VIRENDRA DUTT SEMWAL, S/O. SRI NARAYAN DUTT SEMWAL Vs. STATE OF UTTARAKHAND THROUGH SECRETARY EDUCATION,

JUDGEMENT

(1.) ON 28th November, 2008, in exercise of right under Right to Information Act, 2005, a gentleman received certain informations. One of those was that appointments were given in 2002 to two of the candidates, who responded to an advertisement published on 18th October, 1997. It is the contention of the Appellant that in 2011, he came to learn that he was one of the successful candidates, who responded to the said advertisement dated 18th October, 1997.

(2.) THE Appellant, in the circumstances, filed a writ petition in the year 2011 seeking an appointment pursuant to his success in the selection of the candidates, who responded to the advertisement dated 18th October, 1997. The writ petition has been dismissed on the ground of delay.

(3.) THE appeal fails and the same is dismissed.