RAJ PAL Vs. DHEERA KHANDELWAL, IAS

JUDGEMENT

(1.) The petitioner invoked the writ jurisdiction of this Court claiming benefit of quota for appointment to the post of Lecturer in Mathematics as dependent of an Ex-serviceman. The writ petition filed by the petitioner was allowed on 12.11.1990 and the respondents were directed to consider the claim of the petitioner against one post of Lecturer to be reserved for Ex-Servicemen.

(2.) Learned Counsel for the petitioner admits that in the subsequent selection process, the petitioner was appointed as Lecturer in Mathematics on 18.2.1991.

(3.) I find that the present contempt petition is not only barred by limitation, but in fact, is also not otherwise maintainable. The petitioner was appointed as Lecturer in Mathematics in the year 1991 i.e. soon after the orders were passed by this Court. The petitioner has not made any grievance during the last 19 years.