Punjab-Haryana High Court
Ramphal Singh vs Financial Commissioner & Sec. To Govt. ... on 13 September, 2013
Bench: Surya Kant, Surinder Gupta
IN THE PUNJAB AND HARYANA HIGH COURT AT
CHANDIGARH
LPA No. 1219 of 2013 (O&M)
Date of Decision : 13.09.2013
Ramphal Singh
.......... Appellant
Versus
Financial Commissioner & Sec. to Govt. of Haryana IT & V.E. Dept. &
others
...... Respondents
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CORAM : HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE SURINDER GUPTA
Present : Mr. Ashok Kumar Sehrawat, Advocate
for the petitioner.
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1. Whether Reporters of Local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
SURYA KANT, J. (Oral)
The appellant impugns the order dated 13.12.2012, whereby learned Single Judge has rejected his claim for the grant of wages and monetary benefits for the period from 24.06.1991 to 22.01.1998.
Learned Single Judge has held that the order under challenge was passed on 13.03.2001 and it was challenged on 10.01.2011, hence the writ petition suffers from inordinate delay and laches.
We have perused the record and found that the order declining arrears of pay for the aforestated period was passed on 13.03.2001, which the petitioner opted to challenge in a writ petition filed in the year 2011. In these circumstances no fault can be found with the order under appeal.
Dismissed.
(SURYA KANT) JUDGE (SURINDER GUPTA) JUDGE 13.09.2013 Satyawan 'Satyawan' 2013.09.17 14:29 "I attested to the accuracy and integrity of this document"
High Court Chandigarh