SHIV KUMAR RAM Vs. VICE-CHANCELLOR MAGADH UNIVERSITY

JUDGEMENT

(1.) THIS writ petition has been filed on behalf of sole petitioner for direction to the respondents, in particular, Vice -Chancellor, Veer Kuwar Singh University, to regularise his services against class IV post.

(2.) THE petitioner claims to have been appointed as Peon in M.B. College, Buxar, on 1st of May 1982. As is evident from his representation addressed to the Chancellor (Annexure -4) it appears that ever since his appointment he has not been paid salary. Counsel for the Magadh University rightly pointed out that the writ petition has been filed after an inordinate delay of 15 years for which there is no explanation. Counsel for the petitioner submitted that the petitioner had made representation at different stages. The representation (Annexure -4) aforesaid was filed only on 14.1.96. I find it difficult to believe that a person appointed under public employment would not raise his claim for nonpayment of salary for as long as 15 years and approach this Court for direction for regularisation. Thereafter there is nothing to suggest that the petitioner has been working on the post as alleged by him. On the ground of delay as also in view of the incomplete pleadings, it is not possible to grant any relief to the petitioner.

(3.) THE writ petition is, accordingly, dismissed.