PRAVEEN SINGH NEGI Vs. CHANCELLOR, KUMAUN UNIVERSITY

JUDGEMENT

(1.) Heard Mr. D. S. Patni, learned Senior Counsel for the writ applicant; Mr. B. D. Upadhyaya, learned Senior Counsel assisted by Ms. Mamta Bisht, learned counsel for the respondent nos. 2 and 3 and Mr. C.S. Rawat, learned counsel for the respondent no. 4.

(2.) This writ application has been filed challenging the regularisation of the respondent no.4 in the year 1998 as a Lecturer in the Kumaun University on the alleged ground that he has miss-represented to the authorities about his experience. The writ application is filed in the year 2015 after the delay of 17 years of regularisation of respondent no.4. This Court is not inclined to entertain the writ application. The Writ Application, therefore, dismissed for delay and latches.

(3.) There shall be no order as to the costs.