TELECOMMUNICATIONS CONSULTANTS Vs. MANGLA PRASAD

JUDGEMENT

(1.) WITH the consent of learned counsel for the parties, the appeal is taken up for final hearing.

(2.) LEARNED counsel for the appellant states that the judgment of the learned single LPA 1948/2006 Page 1 of 2 Judge has been complied with qua the respondent No.1 and 2, however, he says that the impugned judgment is likely to lead to spate of all other claims. He states that the impugned judgment should not bar a plea of latches in respect of any future filing by the other employees. We are of the view that it will be open to the appellant to take the plea of delay and latches in respect of any petitions which may be filed based upon the aforesaid judgment. Since the writ petition was filed in the year 1996 the decision in the writ petition is, therefore, confined only to the said writ petition and the plea of delay and latches will remain available to the appellant. The LPA stands disposed of accordingly.