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Judgment
Aftab H. Saikia, C.J.—Heard Mr. M.I. Sherkhan, learned Counsel for appellant and Mrs. Neeru Goswami, learned Deputy Advocate
General appearing on behalf of official respondents.
By means of this appeal, appellant has questioned the validity of the order dated August 20, 2009 passed by Writ Court in writ petition, SWP
No. 1719/2005.
The grievance meted out in this appeal is that the appellant applied for the post of Rehabar-e-taleem in Primary School Sawjian in the year
2000. On completion of the selection process, the appellant did not find his name in the selection list and, therefore, he was deprived of the
appointment. Being dissatisfied with non-selection to the said post, the appellant initiated the instant writ proceeding claiming that his name figured
in the list of selected candidates prepared by Zonal Education Officer, Mandi, however, having his requisite qualification and eligibility, he had not
been selected.
The writ petition was dismissed by the Writ Court on the ground of inordinate delay in preferring the writ petition observing that although
selection process pertained to the year 2000, the appellant initiated writ proceeding only in the year 2005, after a lapse of five years.
It is emphatically stated on behalf of appellant that there was no delay and latches on his part in preferring this writ petition. However, such delay
has not been sufficiently and satisfactorily explained. On the other hand, Mrs. Goswami, learned Deputy Advocate General, appearing for the
official respondents, has submitted that the very Scheme for appointment of Rehbar-e-taleem has already been stopped by the Government in the
year 2003 and the appellant not being selected in the selection process of 2000, there is no scope for his selection in the said post. Moreover, he
has approached this Court only in the year 2005, as against his non-selection in the year 2000, when in the year 2003 itself, the Scheme has
already been dropped.
Having heard learned Counsel for the parties at length and also on close perusal of the impugned judgment and the records so made available
before us, it is found that the finding arrived at by the learned Single Judge is well reasoned and in consonance with the provisions of law. We are
also in full agreement with the views so recorded by the learned Single Judge that the appellant has approached the Court in the year 2005 against
the selection process held in the year 2000. Moreso, it is also on the record that the Scheme has already been done away with in the year 2003
itself.
In view of the above, we do not find any merit in this appeal and the same stands dismissed.