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Judgment
1 paragraphs · 106 words
Umesh Chandra Banerjee, C.J.—Since the route in question stands nationalised in the year 1987, question of entertaining a petition for appointment in the year 1997 does not and cannot arise. The learned single Judge, however, without noticing the above aspect of the matter, directed consideration of the case of the writ petitioner. We are, however, not in a position to record our concurrence with the view expressed by the learned Judge by reason of the lapse of time involved. In that view of the matter, the appeal is allowed. The order of the learned single Judge stands set aside and quashed. No order as to costs.