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Judgment
J. Chelameswar, C.J.—Aggrieved by judgment dated 10th August, 2010 in W.P. (C) No. 15281 of 2010 the unsuccessful writ petitioner preferred this writ appeal.
The writ petition was filed purporting to challenge Ext.P6 circular dated 16.8.2006 and consequentially seeking a direction to the respondents to consider the case of the appellant herein for appointment as Forest Ranger.
The appellant participated in the selection process to fill up the post of Forest Rangers. The selection process were initiated some time in the year 2003. Admittedly the rank list was published on 19.2.2003. As per the relevant Rules the validity of the said list expired on 18.2.2006. The writ petition came to be filed in the month of May, 2010. On that ground alone, in our opinion, the writ petition will have to be dismissed as the appellant/petitioner seeks to unsettle the selection process which attained finality in the year 2006. Confronted with the said position, learned Counsel for the appellant submitted that the appellant did not have necessary information to enable him to approach this Court. The appellant therefore had to make an application under the Right to Information Act for collecting necessary information. On an enquiry from the Court as to the date on which the application under the Right to Information Act was made, we are informed that such an application was made in the month of January, 2010.
In the circumstances, we do not see any reason to entertain this appeal. Writ appeal is dismissed at the admission stage.