BHOYA RAMESHBHAI RADKABHAI Vs. VALSAD JILLA KUKANA SAMAJVIKASMANDAL

JUDGEMENT

(1.) By way of present petition, the petitioner has inter alia prayed for directing the respondents to release appointment order of the petitioner as a peon in the opponent No.2-School run by the opponent No.1 as per the result of the interview held on 22nd December 1992.

(2.) During the course of hearing, the learned Assistant Government Pleader has submitted that the present petition may be disposed of since by efflux of time, the petitioner ought to have been considered for the post in question.

(3.) In view of aforesaid, the present petition is hereby disposed of as having become infructuous because by efflux of time the petitioner ought to have been considered for the post in question. at the time of subsequent appointments. However, if the petitioner has not been considered for the said post, it will be open to the petitioner to challenge the subsequent appointments for the very post before the appropriate forum. The petition stands disposed of accordingly. Liberty to revive in case of difficulty.