AJAY SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of the present petition under Articles 14, 16, 21 and 226 of the Constitution of India, the petitioner has prayed for the following reliefs :-

(2.) We have heard Mr. R.K. Mishra, learned advocate with Mr. Harshad K. Patel appearing for the petitioner.

(3.) The challenge before this Court is against an order dated 30.11.2009 passed by Senior Divisional Security Commissioner, RPF, Mumbai Central. On a query put forward by the Court about delay in preferring the present petition, learned advocate Mr. R.K. Mishra appearing for the petitioner would submit that the petitioner had handed over the papers to one advocate Mr. Mahendra K. Patel in or around 2014 to prepare the petition. However, the said advocate Mr. Mahendra K. Patel continuously remained sick for five years and thereafter, passed away and hence, the petition was not filed for considerable long time. The reasons are stated in paragraph 49 of the petition.