UTTAM CHAND Vs. STATE AND ORS.

JUDGEMENT

(1.) In the present petition filed by the petitioner in 2011, selection and appointment of private respondent No. 5, made by virtue of order dt. 24.7.2004, as Education Volunteer in EGS Centre, Duenda, under SSA Scheme, Zone Bani, district Kathua, has been challenged. The challenge rests on the ground that the petitioner being more meritorious than the respondent No. 5, was entitled for appointment as Education Volunteer.

(2.) Objections have been filed by the respondents. Respondents 1 to 4 have taken a stand that the present petition deserves to be dismissed on the ground of delay and laches.

(3.) Respondent No. 5, in its objections has stated that the petitioner had neither applied for the post in question nor had participated in the process of selection initiated in the year 2004.