SURINDERSINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Leave granted.

(2.) There are four appeals.

(3.) Two appeals arising out of SLP No. 23952/96 and SLP No. 5570/97 are against the judgment dated September 28, 1994 of the Punjab and Haryana High Court in a batch of writ petitions Nos. 5985/94, 12105/94 and others. By the impugned judgment, the High Court had cancelled the appointment of 7737 candidates for the posts of different categories of teachers which was over and above 2461 such posts which had been advertised for being filled up. While SLP No. 23952/96 is barred by limitation of 673 days, SLP No. 5570/97 is barrred by 756 days. As we will presently see, there is no sufficient cause to condone the delay and rather the appellants have acted as opportunists in coming to this Court.