Rajasthan High Court - Jaipur
Moti Singh Rathore S/O Late Shri Devi ... vs Union Of India on 6 November, 2019
Author: Inderjeet Singh
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 23081/2018
Moti Singh Rathore S/o Late Shri Devi Singh, Aged About 53
Years, Resident Of D-234, Kardhani Scheme, Kalwar Road,
Jaipur.
----Petitioner
Versus
1. Union Of India, Through Defence Account Controller (Air
Force), Ulan Battar Road, Palam, Delhi Cantt.
2. The Cgda, Ulan Battar Road, Palam Delhi Cantt.
3. The Controller Of Defence Accounts, (Air Force) Dehra-
Dun.
----Respondents
For Petitioner(s) : Mr. N.S. Shekhawat.
For Respondent(s) :
HON'BLE MR. JUSTICE INDERJEET SINGH Order 06/11/2019 This writ petition has been filed by the petitioner with the following prayer:-
"It is, therefore, respectfully prayed that your Lordships may kindly pleased to call for the entire record of the case, examine the same and allow the writ petition by passing an appropriate writ, order or direction:-
(i) The termination order dated 19.8.1996 may kindly be quashed and set aside and further issue direction to the respondents to reinstate the service of the petitioner on the post of Auditor with all consequential benefits;
(ii) Any other order which this Hon'ble Court deems fit in the facts and circumstances of the case may also be passed in favour of the petitioners;
(iii) Cost of the writ petition may also be awarded in favour of the petitioners."(Downloaded on 07/06/2021 at 01:59:36 AM)
(2 of 2) [CW-23081/2018] A perusal of the prayer made by the petitioner in the writ petition shows that he is aggrieved by the order which was passed way back on 19.08.1996 and admittedly the present writ petition has been filed on 05.09.2018 i.e. almost after a delay of more than 22 years.
In that view of the matter, the writ petition stands dismissed on account of delay and laches.
(INDERJEET SINGH),J MG/81 (Downloaded on 07/06/2021 at 01:59:36 AM) Powered by TCPDF (www.tcpdf.org)