PANDURANG VITHAL KEVNE Vs. BHARAT SANCHAR NIGAM LIMITED

JUDGEMENT

(1.) The present Special Leave Petition has been filed impugning the order dtd. 11/6/2024 vide which the High Court was pleased to disallow the petitioner's Application for condonation of delay and rejected the Second Review Petition.

(2.) This Special Leave Petition before us is yet another stark example of the blatant misuse and abuse of the judicial process. The petitioner, seemingly blinded by his own sense of grievance, has embarked on a relentless and frivolous litigation spree, dragging this Court and the High Court through multiple meritless review petitions, appeals, and motions, all stemming from his well-reasoned removal from service. This is one of the reasons which results in choking the dockets in courts.

(3.) Before delving into the specifics of this case, it is imperative to underscore that the right to access the courts is a cornerstone of our democracy. However, this right is not absolute and must be exercised responsibly. When litigants, like the petitioner before us, engage in forum shopping, file repetitive and meritless pleas, and deliberately delay proceedings, they erode the very foundation of our legal system.