SURINDER SINGH Vs. UOI

JUDGEMENT

(1.) AT the outset we may note that notwithstanding various issues raised in the Statutory Appeal filed against the order dated 31.10.2005, in the writ petition the said order as also the Appellate Order dated 24.7.2006 have been questioned on the following grounds, being 8 in number:-

(2.) THE second thing which we must note at the outset is that the petitioner has not filed any rejoinder to the counter affidavit filed, which we note was filed way back on 7.8.2007. THE petitioner availed opportunities on 9.8.2007, 8.10.2007 and 9.1.2008 to file a rejoinder affidavit and since none was filed the learned Registrar closed the right to file the rejoinder and directed that the writ petition would be listed in due course as per its priority position. Even thereafter no rejoinder affidavit was filed till the matter came up for arguments for final hearing and was heard on 18.4.2011.

(3.) STATEMENTS of 4 persons were recorded and 5 documents were considered during the Preliminary Inquiry and a report furnished.