NARAYANSINGH KARANSINGH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) PETITIONER challenges his dismissal order imposed by the Disciplinary Authority as upheld by the Appellate and the Revisional Authorities.

(2.) BRIEFLY stated, facts of the petition are as follows:-

(3.) IT may be noted that the Government passed order in revision application way back in the year 1987. The petition was filed in the year 1993. Substantial delay was sought to be explained on the ground that the petitioner had initially desired to challenge the order of punishment by filing a civil suit. The advocate to whom papers were entrusted did not file suit for a long time and therefore, finally in the year 1993, the petitioner took away the papers and filed this petition. We are afraid, the explanation for filing the petition 6 years after the last order was passed is not satisfactory. However, since the petition has already been admitted, we have also examined the same on merits.