JAGDISH PRASAD KATIA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on admission.

(2.) Having not been selected on the post of Assistant Grade III in the Special Recruitment Drive in 1998, petitioner has filed this petition in the year 2012 seeking direction to consider the petitioner for appointment as Assistant Grade-III on the ground, that having being engaged in the year 1983 and possessing requisite qualification he was ignored in the year 1998 and his junior Maniram Deharia has been appointed.

(3.) In the considered opinion of this Court it is too late for the petitioner to raise a grievance in respect of the promotions/appointments made in the year 1998. As it has been held that an equitable relief can be denied on the ground of laches.