SHAILESHKUMAR VARSANBHAI RATHAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Devendra H. Pandya, learned advocate for the petitioner and Mr. Bharat Vyas, learned Assistant Government Pleader for the respondent - State, appearing on advance copy through video conference.

(2.) By this petition, the petitioner has prayed for following reliefs:-

(3.) As is discernible from the record, the petitioner is challenging the decision dated 19.11.2011 of the Deputy Commissioner of Police (Administration), Vadodara City, Vadodara whereby, the candidature of the petitioner came to be rejected for being appointed as Lok Rakshak. A bare perusal of the averments made in the petition, so also the grounds, there is not a whisper, explaining the delay which has caused in filing the writ petition. When confronted, the learned advocate for the petitioner, fairly conceded that there is no explanation available to the petitioner, justifying the delay which has caused in filing the writ petition.