P.K. GUPTA Vs. MOHAN DASS, PRINCIPAL

JUDGEMENT

(1.) BY way of this petition, the petitioner has prayed for the following relief: - -

(2.) HEARD the party -in -person. Admittedly, the petitioner is claiming Benefits from the year 1985 along with consequential benefits and arrears of salary. This petition has been filed on 5.3.2010. In other words, to claim certain benefits, which were due in 1985, this writ petition has been filed only in the year 2010, viz. after a period of more than twenty years. Apart from that relief claimed by the petitioner qua dismissal order is concerned, the petitioner can agitate the said grievance before the Tribunal.

(3.) CONSIDERING the facts of the case in the background of the principle laid down iii the aforesaid decision, I am of the view that the petition deserves to be dismissed on the ground of delay itself.