RAM VILAS Vs. SOUTH EASTERN COALFIELDS LIMITED

JUDGEMENT

(1.) ACCORDING to the learned Counsel appearing for the petitioners, the petitioners were selected for appointment on the post of Category-1 Mazdoor in Bhatgawa Colliery of the South Eastern Coalfields Limited in the year 1984-1985. Despite their selection, the petitioners were not appointed on the said post. The petitioners have filed this petition in the month of July, 1997, after a long delay of 12 years.

(2.) THE petitioners pray for relief on the basis of the order dated 21-4-1987 passed by the High Court of Madhya Pradesh at Jabalpur in M.P. No. 1002/1985 Prabhakar Singh and Ors. v. General Manager, Western Coalfields, Baikunthpur and Ors., wherein the Hon'ble Division Bench disposed of the petition expressing hope that if the petitioners have been found fit to be appointed as Loaders, their cases should be considered by the respondents sympathetically. THEreafter, one more petition, i.e., M.P. No. 2944/1989 was filed. In the meantime, some persons were appointed.

(3.) IT is well settled that High Court in exercise of its discretion does not ordinarily assist the tardy and the indolent or the acquiescent and the lethargic as the belated approach may have the effect of inflicting not only hardship as inconvenience but also injustice on other parties.