SURYA PRAKASH AGARWAL Vs. DEAN

JUDGEMENT

(1.) This petition filed by the petitioner is misuse and abuse of the process of law. This would become more and more apparent as I unfold the events that led to the filing of this writ petition. It may be mentioned at the outset that the parent petition filed by the petitioner in the year 1998 challenging termination of his service way back on 4/06/1973 is his sixth attempt to challenge the said termination.

(2.) Petitioner was appointed as Lower Division Clerk in the Office of Dean, Indian Photo-Interpretation Institute, Survey of India, Dehradun, U.P. (hereinafter referred to as IPI, for short), i.e. who is arrayed as respondent No. 1. He sent letter dated 1/06/1973 to Dean, IPI making the following request:

(3.) This was followed by another request letter dated 4/06/1973 to the following effect: