KAVITA MAHAJAN Vs. STATE OF M P

JUDGEMENT

(1.) Heard on the question of admission.

(2.) This intra-Court appeal filed under section 2 (1) of MP. Uchcha Nyayalaya (Khand Peeth Ko Appeal) Adhiniyam, 2005, arises from the order of learned Single Judge dated 3.12.2010 by which the Writ Petition No. 17230/2010 preferred by the appellant has been dismissed.

(3.) It is not in dispute that the appellant was engaged in service purely on daily wage basis on 1.1.1990 and that by an oral order his services were dispensed with on 7.8.1992. IT is also not in dispute that no steps have been taken against the order of termination for the last 18 years and, therefore, the learned Single Judge rightly dismissed the writ petition on the ground of laches and negligence on the part of the appellant.