PAGI VAGHABHAI KANABHAI Vs. INSPECTOR GENERAL

JUDGEMENT

(1.) Heard Mr.M.S.Trivedi, learned Counsel for the petitioner and Mr. J.M. Malkan, Asstt. Solicitor General for the respondents.

(2.) The petitioner was serving as Ex. Constable. He was dismissed from service by an order dated 4-2-1999 passed by the disciplinary authority against which he preferred an appeal which was dismissed on 14-6-1999. Revision Application filed against both the orders passed by the disciplinary authority as well as the Appellate authority came to be dismissed by the revisional authority by an order dated 8-8-2003 on the ground of gross delay and laches.

(3.) The petitioner has challenged in this petition only the impugned order dated 8-8-2003 passed by the revisional authority-respondent no.1 rejecting his revision application on the ground of gross delay and laches. Orders of disciplinary authority and appellate authority are not challenged in this petition inasmuch as there is no prayer for quashing and setting aside those orders.