KESAR SINGH Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) INSTANT writ petition has been filed under Articles 226/227 of the Constitution of India for quashing memo No. E3(2) -06/499 -A dated 01.03.2006 (Annexure P -21) issued by respondent No. 2 whereby claim of the petitioner for promotion to the post of Auditor has been rejected. I have heard learned counsel for the parties and perused the record.

(2.) FOR ready reference, a relevant extract of memo No. E3(2) - 06/499 -A dated 01.03.2006 (Annexure P -21) is being extracted which reads as under:

(3.) IT is well settled that if a person has a legal or statutory right to be enforced against the respondents, he should ventilate his grievance before the competent authorities, within a time limit, if provided under the statutory rules or any Government instructions issued from time to time. If there is no such rule or instructions prescribing a time limit, then such person alleges infringement of rights or denial of any benefit, arising under Government rules and instructions, ought to have approached the Court, within a reasonable time.