Rajasthan High Court - Jaipur
Shimla vs Bhanwar Singh Charan &Anr on 11 July, 2011
Author: Mn Bhandari
Bench: Mn Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN JAIPUR BENCH, JAIPUR ORDER SB Civil Writ Petition No. 1073/2010 Shimla Vs Bhanwar Singh Charan & anr 11.7.2011 HON'BLE MR. JUSTICE MN BHANDARI None for the petitioner BY THE COURT:
None appears for the petitioner though case has been called twice.
By this writ petition, a challenge has been made to the order dated 3.8.2001, 5.8.2003 and 15.10.2004. A prayer has further been made to issue direction to the respondents for reinstatement of the petitioner in service.
I have considered the contents made in the writ petition and perused record of the case. I find that petitioner was terminated from service considering that she had created fraudulent document and even put signatures fraudulently on the letter of appointment. The order aforesaid was challenged in an appeal before the department itself. The said appeal was dismissed by a detailed order dated 15.10.2004. Challenge to the aforesaid order was not made immediately thereupon, rather, writ petition has been filed in the year 2010. It seems that matter was agitated before other courts and when petitioner failed to get the relief, this writ petition has been preferred.
The facts narrated above show that not only the writ petition was preferred after delay without explaining the same but petitioner was terminated from service for the reason of fraudulent act, thus this court is not inclined to accept the prayer made.
In the result, writ petition so as the stay application are dismissed.
(MN BHANDARI), J.
bnsharma All corrections made in the judgment/ order have been incorporated in the judgment/ order being emailed.
(BN Sharma) PS-cum-J