RAM KISHAN ARORA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) REJOINDER affidavit filed in Court today is taken on record.

(2.) HEARD Sri M.C. Pant, Advocate for the petitioner, Sri N.P. Sah, Standing Counsel for the State of Uttarakhand as well as Sri B.P.S. Mer, Advocate for respondent nos. 2 to 4.

(3.) THE petitioner, all the same, has now started a second round of litigation. He now contends that the entire case of corporation was based on fraud and misrepresentation, as the petitioner has obtained certain documents, under the Right to Information Act, which reveal that the enquiry officer was biased against the petitioner. It is too late in the day to agitate this issue as the matter has already reached finality by the decision of the Apex Court. Moreover, this Court is of a clear opinion that it is not a case where the issue can be reopened on the basis of fraud and misrepresentation, as alleged by the petitioner. No interference is called for from this Court.