RAVINDRA NATH SRIVASTAVA Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Sri P.S. Mehra, learned counsel for the appellant and to Sri Q.H. Rizvi, learned Standing Counsel for the State-respondents.

(2.) This special appeal has been filed by the appellant against the order dated 27.08.2019 passed in Writ Petition No.5691 (S/S) of 2008, wherein the Government Order dated 31.07.1996 and the seniority list dated 17.11.2003 were under challenge, which was dismissed on the ground of delay and latches.

(3.) It is not in dispute that the order was passed on 31.07.1996 and thereafter, the seniority list was issued on 17.11.2003. The writ petitioner of the aforesaid writ petition was very well aware about the order but he could not file the writ petition immediately thereafter and filed representations one after another and thereafter, in the year 2008 he filed the writ petition challenging the orders dated 31.07.1996 and 17.11.2003.