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Judgment
K.K. Sasidharan, J.—The petitioner challenges the provisional seniority list of Assistant Engineers, which was published as early as in the year 2005.
It is the grievance of the petitioner that many of his juniors were placed above him and thereby he was denied promotion. The petitioner is therefore before this Court.
This Writ Petition is liable to be dismissed on the ground of laches. Even according to the petitioner, the provisional seniority list of Assistant Engineers was published in the year 2005. The Petitioner has not challenged the provisional list within a reasonable period. The petitioner has woke up from slumber after a period of 9 years and filed the Writ Petition. In view of laches, I am not inclined to entertain the Writ Petition.
The Hon''ble Supreme Court in State of Uttaranchal and Another Vs. Sri Shiv Charan Singh Bhandari and Others, held that the Court cannot interfere after passage of certain length of time in matters relating to service. The Supreme Court further observed that there can be no cavil over the fact that the claim of promotion is based on the concept of equality and equitability, but the said relief has to be claimed within a reasonable time.
In the result, the Writ Petition is dismissed. No costs.