Rajasthan High Court - Jodhpur
Narsingha Ram vs Union Of India (Home Affairs)& Ors on 24 August, 2011
Author: Govind Mathur
Bench: Govind Mathur
1
S.B.CIVIL WRIT PETITION NO. 7481/2011
Narsingha Ram
Vs.
Union of India and Ors.
Date of Order :: 24.8.2011
HON'BLE MR. JUSTICE GOVIND MATHUR
Mr. S.P. Singh, for the petitioner/s.
...
By this petition for writ, petitioner has challenged the order dated 30.9.1996 (Annex.-7) whereby the petitioner was removed from Shashtra Seema Bal (SSB) after holding him guilty for submitting a forged document while seeking employment.
The submission of learned counsel for the petitioner is that while discharging the petitioner from service, the respondents have not taken into consideration the statement of the Principal of the School, who issued the transfer certificate.
Without entering into the merits of the case, I am not inclined to interfere with the order as the cause sought to be agitated in petition for writ suffers from delay and latches. To question correctness of an order that was passed in the year 1996, this petition for writ was presented on 1.8.2011.
The only reason given by learned counsel for the petitioner for causing such delay is that a notice for demand of justice was given to the respondents and that came to be disposed of on 2 4.4.2011 under the communication (Annex.12). The explanation extended is of no consequence in view of the fact that the notice for demand of justice itself was given on 4.10.2010 and in response thereto, the respondents under the communication dated 4.4.2011 (Annex.12) informed the counsel for the petitioner that the employee concerned was removed from service on 30.6.1996, due to submission of a false document at the time of recruitment. The communication dated 4.4.2011, do not revives the cause that accrued in the year 1996. The petition for writ in view of the factual background noticed above suffers from an inordinate delay.
Accordingly, the petition for writ is dismissed.
(GOVIND MATHUR), J.
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