ROHIT SEHGAL Vs. INDIA AIR(LIMITED)

JUDGEMENT

(1.) PETITIONER by this writ petition filed under Article 226 of the Constitution of India, effectively challenges the letter of termination of employment dated 26.2.2004 ie passed about 11 years back.

(2.) A similar and subsequent letter dated 20.4.2015 no doubt has been issued by the respondent, but, that will not mean that a fresh cause of action will arise, because, termination order will still remain of the year 2004.

(3.) THE Supreme Court recently in the judgment in the case State of Orissa and Another Vs. Mamata Mohanty, 2011 3 SCC 436 has held that though the Limitation Act, 1963 does not apply to writ petitions, however the principle of limitation does apply to writ petitions, and, writ petitions which are filed beyond the period of limitation cannot be entertained. The relevant paras of this judgment are paras 52 to 54 and which read as under: