Chattisgarh High Court
Khoman Lal Bhanwar vs State Of Chhattisgarh 8 Mac/724/2014 ... on 9 January, 2020
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPS No. 119 of 2020
Khoman Lal Bhanwar S/o Late Shri Laxman Singh Bhanwar Aged About 36
Years Occupation Terminated Assistant Teacher (Panchayat) Government
Primary School P. V. 21,janpad Panchayat Koylibeda, Kanker R/o Village
Sambalpur, Ward No. 18, Saraipara, Tahsil Bhanupratappur, District Uttar
Pradesh Kanker Chhattisgarh
---- Petitioner
Versus
1. State Of Chhattisgarh Through The Secretary, Department Of School
Education, Mahanadi Bhawan, Mantralaya, Nava Raipur District Raipur
Chhattisgarh
2. The Collector District Uttar Bastar Kanker Chhattisgarh
3. The District Education Officer District Uttar Bastar Kanker Chhattisgarh
4. The Chief Executive Officer Janpad Panchayat Koylibeda, District Uttar Bastar
Kanker Chhattisgarh
---- Respondents
For Petitioner : Shri Jitendra Nath Nande, Advocate For Respondents/State : Shri Kapil Maini, PL Hon'ble Shri Justice Goutam Bhaduri Order On Board 09/01/2020
1. Heard.
2. The order under challenge in the present writ petition is dated 13.10.2008 (Annexure P-1).
3. Learned counsel for the petitioner would submit that in the earlier round of litigation when the petitioner was terminated, it was subject of challenge before 2 this Court, wherein this Court in a bunch of writ petitions wherein the present petition was also a party on 14th of March, 2008 has passed the orders whereby the termination was set aside. After such order was passed a subsequent order dated 13.10.2008 has been passed without giving any opportunity of hearing to the petitioner.
4. Be that as it may, almost 12 years have passed and it is 2020. There is no specific reason has been shown as to why the exorbitant delay of 12 years has occurred. The delay as has been explained in the writ petition also do not specify the reason to condone the delay. The petition having been preferred after 11-12 years and the petitioner having approached to this Court earlier cannot be said to be unaware of the proceeding. In view of this the petition deserves to be dismissed on the ground of delay & laches.
5. Accordingly, the petition is dismissed.
Sd/-
Goutam Bhaduri Judge Ashu