VINEET BHUSHAN TRIPATHI Vs. UNION OF INDIA

JUDGEMENT

(1.) This Court is noticing ingenuity on behalf of the litigants that to cover up long delays they are taking recourse to Right to Information Act as if that can be saviour for them if not a lifeline.

(2.) In many a cases including the present writ application a cause of action has been sought to be made out in relation to a recruitment initiated in the year 2010 and exercise completed in the year 2011 by filing an application under Right to Information Act in the year 2014 and then making out a case that the cause of action has arisen from the date the information was supplied.

(3.) In the present case, there is another aspect which is glaring that even though the information in terms of Annexure-6 dated 28.04.2014 was provided by the Railway authorities the petitioner chose to wait for another three years to file an O.A. application seeking a direction upon the Railway authorities to appoint him on the post of Section Engineer (Electrical) in pursuance to an advertisement No. 05 of 2010.