONKAR Vs. STATE OF C G

JUDGEMENT

(1.) ACCORDING to the petitioner, he was appointed as Upper Division Teacher on Ad-hoc basis at Government Higher Secondary School Talpongi on 3.9.1982. Thereafter, he was appointed in the Government Higher Secondary School, Talpongi on 7.12.1982 and he was again appointed in Government Higher Secondary School, Saragaon on 9.3.1983.

(2.) THE petitioner filed a petition before the State Administrative Tribunal, Jabalpur bearing O.A. No. 2484/1997. The Tribunal by its order dated 9.1.1998 (Annexure P-1) disposed of the petition with a direction to the respondents to scrutinize cases of each petitioner and if they were found eligible, they be considered for appointment.

(3.) THIS petition has been filed on 30.4.2006 after a period of more than 8 years. The petitioner has not made out a case for condonation of unexplained, inordinate delay of more than 8 years. Rights of the parties and other similarly situated candidates must have been crystallized by this time.