SURAJMAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner prays for the issue of a writ of mandamus directing the respondents to appoint him as a constable Driver.

(2.) Admittedly, the posts were advertised in July 1989. According to the petitioner he had been selected. He was medically examined on October 5, 1989. The petitioner's character and antecedents were verified on October 8,1989. In spite of that, no letter of appointment has been issued till now.

(3.) The claim made by the petitioner is highly belated. No explanation for this inordinately long delay of seven years has been furnished. The solitary representation submitted by the petitioner on January 2, 1996 does not furnish any adequate ground for condoning the delay. Even otherwise, there is nothing on record before us to show that the petitioner was dully selected.