Shambhu Rai vs The State Of Bihar And Ors
2022 Latest Caselaw 4742 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.19096 of 2014
     ======================================================

Shambhu Rai, Son of Ram Naresh Rai, Resident of Village Pakari, Police Station Nawada, District Bhojpur Ara.

... ... Petitioner/s Versus

1. The State of Bihar.

2. The Director General of Police, Government of Bihar, Patna.

3. The Inspector General, Bihar, Patna.

4. The Deputy Inspector General, Central Zone, Patna.

5. The Deputy Inspector General, Magadh Zone, Gaya.

6. The Superintendent of Police, Aurangabad-cum-Chairman, Sepoy Selection Commission, Board No. 2.

... ... Respondent/s ====================================================== Appearance :

     For the Petitioner/s   :     Mr. Ashish, Advocate
     For the Respondent/s   :     Mr.

====================================================== CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH and HONOURABLE MR. JUSTICE HARISH KUMAR ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH)

Date : 02-12-2022

The matter has been heard through video conferencing.

2. Heard Mr. Ashish, learned counsel for the petitioner.

3. The petitioner has moved the Court seeking

appointment on the post of a constable, basing his claim on

advertisement no. 1 of 1998, alleging that persons having lower

height has been appointed.

4. The brief facts of the case is that pursuant to the said

advertisement process of appointment was completed in the year Patna High Court CWJC No.19096 of 2014 dt.02-12-2022

2000. As per learned counsel for the petitioner similarly situated

persons had moved the Court in the year 2006 and order was

passed.

5. Be that as it may, since the exercise was concluded in

the year 2000 and even if some persons had moved in the year

2006, the petitioner waiting for another eight years to file the

present writ petition, the Court finds that there is gross delay and

laches on the part of the petitioner and thus on this ground alone,

the writ petition stands dismissed.

(Ahsanuddin Amanullah, J)

(Harish Kumar, J)

Anand Kr.

AFR/NAFR U T