MEDLING M. SWER Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The petitioner by way of this writ petition filed under Article 226 of the Constitution of India is seeking the issuance of appointment letter for the post of primary school teacher at Trangblang Government L.P. School, West Jaintia Hills District in terms of Advertisement dated 08.07.2014 and in pursuance to the interview conducted on 11.08.2004 and 30.08.2004.

(2.) The petitioner has approached this Court in the year 2016 challenging the selection process concluded in 2004. The stale claim in exercise of writ jurisdiction cannot be permitted to be revived in the absence of any satisfactory explanation on the part of the petitioner in knocking the doors of the court belatedly.

(3.) An affidavit-in-opposition has been filed on behalf of respondents No. 1 to 3. In paragraph 6 of the affidavit-in-opposition it has been averred that the proposal for approval of the appointment of teachers were sent way back on 10.09.2004 whereas, the petitioner has approached this Count only in the year 2016 i.e., an inordinate delay of 12 years. Para 6 of the affidavit-in-opposition reads as under;