- (1.) HEARD learned counsel for the parties.
(2.) THIS intra Court appeal is directed against order dated 12th September, 2006 passed by the Single Bench, whereby S.B. Civil Writ Petition No. 5917/2003, filed by the petitioner/appellant, has been dismissed on the ground of delay/laches. The writ petition was filed by the petitioners/appellants before the Single Bench, seeking direction to appoint the petitioners as Teacher, Physical Education in pursuant to the selection proceedings taken under the Advertisement dated 15th August, 1998. Learned Single Judge observed that the proceedings in pursuance of advertisement attained finality in the year 1999; writ petition was filed in the year 2003 and no satisfactory explanation has been given for inordinate delay of four years, therefore, writ petition was dismissed only on the ground of delay/laches.
(3.) SUBMISSION of learned counsel for the appellants is that point involved in the present case has been decided in other cases by this Court in favour of the appellants therein, therefore, present matter should have been considered and decided on merits instead of dismissing the writ petition on the ground of delay.;