Rajesh Kumar Gautam vs State Of U.P. And 2 Others
2021 Latest Caselaw 1896 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 15111 of 2020
 

 
Petitioner :- Rajesh Kumar Gautam
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Mujib Ahmad Siddiqui
 
Counsel for Respondent :- C.S.C.,Prabhakar Awasthi
 

 
Hon'ble Ashwani Kumar Mishra,J.

In respect of the relief claimed in the present writ petition, an earlier petition filed before this Court being No. 10221 of 2019 has been dismissed on 12.7.2019 on the ground of laches vide following order:-

"Heard learned counsel for the parties.

This petition has been filed for a direction to allot one mark to the petitioner in respect of Question No. 68 of booklet series 'D' for written examination to the post of Village Development Officer in the year 2016.

Similar petitions filed before this Court have been dismissed on the ground of laches.

Shri K.S.Kushwaha, learned counsel for the respondents, places reliance upon a order dated 16.05.2019 passed in Writ Petition No. 20053 of 2018 wherein reliance is also placed upon the judgment of the Apex Court in the case of U.P. Public Service Commission through its Chairman and Another vs. Rahul Singh and Another reported in (2018) 7 SCC 254.

Following the reasoning assigned in the order dated 16.05.2019, this petition is also dismissed on the ground of laches."

A Special Appeal Defective No. 1186 of 2020 filed against the aforesaid order has also failed with dismissal on 20.1.2021.

For the reasons recorded in the judgment, dated 20.1.2021, passed in Special Appeal Defective No. 1186 of 2020, this writ petition also fails and is dismissed.

Order Date :- 2.2.2021

Ranjeet Sahu