KEWAL Vs. HIMACHAL ROAD TRANSPORT CORPORATION

JUDGEMENT

(1.) Petitioner seeks direction to the respondents to decide his representation and to allow him to join against the post of Transport Multipurpose Assistant.

(2.) Heard learned counsel for the parties and considered the case file.

(3.) Respondents invited online applications for the post of Transport Multipurpose Assistants (TMPA) in the year 2016. Petitioner participated in the process. He was invited for undergoing training w.e.f. 10/8/2017 to 24/8/2017. Petitioner asserts that he had undergone the aforesaid training period. Office letter dtd. 7/8/2017 (Annexure P-3) directed the petitioner to undergo medical examination before offering him appointment as TMPA (on contract). There is no document on record to reflect that the petitioner underwent medical examination. In fact, it is the pleaded case of the petitioner that he could not join service because of several reasons including alleged health issues and mental disturbances. The case file also shows that the petitioner had represented to the respondents on 20/8/2019 (Annexure P-4) seeking to join duties. Admittedly, the petitioner did not take recourse against the alleged wrongful action of the respondents at the relevant time. We are now in the year 2026. Almost 10 years have gone by from the date, on which the petitioner was invited to undergo training and medical examination. Petitioner's prayer for directing the respondents to decide his representation for the purpose of his joining as TMPA at this stage, therefore, suffers from unexplained delay and laches as also acquiescence. Accordingly, the present writ petition is dismissed alongwith pending miscellaneous application(s), if any.