AI Structured Summary
Not yet generated for this judgment
Judgment
The present writ petition has been preferred for the following reliefs:-
"A/ By an appropriate writ order or direction, the respondent may kindly be directed to grant appointment to the petitioner on the post of Prabodhak with all consequential benefits in the pursuance to the Advertisement dated 31.05.2008 (Annex-1)
B/ By an appropriate writ, order or direction, the respondents may kindly be directed to grant appointment to the petitioner over the vacant post immediately with all consequential benefits.
C/ By an appropriate writ, order or direction, the respondents may kindly be directed to grant appointment to the petitioner from the date of granting the appointment to similar situated persons with all consequential benefits."
Indisputably, the advertisement for recruitment on the post of Prabodhak was issued way back on 31.05.2008.
The advertisement concerned permitted a candidate to fill-up the form, subject to a condition that the candidates will have to clear the requisite educational qualification by the last date of application form.
Petitioner's candidature was rejected, as she failed to complete her graduation by the last date of submitting form.
The petitioner has admittedly secured the degree of Bachelor of Education in 2009 and a degree in this regard came to be issued on 02.07.2010.
The petition not only suffers from delay and laches, it lacks merit too.
The petitioner having secured her Degree of Bachelor of Education in 2009, cannot seek any appointment as the last date of submitting application form was 20.06.2008, whereas she cleared her B.Ed. Course in 2009.
Finding no force, the writ petition is dismissed. The stay application also stands dismissed.