SALIMBHAI YAKUBBHAI VORA Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Heard learned Advocate Mr. N. D. Songara on behalf of the petitioner who by way of this petition seeks for grant of the following prayers.

(2.) It appears that even after the entire issue had been concluded up to the Hon'ble Apex Court, the applicant on some ground which allegedly came to his notice as far as back in the year 2013 is attempting to have one more round of litigation. It appears that the applicant had initially preferred writ petition being Special Civil Application No. 686 of 2001 whereby the applicant had inter alia questioned the decision of the respondents of not allegedly acting according to the bi-parte settlement and appointing the petitioner as a Sweeper-cum-Messenger on the basis of the fact that the applicant had served for around 150 days between the period 1988 to 1990.

(3.) It appears that the said petition had been rejected by this Court on the ground of delay. The said decision appears to have been challenged before the Hon'ble Division Bench vide Letters Patent Appeal No. 1101 of 2002 and whereas, the Hon'ble Division Bench had disposed of the petition vide an order dtd. 29/10/2004 with liberty to the applicant to make a representation. It appears that upon the representation not being considered, in the year 2008 the petitioner instituted a reference case before the Industrial Court and whereas, the same came to be dismissed by way of an award dtd. 31/3/2009.