As per case facts, the Petitioner, a retired Medical Officer, filed a Writ Petition claiming seniority over Respondent No.5, who also retired. Petitioner's initial appointment was in 1984 and regularized ... in 1985, while Respondent No.5 was appointed in 1984 on compassionate grounds and his services were regularized with retrospective effect in 1992 after a court order, which changed his seniority. The Petitioner became aware of this seniority change via an RTI in 2019, several years after both had retired, and sought the High Court's intervention for seniority and consequential benefits. The question arose whether such a claim for seniority, filed after a significant delay and post-retirement by both parties, is maintainable. Finally, the High Court, citing Supreme Court judgments, dismissed the Petition, holding that stale and time-barred claims, especially regarding seniority agitated long after retirement, cannot be entertained due to delay and laches, and mere representations do not revive a dead cause of action.