WAGHELA SAHDEVSINH DILUBHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The prayer clause 9(A), 9(B), 9(C), and 9(D), which are incorporated as under suggest that the petitioner is challenging the impugned order dtd. 16/6/2001 passed by the respondent No.4, wherein and whereby the appointment order of the petitioner, to the post of Constable, has been rejected in view of the deficiency in vision and colour blindness, after period of almost 21 years.

(2.) Learned senior advocate Mr.Shalin Mehta on behalf of the petitioner has placed reliance on the judgement dtd. 2/11/2018 passed in Letters Patent Appeal No.1136 of 2018 by the Division Bench, whereby delay of nine years has been considered.

(3.) At the outset, learned AGP has placed reliance on the order dtd. 27/11/2019 passed in Special Civil Application No.1813 of 2019 in support of his submission that the writ petition is barred by delay. The said order is also confirmed by the Division Bench of this Court vide order dtd. 4/2/2020 passed in Letters Patent Appeal No.131 of 2020.