(1.) This appeal is directed against the order of the Single Bench dated 18.07.2014 whereby the writ petition, preferred by the appellant for quashing the orders dated 09.07.2013 & 18.09.2013 rejecting his representation for consideration of his candidature to the post of Teacher Grade III, was dismissed.
(2.) The appellant had applied for the post of Teacher Grade-III in response to advertisement issued by the respondents through the Rajasthan Public Service Commission in the year 2004-2005. He was permitted to appear in the competitive examination which was held on 12.09.2004. The result of this examination was declared on 06.01.2005 wherein the appellant was successful. The appellant had appeared for the B.Ed. Examination from Jiwaji University, Gwalior (M.P) in the Session 2004-05. The respondents issued him letter dated 03.04.2006 asking him to submit a mark sheet of the B.Ed. Examination by 15.04.2006. The appellant had submitted a copy of the mark sheet of B.Ed. However, the appellant was informed, vide letter dated 21.04.2006, that as the result of his B.Ed. Examination was not declared by 05.01.2005, his candidature had been rejected. The appellant preferred S.B. Civil Writ Petition No. 17263/2012 wherein the Single Bench of this Court, vide order dated 30.10.2012, disposed of the same with a direction to the respondents to consider and decide the representation of the appellant. The representation of the appellant was dismissed vide order dated 09.07.2013. The appellant is stated to have received another letter dated 18.09.2013 wherein he was informed that as he did not possess the requisite qualification in the year 2005-06 & 2006- 07, therefore, he could not be entitled to the same relief as given to the other candidates. These orders were challenged before the Single Bench.
(3.) We are of the considered view that the writ petition preferred by the appellant was highly belated and has rightly been dismissed by the Single Bench on account of delay and laches.