Punjab-Haryana High Court
Ex-Constable Rachpal Singh vs State Of Punjab And Others ... on 29 January, 2009
Author: Permod Kohli
Bench: Permod Kohli
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
CWP No. 1367 of 2009
Date of Decision: 29.1.2009.
Ex-Constable Rachpal Singh ---Petitioner
Vs.
State of Punjab and others ---Respondents
CORAM:- HON'BLE MR.JUSTICE PERMOD KOHLI.
Present:- Mr. N.S. Kandhola, Advocate for the petitioner.
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PERMOD KOHLI.J (ORAL) Petitioner has challenged the order dated 6.4.1994 (Annexure P-1) and also the order dated 10.6.1995 passed by respondent no.3 (Annexure P-3). Vide the first order petitioner was discharged from service, whereas vide the second order his representation was rejected. Thereafter, petitioner continued to make some representations without any valid reasons for the same. Petitioner is seeking to set aside the discharge order passed as far back as 1994 i.e. about 15 years. It is settled law that continued representations do not grant any benefit of delay.
This petition is liable to be dismissed on the ground of delay and laches.
Petition dismissed.
(PERMOD KOHLI) JUDGE 29.1.2009 lucky