SHISHRAM KHARRA Vs. STATE OF RAJASTHAN & ORS.

JUDGEMENT

(1.) AFTER having heard the learned counsel for the petitioner and after having perused the material placed on record, this Court is not persuaded to consider interference in this matter where the petitioner seeks to submit that he could not appear in the interviews held on 30.06.2010 for having received the call letter on 02.07.2010. The subject matter relates to the process of recruitment that was taken up in the year 2008 and, admittedly, the interviews in question were held in the month of June 2010. On the suggestions that the petitioner made the representation and yet his grievance has not been redressed, this Court finds no reason to consider interference in the writ jurisdiction particularly when it is noticed that this writ petition has been filed only on 19.03.2012, i.e., more than 11/2 years after such interviews and there is no plausible explanation for this inordinate delay. The petition is required to be dismissed only on the ground of unexplained and inordinate delay. It is submitted that the petitioner has made representation to the authorities concerned that has remained pending. This Court is not making any comment in relation to the representation, if any pending with the authorities concerned but so far writ jurisdiction is concerned, this Court is not inclined to entertain this grossly belated petition.

(2.) THE writ petition fails and is, therefore, dismissed subject to the observations above.