VASUDEVAN PILLAI Vs. STATE

JUDGEMENT

(1.) The Petitioner was a Head Constable in the Travancore-Cochin Government service who was dismissed with effect from 18.6.1950 as per Ext. B dated 27.9.1950. This petition was filed only on 30.5.1955; and, as we have come to the conclusion that it should be dismissed on the ground of inordinate delay, we do not propose to go into the merits of the case.

(2.) The learned counsel for the petitioner pointed out that his client had filed a series of petitions before the Government on 25.10.1950, 10.4.1951, 10.11.1951, 17.6.1952, 21.4.1954 and 14.8.1954, that the filing of those petitions indicated vigilance on his part and that the delay should hence be condoned. The first petition was rejected on 23.2.1951, the second on 12.6.1951, the third on 25.2.1952, the fourth on 18.10.1952, the fifth on 20.9.1954 and the 6th on 22.12.1954 and the fact that the petitioner chose to file such petitions, one after the other, that he apparently refused to accept any order as final and that the last of the petitions was rejected only on 22.12.1954 cannot possibly provide a valid reason for excusing the delay.

(3.) In G.M.T. Society v. Bombay State AIR 1954 Bombay 202, a case in which a petition filed on 11.5.1953 challenging an order passed on 15.1.1953 was rejected on the ground of undue delay, Mr. Chagla, C. J. said:-