MAHENDRA SINGH PARIHAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The present writ petition has been filed by the Petitioner assailing the two orders i.e. Annexures-P/1 & P/2 dated 25/02/2006 and 22/10/2008 respectively.

(2.) The facts of the case in brief is that, the petitioner was appointed as a Constable under the respondents and was posted at the 2nd Batallion of the Chhattisgarh Armed Force at Sakri, Bilaspur on 06/08/2005. However, subsequently, when it was learnt that there was certain suppression of facts on part of the petitioner so far as his criminal antecedents are concerned, the authorities have passed an order on 25/02/2006 ordering removal from service of the petitioner. The said order dated 25/02/2006 was questioned by the petitioner by way of a representation and the representation also stood rejected as early as on 22/10/2008. From 22/10/2008, the present Writ Petition now has been filed after more than 10 years i.e. on 03/11/2018.

(3.) This Court has no hesitation in reaching to the conclusion that the petition suffers from inordinate delay and as such is hit by delay and latches. No justifiable and plausible explanation has been given by the petitioner to explain the delay in approaching the Court for redressal of his grievance.