T B KRISHNAKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioners are challenging Exts.P5, P7 & P8 orders in respect of certain service benefits which they are claiming retrospectively with effect from 01.01.1993. Ext.P5 is dated 17.11.2006, Ext.P7 is dated 19.04.2007 and Ext.P8 is dated 05.01.2010. THE petitioners have filed this writ petition only on 16.02.2011. In view of the long delay, I passed an order on 17.02.2011 which reads as follows:

(2.) I do not think that the averments contained in the affidavit constitute sufficient explanation for the long delay of several years. Therefore, I find that the petitioners are guilty of delay and laches. Therefore the writ petition is dismissed on that ground.