ARUR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) At the outset, a preliminary objection has been raised by Mr. Kunal Upadhyay, learned counsel for the respondents that the writ petition at hand is not maintainable for two reasons; firstly, that petitioners had earlier filed a writ petition being S.B. Civil Writ Petition No.2286/2013, which had been disposed of by this Court on 29.05.2013 and secondly because it suffers from delay.

(2.) Inviting Court's attention towards prayer clause of the earlier writ petition vis-a-vis prayer made in the present writ petition, learned counsel argued that for the very same reliefs, petitioners had filed earlier writ petition, which had been decided by this Court, the present petition is, thus, barred by principal of res- judicata.

(3.) Elaborating the arguments regarding laches, learned counsel contended that pursuant to earlier order dated 29.05.2013, the petitioners made a representation for issuance of experience certificate, which request was turned down in the year 2013. According to learned counsel, the writ petition raising grievance regarding rejection of request for issuance of experience certificate, is highly belated, as the same was done way back on 10.06.2013.