SANDHYA BHATT Vs. STATE OF UTTARAKHAND AND ORS.

JUDGEMENT

(1.) THE appellant was proceeded against departmentally, whereupon by order dated 7.9.1999 her services were terminated. The appellant assailed the aforesaid order on the administrative side, whereupon by an order dated 8.11.2000, the termination order was revoked, and in its place, the punishment of stoppage of two annual increments with cumulative effect was imposed on the appellant.

(2.) THE order dated 8.11.2000 was impugned by the appellant by approaching this Court through Writ Petition (SS) No. 469 of 2008. The aforesaid writ petition was dismissed by a learned Single Judge of this Court, for reasons of delay and latches, by an order dated 19.6.2008.

(3.) THE solitary contention advanced by the learned Counsel for the appellant is, that in the writ petition the appellant had satisfactorily explained the delay in approaching this Court. Needless to mention that the impugned order was passed on 8.11.2000, whereas the writ petition under reference was filed on 18.6.2008. Delay in approaching this Court, according to the learned Counsel for the appellant, should have been viewed in the background of the factual position depicted in paragraphs 9 to 11 of the writ petition. Paragraphs 9 to 11 of the writ petition are being extracted hereunder: