BABY GIRIJA Vs. SANTHA

JUDGEMENT

(1.) THE petitioner participated in the selection process for appointment to the post of L.D. Typist (reserved for Ex-service men) pursuant to the notification inviting applications by the Public Service Commission. His name was included in the short list. But, in Ext. P 3 rank list published on 27.1.2010, his name was not included. On enquiry, he came to know that he was not included since he did not have the qualification of "word processing", which is a qualification prescribed for that post. THE petitioner submits that in view of Ext. P8 judgment, the said objection will not stand. THE petitioner therefore seeks the following reliefs:

(2.) EXT. P3 rank list was published on 27.1.2010. The petitioner has filed this writ petition only on 19.1.2011, almost an year after publication of the rank list. The explanation for the long delay submitted by the petitioner is that the petitioner has been making enquiries with the Public Service Commission and he obtained EXT. P5 information by resorting to proceedings under the Right to Information Act only on 12.1.2011 and therefore there is no delay. From EXT. P5, I find that the application under the Right to Information Act was filed by the petitioner only on 30.11.2010, 11 months after the publication of EXT. P3 rank list. Therefore, I am not satisfied that the petitioner has satisfactorily explained the delay of almost 11 months. In view of the unexplained delay and laches, I am not inclined to exercise my discretionary jurisdiction in favour of the petitioner. Accordingly, the writ petition is dismissed.