Rajasthan High Court - Jodhpur
Ex Lac S.S.Bedi(No.208417) vs Union Of India & Ors on 29 July, 2008
Author: Gopal Krishan Vyas
Bench: Gopal Krishan Vyas
1
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
:ORDER:
S.B. CIVIL WRIT PETITION NO.4961/2006 (Ex. LAC S.S. Bedi Vs. U.O.I. & Ors.) Date of Order :: 29.07.2008 PRESENT HON'BLE MR. JUSTICE GOPAL KRISHAN VYAS Mr.S.K. Nanda, for the petitioner. Mr.Kuldeep Mathur, for the respondents.
Heard learned counsel for the parties. The petitioner is challenging the order of discharge which is said to be passed at his own request in the year 1965, more specifically on 26th February, 1965.
In my opinion, no interference is required in this writ petition, because this writ petition has been filed after delay of near about 40 years. Hence, this writ petition is dismissed only on the ground of delay.
(GOPAL KRISHAN VYAS),J.
A.K. Chouhan/-s