SILSENG R MARAK AND OTHERS; RUDRASON CH SANGMA AND OTHERS; LOHINDRO MARAK AND OTHERS; BATHSENG R MARAK AND OTHERS Vs. STATE OF MEGHALAYA AND OTHERS

JUDGEMENT

(1.) These four similar nature applications for condonation of delay in filing the appeals relate to similar nature intra-court appeals arising out the common order dated 01.06.2015 passed by the learned Single Judge of this Court in a batch of seven petitions led by WP(C)No. 30 of 2014. Each of these appeals, filed on 19.05.2016, is reportedly time barred by 322 days.

(2.) After having heard the learned counsel for the appellants/writ petitioners at length and having perused the applications for condonation of delay as also the order impugned and the other material placed on record with reference to the law applicable, we are clearly of the view that the appellants/writ petitioners have not been able to show even a reasonably good cause what to say of sufficient cause for condonation of the excessive delay of 322 days in filing the appeals. Moreover, after a glance at the merits of the case, we are satisfied that the learned Single Judge has rightly declined to exercise writ jurisdiction in these matters after finding that the appellants/writ petitioners had been the fence-sitters and approached the Court after an inexplicably inordinate delay.

(3.) The relevant background aspects of the matter are that the present appellants/writ petitioners, who had been the candidates in the selection process taken up by the respondents for the post of Assistant Teachers in the Government Lower Primary Schools under the advertisement dated 10.12.2008, ultimately remained unsuccessful and did not stand in the select list.