STARPAYAL NATARAJAN IYER Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present appeal under Clause 15 of the Letters Patent, the appellant - original petitioner has challenged the judgment and order dtd. 24/1/2022, by which, learned Single Judge has summarily dismissed the petition on the ground of delay and laches in filing the writ petition.

(2.) Short facts arise from the record are as under:

(3.) Ms. Tejal Vashi, learned advocate for the appellant, would submit that learned Single Judge ought not to have dismissed the petition summarily on the ground of delay and laches. She would submit that it is a question of pension and denial of his rights for pension is continuous cause of action. In support of her submissions, she has relied upon the decision in case of Shri M.L.Patil (Dead) Through Lrs V. the State of Goa and Anr reported in 2022 LiveLaw (SC) 537.