TAUFIKHHUSSEIN G. SINDHI Vs. DEPUTY INDUSTRIES COMMISSIONER

JUDGEMENT

(1.) A person whose services are terminated shall have to challenge such order of termination forthwith or within reasonable time. He cannot go on making representation to the authorities and cannot while away unreasonable time and cannot thereafter say that backwages shall be paid to him for the period for which he was not vigilant. A petitioner who approaches the court after expiry of reasonable period shall not be entitled to backwages for the period for which he was not vigilant enough to move the court.

(2.) The order of termination is dated 21-5-90. Petitioner moved this petition in the month of September 1991. Direction issued to pay back wages from 1st June 1991 only.