Nirmaljit Kaur, J. - (1.) THE petitioners herein are seeking appointment on the post of Safai Karmchari from the date other similarly situated persons were appointed with all consequential benefits.
(2.) IT is contended that the petitioners had applied in pursuance to the advertisement dated 12.06.2012 for the post of Safai Karamchari. A list was published on 21.06.2013 by the respondents to cure the deficiencies as stated against their names. Against the names of the petitioners, the deficiency of experience certificate was pointed out. The petitioners were required to complete the said deficiency within seven days. The petitioners accordingly gave the experience certificate within the stipulated period. In spite of the same, their names did not find mention in the eligibility list published on 19/20.07.2013. The present writ petition has been filed after almost one year and nine months. No explanation for the said delay is forthcoming except that the petitioners had filed various representations and also sent a notice of demand dated 05.10.2014 but the same has not been decided till date. The demand notice too was sent almost after one year and two months. Meanwhile, the list of final appointment was also published on 01.08.2013.
(3.) THE Apex Court in the case of Naresh Kumar vs. Department of Atomic Energy & ors. reported in : JT 2010(7) SC 77 dismissed the appeal on the ground that the same suffers from delay and laches. The Apex Court while upholding the order of the High Court observed that a person cannot claim any relief and seek condonation of delay on the ground that he was making representation after representation which were consistently rejected.;