Durjan Ram Sonkar Vs State of C.G. and Others

@JUDGMENTTAG-ORDER

Satish Kumar Agnihotri, J.@mdashAccording to the Petitioner, he was appointed as Upper Division Teacher on Ad-hoc basis at Government Higher Secondary School Talpongi on 3.9.1982. Thereafter, he was appointed in the Government Higher Secondary School, Talpongi on 7.12.1982 and he was again appointed in Government Higher Secondary School, Saragaon on 9.3.1983.

2. The Petitioner filed a petition before the State Administrative Tribunal, Jabalpur bearing O.A. No. 2484/1997. The Tribunal by its order dated 9.1.1998 (Annexure P-l) disposed of the petition with a direction to the Respondents to scrutinize cases of each Petitioner and if they were found eligible, they be considered for appointment.

3. The Petitioner has filed this petition seeking implementation of the order dated 9.1.1998 passed by the State Administrative Tribunal in O.A. No. 2484/1997.

4. This petition has been filed on 30.4.2006 after a period of more than 8 years. The Petitioner has not made out a case for condonation of unexplained, inordinate delay of more than 8 years. Rights of the parties and other similarly situated candidates must have been crystallized by this time.

5. It is further submitted that the Petitioner has made several representations which could not evoke response from the Respondents.

6. It is well settled principle of law in view of the decisions of the Supreme Court in the cases of Jagdish Narain Maltiar Vs. The State of Bihar and Others, , P.S. Sadasivaswamy Vs. State of Tamil Nadu, and Karnataka Power Corporation Ltd and Anr. v. V.K. Thangappan and Anr. AIR 2006 SCW 1828, that repeated representations cannot justify a belated approach to the Courts. Entertaining belated approach would unsettle the settled matters, and the same should be avoided.

7. For the reasons stated above, this petition is dismissed.