THAN SINGH Vs. STATE OF RAJ

JUDGEMENT

(1.) The present Special Appeal has been preferred against the order of the learned Single Judge dated 6.5.2015 dismissing the writ petition filed by the appellant.

(2.) The appellant-writ petitioner appeared in the written examination in the General Category for the post of Constable. Pursuant thereto he was issued Roll No. 101517 and appeared in the written examination which was held on 23.1.2011. The appellant's name was not reflected in the result list prepared by the respondents, resultantly was not issued a call letter to appear for the physical test. Thereafter, the appellant preferred an application under the RTI Act dated dated 13.7.2011 and 14.7.2011 seeking information regarding his marks and other information. The respondents vide letter dated 21.10.2011 gave information regarding cut-off marks of the General Category which was 49 marks. Another application was preferred under the RTI Act on 21.7.2011 seeking the details of the marks obtained by him. On 30.9.2011 the respondents gave reply and reasons for declaring the appellant as ineligible. The reason given was that the appellant did not tick mark on the column of 'Gender'. The appellant was also informed that the total marks obtained by him was 68.95 and the cut-off for the General Category was 49 marks. Another application under the RTI Act dated 11.3.2015 was preferred by the appellant asking for a copy of the OMR Sheet filled by the appellant during the examination. The same was supplied to him. Thereafter, the appellant preferred S.B.Civil Writ Petition No. 4669/2015 before the High Court which came to be dismissed vide order dated 6.5.2015 on the ground that the process of appointment sought to be challenged by the appellant was concluded a long time back and since the petitioner had not challenged the rejection of his candidature for almost four years, he would not be entitled to the relief claimed for. The writ petition was dismissed on the ground of delay and laches. Aggrieved against the said order, the present special appeal has been filed.

(3.) We have heard the learned counsel for the appellant and have perused the record of the case.