RANBIR SAHA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE appellant herein filed a writ petition being aggrieved by the initiation of the disciplinary proceeding on the basis of the charge-sheet issued by the concerned authority after lapse of 22 years from the date of commission of the alleged misconduct.

(2.) THE learned Single Judge dismissed the aforesaid writ petition by the judgment and order dated 20th September, 2004 upon rejecting all the arguments made on behalf of the appellant herein.

(3.) IT has been urged on behalf of the appellant that the disciplinary proceeding initiated against the said appellant cannot be sustained in the eye of law on the ground of delay alone. Various points were raised before the learned Single Judge while challenging the validity and/or legality of the disciplinary proceeding initiated against the appellant herein, but the learned Senior Counsel representing the said appellant while assailing the judgment and order under appeal confined his arguments only on the ground that the said disciplinary proceeding cannot be sustained on the ground of inordinate delay alone.