Narendra Nath Tiwari, J. - (1.) IN this writ petition, the Petitioners have claimed their appointment on the ground that they were displaced after acquisition of their land for the purpose of construction of Hatia Dam in the year 1978.
(2.) IT has been submitted that as displaced persons they are entitled to get job in Class -III and IV posts as per the rules framed for the displaced persons, but the same has not been done. Learned Counsel appearing on behalf of the Respondents submitted that the Petitioners have approached this Court after several decades.
(3.) HAVING heard learned Counsel for both the parties I find substance in the submission of learned Counsel for the Respondents. The Petitioners have approached this Court for a stale claim, after several decades of acquisition of their land, which cannot be entertained ignoring the provision of law of limitation.;