JAYANTI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the respondent-State.

(2.) It is submitted by the petitioner's counsel that the petitioner's selection as Angan Bari Sahayika has been cancelled by order dated 06.05.2008 without affording any opportunity of hearing. Placing reliance on a judgment of this Court in CWJC No 5342 of 2010 dated 25.11.2010, prayer is made that the petitioner may also be relegated to the remedy before the District Programme Officer.

(3.) Writ petition against the cancellation of petitioner's selection has been filed six years after the order. In the writ petition, there is no pleading as regards the reasons for delay in approaching this Court. The alleged similarity in the manner of cancellation of selection is not the only factor which is to be considered by this Court under Article 226 of the Constitution of India. Gross laches are apparent on the record wherein for six years even after cancellation of petitioner's selection, no steps or remedy have been taken thereof nor is there any whisper in the writ petition as to delay in approaching this Court.