AMARJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) FEELING aggrieved against the alleged illegal selection of private respondents, petitioner has approached this court by way of present writ petition, under Articles 226/227 of the constitution of India, seeking a writ in the nature of Certiorari, for quashing the impugned select list dated 3.2.2012 (Annexure P -8).

(2.) LEARNED counsel for the petitioner submits that once the petitioner was not selected, she filed the representation, but the same was also not considered by the respondent authorities. He further submits that even the representation dated 6.6.2014 (Annexure -P -13) submitted by the petitioner for consideration of the respondent authorities is still pending decision. He concluded by submitting that in such a situation, petitioner will have continuing cause of action and there was no delay in filing the writ petition. He prays for allowing the present writ petition, by setting aside the impugned selection.

(3.) IT is the settled proposition of law that the law helps only those who are alert and vigilant about their rights. It is neither pleaded nor argued case on behalf of the petitioner that she was not aware about the selection of private respondents, which came to be finalised as early as on 3.2.2012 vide Annexure P -8. Thereafter, petitioner kept on sleeping and did not challenge the selection. Although, learned counsel for the petitioner submits that petitioner submitted her representations, however, there is no such representation available on the record. The only representation available on the record is dated 6.6.2014 (Annexure P -13), which has been submitted by the petitioner after more than 2 years and 4 months.